M/S Udayam Constructions vs. The State Of Andhra Pradesh
Held
The High Court held that since the amount payable was admitted and undisputed by the respondents, a Writ Petition for non-payment of admitted dues is maintainable. It directed the respondents to pay the admitted sum of Rs. 53,18,025/- to the petitioner within three months.
Facts
A contractor completed civil works for the Irrigation Department, totaling Rs. 49,83,708/- plus 18% GST. Despite completion, measurement, and admission of the dues by the authorities, the final bill was not released due to non-availability of Letter of Credit (LOC).
Key Issues
Whether a writ of mandamus can be issued to compel government authorities to release admitted and undisputed dues for works executed by a contractor, especially when non-payment is attributed to administrative reasons like lack of budget allocation.
AI-generated summary — verify with the full judgment below
APHC010169142026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3327] THURSDAY, THE 3rd DAY OF SEPTEMBER 2026 PRESENT THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY WRIT PETITION NO: 10479/2026 Between:
M/S UDAYAM CONSTRUCTIONS, REP BY ITS PROPRIETOR ATIURI UMA MAHESWARA RAO, S/O. ATIURI PRERR BABU, AGED ABOUT 34 YEARS, R/O. D. NO. 1-151, GUDIVADA ROAD, NIDUMOLU (V), MOWA (M), KRISHNA DISTRICT - 521156. ...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT IRRIGATION AND CAD WATER RESOURCES DEPARTMENT, SECRETARIAT BUILDINGS, A.P. SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT - 522237. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT - 522237. 3. THE COMMISSIONER, COMMAND DEVELOPMENT AUTHORITY (CAD), WATER RESOURCES DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, VIJAYAWADA, NTR DISTRICT - 520001. 4. THE DISTRICT COLLECTOR, (IRRIGATION WING) BAPATLA DISTRICT AT BAPATLA. - 522101. 5. THE ENGINEER IN CHIEF, MINOR AND MAJOR IRRIGATION DEPARTMENT,
GOVERNMENT OF AND
The judgment continues below.
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