Andhra Pradesh High Court - Amravati
M. Chandra Sekhar Reddy, vs The State Of Andhra Pradesh, on 27 June, 2022
Bench: R Raghunandan Rao
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.14168 of 2022
ORDER:
The petitioner had been awarded the contract for taking up the
"NeeruChettu" programme for 1) desilting of kundu from Ch.0.420 km to
0.520 near Kristipadu Village, Dornipadu Mandal, Kurnool District, 2)
desilting of kundu from Ch.0.000 km to 0.200 km near Narasepalli Village,
Uyyalawada Mandal in Kurnool District, 3) desilting of kundu from
Ch.2.940 km to 3.140 km near Narasepalli Village, Uyyalawada Mandal in
Kurnool District, 4) desilting of kundu from Ch.2.310 km to 2.510 km near
Harivaram Village, Uyyalawada Mandal, Kurnnol District and 5) desilting of
Kunderu from Ch.2.550 km to 2.750 km near Kakarawada Village,
Uyyalawada Mandal, Kurnool District. After execution of the said works, a
final bill for Rs.9,18,928/-, Rs.9,21,075/-, Rs.9,21,074/-, Rs.9,21,596/-
and Rs.9,21,075/- 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.
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.
2 RRR,J
W.P.No.14168 of 2022
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
ssp.
3 RRR,J
W.P.No.14168 of 2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.14168 of 2022
27th June, 2022
ssp.
