Rkn Projects Private LTD vs. The State Of Andhra Pradesh
Held
The High Court held that non-payment of admitted dues can be considered arbitrary action and a writ petition is maintainable for claiming such dues. The court directed the respondents to pay the admitted amount to the petitioner.
Facts
The petitioner completed a civil work contract as per agreement. The respondents admitted the amount due for the work but failed to pay, causing financial hardship to the petitioner. The petitioner sought payment of the admitted dues with interest.
Key Issues
Whether a writ petition is maintainable for the recovery of admitted contractual dues. Whether the non-payment of admitted dues by the respondents constitutes arbitrary action.
AI-generated summary — verify with the full judgment below
APHC010409882026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3327] MONDAY, THE 31st DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY WRIT PETITION NO: 24070/2026 Between:
RKN PROJECTS PRIVATE LTD,, REP BY ITS MANAGING DIRECTOR, N RAMESH KUMAR, S/O N BALAIAH, AGED ABOUT 60 YEARS, OCC. CONTRACTOR, R/O D NO 26- 2-29, 2 ' LANE, RITHWIK, ENCLAVE, A.K.NAGAR, NELLORE, SPSR NELLORE DISTRICT.
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, IRRIGATION DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT, ANDHRA PRADESH.
THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, FINANCE DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT, ANDHRA PRADESH.
THE SUPERINTENDING ENGINEER, IRRIGATION CIRCLE, NELLORE, SPSR NELLORE DISTRICT.
THE EXECUTIVE ENGINEER, D.P.D., APIIATP, IRRIGATION DIVISION, ATMAKUR, SPSR NELLORE
2
SRK,J
W.P.NO.24070 OF 2026 DISTRICT.
...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the aff
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