P.Janardhan, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1283 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.5052 of 2022

ORDER:

The petitioner had been awarded the contracts of a)AR Road to PN

Road via DK Palem in Narayanavanam Mandal, Chittoor District, b)

Upgradating the road from Keelapattu krishnapuram road to Tamil Nadu

border via KG kuppam h/w of nagari Mandal, Chittoor District, under an

agreements dated 28.06.2018 & 08.08.2019. After execution of the said

contracts, are final bills for a sum of Rs.86,00,150/-(CMFS No.2021-

2184162) and Rs.77,50,002/-(CMFS No.2021-2152041). 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 amounts of

Rs.86,00,150/-(CMFS No.2021-2184162) and Rs.77,50,002/- (CMFS 2 RRR,J W.P.No.5052 of 2022

No.2021-2152041) 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.

14th March, 2022
BSM
                           3                          RRR,J
                                       W.P.No.5052 of 2022




       HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




                 W.P.No.5052 of 2022




                  14th March, 2022
BSM.