HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO W.P.No.9469 of 2022 ORDER:
The petitioner had been awarded the contract for providing light of
structure at Terrace, portico, ACP cladding and emergency exit in office of
Engineer-in-Chief, PR Vijayawada and sub work (balance work)
completion of incomplete PR office building in Engineer-in-Chief office
compound at Vijayawada under maintenance of Panchayat Raj Buildings
Grant year 2018-19 under Agreement dated 29.06.2021. After execution
of the said contract, final bill for a sum of Rs.33,59,168/- had been
prepared and submitted to the authorities concerned for payment. As the
payment of the said amount 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 of Rs.3,47,383/-
2 RRR,J W.P.No.9469 of 2022
and Rs.33,59,168/- 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.
4th May, 2022 Js.
3 RRR,J W.P.No.9469 of 2022 HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO W.P.No.9469 of 2022 4th May, 2022 Js.