Pyna Srinivas vs. The State Of Ap
Held
The High Court held that the writ petition was maintainable as the amount payable was admitted and undisputed. It directed the respondent authorities to pay the admitted net amount of Rs. 7,83,673/- to the petitioner within six weeks from the date of the order.
Facts
A contractor completed irrigation system restoration work for the State of Andhra Pradesh. Despite the work being completed and measured, and the amounts being largely admitted by the authorities, the respondents failed to release the outstanding bills totaling Rs. 8,67,758/- plus GST.
Key Issues
Whether the respondents' action of not releasing admitted bills for completed work 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
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APHC010224862026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction)
MONDAY, THE 31st DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY WRIT PETITION NO: 11756 OF 2026 Between:
PYNA SRINIVAS, S/o Venkanna, Ageed about 56 yrs Occ Contractor, Rio. D.No. 6-73/1, Kothapeta, Dowleswaram Village, Rajamahendravaram Rural Mandal, East Godavari District ...Petitioner AND 1. THE STATE OF AP, rep .by its Principal Secretary Irrigation Department, Secretariat, Guntur District, Amravati -522 238 (A.P.),
The Principle Secretary, Finance and Planning Dept, Govt of A.P Office at 1st flood, Block No-2, A.P Secreteriat, Velagapudi, Amaravathi-522 238
The District Collector, West Godavari District, Office at Maruthi' Nagar, Bhimavaram-534201
The Asst Executive Engineer, Canal Section (Irrigation), Settipeta, Nidadavolu, West Godavari District-534301
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The Deputy Executive Engineer, Delta Sub- Division, Tadepalligudem, West Godavari District. 534101
The Executive Engineer, G.W. Division, Nidadavole, West Godavari District. -534301 ...Respondents Petition u
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