G.V.V Satyanarayana vs. The State Of Andhra Pradesh - Andhra Pradesh High Court, 28 July 2026

Cause title — parties, addresses and appearances

APHC010256352026 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3331] WEDNESDAY, THE 29th DAY OF JULY 2026 PRESENT THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NO: 16044/2026 Between: 1. G.V.V SATYANARAYANA, , S/O PATTABHIRAMAYYA, AGED ABOUT 45 YEARS, OCC CONTRACTOR, R/O D NO. 10.09.021 MAIN ROAD, KANAKALAPET, YANAM DISTRICT, PONDICHERIY. PINCODE 533464. ...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, WATER RESOURCES AND IRRIGATION DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI. PINCODE 533503. 2. THE DISTRICT COLLECTOR, DR BR AMBEDKAR KONASEEMA DIST, AMALAPURAM.533201 3. THE CHIEF ENGINEER, GODAVARI HEAD WORKS DOWILESWARAM, RAJAMAHENDRAVARAM, EAST GODAVARI DIST. PINCODE 533125. 4. THE COMMISSIONER, COMMAND AREA DEVELOPMENT AUTHORITY (CADA), WATER RESOURCES DEPARTMENT, IRRIGATION BHAVAN VIJAYAWADA, NTR DIST. PINCODE 520010. 5. THE EXECUTIVE ENGINEER, GODAVARI EASTERN DIVISION,RAMACHANDRAPURAM DR BR AMBEDKAR KONASEEMA DIST. PINCODE 533255 6. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, FINANCE AND PLANNING DEPARTMENT, Page 2 of 5 SECRETARIAT BUILDINGS, VGLAGAPUDI, AMARAVATHI, GUNTUR DISTRICT. PINCODE 522503. ...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus to declaring the action on the part of the respondents herein, not releasing and pay the bill amounts worth of Rs. 10,83,188/- with interest to the petitioner even though total works were executed and completed as illegal, arbitrary and violation of Article 14 and 21 of The Constitution of India and Consequentially to direct the respondents to release and pay the bill amounts worth of Rs. 10,83,188/-with interest to the petitioner forthwith and to pass such IA NO: 1 OF 2026 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased may be pleased to direct the respondents to release and pay the bill amounts worth of Rs. 10,83,188/- with interest to the petitioner forthwith pending disposal of the above writ petition and to pass such Counsel for the Petitioner: 1. BOKKA SATYANARAYANA KAMLA Counsel for the Respondent(S): 1. GP FOR IRRI AND CAD 2. GP FOR FINANCE PLANNING The Court made the following:

::ORDER ::

The above writ petition was filed to declare the action of the respondent authorities in not releasing the bill amount of Rs.10,83,188/- in relation to the works executed by the petitioner i.e. (i) Removal of weed growth main canal and its distributaries WUA Muramanda limits for Khariff & Rabi Seasons 2023- 24 of Tapeswaram Section and (2) Removal of weed growth from Distributary

Committee and WU Yedida and its Distributaries for Khariff & Rabi Seasons 2023-24 of Tapeswaram Section, as illegal and arbitrary.

Heard learned counsel for the petitioner, and the learned Assistant Government Pleader for Irrigation and Finance & Planning Department, appeared for the respondents.

Learned counsel for the petitioner would submit that pursuant to the agreements, the petitioner has executed the works and the same were verified by the respective authorities, as per the timelines stipulated in the agreements. However, the amount has not been paid so far.

Today, when the matter is taken up, the learned Assistant Government Pleader for Irrigation, appearing for the respondents, submitted the written instructions of the Executive Engineer, Godavari Eastern Division, Ramachandrapuram.

A perusal of the said instructions indicates that the petitioner has executed the works, and the net amount payable to the petitioner is Rs.12,79,308/- (including GST). The written instructions are made as part of the record.

Learned counsel would also submit that the petitioner has paid a Court Fee of only Rs.100/-, and the petitioner undertakes to pay the deficit Court Fee of Rs.100/-, within one week from the receipt of the order copy and file a memo to that effect.

Thus, as seen from the instructions, there is no dispute regarding the execution of works and the petitioner’s entitlement for Rs.12,79,308/- (including GST). Since the amount payable is admitted and undisputed, the writ petition is maintainable. In M/s Utkal Highways Engineers and Contractors v. Chief General Manager & Ors1, it was held at Para No.8 as under: “Be that as it may, the High court has not dealt with the merits of the writ petition. Moreover, it is not an inviolable rule that no money claim can be adjudicated upon in exercise of writ juri iction. Non-payment of admitted dues, inter alia, may be considered an arbitrary action on the part of respondents and for claiming the same, a writ petition may lie.Further, throwing a writ petition on ground of availability of alternative remedy after 10 years, particularly, when parties have exchanged their affidavits, is not the correct course unless there are disputed questions of fact which by their very nature cannot be adjudicated upon without recording formal evidence.”.

Given the instructions, the Writ Petition is disposed of, directing the respondents to release an amount of Rs.12,79,308/- (including GST) payable to the petitioner regarding execution of the works, within three (03) months from the date of receipt of the copy of this order. No order as to costs. As a sequel, pending miscellaneous petitions, if any, shall stand closed.

___________________________ JUSTICE SUBBA REDDY SATTI Date: 29.07.2026 TVN

Whether the order is : Speaking Yes/No / Reasoned Yes/No Reportable Yes/No / Non-Reportable Yes/No 1 2025 SCC online SC 1400

289 THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

WRIT PETITION NO: 16044 of 2026

Date: 29.07.2026 TVN