Bulusu Venkatarathanam, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2803 AP

             HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                               W.P.No.3488 of 2022

ORDER:

The petitioner had been awarded the contract for the following

works:

Sl. Name of the work Agreement No. Date No.

1 O & M, Formation of Cross Bund 446/2018-19 22-01-2019 across Duvva Medium Drain under DC., Tanuku.

2 O & M, Annual Weed free 162/2018-19 06-08-2018 maintenance of Medium Drains under DC, Tanuku for the year 2018-19.

   3   O & M, Formation of Cross Bund          449/2018-19       22-01-2019
       across Pasalapudi Minor Drain at
       K<0.000       under       WUA,
       Pasalapudi.
   4   O & M, Annual       Weed free           204/2018-19       07-08-2018
       maintenance of Minor Drains
       under WUA, Pasalapudi for the
       year 2018-19.
   5   Formation of Cross bund across          346/2016-17       31-12-2016
       Satyawada     medium     drains
       under DC, Tanuku for Rabi
       2016-17
   6   O & M, Formation of Cross               447/2018-19       22-01-2019
       Bunds     across     Satyawada
       Medium Drains under DC,
       Tanuku.

After execution of the said works, a final bill for Rs.10,63,932/- had

been prepared and submitted to the concerned for payment. As the

payment of the said amount has not been made by the respondents, the

petitioner has approached this Court by way of this writ petition.

It is the contention of the petitioner that even though the

respondents admitted that the petitioner is entitled for payment of the

aforesaid sums of money, no payment is being made. The petitioner

contends that such non-payment of money is clearly arbitrary and high-

handed requiring the interference of this Court.

                                           2                             RRR,J
                                                          W.P.No.3488 of 2022

This Court, in various orders, including the judgment of a learned

Single Judge of this Court dated 05.10.2021 in W.P.No.10038 of 2021 and

batch had taken the view that such non-payment of dues is arbitrary and

that such dues need to be cleared by the respondents at the earliest.

The learned Government Pleader submits that the respondent

authorities are verifying the claims of the petitioner and would be in a

position to make payments only after such verification is completed.

In view of the aforesaid directions of this Court in various cases

and after hearing the submissions of the learned counsel for the

petitioner, learned Government pleader for Irrigation, this writ petition is

disposed of with a direction to the respondents to complete the

verification process within a period of three weeks from the date of

receipt of a copy of this order and thereafter to pay the amounts due to

the petitioner depending upon the outcome of the verification, within a

period of six weeks. It would also be open to the petitioner to agitate

his/her/their claim for interest, if any payable by the respondents, in an

appropriate forum. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand

closed.

_________________________ R. RAGHUNANDAN RAO, J.

27th June, 2022 knl.

                          3                          RRR,J
                                      W.P.No.3488 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.3488 of 2022

27th June, 2022

knl