Andhra Pradesh High Court - Amravati
M Thangaraj vs The State Of Ap on 6 November, 2024
APHC010414842024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
WEDNESDAY, THE SIXTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No: 23754/2024
Between:
M Thangaraj and Others ...PETITIONER(S)
AND
The State of AP and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SRINIVASA RAO NARRA
Counsel for the Respondent(S):
1. GP FOR AGRICULTURE
2. GP FOR FINANCE PLANNING
The Court made the following:
2
ORDER:
The present Writ Petition is filed under Article 226 of the
Constitution of India for the following relief:
"...to issue a Writ, Order of direction more particularly one in the
nature of Writ of Mandamus declaring the inaction on the part of
the respondents herein not releasing the total bills amount worth of
Rs.120000/- (Rupees one lakh twenty thousand only) with interest
@ 12% p.a., as per the Judgment of this Hon'ble Court in
W.P.No.19525/2021 (W.P.No.10038/2021 & Batch) dated
05.10.2021 under grant of Rain Fed Area Development (R.A.D.)
to the petitioner till today after completion of execution of subsidy
portion for Rain Fed Area Development (R.A.D.) 2018-19 Under
National Mission for Sustainable Agriculture (N.M.S.A)-
Implementation of the activities under RAD-Milchi Cows in ADA
(S.C) Chittoor Division Chittoor District, and causing heavy loss
with interest even though the work was completed within time as
illegal arbitrary and violative of Article 14, 16 and 21 of the
Constitution of India and consequentially direct the Respondents
to release and pay the total bills amount of Rs.120000/- (Rupees
one lakh twenty thousand only) with Interest under grant of Rain
Fed Area Development (R.A.D) forthwith to the petitioner and
pass such other order......"
2. Learned Assistant Government Pleader furnished letter in
Roc.No.C7/1385/2023 dated 23.09.2024, which is addressed by the
District Agriculture Officer, Chittoor, to the Government Pleader for
Agriculture, High Court of Andhra Pradesh. As seen from the said
letter, it transpires that as per the available records, the petitioners have
executed the works pertaining towards purchase of Milchi Cows in their
clusters and submitted bills for Rs.1,20,000/- through the Deputy
Director of Agriculture (SC), Chittoor for sanction of subsidy amount
under RAD Scheme during the year 2018-19 and total amount of
Rs.1,60,000/- has been sanctioned to eight beneficiaries vide
Progs.No.Accts.II/297/208 dated 23.11.2020 and bill was prepared and
submitted in CFMS portal vide CFMS ID No:2020 - 2047928, but out of
eight beneficiaries in the bill, only six beneficiaries have filed the present
Writ Petition before this Court for settlement of Rs.1,20,000/-. The said
letter further reveals that the District Agricultural Officer, Chittoor is
pursuing the matter to settle the bills, soon after receipt of the budget
the subsidy amount will be paid to the beneficiaries accounts through
online transfer and the same will be informed to the beneficiaries.
3. As there is no dispute with regard to the entitlement of the amount
by the petitioners, the present Writ Petition is disposed of, directing the
respondents to pay the amount due to the petitioners within a period of
eight (8) weeks from the date of receipt of a copy of this order.
4. With the above direction, the present Writ Petition is disposed of.
There shall be no order as to costs.
As a sequel thereto, Miscellaneous Petitions pending, if any, shall stand
closed.
__________________________________
JUSTICE TARLADA RAJASEKHAR RAO
Date: 06.11.2024
siva
THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No.23754 of 2024
Date: 06.11.2024
siva
