N.Govinda Reddy, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2826 AP

              HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                            W.P.No.14203 of 2022

ORDER:

The petitioner had been awarded the contract for taking up the

"Neeru-Chettu" programme for the execution of the works 1) desilting of

Vakkileru in downstream of Vakkileru Anicut from Ch. 0.830 km to 0.865

km near Kotakandukur (V) Allagadda (M) in Kurnool District, 2) desilting

of Vakkileru in downstream of Vakkileru Anicut from Ch. 0.910 km to

0.945 km near Kotakandukur (V) Allagadda (M) in Kurnool District, 3)

desilting of Vakkileru in downstream of Vakkileru Anicut from Ch. 0.710

km to 0.745 km near Kotakandukur (V) Allagadda (M) in Kurnool District,

4) desilting of Vakkileru in downstream of Vakkileru Anicut from Ch. 0.790

km to 0.825 km near Kotakandukur (V) Allagadda (M) in Kurnool District,

5) desilting of Vakkileru in downstream of Vakkileru Anicut from Ch. 0.950

km to 0.985 km near Kotakandukur (V) Allagadda (M) in Kurnool District,

6) desilting of Vakkileru in downstream of Vakkileru Anicut from Ch. 0.990

km to 1.025 km near Kotakandukur (V) Allagadda (M) in Kurnool District.

After execution of the said works, a final bill for Rs.34,04,668/- 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.14203 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
Ssp/Mja
                         3                           RRR,J
                                     W.P.No.14203 of 2022




     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




              W.P.No.14203 of 2022




               27th June, 2022

Ssp/Mja