Gangireddypalem Yellamanda ... vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2300 AP

       HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                      W.P.No.9492 of 2022
ORDER:

The petitioner had been awarded the contract for the

work i.e., Road formation up to WBM GR II including CD works

of Araku Valley Panchayat, Visakhapatnam District. After

execution of the said contract, a final bill for a sum of

Rs.4,73,485/-. 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.

2. 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.

3. 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.

4. 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 Rs.4,73,485/- 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.

Date: 04.05.2022 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.9492 of 2022

Date: 04.05.2022

BSM.