Sri G. Venkateshwara Rao vs. The State Of Andhra Pradesh
Held
The High Court held that since the respondents admitted the work execution and the amount payable, the non-payment was arbitrary. It directed the respondents to pay the admitted net amount of Rs. 5,89,310/- to the petitioner within two months.
Facts
A contractor completed two annual maintenance works for the Andhra Pradesh Irrigation Department but was not paid the final bill of Rs. 5,89,310/-. The respondents admitted the work completion and the amount due but cited a lack of budget for non-payment.
Key Issues
The key issue was whether the respondents' non-payment of an admitted and undisputed bill amount to a contractor, despite satisfactory completion of work, was arbitrary and warranted a writ of mandamus.
AI-generated summary — verify with the full judgment below
APHC010348422026 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3327] FRIDAY, THE 11th DAY OF SEPTEMBER 2026 PRESENT THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY WRIT PETITION NO: 18910/2026 Between:
SRI G. VENKATESHWARA RAO,, S/O. SRIRAMULU, AGED ABOUT 65 YEARS, OCC CONTRACTOR, R/O D NO 7-29-21, MAHALAKSHMI NAGAR, ROAD NO.4, TADEPALLIGUDEM WEST GODAVARI DISTRICT. PIN 534102. ...PETITIONER A N D
THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPLE SECRETARY, IRRIGATION, SECRETARIAT BUILDINGS, VELAGAPUDI, GUNTUR DIST., PIN 522237. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPLE SECRETARY, FINANCE AND PLANNING DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, GUNTUR DIST., PIN 522237. 3. THE ENGINEER IN CHIEF, IRRIGATION DEPARTMENT, MUSEUM RD, VENKATESHWARA RAO STREET, GOVERNORPETA, VIJAYAWADA. PIN 520002. 4. THE SUPERINTENDENT ENGINEER, IRRIGATION CIRCLE, ELURU, WEST GODAVARI DISTRICT. PIN 534001. 5. THE EXECUTIVE ENGINEER, DRIANAGE DIVISION, BHIMAVARAM, WEST GODAVARI DISTRICT. PIN 534301. ...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the ci
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