M/S. Lakshmi Ganapathi Wddars ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 8979 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.34576 OF 2022

JUDGMENT:-


1.       By means of this writ petition filed under Article 226 of

the Constitution of India, the petitioner prays for direction to

the respondents to make the payment of the bill amount for the

works undertaken by the petitioner, under the agreement with

the respondents.

2. Smt V. Padmaja, learned AGP for

Finance representing the respondent No.2 submits on the basis

of instructions that the necessary funds for payment of the

amount under the bills have been released.

3. Sri G. Naresh Kumar, learned counsel representing the

respondents 3 and 4 submits that the bills, will be uploaded, if

not already uploaded in the CFMS portal within two weeks from

today.

4. Learned counsel for the petitioner submits that though

the petitioner has claimed interest on the delayed payment, but

the petitioner is not pressing the writ petition for the prayer of

grant of interest.

5. Accordingly, this writ petition confined only to the prayer

for the payment of the amount under the bills for the work.

6. However, considering the submissions advanced by the

learned counsels for the parties/and after recording the stand of

the respondents as submitted, the writ petition is being

disposed of finally with the consent of the learned counsels for

both the parties with the following directions:-

a) The respondents 3 and 4 shall resubmit/upload the bills

of the petitioner for the work in question, in CFMS portal

within two (02) weeks from today;

b) The 2nd respondent - Principal Secretary, Finance

Department, shall within a further period of eight (8)

weeks shall release the amount payable, to the petitioner,

on due verification and scrutiny as per the procedure, if

there is no other legal impediments in making payment.

c) The entire exercise shall be completed positively in ten

(10) weeks from today.

7. The writ petition is disposed of finally with the aforesaid

directions and observations. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date:24.11.2022 Dsr