Y. Jhansi Rani, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 3003 AP

               HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                             W.P.No.12779 of 2022

ORDER:

The petitioner had been awarded the contract for taking up the

"Neeru-Chettu" programme for strengthening of banks from Km 8.600 to

10.500 of right side bank of ABR link channel near Kanakaya Kottala in

Pamulapaud Mandal, under Neeru-Chettu Programme vide Agreement

No.1435/2018-19, dated 05.07.2018 . After execution of the said works, a

final bill for Rs.7,74,876/- 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.

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 2 RRR,J W.P.No.12779 of 2022

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.

28th June, 2022
Ssp/Mja
                         3                           RRR,J
                                     W.P.No.12779 of 2022




     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




              W.P.No.12779 of 2022




               28th June, 2022

Ssp/Mja