M/S. Sri Aditya Agro Industry, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 7882 AP

       HON'BLE SRI JUSTICE K.SURESH REDDY

                      W.P.No.31085 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.28,00,000/- is illegal, arbitrary, violation of Articles.14, 19 and 21 of Constitution of India and principles of natural justice contrary to the Rules and Regulations and consequently direct the respondents to pay the admitted amounts of Rs.28,00,000/- with cumulative interest."

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

business in the field of manufacturing and supply of

machineries to the farmers; that he supplied the machineries

to the farmers as per the directions of the respondents and in

that process an amount of Rs.28,00,000/-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 17-10-2022.

TSNR