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A. G. R. N. Murthy vs. The State Of Andhra Pradesh

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WP/32432/2025HC Andhra PradeshGSTCNR APHC01062255202519 April 2026Bench: RAVI CHEEMALAPATI4 pages
For Petitioner: ANNAMNEEDI BALAKRISHNAFor Respondent: GP FOR IRRI AND CAD, GP FOR FINANCE PLANNING

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Cause title — parties, addresses and appearances
APHC010622552025 IN TH MONDAY TWO THE HONOURA WR Between: 1. A. G. R. N. MURT OCC- CONTRACTO AMBAJIPETA MAN 1. THE STATE OF SECRETARY TO G RESOURCES DEP SECRETARIAT, VE 2. THE STATE OF A SECRETARY, FINA VELAGAPUDI, AMA 3. THE DISTRICT CO DISTRICT, RAJAMA 4. THE ENGINEER DEPARTMENT, IRRIGATION BHAV 5. THE SUPERINTEN RESOURCES D 1 E HIGH COURT OF ANDHRA PRAD AT AMARAVATI (Special Original Jurisdiction) Y,THE TWENTIETH DAY OF APRIL O THOUSAND AND TWENTY SIX PRESENT ABLE SRI JUSTICE RAVI CHEEMAL RIT PETITION NO: 32432/2025 THY,, S/O. BUCHIYYA, AGED ABOU OR, R/O. 8-132/2, PEDDA VEEDI, M DALAM, EAST GODAVARI DISTRICT AND ANDHRA PRADESH, REP BY IT GOVERNMENT IRRIGATION AND PARTMENT SECRETARIAT BUI ELAGAPUDI, AMARAVATHI, GUNTU ANDHRA PRADESH, , REP. BY IT ANCE DEPARTMENT, SECRETARIA ARAVATI, GUNTUR DISTRICT OLLECTOR IRRIGATION WING, EAS AHENDRAVARAM. INCHIEF, MINOR AND MAJOR GOVERNMENT OF ANDHRA VAN, VIJAYAWADA, NTR DISTRICT. NDING ENGINEER, IRRIGATION DEPARTMENT, IRRIGATIO RC,J W.P.No.32432 of 2025 DESH [3332] LAPATI UT 52 YEARS, MACHAVARAM, T. ...PETITIONER TS PRINCIPAL CAD WATER LDINGS, A.P. UR DISTRICT. TS PRINCIPAL AT BUILDINGS, ST GODAVARI IRRIGATION A PRADESH, AND WATER N CIRCLE, RC,J W.P.No.32432 of 2025 2 DOWLAISWARAM, EAST GODAVARI DISTRICT. 6. THE EXECUTIVE ENGINEER, IRRIGATION AND WATER, RESOURCES DEPARTMENT, P.I.P.L.M.C. DIVISION NO. 1, RAJAMAHENDRAVARAM AT DOWLAISWARAM, EAST GODAVARI 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 topleased 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 total due payments of Rs. 1,41,62,894/-, 1) Amount of Rs. 2,05,470/-, Agreement No. 02/20-21 dated 30.06.2020 and vide M. Book No. 313A, 2) Amount of Rs. 10,64,614/-, Agreement No. 03/20-21 dated 30.06.2020 and vide M. Book No. 172A, 3) Amount of Rs. 17,45,198/-, Agreement No. 04/20- 21 dated 01.08.2020 vide M. Book No. 425A, 4) Amount of Rs. 11,28,443/-, Agreement No. 01/21-22 dated 31.07.2021 and vide M. Book No. 141 A, 5) Amount of Rs. 17,13,210/-, Agreement No. 02/21- 22 dated 31.07.2021 and vide M. Book No. 511 A, 6) Amount of Rs. 16,64,081/-, Agreement No. 03/21-22 dated 31.07.2021 and vide M. Book No. 149A, 7) Amount of Rs. 7,31,560/-, Agreement No. 04/21-22 dated 05.08.2021 andvide M. Book No. 102A, 8) Amount of Rs. 9,03,721/-, Agreement No. 05/21-22 dated 05.08.2021 and vide M. Book No. 315A, 9) Amount of Rs. 1,05,351/-, Agreement No. 02/21-22 dated 12.01.2022 and vide M. Book No. 556A, 10) Amount of Rs. 9,05,441/-, Agreement No. 01/22- 23 dated 16.06.2022 and vide M. Book No. 563A, 11) Amount of Rs. 19,29,951/-, Agreement No. 03/22-23 dated 16.06.2022 and vide M. Book No. 512A, 12) Amount of Rs. 20,65,854/-, Agreement No. 04/22-23 dated 16.06.2022 and vide M. Book No. 514A, with interest of execution and completion of O and M 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. 1,41,62,894/- plus 18percent GST for execution of RC,J W.P.No.32432 of 2025 3 completion of 0 and M works under Irrigation Department as per agreement, to the petitioner 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 pleased to direct the respondents releasing the Final Bills of total amount worth of Rs. 1,41,62,894/- + 18% GST, for execution of completion of O & M 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 Counsel for the Respondent(S): 1.GP FOR IRRI AND CAD 2.GP FOR FINANCE PLANNING The Court made the following: RC,J W.P.No.32432 of 2025 4

ORDER

This Writ Petition is filed questioning the inaction of the respondents in payment of final bill amount of Rs.1,41,62,894/- for the works executed by the petitioner.

2.

The learned Assistant Government Pleader for Irrigation and Command Area Development submitted that in the counter affidavit filed by Executive Engineer, the authorities have admitted the due amount payable to the petitioner and sought six (06) months time for payment of the amount.

3.

Sri Annamneedi Balakrishna, learned counsel for the petitioner, reported no objection for granting the amount as sought by the learned Assistant Government Pleader.

4.

In view of the above, the writ petition is disposed of, directing the respondent authorities to pay to the petitioner the admitted final bill amount at an earliest, at any rate not later than six (06) months from the date of receipt of copy of this order. There shall be no order as to costs.

Pending miscellaneous petitions, if any, shall stand closed.

__________________________ JUSTICE RAVI CHEEMALAPATI 20th April, 2026. RR

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.