Sandeep Ravindra Engineeras And Contractors vs. The State Of Andhra Pradesh
Held
The Court directed the respondent authorities to verify the petitioner's claim and pay the undisputed refund amount within six weeks, subject to the petitioner executing an indemnity bond.
Facts
The petitioner's bills for contracts executed with the Panchayat Raj Department had 1% CGST and 1% SGST deducted, totaling Rs. 19,99,486/-. The department failed to remit this deducted amount to the GST portal, forcing the petitioner to pay the full GST liability, resulting in double payment.
Key Issues
Whether the government department's failure to remit deducted GST amounts to the portal, compelling the contractor to pay double GST, is illegal and warrants a refund.
AI-generated summary — verify with the full judgment below
APHC010328272026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3327] MONDAY, THE 24th DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE K. SREENIVASA REDDY WRIT PETITION NO: 17579/2026 Between:
SANDEEP RAVINDRA ENGINEERAS AND CONTRACTORS, REP BY KOVVURI RAVINDRA REDDY S/O. SATYA NARAYANA REDDY AGED ABOUT 58 YEARS, OCC CONTRACTOR R/O BACK SIDE AUTOMOTIVE OPP KIMS HOSPITAL SRIKAKULAM, SRIKAKULAM DISTRICT, ANDHRA PRADESH. 532005
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL SECRETARY PANCHAYAT RAJ DEPARTMENT A.P SECRETARIAT VELAGAPUDI, AMARAVATI GUNTUR DISTRICT. (A.P.) 522237
THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT, A.P SECRETARIAT VELAGAPUDI, AMARAVATHI GUNTUR DISTRICT. (A.P.) 522237
THE ENGINEER INCHIEF, PANCHAYAT RAJ, BANDAR ROAD, OPP PWD GROUND VIJAYAWADA ANDHRA PRADESH. 520010 535006
THE EXECUTIVE ENGINEER, PANCHAYAT RAJ DEPARTMENT VIZIANAGARAM ANDHRA PRADESH 536005
...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High
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