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Pnr Infra Projects vs The State Of Ap
2023 Latest Caselaw 4131 AP

Citation : 2023 Latest Caselaw 4131 AP
Judgement Date : 8 September, 2023

Andhra Pradesh High Court - Amravati
Pnr Infra Projects vs The State Of Ap on 8 September, 2023
Bench: Venkateswarlu Nimmagadda
     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                   WRIT PETITION No.6214 of 2023

ORDER:

The petitioner had been awarded the contract as per the

proceedings vide Rc.No.Engg/A4/782/16-17(1), dated 27.01.2017 of

the Secretary, Andhra Pradesh Residential Educational Institutions

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

for a sum of Rs.24,55,483/-. 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. In view of the aforesaid directions of this Court in various

cases and after hearing the submissions of the learned counsel for

the petitioner, learned Government Pleader for School Education,

learned Government Pleader for Finance and Planning and learned

Standing Counsel appearing for the respondents, this Writ Petition is

disposed of with a direction to the respondents to release the amount

of Rs.24,55,483/- to the petitioner at the earliest, and at any rate,

within a period of four 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

interest, if any payable by the respondents, in an appropriate forum.

There shall be no order as to costs.

Consequently, Interlocutory Applications, if any, pending in

this Writ Petition shall stand closed.

______________________________________ VENKATESWARLU NIMMAGADDA, J

Date: 08.09.2023 JLV

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION No.6214 of 2023

Date: 08.09.2023 JLV

 
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