G Venkateswara Rao vs. The 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 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. 98,76,000/-, even after finalizing the bills, payable to the petitioner in relation to the works for 1) Amount of Rs. 34,00,000/-, for the work Land Levelling 1st stage in YSR Jagananna Housing Colony in Chinakaragraharam Block -III (sector-C) layout in Machilipatnam (Urban) (Layout ID 068101 LA114093) Part-4, 2) Amount of Rs. 10,00,000/-, for the work Land Levelling 1st stage in YSR Jagananna Housing Colony in Chinakaragraharam Block -III (sector-C) layout in Machilipatnam (Urban) (Layout ID 068101 LA114093) Part-5 3) Amount of Rs. 30,00,000/-, for the work Land Levelling 1st stage in YSR Jagananna Housing Colony in Chinakaragraharam Block -Ill (sector-C) layout in Machilipatnam (Urban) (Layout ID 068101 LA114093) Part-7 4) Amount of Rs. 13,76,000/-, for the work Land Levelling 1st stage in YSR Jagananna Housing Colony in Chinakaragraharam Block -III (sector-C) layout in Machilipatnam (Urban)
(Layout ID 068101LA114093) Part-8 5) Amount of Rs. 11,00,000/-, for the work Land Levelling 1St stage in YSR Jagananna Housing Colony in Chinakaragraharam Block -III (sector-C) layout in Machilipatnam (Urban) (Layout ID 068101 LA114093) Part-18 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. 98,76,000/- GST forthwith for the above said works executed by the petitioner and pass such other order…”
Heard learned counsel for the petitioner and the learned Assistant Government Pleader for Panchayat Raj and Rural Development and learned Standing Counsel for Andhra Pradesh State Housing Corporation Limited, for Respondent No.3. 3. The petitioner claims to be a registered contractor engaged in the execution of civil works of the Panchayat Raj Department and the Roads & Buildings Department on a tender basis. It is the case of the petitioner that he was entrusted different works as mentioned above of Housing works filling of low-lying lands in YSR Jagananna layout colonies of Krishna District. It is the case of the petitioner that he deposited the requisite security amount and executed the works to the satisfaction of the authorities concerned, and upon completion of the works, Respondent Nos.6 to 8 measured the same and recorded the measurements in the Measurement Books, and the value of the works was assessed at Rs.98,76,000/-.
It is the grievance of the petitioner that notwithstanding the completion of the works and its measurement by the competent authorities, the amounts due towards the executed works has not been paid till date. According to the petitioner, although the works was completed more than one year ago, the respondent authorities have not released the admitted amount payable to him. Aggrieved by the non-payment of the said amounts, the petitioner filed the present Writ Petition.
Learned Standing Counsel for Andhra Pradesh State Housing Corporation, on oral instructions from the department concerned, admitted that there is no dispute with regard to the execution of the works by the petitioner herein. She submits that the petitioner is entitled for an admitted amount of Rs.98,76,000/-, and seeks three months’ time for payment of the said amounts.
Having regard to the fact that there is no dispute with regard to the works executed by the petitioner and the amount payable to him, and in view of the submissions of the learned Assistant Government Pleader for Panchayat Raj and Rural Development, the respondent authorities are directed to pay a sum of Rs.98,76,000/- to the petitioner within a period of three (3) months 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:17.06.2026. MS HON’BLE SRI JUSTICE K. SREENIVASA REDDY
Writ Petition No:3846 of 2026 Date: 17.06.2026
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.