HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.13107 of 2021
ORDER:
The petitioner had been awarded various civil works by the
Government and the 3rd respondent had entrusted the work under
agreements dated 22.07.2020. After execution of the said works, a final
bill for a sum of Rs.3,50,000/- had been prepared and submitted to the 3rd
respondent. As the payment of the said amount 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.3,50,000/-
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 2 RRR,J.
W.P.No.13107 of 2021
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.13107 of 2021
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.13107 of 2021
2nd March, 2022
Js
