S L N Farm Equipments And ... vs The State Of Andhra Pradesh,
2022 Latest Caselaw 6125 AP

      HON'BLE SRI JUSTICE K.SURESH REDDY

                   W.P.No.26959 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 by way of CFMS for Rs.34,57,833/- 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.34,57,833/- with cumulative interest."

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

a Proprietor of S.L.N.Farm Equipments and Automotives and

its activities is supply of agriculture implements to the

farmers; that he supplied the material i.e., Mini Tractors to

the farmers under the Government's subsidy scheme SMAM

and RKVY as per the directions of the respondents and in that

process an amount Rs.34,57,833/- has to be paid by the

respondents. Further, it is the contention of the learned

counsel for 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 and

such non-payment of money is clearly arbitrary and high-

handed and thereby requires interference by 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 05-09-2022.

TSNR