Guddati Subbarao vs. The State Of Andhra Pradesh
Held
The High Court held that the writ petition was maintainable for admitted and undisputed dues, citing a Supreme Court precedent. It directed the respondent authorities to pay the admitted sum of Rs. 23,12,180/- to the petitioner within eight weeks from the date of the order.
Facts
The petitioner, a contractor, sought a Writ of Mandamus for the release of Rs. 27,30,116/- plus 18% GST for irrigation works completed for the State of Andhra Pradesh. The respondent authorities had not released the final bill amount despite the works being completed, measured, and the dues largely admitted.
Key Issues
Whether the non-payment of admitted dues for completed contract works by state authorities is illegal and arbitrary. Whether a writ petition is maintainable for the recovery of admitted and undisputed money claims.
AI-generated summary — verify with the full judgment below
APHC010401522026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3327] WEDNESDAY, THE 2nd DAY OF SEPTEMBER 2026 PRESENT THE HONOURABLE SRI JUSTICE K. SREENIVASA REDDY WRIT PETITION NO: 22131/2026 Between:
GUDDATI SUBBARAO, S/O. G. RAMAYYA AGE 62 YEARS, OCC CONTRACTOR, R/O. D. NO. 3-83/A, OLD RAMALAYAM, GEDELLANKA, EAST GODAVARI DISTRICT - 533216. ...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 DISTRICT COLLECTOR IRRIGATION WING, DR. B.R. AMBEDKARKONASEEMADISTRICT AT AMALAPURAM - 533201. 4. THE COMMISSIONER OF WATER RESOURCES DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, IRRIGATION BHAVAN, VIJAYAWADA, NTR DISTRICT - 520001. 5. THE CHIEF ENGINEER, IRRIGATION AND WATER RESOURCES DEPARTMENT, GODAVARI DELTA SYSTEM, DOWLAISWARAM, EAST GODAVARI DISTRICT - 533125.
The judgment continues below.
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