Cause title — parties, addresses and appearances
Date of reserved for orders : -----
Date of pronouncement : 29-06-2026
Date of uploading : 29-07-2026
APHC010186642026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
[3458]
MONDAY, THE 29th DAY OF JUNE 2026
PRESENT
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRIT PETITION NO: 10299/2026
Between:
1. M/S SRI DATTA SAI CONSTRUCTIONS, REP BY ITS MANAGING
PARTNER, B.B APPA RAO, S/O PARDESI NAIDU, AGE 61 YRS,
D.NO.4-69-17/1, LAW SONS BAY COLONY, VISAKHAPATNAM.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, TRIBAL WELFARE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATI, A.P. 522238
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY,
FINANCE
AND
PLANNING
DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATI, A.P.522238
3. THE PROJECT OFFICER, ITDA PADERU, ALLURISITARAMARAJU
DIST (NEW) VISAKHAPATNAM DIST (OLD), A.P 531024
4. THE DIRECTOR OF TRIBAL WELFARE DEPARTMENT, D.NO.40-6-
22A, KANDHARI HOTEL ROAD, REVENUE COLONY, VIJAYAWADA,
A.P.520010
5. THE
DISTRICT
COLLECTOR
AND
MAGISTRATE,
ALLURISITARAMARAJU DISTRICT (NEW), A.P 531024
6. THE ENGINEER IN CHIEF, O/O TRIBAL WELFARE ENGINEERING
2
DEPARTMENT
40-1-86,
FORTUNE
MURALI
PARK
ROAD,
REVENUE COLONY, VIJAYAWADA A.P 520002
7. THE
SUPERINTENDING
ENGINEER,
O/O
TRIBAL
WELFARE
ENGINEERING DEPARTMENT USHODAYA JUNCTION, SECTOR-8,
MVP COLONY, VISAKHAPATNAM, A.P.530017
8. THE EXECUTIVE ENGINEER, O/O TRIBAL WELFARE ENGINEERING
DEPARTMENT
ARAKU,
ALLURISITARAMARAJU
DIST(NEW),
VISAKHAPATNAM, A.P 531151
...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 or Order or a direction more particularly one in the
nature of Writ of Mandamus declaring the action of the Respondents not
releasing the payment of the bill amount of Rs 1,51,08,930/- (Including Price
Escalation G0.94 ,G0.35 , GST , Seigniorage, QC Charges ) to the petitioner
along with interest for the works done by the petitioner in pursuance of
agreement entered in to with the 7th respondent vide Aagreement no. 26/21-
22/DB dated 02.02.2022 for providing Construction of Center for Excellence
Girls at Marikavalasa in Visakhapatnam District is questioned, as the same is
illegal, arbitrary and consequently direct the respondents to release the
payment of bill amounts with interest to the petitioner in respect of execution
of above- mentioned work forthwith
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 the Respondents to release the bill amount of Rs.
1,51,08,930/- (Including Price Escalation GO.94 ,GO.35 GST Seigniorage,
QC Charges ) to the petitioner along with interest for the works done by the
petitioner in pursuance of agreement entered in to with the 7th respondent
vide Aagreement no. 26/21-22/DB dated 02.02.2022 for providing
“Construction of Center for Excellence Girls at Marikavalasa in
Visakhapatnam District payable to the petitioner forthwith, pending disposal of
the Writ Petition
Counsel for the Petitioner:
1. RAYUDU SUDHA
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Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GP FOR SOCIAL WELFARE
3. GP FOR FINANCE PLANNING
The Court made the following Order:
Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Social Welfare appearing for the respondents.
2.Aggrieved by the action of the respondents in not releasing the payment of a sum of Rs.1,51,08,930/- to the petitioner, along with interest, for the works executed by the petitioner in accordance with the agreement entered into with the respondents.
3.It is contended that the petitioner was awarded a construction contract for the construction of a building for the Centre for Excellence Girls at Marikavalasa, Visakhapatnam Mandal & District by Respondent No.7 vide Agreement No.26/21-22/DB dated 02.02.2022. The petitioner had accordingly completed the construction contract. The respondents are due a sum of Rs.1,51,08,930/-.
4.The Respondent No.8 has filed a counter affidavit stating that, pursuant to G.O.Ms.Nos.94 and 35, and the recorded measurements, a revised working estimate, for approval was submitted to the Superintending Engineer with a revised estimated cost of Rs.4,85,00,000/- as against the original estimated
4
cost of the building at Rs.4,03,00,000/-. Upon approval of the revised estimate the remaining balance amount shall be released to the petitioner.
5.Having regard to the same, this Court deems it appropriate to dispose of the writ petition with a direction to the respondents to pay the admitted amount of Rs.1,51,08,930/- due to the petitioner, within a period of eight (08) weeks from the date of receipt of a copy of this order.
6.Accordingly, the Writ Petition is disposed of. No order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed. ______________________________ JUSTICE KIRANMAYEE MANDAVA Date: 29-06-2026 MSI
Whether the order is: Speaking ☑ Reasoned
Reportable
Non-reportable ☑
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THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRIT PETITION NO: 10299/2026
Date: 29-06-2026 MSI
