Sri Lalitha Constructions vs. The State Of Ap

Date of reserved for orders : ---- Date of pronouncement : 29.06.2026 Date of uploading : APHC010032802026 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3331] MONDAY, THE 29th DAY OF JUNE 2026 PRESENT THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NO: 2212/2026 Between: 1. SRI LALITHA CONSTRUCTIONS, REPRESENTED BY ITS MANAGING PARTNER, K. JAGADEESH REDDY, S/O. K. BHASKAR REDDY AGE 40 YEARS, R/O. D.NO. 8-206, BEHIND SOUBHAGYA HOTEL, RAVULAPALEM, DR. B.R. AMBEDKAR KONASEEMA DISTRICT. ...PETITIONER AND 1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT IRRIGATION AND CAD WATER RESOURCES DEPARTMENT, SECRETARIAT BUILDINGS, A.P. SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT - 522237. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT - 522237. 3. THE DISTRICT COLLECTOR, (IRRIGATION WING) WEST GODAVARI DISTRICT, BHIMAVARAM - 534201. 4. THE SPECIAL COMMISSIONER, CADA WATER RESOURCES DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, IRRIGATION BHAVAN, VIJAYAWADA, NTR DISTRICT - 520001. Page 2 of 4 5. THE CHIEF ENGINEER, IRRIGATION AND WATER RESOURCES DEPARTMENT GODAVARI DELTA SYSTEM, DOWLAISWARAM, EAST GODAVARI DISTRICT - 533125. 6. THE SUPERINTENDING ENGINEER, IRRIGATION AND WATER RESOURCES DEPARTMENT, IRRIGATION CIRCLE, ELURU, ELURU DISTRICT - 534001. 7. THE EXECUTIVE ENGINEER, IRRIGATION AND WATER, RESOURCES DEPARTMENT, DRAINAGE DIVISION, BHIMAVARAM, WEST GODAVARI DISTRICT - 534201. ...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 declare the inaction on part of the respondents herein not releasing the final bill amount worth of Rs. 2,80,16,117/-, 1) Amount of Rs. 2,80,16,117/- (1st and Final Bill), Agreement No. 41SE/25-26 dated 19.09.2025 and vide M. Book No. 2284A/DDB with interest of execution and completion of works under Irrigation department as per agreement, to the petitioner till today and causing heavy loss with interest even though total work was completed as per the agreement as illegal, arbitrary and violative of Article 14, 16 and 21 of the Constitution of India and consequentially to direct the respondents releasing the final bills of total amount worth of Rs. 2,80,16,117/- 18percentage GST for execution of completion of works under Irrigation Department as per agreement, to the petitioner 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 releasing the Final Bill of total amount worth of Rs. 2,80,16,117/- 18percentage GST, for execution of completion of works under Irrigation Department as per agreement, to the petitioner forthwith, pending disposal of the above writ petition and pass Counsel for the Petitioner: 1. ANNAMNEEDI BALAKRISHNA Page 3 of 4 Counsel for the Respondent(S): 1. GP FOR IRRI AND CAD 2. GP FOR FINANCE PLANNING The Court made the following: