M/S. Sree Datla Constructions vs. The State Of Andhra Pradesh
Held
The Court directed the respondents to release the admitted/legally entitled amount to the petitioner at the earliest, within five months from the date of the order. The petitioner had no objection to the payment timeline.
Facts
The petitioner, a construction contractor, sought release of a final bill amount of Rs. 31,55,815/- for a bridge construction work. The respondents, government authorities, admitted to paying a higher amount including GST but requested five months for payment.
Key Issues
The primary issue was the delay in releasing the final bill amount for completed construction work. The court considered the admitted liability and the requested timeline for payment.
AI-generated summary — verify with the full judgment below
APHC010433412025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3332] MONDAY,THE TWENTY NINETH DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO: 22544/2025 Between:
M/S. SREE DATLA CONSTRUCTIONS,, REP. BY ITS MANAGING PARTNER
DATIA SURYANARAYANA RAJU, S/O. D VEERABHADRA RAJU, AGED ABOUT 43 YEARS, OCC- CONTRACTOR, R/O. D.NO. 58-51-180, FLAT NO. 101, SSB ANU RESIDENCY, MODEL COLONY, CROSS ROAD NO. 3, V.L. PURAM,
RAJAMAHENDRAVARAM, EAST GODAVARI DISTRICT.
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, PANCHAYAT RAJ AND RURAL DEVELOPMENT DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATHI, THULLUR MANDAL, GUNTUR DISTRICT.
THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT, VELAGAPUDI
AMARAVATHI, THULLUR MANDAL, GUNTUR DISTRICT.
THE DIRECTOR OF WORKS AND ACCOUNT OFFICER, ANJANEYA TOWERS, IBRAHIMPATNAM, KRISHNA DISTRICT.
THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE PRI,
AMALAPURAM, DR. B. R. AMBEDKAR KONA
The judgment continues below.
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