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Hanuman Sri Rajarajeswari Constructions vs. State Of Andhra Pradesh

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WP/10691/2026HC Andhra PradeshGSTCNR APHC01018635202614 July 2026Bench: SUBBA REDDY SATTI5 pages
For Petitioner: SRINIVAS AMBATI

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Cause title — parties, addresses and appearances
APHC010186352026 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3331] WEDNESDAY, THE 15th DAY OF JULY 2026 PRESENT THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NO: 10691/2026 Between: 1. HANUMAN SRI RAJARAJESWARI CONSTRUCTIONS, (FIRM NO 187 OF 2012) REP. BY ITS MANAGING PARTNER, PARUCHURI SATYANARAYANA VARA PRASAD, S/O RAGHAVAIAH, AGED 57 YEARS, OCC CONTRACTOR, OFFICE ADDRESS AT BHYRI VILLAGE, SRIKAKULAM RURAL MANDAL, SRIKAKULAM DISTRICT. ...PETITIONER AND 1. STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, WATER RESOURCES (IRRIGATION) DEPARTMENT, AP SECRETARIAT, BUILDING NO.4, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT - 522237. 2. THE COMMISSIONER, COMMAND AREA DEVELOPMENT AUTHORITY, WATER RESOURCES DEPARTMENT, 3RD FLOOR, VYSYA BHAVAN, NAMBOORI GOPALARAO STREET, HANUMANPETA, VIJAYAWADA, NTR DISTRICT - 520003. 3. THE SUPERINTENDING ENGINEER, IRRIGATION CIRCLE, NEAR BAGGU SAROJINI HOSPITAL, SRIKAKULAM TOWN, SRIKAKULAM DISTRICT-532001. 4. THE EXECUTIVE ENGINEER WATER RESOURCES DEPARTMENT, IRRIGATION DIVISION, NEAR BAGGU SAROJINI HOSPITAL, SRIKAKULAM TOWN, SRIKAKULAM DISTRICT - 532001. 5. THE DEPUTY EXECUTIVE ENGINEER, WATER RESOURCES DEPARTMENT, IRRIGATION SUB-DIVISION, NEAR BAPUJI Page 2 of 5 KALAMANDIR, SRIKAKULAM TOWN, SRIKAKULAM DISTRICT - 532001. 6. THE ASSISTANT EXECUTIVE ENGINEER, WATER RESOURCES DEPARTMENT, IRRIGATION SECTION NO.1, NEAR BAPUJI KALAMANDIR, SRIKAKULAM TOWN, SRIKAKULAM DISTRICT- 532001. 7. STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, FINANCE DEPARTMENT, AP SECRETARIAT, BUILDING NO.4, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT - 522237. ...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 in the nature of WRIT OF MANDAMUS declaring the action of the Respondents in not paying amounts of Rs.5,56,001/- (Five Lakhs Fifty Six Thousand One Rupee Only) to the petitioner for execution of works i.e., Operation and Maintenance (O and M) - Desilting to Branch Channels in WUA, Kallepalli Limits in Srikakulam Mandal of Srikakulam District as illegal, arbitrary and offends Articles 14 and 21 of Constitution of India and consequently direct the respondents to pay the amounts of action of the Respondents in not paying amounts of Rs.5,56,001/- (Five Lakhs Fifty Six Thousand One Rupee Only) to the petitioner for execution of said works forthwith and 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 to direct the respondents to pay the amounts of action of the Respondents in not paying amounts of Rs.5,56,001/- (Five Lakhs Fifty Six Thousand One Rupee Only) to the petitioner for execution of works i.e., for execution of works i.e., “Operation and Maintenance (O & M) - Desilting to Branch Channels in WUA, Kallepalli Limits in Srikakulam Mandal of Srikakulam District” forthwith, pending disposal of the main writ petition and pass such Counsel for the Petitioner: 1. SRINIVAS AMBATI Counsel for the Respondent(S): Page 3 of 5 1. GP FOR IRRI AND CAD 2. GP FOR FINANCE PLANNING

The Court made the following order: Heard Sri Srinivas Ambati, learned counsel for the petitioner and Sri Satish, learned Assistant Government Pleader for Irrigation and Command Area Development for the respondents.

2.

The above writ petition was filed to declare the action of the respondents in not paying an amount of Rs.5,56,001/- payable to the petitioner in relation to the works executed i.e., Operation and Maintenance (O & M) – Desilting to Branch Channels in WUA, Kallepalli Limits in Srikakulam Mandal and District, as illegal and arbitrary.

3.

Today, when the matter is taken up, the learned Assistant Government Pleader for Irrigation, submitted instructions of the Executive Engineer, Water Resource Department – 4th respondent dated 14.07.2026. 4. A perusal of the said instructions would disclose that the petitioner has executed the aforementioned works for a total value of Rs.5,98,137/- and the amount payable to the petitioner including GST is Rs.6,35,043/-. The written instructions are made as part of the record.

5.

Learned counsel for the petitioner endorses the same.

6.

Thus, as seen from the instructions, there is no dispute regarding the execution of the aforementioned works and the petitioner’s entitlement for Rs.6,35,043/-. 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 1 2025 SCC online SC 1400

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.”

7.

Given the instructions furnished by the Executive Engineer, Water Resource Department – 4th respondent, the Writ Petition is disposed of directing the respondents to release the amount of Rs.6,35,043/- (Rupees Six Lakhs Thirty Five Thousand and forty three only) payable to the petitioner regarding execution of aforementioned work, within two (02) 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: 15.07.2026 SNI

120 THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

WRIT PETITION NO: 10691 of 2026

Date: 15.07.2026 SNI

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.