Royal Constructions vs. The State Of Andhra Pradesh
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APHC010424712025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3331] WEDNE AY, THE TWENTY SECOND DAY OF APRIL TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NO: 22274/2025 Between:
ROYAL CONSTRUCTIONS, D.NO. 2-260, RAMALAYAM STREET, BYLAPUDI VILLAGE, CHEEDIKADA MANDAL,
ANAKAPALLI DISTRICT. REP.BY ITS MANAGING PARTNER JAJIMOGGALA SRINU KASI
JAJIMOGGALA SRINU KASI,, S/O. MAHALAXMI NAIDU, AGED 37 YEARS, OCC CONTRACTOR, R/O. H.NO. 10-2, BYLAPUDI VILLAGE, CHEEDIKADA MANDAL, ANAKAPALLI DISTRICT.
...PETITIONER(S) AND 1. THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS PRINCIPAL SECRETARY
PANCHAYAT RAJ DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, THULLUR MANDAL, AMARAVATI, GUNTUR DISTRICT.
STATE OF ANDHRA PRADESH, REPRESENTED BY ITS PRINCIPAL SECRETARY
FINANCE DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATI,
THULLUR MANDAL, GUNTUR DISTRICT.
THE ENGINEERINCHIEF, THE ENGINEER-IN-CHIEF, PANCHAYAT RAJ, Z.P.COMPOUND, OPPOSITE TO PWD GROUNDS, M.G.ROAD, VIJAYAWADA.0
THE DISTRICT COLLECTOR, ANAKAPALLI DISTRICT, ANAKAPALLI.
THE CHIEF PLANNING OFFICER, ANAKAPALLI DISTRICT, ANAKAPALLI.
EXECUTIVE ENGINEER, PANCHAYAT RAJ (P.R.I) DIVISION,
ANAKAPALLI,ANAKAPALLI DISTRICT.
THE PAY AND ACCOUNTS OFFICER, PAY AND ACCOUNTS DEPARTMENT, VISAKHAPATNAM, VISAKHAPATNAM DISTRICT.
...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, 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 withholding the payment of balance of Rs. 14,05,129 even after finalizing the bills, payable to the petitioners in relation to the works under GGMP Grant i.e. i Construction of CC Road from Karri Sundararao house to Bathini Bandesh house and Bandaru Demullu Kallam to Raiwada Canal Bridge at Dalivalasa K. Kotapadu Mandal, Anakapalli District through the Agreement No./2023-24, dated 29-12-2023 for an amount of Rs. 2,50,959, ii Construction of CC Road from Main Road to Kothala Venkatarao H at Medicherla, K. Kotapadu Mandal, Anakapalli District through the Agreement No. 2023-23 dated 20-12-2023 for an amount of Rs. 75,287 iii Construction of CCMedicherla, K. Kotapadu Mandal, Anakapalli District through the Agreement No.2023-24, dated 20-12-2023 for an amount of Rs. 2,87,839 iv Construction of Protection wall cum CC road from BT Road to Lalam Sathyam Filed at Medicherla, K. Kotapadu Mandal, Anakapalli District through the Agreement No. 2023-24, dated 20-12-2023 for an amount of Rs.2,87,914, v Construction of CC Road from Sanaboina Appalaswamy H to Gods temple via Pachila Paradesinaidu House and Water tank to Rongali China Demudu House at Pachilavanipalem, H/o. Chowduwada through the Agreement No. 2023-24, dated 05-10-2023 for an amount of Rs. 3,64,435/- and vi Construction of CC Road from R and B Road to Bantu Apparao house in Garugubilli, H/o. Choduwada through the Agreement NO.2023-24, dated 05-10-2023 for an amount of Rs. 1,38,695 totaling an amount of Rs.14,05,129/- as illegal, arbitrary and violative of Art 14 and 21 of Constitution of India and consequently direct the respondents to consider for payment of amount of Rs. 14,05,129/- to the petitioner in respect of execution of above-mentioned work forthwith and pass IA NO: 1 OF 2025 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 to consider for payment of amount of Rs. 14,05,129/- to the petitioner in respect of execution of works under GGMP Grant i.e.i)
Construction of CC Road from Karri Sundararao house to Bathini Bandesh house and Bandaru Demullu Kallam to Raiwada Canal Bridge at Dalivalasa, K. Kotapadu Mandal, Anakapalli District through the Agreement NO./2023-24, dated 29-12-2023 for an amount of Rs. 2,50,959/- ii) Construction of CC Road from Main Road to Kothala Venkatarao (H) at Medicherla, K. Kotapadu Mandal, Anakapalli District through the Agreement No. 2023-23, dated 20-12- 2023 for an amount of Rs. 75,287/- iii) Construction of CC Road from Potlada Venkata Rao Fields to Polipillamma Temple at Medicherla, K. Kotapadu Mandal, Anakapalli District through the Agreement No. 2023-24, dated 20-12- 2023 for