Yanamala Niranjan vs The State Of Andhra Pradesh
2023 Latest Caselaw 5683 AP

Andhra Pradesh High Court - Amravati

Yanamala Niranjan vs The State Of Andhra Pradesh on 29 November, 2023

     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                    WRIT PETITION No.3809 of 2023

ORDER:

1. The petitioner had been awarded various contract works under the

subject scheme in Nellore District. After execution of the said contract, a

final bill was prepared for a sum of Rs.17,64,597/- 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 while

admitting about the claim of the petitioner placed on record instructions

received from the Executive Engineer, Drainage Division, Nellore dated

28.11.2023. He would submit that, since the budget was not released by

the Government, the bills were not paid to the petitioner. Soon after

release of the budget by the Government, the bills 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.17,64,597/- 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

29.11.2023

SP