Ganta Koteswara Rao vs The State Of Andhra Pradesh
2023 Latest Caselaw 5854 AP

Andhra Pradesh High Court - Amravati

Ganta Koteswara Rao vs The State Of Andhra Pradesh on 6 December, 2023

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

              WRIT PETITION No.5933 of 2023

ORDER:

1. The petitioner had been awarded the contract of various

works under the scheme of "Neeru-Chettu" in West Godavari

District. After execution of the said contract, a final bill was

prepared for a sum of Rs.35,17,250/- as per the sanctioned

orders. As the payment of the said amount has not been made

by the respondents, the petitioner has approached this Court by

way of this writ petition.

2. It is the contention of the petitioner that even though the

respondents admitted that the petitioner is entitled for payment

of the aforesaid sum of money, 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. On the other hand, learned Government Pleader for

Irrigation filed the counter by respondent No.8, wherein

admitted the claim of the petitioner. He would submit that due to

lack of LOC, the payment to the petitioner was not made. Soon

after the release of LOC, the bills will be uploaded in the CFMS

portal and amounts will be paid to the petitioner.

5. In view of the aforesaid directions of this Court in various

cases and after hearing the submissions of learned counsel for

the petitioner, learned Government Pleader for Irrigation this

Writ Petition is disposed of with a direction to the respondents to

release the amount of Rs.35,17,250/- to the petitioner, along

with the interest @ 6% per annum, in view of the judgment of

the Hon'ble Division Bench of this Court in Writ Appeal No.724 of

2021 and batch dated 12.10.2023, within a period of six (06)

weeks from the date of receipt of a copy of this order. It would

also be open to the petitioner to agitate his claim for higher rate

of interest, if any payable by the respondents, in an appropriate

forum. There shall be no order as to costs.

Consequently, Miscellaneous Petitions, if any, pending in

this Writ Petition shall stand closed.

_______________________________ VENKATESWARLU NIMMAGADDA, J

06.12.2023 DNV

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

06.12.2023 DNV