M. Ramanaiah vs. The State Of Andhra Pradesh

APHC010233142024 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3331] WEDNESDAY, THE 8th DAY OF JULY 2026 PRESENT THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NO: 11999/2024 Between: 1. M. RAMANAIAH, S/O. M. VENKATAIAH, AGED ABOUT 57 YEARS, OCC. CONTRACTOR, R/O.D.NO. 5-107, YEKARAKUKNTAPALLI, NALLA CHERLOPALLI, MUDGUBBA MANDAL, ANANTAPURAMU DISTRICT. ...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY (IRRIGATION DEPARTMENT), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY ( FINANCE DEPARTMENT) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT. 3. THE ENGINEERINCHIEF IRRIGATION, WATER RESOURCES DEPARTMENT, VIJAYAWADA. KRISHNA DISTRICT. 4. THE SUPERINTENDENT ENGINEER, WATER RESOURCES DEPARTMENT, IRRIGATION CIRCLE ANANTAPUR,ANANTAPURDISTRICT. 5. THE EXECUTIVE ENGINEER, WATER RESOURCES DEPARTMENT, I.B DIVISION, PENUKONDA, ANANTAPUR DISTRICT. ...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 declaring the action of the Respondents in not returned Page 2 of 4 the EMDs and FSDs along with GST total and also not paying the interest in respect of works done by the Petitioner from the date of submitting bill to final payment payable to the petitioner in relation to the execution of works under the schem of Neeru Chettu i.e vide Agreement No.186 SEA /2017-2018, dated 26-10-2017, Agreement No.63 SEA /2018- 2019, dated 21-06-2018, Agreement No.61 SEA /2018-2p19, dated 21-06- 2018, Agreement No.62 SEA/2018-2019, dated 21-06-2018, Agreement No.99 SEA/2018-2019, dated 12-07-2018, 39/2018-2019 and Agreement No.20-12- 2018, 40/2018-19, dated 20-12-2018 as illegal, arbitrary, violation of principles of natural justice, violation of Articles 14, 19(1)(g) and 21 of the Constitution of India and also violation of G.O.R.T No. 266 dated 15-02-2021 ad Memo No 1279341/FMU- WR. 1/2020 dated 18-02-2021 and violation of Orders passed by this Hon'ble Court in W.A No. 724 of 2021 and consequently direct the Respondents to return the EMDs and FSDs along with interest @ 6 percent per annum from the date of submitting bill to final payment and to pass IA NO: 1 OF 2024 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 return the EMD's and FSD's along with interest @ 6% per annum from the date of submitting bill to final payment for the Agreement No. 186 SEA /2017-2018, dated 26-10-2017 Agreement No.63 SEA/2018-2019, dated 21-06-2018, Agreement No.61 SEA /2018-2019, dated 21-06-2018, Agreement No.62 SEA /2018-2019, dated 21- 06-2018, Agreement No.99 SEA/2018-2019, datedi2-07-2018, 39/2018-2019 and Agreement No.20-12-2018, 40/2018-19, dated 20-12-2018, pending disposal of the above writ petition and pass 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 receive/ permit the counter copies on record by granting leave to the Respondent in the above Writ Petition and pass Counsel for the Petitioner: 1. BANDI SRIHARI Page 3 of 4 Counsel for the Respondent(S): 1. GP FOR FINANCE PLANNING 2. GP FOR IRRIGATION COMM AREA DEV The Court made the following: