Vasantala Ranga Rao vs Andhra Pradesh State Police Housing ...
2024 Latest Caselaw 5110 AP

Citation : 2024 Latest Caselaw 5110 AP
Judgement Date : 4 July, 2024

Andhra Pradesh High Court - Amravati

Vasantala Ranga Rao vs Andhra Pradesh State Police Housing ... on 4 July, 2024

 APHC010508512023
                        IN THE HIGH COURT OF ANDHRA PRADESH
                                      AT AMARAVATI             [3329]
                               (Special Original Jurisdiction)

            THURSDAY ,THE FOURTH DAY OF JULY
             TWO THOUSAND AND TWENTY FOUR
                         PRESENT
  THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                    WRIT PETITION NO: 26466/2023
 Between:
 Vasantala Ranga Rao                                  ...PETITIONER
                                  AND
 Andhra Pradesh State Police Housing Corporation ...RESPONDENT(S)

Limited and Others

Counsel for the Petitioner:

1. V.N.V.SURYA DATTU

Counsel for the Respondent(S):

1. GP FOR FINANCE PLANNING

2. K C VENKATA REDDY (SC FOR A P S P H)

3. GP FOR AGRICULTURE (AP)

The Court made the following:

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

subject scheme in N.T.R District. After execution of the said contract, a

final bill was prepared for a sum of Rs.6,78,700/- 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 Roads &

Buildings while admitting about the claim of the petitioner placed on

record instructions received from the Secretary & General Manager

(F), AP State Police Housing Corporation Limited in

Lr.No.APSPHC/GS/II/WP26466 of 2023/2023-24 dated 26.10.2023.

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 Roads & Buildings this Writ Petition

is disposed of with a direction to the respondents to release an

amount of Rs.6,78,700/- 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 two (02) months from the date of receipt of a copy of