Ramireddy Venkata Ramareddy vs. The State Of Andhra Pradesh
Held
The Court directed the respondents to release the admitted amounts as per the quality control certificates within four weeks. The issue of interest was left to be determined based on the agreement terms.
Facts
The petitioner completed O and M works under two agreements and received quality control certificates for the amounts due. However, the respondents failed to release the payments, causing financial loss to the petitioner.
Key Issues
Whether the respondents' action in withholding admitted payments for completed works is arbitrary and illegal. Whether the petitioner is entitled to interest on the delayed payments.
Sections Cited
None
AI-generated summary — verify with the full judgment below
APHC010663512025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3333] TUESDAY,THE TWENTY THIRD DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SMT JUSTICE V.SUJATHA WRIT PETITION NO: 34252/2025 Between:
RAMIREDDY VENKATA RAMAREDDY,, S/O. RAMIREDDY RAJENDRA PRASAD, AGED ABOUT 34 YEARS,
OCC- CONTRACTOR, R/O. H.NO. 19-1-385/3D,
BANK COLONY, PEDDAPURAM MANDAL, EAST GODAVARI DISTRICT.
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT IRRIGATION AND CAD WATER RESOURCES DEPARTMENT SECRETARIAT BUILDINGS, A.P. SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
THE STATE OF ANDHRA PRADESH, , REP. BY ITS PRINCIPAL SECRETARY, FINANCE DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT
THE DISTRICT COLLECTOR, , (IRRIGATION WING) KAKINADA DISTRICT, AT KAKINADA.
THE SUPERINTENDING ENGINEER, IRRIGATION AND WATER RESOURCES DEPARTMENT,
IRRIGATION CIRCLE, DOWLAISWARAM, EAST GODAVARI DISTRICT.
THE EXECUTIVE ENGINEER, , IRRIGATION AND WATER, RESOURCES DEPARTMENT, YELERU IRRIGATION DIVISION, PE
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