Ch. Chandrasekhar vs. The State Of Andhra Pradesh
Held
The Court directed the respondents to clear the admitted amount payable to the petitioner expeditiously, preferably within two months. The Court acknowledged the admission by the Executive Engineer regarding the petitioner's work execution and the amount due.
Facts
The petitioner, a contractor, completed two O&M works for the irrigation department. Despite completion and approval of estimates, the department failed to pay the final bills, including withheld amounts for GST, FSD, and EMD. The petitioner filed a writ petition seeking payment of these dues.
Key Issues
The primary issue was the respondents' failure to pay the final bills for completed works, including withheld GST and other deposits. The court examined the legality and arbitrariness of this inaction.
Sections Cited
Not Applicable
AI-generated summary — verify with the full judgment below
APHC010132682025
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: 10117/2025 Between:
CH. CHANDRASEKHAR,, S/O. KOTESWARA RAO AGED 58 YEARS, R/O. 74-12-8, PATAMATA NEW RTC COLONY, FF-8 RADHA KRISHNA RESIDENCY VIJAYAWADA, NTR DISTRICT.
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, IRRIGATION AND DRAINAGE DEPARTMENT, SECRETARIAT VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT
THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL SECRETARY, FINANCE AND PLANNING DEPARTMENT, SECRETARIAT VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
THE SUPERINTENDENT OF ENGINEER IRRIGATION DEPARTMENT, VIJAYAWADA, NTR DISTRICT.
THE EXECUTIVE ENGINEER, K.C. DIVISION IRRIGATION DEPARTMENT GUDIVADA, KRISHNA DISTRICT.
...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 to issue a writ, order, or direction more particularly one in th
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