P Konda Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 1105 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.13081 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 20.10.2018. After execution of the said works, a final

bills for a sum of Rs.14,68,227/-, Rs.14,37,805/-, Rs.14,76,042/- and

Rs.14,87,510/- 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.14,68,227/-, Rs.14,37,805/-, Rs.14,76,042/- and Rs.14,87,510/-

respectively to the petitioner at the earliest, and at any rate, within a 2 RRR,J.

W.P.No.13081 of 2021

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.13081 of 2021




     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




              W.P.No.13081 of 2021




                 2nd March, 2022

Js