Bharath Farm Equipments, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 6130 AP

       HON'BLE SRI JUSTICE K.SURESH REDDY

                    W.P.No.20930 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     for   not   taking   any   action   for

processing and releasing the admitted amounts even though the petitioner supplied the Tractors Sprayers and Threshers for a tune of Rs.69,13,560/- with interest, is illegal arbitrary and violative of Article 14, 19 and 21 of the Constitution of India and consequently direct the respondents for payment of amount Rs.69,13,560/- along with interest within stipulated time".

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

business for supply of Power weeder, Honda Sprayers, Big

Threshar and Kissan Sprayers; that he supplied the material

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

that process an amount of Rs.69,13,560/- 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 05-09-2022.

TSNR