Kandregula Kusaludu, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2814 AP

              HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                            W.P.No.14196 of 2022

ORDER:

The petitioner had been awarded the contract for taking up the

"Neeru-Chettu" programme for the execution of work of

1) protection work to the eroded banks of Chintalapalli No.2 Channel in

between Km 2.420 to 2.500 in East Godavari District, 2) protection work

to the eroded banks of Chintalapalli No.2 Channel in between Km. 2.275

to 2.400 in East Godavari District and 3) protection work to the eroded

banks of Chintalapalli No.2 Channel in between Km.2.150 to 2.250 in East

Godavari District. After execution of the said works, the final bills for

Rs.9,28,462/-, Rs.9,15,163/- and Rs.9,11,704/- respectively had been

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

the said amounts 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.

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.

                                           2                           RRR,J
                                                       W.P.No.14196 of 2022

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/Mja
                         3                           RRR,J
                                     W.P.No.14196 of 2022




     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




              W.P.No.14196 of 2022




               27th June, 2022

Ssp/Mja