K.Vannur Vali vs The State Of Andhra Pradesh
2024 Latest Caselaw 477 AP

Andhra Pradesh High Court - Amravati

K.Vannur Vali vs The State Of Andhra Pradesh on 11 January, 2024

     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                   WRIT PETITION No.32370 OF 2023

ORDER:

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

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

final bill was prepared for a sum of Rs.5,66,204/- 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, WRD, MIW Division, Kurnool dated

11.01.2024. 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. 5,66,204/- 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

11.01.2024 SP