BharatTaxGST

J Radhakrishna vs. The State Of Ap

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WP/4522/2026HC Andhra PradeshGSTCNR APHC01007706202628 June 2026Bench: K SREENIVASA REDDY6 pages
For Petitioner: ANNAMNEEDI BALAKRISHNAFor Respondent: GP FOR PANCHAYAT RAJ RURAL DEV, GP FOR REVENUE, MALLIKHARJUNA MOORTHY K (SC FOR A.P HOUSING, CORPORATION LIMITED)

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Cause title — parties, addresses and appearances
APHC010077062026 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3327] MONDAY, THE 29th DAY OF JUNE 2026 PRESENT THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY WRIT PETITION NO: 4522/2026 Between: 1. J RADHAKRISHNA, S/O. J. NAGESWARA RAO, AGED ABOUT 50 YEARS, R/O. D.NO. 2/30, GOLLAPALEM, CHINAPURAM, KRISHNA DISTRICT - 521001. ...PETITIONER AND 1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY, PANCHAYAT RAJ DEPARTMENT, SECRETARIAT, VELAGAPUDI, AMARAVATI, THULLUR MANDAL, GUNTUR DISTRICT - 522237. 2. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT, SECRETARIAT, VELAGAPUDI, AMARAVATI, THULLUR MANDAL, GUNTUR DISTRICT - 522237. 3. THE A P STATE HOUSING CORPORATIONLTD, , 2ND FLOOR SP RIVER VIEW BUILDING, TADEPALLI, AMARAVATI, REP. BY ITS MANAGING DIRECTOR - 522501. 4. THE DISTRICT COLLECTOR, MACHILIPATNAM, KRISHNA DISTRICT - 521001. 5. THE ENGINEERINCHIEF, PANCHAYAT RAJ DEPARTMENT, VIJAYAWADA NTR DISTRICT-520001. 6. THE SUPERINTENDENT ENGINEER, PANCHAYAT RAJ DEPARTMENT, VIJAYAWADA NTR DISTRICT-520001. 7. THE EXECUTIVE ENGINEER, PRI DIVISION, MACHILIPATNAM, 2 KRISHNA DISTRICT - 521001. ...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 an appropriate Writ, Order or direction more particularly one in the nature of WRIT OF MANDAMUS or any other appropriate writ or direction declaring the action of the respondents in not releasing the payments of Rs. 58,18,979/-, even after finalizing the bills, payable to the petitioner in relation to the works for 1) Amount of Rs. 35,00,000/-, for the work Land Levelling 1st stage in YSR Jagananna Housing Colony in 18th Ward Gilakaladindi Block -III layout in Machilipatnam (Urban) (Layout ID068118LA000776) Part-3, 2) Amount of Rs. 23,18,979/-, for the work Land Levelling 1st stage in YSR Jagananna Housing Colony in 18th Ward Gilakaladindi Block -III layout in Machilipatnam (Urban) (Layout ID068118LA000776) Part-4 under Non-OTS Critical Infrastructure Grant, is as illegal, arbitrary and violative of Art 14 and 21 of Constitution of India and consequently direct the respondent authorities to release Rs. 58,18,979/- GST forthwith for the above said works executed by the petitioner 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 pleased to direct respondents to consider for payment of amount of Rs. 58,18,979/- + GST for the works executed by the petitioner for Filling of Low- lying Lands in YSR Jagananna layout colonies of Krishna District i.e., pending disposal of the main Writ Petition and pass Counsel for the Petitioner: 1. ANNAMNEEDI BALAKRISHNA Counsel for the Respondent(S): 1. GP FOR PANCHAYAT RAJ RURAL DEV 2. GP FOR REVENUE 3. MALLIKHARJUNA MOORTHY K (SC FOR A.P HOUSING CORPORATION LIMITED) 3 4. GP FOR FINANCE PLANNING The Court made the following:

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 or any other appropriate writ or direction declaring the action of the respondents in not releasing the payments of Rs.58,18,979/-, even after finalizing the bills, payable to the petitioner in relation to the works for 1) Amount of Rs.35,00,000/-, for the work Land Levelling 1st stage in YSR Jagananna Housing Colony in 18th Ward Gilakaladindi Block-III layout in Machilipatnam (Urban) (Layout ID068118LA000776) Part-3, 2) Amount of Rs. 23,18,979/-, for the work Land Levelling 1st stage in YSR Jagananna Housing Colony in 18th Ward Gilakaladindi Block -III layout in Machilipatnam (Urban) (Layout ID068118LA000776) Part-4 under Non-OTS Critical Infrastructure Grant, is as illegal, arbitrary and violative of Art 14 and 21 of Constitution of India and consequently direct the respondent authorities to release Rs.58,18,979/- + GST forthwith for the above said works executed by the petitioner and pass…”

2.

The petitioner is a registered Civil Contractor and is carrying on civil works, such as construction of roads and buildings, etc. The respondents entrusted him with the following works: i) Land Levelling 1st stage in YSR Jagananna Housing Colony in 18th Ward Gilakaladindi Block-III layout in 4

Machilipatnam (Urban) (Layout ID:068118LA000776) Part-3 and ii) Land Levelling 1st stage in YSR Jagananna Housing Colony in 18th Ward Cilakaladindi Block-III layout in Machilipatnam (Urban) (Layout ID:068118LA000776) Part-4. He completed the said works within the stipulated time. The respondent Nos.6 to 8 measured the works and entered the same into Measurements Books and that the total works was assessed at Rs.58,18,979/-. The grievance of the petitioner is that, notwithstanding the completion of the entire works, the respondents have not released the bill amounts. Aggrieved thereby, the present Writ Petition has been filed by the petitioner herein.

3.

Heard. Perused the record.

4.

Learned Standing Counsel appearing on behalf of respondent No.3, on written instructions, submits that the petitioner executed the entrusted Land Levelling works. He further submits that with regard to Work-1, the total value of work done is Rs.32,08,580/- and after standard deductions of Rs.6,70,302/-, the net amount payable is Rs.25,38,278/-. However, after part payment of Rs.21,21,871/-, the balance amount to be paid is Rs.10,86,709/-. With regard to Work-2, the total value of work done is Rs.20,55,013/- and after standard deductions of Rs.4,29,311/-, the net amount payable is Rs.16,25,702/-. However, after part payment of Rs.15,33,599/-, the balance amount to be paid is Rs.5,21,414/-. He further submits that the Managing Director, APSHCL, Vijayawada submitted the proposals to the Government for 5

release of the budget on 09.05.2026 and seeks three months’ time to process the bills. The written instructions are placed on record.

5.

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 Standing Counsel for respondent No.3, the respondent authorities are directed to pay the admitted amount of Rs.16,08,123/- (Rupees Sixteen Lakhs Eight Thousand One Hundred and Twenty-Three only) (Rs.10,86,709/- + Rs.5,21,414/-) to the petitioner, within a period of three (3) months from the date of receipt of a copy of this order.

6.

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

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HON’BLE SRI JUSTICE K.SREENIVASA REDDY

Writ Petition No.4522 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.