Lanka Ramasiva Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 1235 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.3732 of 2022

ORDER:

The petitioner had been awarded the contract of civil works, under

an agreement. After execution of the said works, a final bill under CMFS

Token Details: 2021-901848 (Rs.62,43,827/-) and CMFS Token Details:

2021-2445529 (Rs.38,00,355/-), in total Rs.1,00,44,182/- 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 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.

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 under CMFS Token

Details: 2021-901848 (Rs.62,43,827/-) and CMFS Token Details: 2021-

2445529 (Rs.38,00,355/-) in total Rs.1,00,44,182/- to the petitioner at the

earliest, and at any rate, within a period of six weeks from the date of 2 RRR,J.

W.P.No.3732 of 2022

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 9th March, 2022 Js.

                         3                         RRR,J.
                                     W.P.No.3732 of 2022




     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




               W.P.No.3732 of 2022




                 9th March, 2022

Js