an amount of Rs. 2,87,839/- iv) Construction of Protection wall cum CC road from BT Road to Lalam Sathyam Filed at Medicherla, K. Kotapadu Mandal, Anakapalli District through the Agreement No. 2023-24, dated 20-12- 2023 for an amount of Rs.2,87,914/- v) Construction of CC Road from Sanaboina Appalaswamy (H) to God’s temple via PachilaParadesinaidu House and Water tank to Rongali China Demudu House at Pachilavanipalem, H/o. Chowduwadathrough the Agreement No. 2023-24, dated 05-10-2023 for an amount of Rs. 3,64,435/- and vi) Construction of CC Road from R and B Road to Bantu Apparao house in Garugubilli, H/o. Choduwada through the Agreement NO./2023-24, dated 05-10-2023 for an amount of Rs. 1,38,695/- totaling an amount of Rs. 14,05,129/- forthwith pending disposal of the main Writ Petition and pass Counsel for the Petitioner(S):
RAMBABU KOPPINEEDI Counsel for the Respondent(S):
GP FOR PANCHAYAT RAJ RURAL DEV
GP FOR FINANCE PLANNING The Court made the following:
::ORDER ::
The above writ petition was filed to declare the action of the respondents in not releasing the amount of Rs.14,05,129/- payable to the petitioner in relation to the works executed by the petitioner, pursuant to six agreements, as illegal and arbitrary.
Heard Sri Rambabu Koppineedi, learned counsel for the petitioner and Sri Panuku Rajesh Kumar, the learned Assistant Government Pleader for the Panchayat Raj and Rural Development & Finance and Planning Department, appeared for the respondents.
Today, when the matter is taken up for consideration, the learned Assistant Government Pleader for Panchayat Raj, submitted the written instructions of the Executive Engineer, PRI Division, Anakapalli – respondent No.6. 4. A perusal of the said instructions indicates that the petitioner has executed the aforementioned work. It further indicates that the total value of the work done by the petitioner is Rs.17,01,457/- and after QC recovery i.e. Rs.1,72,729/-, the net amount payable to the petitioner is Rs.15,28,728/- (including GST). The written instructions are made as part of the record.
Learned counsel for the petitioner endorses the amount payable to the petitioner as mentioned in the written instructions. Learned counsel would also submit that the petitioner has paid a Court Fee of only Rs.100/-, and the petitioner undertakes to pay the deficit Court Fee of Rs.500/-, within one week from the receipt of the order copy and file a memo to that effect.
Thus, as seen from the instructions, there is no dispute regarding the execution of work and the petitioner’s entitlement for Rs.15,28,728/-. Since the amount payable is admitted and undisputed, the writ petition is maintainable. In M/s Utkal Highways Engineers and Contractors v. Chief General Manager & Ors1, it was held at Para No.8 as under: “Be that as it may, the High court has not dealt with the merits of the writ petition. Moreover, it is not an inviolable rule that no money claim can be adjudicated upon in exercise of writ juri iction. Non-payment of admitted dues, inter alia, may be considered an arbitrary action on the part of respondents and for claiming the same, a writ petition may lie.Further, throwing a writ
1 2025 SCC online SC 1400
petition on ground of availability of alternative remedy after 10 years, particularly, when parties have exchanged their affidavits, is not the correct course unless there are disputed questions of fact which by their very nature cannot be adjudicated upon without recording formal evidence.”.
Given the instructions furnished by respondent No.6, the Writ Petition is disposed of, directing the respondents to release an amount of Rs.15,28,728/- (including GST) payable to the petitioner regarding execution of the aforementioned works, within three (03) months from the date of receipt of the copy of this order. No order as to costs. As a sequel, pending miscellaneous petitions, if any, shall stand closed.
___________________________ JUSTICE SUBBA REDDY SATTI Date: 22.04.2026 TVN
277 THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 22274 of 2025
Date: 22.04.2026 TVN
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.