Marremmagari Chandra Shekar Goud vs The State Of Ap
2023 Latest Caselaw 4380 AP

     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                     WRIT PETITION No.12074 OF 2023
ORDER:-

      The present Writ Petition is filed under Article 226 of the Constitution

of India, seeking the following relief:

              "... to issue an order, writ or direction more particularly one
     in the nature of Writ of Mandamus declaring the action of the
     respondents in not releasing the amounts to the petitioners for

construction of mini gokulams under the MGNRES during the year 2018-19 under their respective work ID numbers, (which are shown in cause title), as illegal and violative of Articles 14 and 300-A of the Constitution of India and consequently direct the respondents to release the amounts payable to the petitioners under the above scheme after conducting enquiry and pass such other order or orders ..."

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

respondents admitted that the petitioners are entitled for payment of money,

no payment is being made. The petitioners contend 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 petitioners,

learned Government Pleader for the Respondents, this Writ Petition is

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

petitioners with reference to their respective work ID numbers at the

earliest, and at any rate, within a period of six weeks from the date of receipt

of a copy of this order. It would also be open to the petitioners to agitate

their claim for 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.

_____________________________________________ JUSTICE VENKATESWARLU NIMMAGADDA

20th September, 2023 KNR

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION No.12074 of 2023

20th September, 2023

KNR.