BharatTaxGST

B Janaki Ramana vs. The State Of Andhra Pradesh

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WP/3546/2026HC Andhra PradeshGSTCNR APHC01006003202605 April 2026Bench: SUBBA REDDY SATTI4 pages
For Petitioner: ANNAMNEEDI BALAKRISHNAFor Respondent: GP FOR PANCHAYAT RAJ RURAL DEV, MALLIKHARJUNA MOORTHY K (SC FOR A.P HOUSING, CORPORATION LIMITED)

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Cause title — parties, addresses and appearances
APHC010060032026 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3331] MONDAY, THE SIXTH DAY OF APRIL TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NO: 3546/2026 Between: 1. B JANAKI RAMANA, S/O. R. ANJANEYA DAS, AGED ABOUT 53 YEARS, R/O. D.NO. 20/516-28, PARASUPETA, NGOS COLONY, MACHILIPATNAM, KRISHNA DISTRICT - 521001. ...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, PANCHAYAT RAJ DEPARTMENT, SECRETARIAT, VELAGAPUDI, AMARAVATI, THULLUR MANDAL, GUNTUR DISTRICT. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT, SECRETARIAT, VELAGAPUDI, AMARAVATI, THULLUR MANDAL, GUNTUR DISTRICT. 3. THE A P STATE HOUSING CORPORATION LTD, 2ND FLOOR, SP RIVER VIEW BUILDING, TADEPALLI, AMARAVATI, REP. BY ITS MANAGING DIRECTOR. 4. THE DISTRICT COLLECTOR, MACHILIPATNAM, KRISHNA DISTRICT. 5. THE ENGINEERINCHIEF, PANCHAYAT RAJ DEPARTMENT, VIJAYAWADA, NTR DISTRICT. 6. THE SUPERINTENDENT ENGINEER, PANCHAYAT RAJ Page 2 of 4 DEPARTMENT, VIJAYAWADA, NTR DISTRICT. 7. THE EXECUTIVE ENGINEER, PRI DIVISION, MACHILIPATNAM, KRISHNA 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 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.80,00,000/-, even after finalizing the bills, payable to the petitioner in relation to the works for 1) Amount of Rs.40,00,000/-, 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-14 , 2) Amount of Rs.40,00,000/-, 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-17 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. 80,00,000/- plus GST forthwith for the above said works executed by the petitioner and pass such 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 to direct respondents to consider for payment of amount of Rs. 80,00,000/- + GST for the works executed by the petitioner for Filling of Low-lying Lands in YSR Jagananna layout colonies of Krishna District i.e., pending disposal of the main Writ Petition and pass such Counsel for the Petitioner: 1. ANNAMNEEDI BALAKRISHNA Counsel for the Respondent(S): 1. GP FOR PANCHAYAT RAJ RURAL DEV 2. MALLIKHARJUNA MOORTHY K (SC FOR A.P HOUSING CORPORATION LIMITED) Page 3 of 4 3. GP FOR FINANCE PLANNING The Court made the following:

ORDER

Heard Sri Annamneedi Balakrishna, learned counsel for the petitioner and Sri P.Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Rural Development & Finance and Planning Department, for the respondents.

2.

The above writ petition was filed to declare the action of the respondents in not releasing the payments of Rs.80,00,000/-, even after finalizing the bills, payable to the petitioner in relation to the works for 1) Amount of Rs.40,00,000/-, 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-14 , 2) Amount of Rs.40,00,000/-, 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-17 under Non- OTS Critical Infrastructure Grant, as illegal and arbitrary.

3.

Today, when the matter is taken up for consideration, learned Assistant Government Pleader for Panchayat Raj, submitted the written instructions of the 7th respondent.

4.

A perusal of the said instructions would disclose that the total value of the work done is Rs.65,74,382/- and after deducting statutory recoveries of Rs.17,95,053/-, the net amount payable to the petitioner is Rs.47,79,329/-. The written instructions are made as part of the record.

5.

Learned counsel for the petitioner endorses the same.

6.

Thus, as seen from the instructions there is no dispute regarding the execution of works and the petitioner’s entitlement for Rs.47,79,329/-. 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 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.”

7.

Given the instructions furnished by the 7th respondent, the Writ Petition is disposed of directing the respondents to release an amount of Rs.47,79,329/- (Rupees Forty Seven Lakhs Seventy Nine Thousand Three Hundred and Twenty Nine only) payable to the petitioner regarding execution of the aforementioned work, within four (04) 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 PVD

1 2025 SCC online SC 1400

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.