Sri Esukapalli Nagaraju 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 release the admitted amount to the petitioner.
Facts
The petitioner executed works as per agreements but the respondent authorities failed to release the admitted bill amount, including GST. The respondents, through written instructions, confirmed the execution of work and admitted a net payable amount.
Key Issues
Whether a writ petition is maintainable for the payment of admitted dues, and if the authorities' action in withholding payment is arbitrary.
AI-generated summary — verify with the full judgment below
APHC010257482026
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: 13601/2026 Between:
SRI ESUKAPALLI NAGARAJU,, S/O. NARASIMHA RAJU, AGED ABOVE MAJOR, R/O. D.NO.4-48, BYRAVARAPATNAM MANDAVALLI, ELURU DISTRICT, A.P-521345. ...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL SECRETARY, WATER RESOURCE DEPARTMENT, SECRETARIAT BUILDINGS, AT VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT- 522238. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF FINANCE AND PLANNING, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT-522238. 3. THE COMMISSIONER, COMMAND AREA DEVELOPMENT AUTHORITY, HANUMANPETA, VIJAYAWADA, ANDHRA PRADESH- 52003. 4. THE DISTRICT COLLECTOR, WEST GODAVARI DISTRICT AT BHIMAVARAM-534201. 5. THE ENGINEER IN CHIEF, IRRIGATION DEPARTMENT, ANDHRA PRADESH.
THE SUPERINTENDENT ENGINEER, DRAINAGE DIVISION, BHIMAVARAM WEST GODAVARI, AP-534202. 7. THE EXECUTIVE ENGINEER, DRAINAGE DIVISION, BHIMAVARAM WEST GODAVARI, AP
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