Gollapudi Ramu vs The State Of Andhra Pradesh
2022 Latest Caselaw 2363 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.17645 of 2021

ORDER:

The petitioner had been awarded the contract works for de-silting

the new feeder channel of West Tank of Vellaturu Village in G. Konduru

Mandal, Krishna District under an agreement dated 29.08.2018 for an

amount of Rs.3,36,840/-; and de-silting of Savarala Tank supply channel

of Atkuru Village in G. Konduru Mandal, Krishna District, under an

agreement dated 29.08.2018 for an amount of Rs.9,41,348/- under Neeru

Chettu programme. The petitioner after execution of the said works had

prepared final bills and submitted to the authorities concerned for

payment in CFMS. As the respondents have denied the payments, 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 bills, 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 payments to the 2 RRR,J W.P.No.17645 of 2021

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.

5th May, 2022 Js.

                          3                           RRR,J
                                      W.P.No.17645 of 2021




      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




               W.P.No.17645 of 2021




                   5th May, 2022
Js.