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Goli Sarath Babu Sarath Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 2430 AP

Citation : 2022 Latest Caselaw 2430 AP
Judgement Date : 6 May, 2022

Andhra Pradesh High Court - Amravati
Goli Sarath Babu Sarath Reddy vs The State Of Andhra Pradesh on 6 May, 2022
Bench: R Raghunandan Rao
               HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                             W.P.No.12091 of 2022

ORDER:

The petitioner had been awarded the contract for maintenance of

MDR roads in R & B section Kamavarapukota West Godavari District under

an agreement dated 04.102021. After execution of the said contract, final

bill for a sum of Rs.8,69,472/- 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.8,69,472/-

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 2 RRR,J W.P.No.12091 of 2022

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.

6th May, 2022 Js.

                              3                           RRR,J
                                          W.P.No.12091 of 2022




          HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




                   W.P.No.12091 of 2022




                       6th May, 2022
    Js.
 

 
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