T Lokeswar vs. The State Of Ap
Held
The Court held that the non-payment of admitted dues can be considered arbitrary action and a writ petition is maintainable for claiming such dues. The respondents were directed to release the admitted amount payable to the petitioner.
Facts
The petitioner completed irrigation works as per an agreement and sought release of the final bill amount of Rs. 7,63,996/- plus 18% GST. The respondents acknowledged the work completion and the total payable amount, including GST, as Rs. 9,14,230/-.
Key Issues
Whether the High Court can entertain a writ petition for the release of admitted contractual dues, and if the inaction of the respondents in releasing the final bill amount is arbitrary.
AI-generated summary — verify with the full judgment below
APHC010062952026
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: 4544/2026 Between:
T LOKESWAR, S/O. T. RAMU AGE 35 YEARS, R/O. D.NO. 2-25, UDUMUDI VILLAGE, K. GANGAVARAM MANDAL EAST GODAVARI DISTRICT - 533355. ...PETITIONER AND 1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT IRRIGATION AND CAD WATER RESOURCES DEPARTMENT, SECRETARIAT BUILDINGS, A.P. SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT - 522237. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, FINANCE DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT - 522237. 3. THE DISTRICT COLLECTOR, (IRRIGATION WING)
DR. B.R.AMBEDKAR KONASEEMA DISTRICT, AMALAPURAM - 533201. 4. THE SUPERINTENDING ENGINEER, IRRIGATION AND WATER RESOURCES DEPARTMENT,
IRRIGATION CIRCLE, DOWLAISWARAM,
GODAVARI EASTERN DIVISION, EAST GODAVARI DISTRICT - 533125. 5. THE EXECUTIVE ENGINEER IRRIGATION AND WATER, RESOURCES DEPARTMENT, HEAD WORKS DIVISION, DOWLESWARAM, EAST GODAVARI DIST
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