Gattem Gurunadh vs. State Of Andhra Pradesh
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Cause title — parties, addresses and appearances
O R D E R
This Writ Petition is filed seeking the following relief:
“…to issue a Writ, order or direction more particularly in the nature of Writ of Mandamus declaring the action of the Respondents in not paying amounts of Rs.4,08,702/- to the petitioner for execution of works i.e construction of CC Road from New RBK building to Sri D. Kameswara Rao House of Brahmana Street in Bhyri Village, as illegal, arbitrary, violative of provisions of Andhra Pradesh Panchayat Raj Act, 1994 and rules framed there under and offends Articles 14 and 21 of Constitution of India and consequently direct the respondents to pay the amounts of Rs.4,08,702/- (Four Lakhs Eight Thousand Seven Hundred Two Rupees Only) to the petitioner for execution of said works forthwith and pass such other order…”
Heard learned counsel for the petitioner and the learned Assistant Government Pleader for Panchayat Raj and Rural Development.
The petitioner claims to be a registered contractor engaged in the execution of works undertaken by the Panchayat Raj Department and the Roads & Buildings Department through the tender process. It is his case that he was awarded a contract for execution of the work viz., construction of CC Road from New RBK building to Sri D. Kameswara Rao house of Brahmana Street in Bhyri Village, with an estimated cost of Rs.5,00,000/- under GGMP Funds (Gadapa Gadapaki Mana Prabhutwam). The petitioner further states that he deposited the requisite security amount and completed the work to the satisfaction of the concerned authorities.
The grievance of the petitioner is that, despite successful completion of the work, the admitted bill amount of Rs.4,08,702/- has not been paid, causing severe financial hardship. Aggrieved by the inaction of the respondent authorities in releasing the legitimate dues, the petitioner has approached this Court by filing the present writ petition.
Learned Assistant Government Pleader for Panchayat Raj and Rural Development, on written instructions received from the Executive Engineer, PR, PIU Division, Srikakulam – 3rd respondent, submitted that there is no dispute with regard to the execution of the work by the petitioner. It is stated that an amount of Rs.4,35,142/- is payable to the petitioner, after statutory recoveries of Rs.61,741/-. It is further stated that the petitioner has claimed only the amount payable under Schedule-A, whereas the total bill value comprises both Schedule-A and Schedule-B components, including GST and other applicable charges. It is also submitted that proposals have already been forwarded to the competent authorities for release of the requisite grant towards payment of the said amount to the petitioner. The written instructions are taken on record.
In view of the undisputed execution of the work and the admitted liability, the respondent authorities are directed to pay Rs.4,35,142/- to the petitioner within a period of four (4) weeks from the date of receipt of a copy of this order.
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 this Writ Petition, shall stand closed.
_____________________________ JUSTICE K. SREENIVASA REDDY
Date: 23.06.2026. MS
Whether the order is: Speaking ☑ Reasoned
Reportable
Non-reportable ☑ HON’BLE SRI JUSTICE K. SREENIVASA REDDY
Writ Petition No:12973 of 2026 Date: 23.06.2026
MS
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.