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Varri Venkata Satyanarayana vs. The State Of Andhra Pradesh

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WP/7502/2026HC Andhra PradeshGSTCNR APHC01013903202614 July 2026Bench: SUBBA REDDY SATTI5 pages
For Petitioner: PAPUDIPPU SASHIDAR REDDYFor Respondent: GP FOR IRRI AND CAD, GP FOR FINANCE PLANNING

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Cause title — parties, addresses and appearances
APHC010139032026 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: 7502/2026 Between: 1. VARRI VENKATA SATYANARAYANA, S/O.PARASURAMULU OCC CONTRACTOR, R/O.D.NO.2-108, APPANAPETA, KESAVARAM VILLAGE, GANAPAVARAM MANCLAL, WEST GODAVARI DISTRICT- 534186. ...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY WATER RESOURCES DEPARTMENT SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT,522237. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT, SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT, 522237. 3. THE COLLECTOR DISTRICT MAGISTRATE, EAST GODAVARI, RAJAMAHENDRAVARAM,533125 4. THE COLLECTOR DISTRICT MAGISTRATE, WEST GODAVARI, BHIMAVARAM, 534201. 5. THE EXECUTIVE ENGINEER, GODAVARI WESTERN DIVISION NIDADAVOLU, EAST GODAVARI DISTRICT, 534301. 6. THE DEPUTY EXECUTIVE ENGINEER, IRRIGATION SUB DIVISION, UNDI. BHIMAVARAM MANDAL, WEST GODAVARI DISTRICT, 534201. ...RESPONDENT(S): Page 2 of 5 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 an appropriate Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring inaction on the part of the respondents in paying an total amount of Rs.5,84,958/- ( Five Lakhs Eighty Four Thousand Nine Hundred and Fifty Eight Only) executed by me as arbitrary, illegal, contrary to the well established legal principles apart from being violative of the fundamental and Constitutional rights guaranteed to me under Articles 14, 19, 21 and 300-A of the Constitution of India and consequently direct the respondents to pay the amounts payable to me forthwith and pass 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 take necessary action for payment of an total amount of Rs.5,84,958/- ( Five Lakhs Eighty Four Thousand Nine Hundred and Fifty Eight Only) in relation to work executed by me, pending disposal of the above Writ Petition and pass Counsel for the Petitioner: 1. PAPUDIPPU SASHIDAR REDDY 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 amount of Rs.5,84,958/- in relation to the works executed by the petitioner, as illegal and arbitrary.

2.

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

3.

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.

4.

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 Western Division, Nidadavolu. The operative portion of said instructions, reads as follows:

“In this connection, the work was completed in all aspects by 19.08.2023. The Quality Control Check Certificate was issued by the Deputy Executive Engineer, Quality Control Sub Division, Bhimavaram, on 30.04.2025. The final bill amount of Rs.5,84,958/- (Excluding Seigniorage Charges, NAC, and GST) is to be paid to the petitioner under the operation and maintenance grant.”

5.

Thus, as seen from the instructions, there is no dispute regarding the execution of works and the petitioner’s entitlement for Rs.5,84,958/-. 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.”.

1 2025 SCC online SC 1400

6.

Given the instructions, the Writ Petition is disposed of, directing the respondents to release an amount of Rs.5,84,958/-, after statutory deductions, if any, payable to the petitioner regarding the execution of the 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 TVN

Whether the order is : Speaking Yes/No / Reasoned Yes/No Reportable Yes/No / Non-Reportable Yes/No 236 THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

WRIT PETITION NO: 7502 of 2026

Date: 15.07.2026 TVN

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.