K. Krishna Prasad vs. The State Of Andhra Pradesh
Held
The Court directed the respondents to release the admitted amount payable to the petitioner within three months. The Court noted that non-payment of admitted dues can be considered arbitrary action, making a writ petition maintainable.
Facts
The petitioner completed works as per agreements but the respondent authorities failed to release the final bill amount, including GST. The petitioner sought a writ of mandamus to direct the release of the outstanding payment.
Key Issues
Whether the High Court can entertain a writ petition for the release of admitted contractual dues. Whether the inaction of authorities in releasing the final bill amount is illegal and arbitrary.
Sections Cited
Article 226
AI-generated summary — verify with the full judgment below
APHC010169062026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3331] WEDNESDAY, THE 5th DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NO: 9204/2026 Between:
K. KRISHNA PRASAD,, S/O. K. VENKATESWARA RAO, AGED ABOUT 43 YEARS, R/O. D.NO. 9/779,
NIZAMPETA, MACHILIPATNAM, KRISHNA DISTRICT -521001. ...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 - 522503. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, FINANCE DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT - 522503. 3. THE DISTRICT COLLECTOR, (IRRIGATION WING) DR.B.R AMBEDKAR KONASEEMA DISTRICT, AMALAPURAM 533201. 4. THE ENGINEER INCHIEF, , MINOR AND MAJOR IRRIGATION DEPARTMENT
GOVERNMENT OF ANDHRA PRADESH, IRRIGATION BHAVAN, VIJAYAWADA, KRISHNA DISTRICT - 520001. 5. THE COMMISSIONER, COMMAND DEVELOPMENT AUTHORITY (CAD) WATER RESOURCES DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, VIJAYAWADA
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