Cause title — parties, addresses and appearances
APHC010004112026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
[3332]
MONDAY,THE SIXTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 1148/2026
Between:
1. B VENKATESWARA REDDY, S/O. B.V.KRISHNA REDDY, AGED
ABOUT 60 YEARS OCC CONTRACTOR, RIO. H.NO.21/42-15,
OPP SAL JUNIOR COLLEGE, S.K.D. COLONY, O ROAD,
ADONI, KURNOOL DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY IT'S PRINCIPLE
SECRETARY (I AND CAD) DEPT., SECRETARIAT BUILDINGS,
VELAGAPUDI, GUNTUR DISTRICT. 522238
2. THE STATE OF ANDHRA PRADESH, REP BY IT'S PRINCIPLE
SECRETARY
(FINANCE
AND
PLANNING)
DEPT.,
SECRETARIAT
BUILDINGS,
VELAGAPUDI,
GUNTUR
DISTRICT.522238
3. THE CHIEF ENGINEER AND DWRO, WATER RESOURCES
DEPARTMENT, KURNOOL 518001
4. THE EXECUTIVE ENGINEER, MI WORKS DIVISION, KURNOOL.
518001
5. THE SUPERINTENDING ENGINEER, IRRIGATION CIRCLE,
KURNOOL. 518001
2
...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 tomay be pleased to issue a Writ, Order or Direction one
in the nature of Writ of Mandamus declaring the action of the
respondents in not discharging their duty to pay the bill for the works
executed as per Agreement No.15/2022-23, dated 14-02-2023 as
directed, for the bill LS-1st and Final Bill for an amount of
Rs.32,44,494.25 (excluding GST, tender premium and labour cess), on
completion of the works, as being illegal, arbitrary and violation of
principles of natural justice apart from violation of Art. 14, 19 and 21 of
Constitution of India and consequently direct the respondents to pay the
Bill for the works executed as per Agreement No.15/2022-23, dated 14-
02- 2023 as directed, for the bill LS-1st and Final Bill for an amount of
Rs.32,44,494.25 (excluding GST, tender premium and labour cess) and
to 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 may be pleased to direct the respondents to release the Bill
amount for the works executed as per Agreement No.15/2022-23, dated
14-02-2023 as directed, for the bill LS-1st & Final Bill for an amount of
Rs.32,44,494.25 (excluding GST, tender premium and labour cess),
pending disposal of the above writ petition and pass such
Counsel for the Petitioner:
1. J U M V PRASAD
Counsel for the Respondent(S):
1. GP FOR IRRI AND CAD
2. GP FOR FINANCE PLANNING
The Court made the following:
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ORDER:
Aggrieved by the non-payment of bill amount to the petitioner in relation to the completed works under Agreement No.15/2022-23 dated 14.02.2023, the present writ petition is filed.
2.Heard Sri J.U.M.V.Prasad, learned counsel for the petitioner and Sri S.Satish Kumar, learned Assistant Government Pleader for Irrigation.
3.Learned Assistant Government Pleader for Irrigation on coutner submitted that, the bill has been uploaded in the NIDHI portal and the authorities have admitted to pay to a tune of Rs.38,49,910/- as against the claim made by the petitioner to a tune of Rs.32,44,494.25/- and sought four months time for such payment.
4.To the said submission, learned counsel for the petitioner reported no objection but prayed to grant reasonable time.
5.Taking into consideration the submissions of both the learned counsel and as the authorities are ready to pay the admitted amount to the petitioner, this court is inclined to dispose of the writ petition, at the admission stage with the following direction.
“The respondent Nos.2 to 5 are directed to release the legally admitted/entitled net amount to the petitioner at the earliest, and at any rate, within a period of four (04) months from the date of receipt of copy of this order.”
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6.Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications, pending if any, shall stand closed. _____________________________
JUSTICE RAVI CHEEMALAPATI
Date: 16th March, 2026
RKS
