M.Reddeppa vs The State Of Andhra Pradesh,
2024 Latest Caselaw 4570 AP

Andhra Pradesh High Court - Amravati

M.Reddeppa vs The State Of Andhra Pradesh, on 20 June, 2024

APHC010185642024
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI             [3329]
                              (Special Original Jurisdiction)


               THURSDAY ,THE TWENTIETH DAY OF JUNE
                 TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

  THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                       WRIT PETITION NO: 10529/2024

Between:

M.reddeppa                                                       ...PETITIONER

                                     AND

The State Of Andhra Pradesh and Others                     ...RESPONDENT(S)

Counsel for the Petitioner:

     1. P VASU SEKHAR

Counsel for the Respondent(S):

     1. GP FOR FINANCE PLANNING

     2. GP FOR IRRIGATION COMM AREA DEV

The Court made the following:
ORDER:

1. This writ petition under Article 226 of Constitution of India is filed to

issue writ of mandamus, declaring the action of respondents in withholding

payment of bill, payable to the petitioner in relation to the execution of work

under the subject scheme, as illegal, arbitrary and contrary to the principles of

natural justice.

2. It is the case of the petitioner that the petitioner has executed the work

under the subject scheme, the respondents having been satisfied with the

execution of works, prepared the bill, but the amount was not paid, for

different reasons.

3. During hearing, learned Government Pleader for Irrigation placed on

record the written instructions issued by the Executive Engineer, Madanapalli,

dated 19.06.2024, wherein it is stated that soon after release of the budget

from the Government, payment will be made to the petitioner.

4. In view of the above submissions, the respondents are directed to clear

the bill amounts of Rs.8,11,232/- 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, failing

which the bill amounts will carry interest @ 12% per annum, till the actual

payment of the amount to the petitioner.

5. With the above directions, the Writ Petition is disposed of, without

touching the merits, as to the maintainability of the writ petition. There shall

be no order as to costs.

6. Consequently, Miscellaneous Petitions, if any, pending in this Writ

Petition shall stand closed.

_________________________________ VENKATESWARLU NIMMAGADDA, J 20.06.2024 TPS

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION No.10529 of 2024

20.06.2024 TPS