BharatTaxGST

Rsp Surveys vs. The Union Of INDIA

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WP/9786/2025HC Andhra PradeshGSTCNR APHC01018684202515 July 2026Bench: RAVI CHEEMALAPATI3 pages
For Petitioner: PETA GNANA TEJAFor Respondent: M UMA DEVI (CENTRAL GOVT COUNSEL), THANDAVA YOGESH, V SUBRAHMANYAM

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Cause title — parties, addresses and appearances
1 Date of reserved for orders : Date of pronouncement : 16.07.2025 Date of uploading : APHC010186842025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3332] THURSDAY, THE 16th DAY OF JULY 2026 PRESENT THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO: 9786/2025 Between: 1. RSP SURVEYS,, D.NO.10-1-19, FLAT NO. 401, UNI HOMES, CHENCHUPET, TENALI-52202 REP BY IS PROPRIETOR, M.HAREESH. ...PETITIONER AND 1. THE UNION OF INDIA, REP BY ITS SECRETARY, MINISTRY OF FINANCE, 3RD FLOOR, JEEVAN DEEP BUILDING, SANSAD MARG, NEW DELHI 110001 2. NLMC, REP BY ITS GENERAL MANAGER LODI ROAD.CGO COMPLEX, BLOCK NO. 14 NEW DELHI-110003 3. THE RASHTRIYA ISPAT NIGAM LIMITED RINLA/SP, REP BY ITS CHAIRMAN AND MANAGING DIRECTOR, VISAKAPATNAM STEEL PLANT, A GOVT OF INDIA ENTERPRISES, SIDDESWARAM, VISAKAPATNAM, A P. 4. NBCC INDIA LIMITED, REP BY ITS GENERAL MANAGER (ENGG) ZONAL OFFICE IIFT WORKS, KAKINADA, A.MALLIVARAM, KONAPAPPAPET, A.P. ...RESPONDENT(S): 2 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 IA NO: 1 OF 2025 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 to direct the respondents to pay the amounts of Rs. 19,30,786/- (Nineteen Lakhs, Thirty Thousand, Seven Hundred and Eighty Six Rupees only ) with interest @ 24%per annum for the delayed amount till date of realization for the works executed by the petitioner and pass Counsel for the Petitioner: 1. PETA GNANA TEJA Counsel for the Respondent(S): 1. M UMA DEVI (CENTRAL GOVT COUNSEL) 2. THANDAVA YOGESH 3. V SUBRAHMANYAM

The Court made the following order:

Aggrieved by the non-payment of bill amounts to the petitioner in relation to the completed works along with interest, the present writ petition is filed.

2.

Heard Sri Peta Gnana Teja, learned counsel for the petitioner and Sri Thandav Yogesh, learned counsel for the respondent no.4. 3. Sri Thandav Yogesh, learned counsel for the respondent no.4 on instructions dated 29.06.2026 submitted that, the authorities have already paid the net amount to the petitioner after making statutory deductions and 3

GST portion, as such nothing remains for adjudication and prayed to close the writ petition.

4.

Learned counsel for the petitioner submitted that the authorities cannot hold the GST amount.

5.

This court is not inclined to go into the aspect of payment of GST and interest, since the authorities have already paid the net amount to the petitioner, this court is inclined to dispose of the writ petition.

Accordingly, the writ petition is disposed of. However, the petitioner is at liberty to approach appropriate forum for recovery of GST amount and interest, if any. No costs.

Miscellaneous applications, pending if any, shall stand closed.

________________________ JUSTICE RAVI CHEEMALAPATI 16.07.2026 BRS

Whether the order is : Speaking Yes/No / Reasoned Yes/No Reportable Yes/No / Non-Reportable Yes/No

Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.