Bontha Bharath Babu vs. The State Of Andhra Pradesh
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Cause title — parties, addresses and appearances
ORDER:-
This Writ Petition is filed under Article 226 of the Constitution of India seeking the following prayer: “…to issue an appropriate Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not releasing the admitted/finalized bills payable to the petitioner towards the completed 6 works of construction of CC Roads in various villages of Devarapalli Mandal, East Godavari District, under M-Book Pass Orders l.e., 1.M.Book No. 52B/ZPJ/NREGS/2021-22, Rs.3,29,435/-, 2. M.Book No. 55B/ZPJ/NREGS/2021-22 Rs.93,334/-, 3. M.Book No.1184B/ZPJ/20 20-21, Rs.3,74,275/-, 4.M.Book No. 1183B/ZPJ/2020-21, Rs.4,20,660/-, 5.M.Book No. 53B/ZPJ/NREGS/2021-22, Rs.2,39,002/-, 6.M.Book No. 54B/ZPJ/NREGS/2021-22, Rs. 1,42,770/-, all together in total Rs. 15,99,476/-, under GGMP Funds, even after finalizing the bills as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India and also oppose to the settled principles of law, and consequently direct the respondents to forthwith release the due amount to the petitioner pending under M-Book Pass Orders l.e., 1.M.Book No. 52B/ZPJ/NREGS/2021-22, Rs.3,29,435/-,
M.Book No. 55B/ZPJ/NREGS/2021-22
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Rs.93,334/-, 3. M.Book No.1184B/ZPJ/20 20-21, Rs.3,74,275/-, 4.M.Book No. 1183B/ZPJ/2020-21, Rs.4,20,660/-, 5. M.Book No. 53B/ZPJ/NREGS/2021-22. Rs.2,39,002/-,
M.Book No. 54B/ZPJ/NREGS/2021-22, Rs.1,42,770/-, all together in total Rs. 15,99,476/-, under GGMP Funds, and pass…”
Petitioner claims to be a contractor and has been executing works under various grants and schemes. He was entrusted with the following works: 1) Construction of CC Road from Sai Baba Temple to Emmani Durgarao Baraon in Chinnayagudem Village for an amount of Rs.3,29,435/-, 2) Construction of CC road from Koyya Ramarao (H) to Pandu Satyanarayana (H) in Chinnayagudem Village for an amount of Rs.93,334/-, 3) Construction of CC Road from NTR statue to Near Jagajeevan Rao statue in Pallantla Village for an amount of Rs.3,74,275/-, 4) Construction of CC road from BC Community Hall to Chinnam Ramulu Field in Pallantla Village for an amount of Rs.4,20,660/-, 5) Construction of CC Road from Cherukuri Veerraju House to Botta Ramakrishna House in Chinnayagudem Village for an amount of Rs.2,39,002/-, and 6) Construction of CC road from A.Lakshmi (H) to Ambati Ramya (H) in Chinnayagudem Village for an amount of Rs.1,42,770/-, all in Devarapalli Mandal, East Godavari District. According to the petitioner, the total cost of the works amounts to Rs.15,99,476/- under GGMP Funds. The said works were duly executed by the petitioner as per the guidelines issued by the authorities. However, the respondents have failed to pay the said
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amount till date. Aggrieved thereby, the present Writ Petition has been filed by the petitioner herein.
Heard. Perused the record.
Learned Assistant Government Pleader for Panchayat Raj & Rural Development, on written instructions, submits that the petitioner has duly executed and completed the entire scope of work sanctioned under GGMP Grant. She further submits that the estimated cost of the works was Rs.20.02 lakhs, and the total value of the work executed was Rs.19,00,350/- (Rs.15,99,476/- + Rs.3,05,874/- GST). After effecting QC recovery of Rs.1,42,225/-, the balance amount payable to the petitioner is Rs.18,86,125/-. However, the petitioner has claimed only Rs.15,99,476/- in the present Writ Petition. It is further submitted that the payment process has already been initiated, that there are no disputes with regard to the claimed amount and that three months’ time is sought for payment of the said amount. The written instructions are placed on record.
Having regard to the fact that there is no dispute with regard to the works executed by the petitioner, and in view of the submissions made by the learned Assistant Government Pleader for Panchayat Raj & Rural Development, the respondent authorities are directed to pay an amount of Rs.15,99,476/- (Rupees Fifteen Lakh Ninety-Nine thousand Four Hundred and Seventy-Six only) to the petitioner, within a period of three (3) months from the date of receipt of a copy of this order.
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Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel thereto, the miscellaneous applications, if any, pending in the Writ Petition shall stand closed. _____________________________ JUSTICE K.SREENIVASA REDDY Date: 29.06.2026 anr
Whether the order is: Speaking ☑ Reasoned
Reportable
Non-reportable ☑
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HON’BLE SRI JUSTICE K.SREENIVASA REDDY
Writ Petition No.7290 of 2026 Date: 29.06.2026
anr
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.