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V.Murali Naidu vs 1The State Of Andhra Pradesh,
2022 Latest Caselaw 2277 AP

Citation : 2022 Latest Caselaw 2277 AP
Judgement Date : 4 May, 2022

Andhra Pradesh High Court - Amravati
V.Murali Naidu vs 1The State Of Andhra Pradesh, on 4 May, 2022
Bench: R Raghunandan Rao
            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.9823 of 2022

ORDER:

The petitioner had been awarded the contract for construction of

Anganwadi Building at Bommayipalli Village of Bangarupalem Mandal,

Chittoor District, under agreement dated 14.02.2018. After execution of

the said contract, final bill for a sum of Rs.4,77,824/- had been prepared

and submitted vide CFMS No.206929 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.4,77,824/-

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 2 RRR,J W.P.No.9823 of 2022

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.9823 of 2022




HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.9823 of 2022

4th May, 2022 Js.

 
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