M.Thirupathi Reddy vs. The State Of Telangana
Facts
The petitioner, M. Thirupathi Reddy, a Managing Partner of M/s. Sky-Tech Consultancy and Private Civil Engineering (Consultancy), filed a writ petition seeking a direction to the respondents (State of Telangana and its municipal authorities) to release a payment of Rs. 8,18,026.00 along with 18% GST, totaling Rs. 9,65,271.00, plus 2% interest for delayed payment. The petitioner claimed that the entrusted works were completed, and despite repeated representations, including one on July 5, 2025, the payment had not been released. The petitioner argued that this inaction was arbitrary, illegal, and violative of natural justice.
Held
The Court, in terms of the submissions made by learned counsel for both sides and following a similar order passed in W.P.No.4671 of 2026 dated February 16, 2026, disposed of the writ petition. The Court directed Respondent No. 2 (The Municipal Commissioner, Karimnagar Municipal Corporation) to forward the petitioner's representation dated July 5, 2025, to the concerned authorities through Respondent No. 4 (The District Collector, Karimnagar). This forwarding is for the release of the due amount of Rs. 8,18,026.00 along with 18% GST (Rs. 9,65,277/-), in terms of previous orders from W.P.No.29265 of 2013 and Contempt Case No.1031 of 2014, within six weeks of receiving a copy of the order. Regarding the payment of interest, the Court left it open to the petitioner to seek an appropriate remedy available under law.
Key Issues
1. Whether the inaction of the respondent authorities in releasing the payment of Rs. 8,18,026.00 along with 18% GST (totaling Rs. 9,65,271.00) and 2% interest, despite the completion of entrusted works and repeated representations, is arbitrary, illegal, and violative of the principles of natural justice? (Question of law and fact, turning on principles of administrative law and contract law). Petitioner's arguments: The petitioner contended that the respondents' failure to release the due payment after the completion of work and in the face of multiple representations was unjust and unlawful. They relied on the principle that completed work should be compensated promptly. Respondents' arguments: The respondents, represented by various Government Pleaders and standing counsel, did not dispute the petitioner's submissions.
AI-generated summary — verify with the full judgment below
M.Thirupathi Reddy, S/o. M.Ramchandra Reddy, Aged about 59 years, Occ. Managing Partnei of M/s. Sky-Tech Consultancy and.. Private Civil Engineering(Consultancy), R/o. H.No.1B-97/F-19, Floor, Rajinigandha Apartments, Chaitanyapuri, Dilsukhnagar, Hyderabad-60 ...PETITIONER [ 325s I IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Juri iction) TUE AY, THE SEVENTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR WRIT PETITION NO:4813 OF 2026 Between: AND 1 The State of Telangana, Rep. by its Administration and Urban Development Telangana, Secretariat Buildings, Hyderabad
The Municipal Commissioner, Karimnagar IVlunicipal Corporation, Karimnagar District, Telangana
The Commissioner and Director of Municipal Administration, Hyderabad, Telangana
The District Collector, Karimnagar, Telangana ...RESPONDENTS Petition under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the. inactions of the Respondents, Res
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