Sri. Yalla Srinivasula Reddy vs. State Of Andhra Pradesh
Held
The Court accepted the submission of the respondents that they are ready to pay the admitted amount. The Writ Petition was disposed of with a direction to release the admitted/legally entitled amount to the petitioner within ten weeks.
Facts
The petitioner supplied material for a housing colony development under MGNREGS and claimed an amount of Rs. 3,34,025/-. The respondents admitted to pay a higher amount of Rs. 3,90,151/-, including GST, and sought time for payment.
Key Issues
The primary issue was the non-payment of the bill amount for material supplied for a housing colony development under MGNREGS.
AI-generated summary — verify with the full judgment below
APHC010528752025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3332] TUESDAY,THE THIRTIETH DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO: 27581/2025 Between:
SRI. YALLA SRINIVASULA REDDY,, S/O. RAHAVA REDDY, OCC AGRICULTURE, R/O. MITTATMAKURU VILLAGE, GUDUR MANDAL TIRUPATHI DISTRICT.
...PETITIONER AND 1. STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, PANCHAYAT RAJ AND RURAL DEVELOPMENT DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, FINANCE AND PLANNING DEPARTMENT, SECRETARIAT, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
THE PROJECT DIRECTOR, DWAMA, TIRUPATHI, TIRUPATHI DISTRICT.
THE MANDAL PARISHAT DEVELOPMENT OFFICER, GUDUR MANDAL, TIRUPATHI DISTRICT.
PAY AND ACCOUNTS OFFICER, WORKS ACCOUNTS, TIRUPATHI, TIRUPATHI DISTRICT.
2
THE UNION OF INDIA, REP. BY ITS SECRETARY, RURAL DEVELOPMENT DEPARTMENT GOVERNMENT OF INDIA, KRISHI BHAVAN, DR. RAJENDRA PRASAD ROAD, NEW DELHI.
THE DIRECTOR, M
The judgment continues below.
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