Sukavasi Srihari vs The State Of Andhra Pradesh
2022 Latest Caselaw 2365 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.16997 of 2021

ORDER:

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

and improvements of bed from Sunnapugandi from chainage 0 mts to

2215 mts of Kuntamukkala village limists of Kuntamukkala village, G.

Onduru Mandal, Krishna District under an agreement dated 30.05.2018;

and improvements of bed from Patti Vagu and Surplus course of East

Tank of Kuntamukkala Village, G. Onduru Mandal, Krishna District under

an agreement dated 31.08.2018 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 2 RRR,J W.P.No.16997 of 2021

with a direction to the respondents to release the payments 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.

5th May, 2022 Js.

                          3                           RRR,J
                                      W.P.No.16997 of 2021




      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




               W.P.No.16997 of 2021




                   5th May, 2022
Js.