K. Venkata Sowmya, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1096 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.13347 of 2021

ORDER:

The petitioner had been awarded various civil works by the

Government and the 3rd respondent had entrusted the said works under

agreements dated 18.06.2018, 13.08.2018, 07.09.2018, 13.12.2018 and

12.02.2018. After execution of the said works, final bills for a sum of

Rs.4,80,936/-, Rs.1,53,125/-, Rs.5,23,041/-, Rs.20,09,829/-,

Rs.18,03,994/- and Rs.1,69,640/- respectively had been prepared and

submitted to the respondents. As the payment of the said amounts has

not been made by the respondents, the petitioner has approached this

Court by way of the present 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.

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 Panchayat Raj and learned

counsel appearing for the respondents, this writ petition is disposed of

with a direction to the respondents to release the amount of Rs.4,80,936/-

Rs.1,53,125/-,   Rs.5,23,041/-,      Rs.20,09,829/-,   Rs.18,03,994/-   and
                                        2                                RRR,J.
                                                          W.P.No.13347 of 2021

Rs.1,69,640/- respectively to the petitioner at the earliest, and at any rate,

within a period of six weeks from the date of receipt of a copy of this

order. It would also be open to the petitioner to agitate his 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
2nd March, 2022
Js
                         3                          RRR,J.
                                     W.P.No.13347 of 2021




     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




              W.P.No.13347 of 2021




                 2nd March, 2022

Js