M/ S. Rao Sons Agencies, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 7585 AP

      HON'BLE SRI JUSTICE K.SURESH REDDY

                  W.P.No.30394 of 2022

ORDER:-


     This writ petition is filed seeking the following relief:-

                 "Writ Order or direction more particularly
           one in the nature of Writ of Mandamus declaring
           the action of the respondents in not releasing the

amount for supplying the machineries/equipments to the respondent authorities by the petitioner even though admitted amount for Rs.17,92,000/- is illegal, arbitrary, violation of principles of natural justice, contrary to the Rules and Regulations and consequently direct the respondents to pay the admitted amounts of Rs.17,92,000/- with cumulative interest."

2. The contention of the petitioner is that he is doing the

business for supply of machineries to agricultural farmers;

that he supplied the material to the farmers as per the

directions of the respondents and in that process an amount

of Rs.17,92,000/- has to be paid by the respondents. Further,

it is the contention of the petitioner that even though the

respondents admitted that the petitioner is entitled for

payment of the aforesaid amount, 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. The learned Government Pleader submits that the

respondents-authorities are verifying the claims of the

petitioner and would be in a position to make payments only

after such verification is being completed.

5. In view of the aforesaid directions of this court in

various cases and after hearing both sides, this writ petition is

disposed of with a direction to the respondents to complete

the verification process within a period of four(4) weeks from

the date of receipt of a copy of this order and thereafter to

pay the amounts due to the petitioner depending upon the

outcome of the verification within a period of six(6) weeks. It

would also be open to the petitioner to agitate his/her/their

claim for interest, if any payable by the respondents in an

appropriate forum.

No order as to costs. Miscellaneous Petitions, if any,

pending in this writ petition shall stand closed.

_______________ K.SURESH REDDY,J 10-10-2022.

TSNR