B Viswanadha Reddy vs The State Of Andhra Pradesh
2023 Latest Caselaw 4605 AP

     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                   WRIT PETITION No.24052 of 2023

ORDER:

The petitioner had been awarded the contract to execute

certain works pursuant to the various agreements dated 03.01.2018,

21.02.2018. After execution of the said works, final bills were

prepared for a sum of Rs.84,351/-, Rs.97,840/-, Rs.40,151/-,

Rs.81,784/-, Rs.57,879/-, Rs.48,368/-, Rs.77,978/-, Rs.96,846/-

and Rs.74,931/-. 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 Education and

learned Government Pleader for Finance and Planning appearing for

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

the respondents to release a sum of Rs.84,351/-, Rs.97,840/-,

Rs.40,151/-, Rs.81,784/-, Rs.57,879/-, Rs.48,368/-, Rs.77,978/-,

Rs.96,846/- and Rs.74,931/-to the petitioner at the earliest, and at

any rate, 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 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

Date:29.09.2023 BSP

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION No.24052 of 2023

Dated:29.09.2023

Date:29.09.2023 BSP