A G R N Murthy vs. The State Of Ap
Held
The Court directed respondents 2 to 6 to release the admitted amounts to the petitioner within four months. The Court also stated that if the agreement provides for interest on due amounts, it would be binding on both parties.
Facts
The petitioner, a contractor, completed O&M works for the Irrigation Department as per an agreement. Despite receiving quality control certificates for the completed work, the respondents failed to release the final bill amount of Rs. 49,95,800/-.
Key Issues
The primary issue was the arbitrary inaction of the respondents in releasing the final bill amount for completed work, causing financial loss to the petitioner.
AI-generated summary — verify with the full judgment below
APHC010571382025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3333] MONDAY,THE TWENTY SECOND DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SMT JUSTICE V.SUJATHA WRIT PETITION NO: 29647/2025 Between:
A G R N MURTHY, S/O. BUCHIYYA, AGED ABOUT 52 YEARS, OCC CONTRACTOR,
R/O. 8-132/2, PEDDA VEEDI, MACHAVARAM, AMBAJIPETA MANDALAM, EAST GODAVARI DISTRICT.
...PETITIONER AND 1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT IRRIGATION 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) DR.B.R.AMBEDKAR KONASEEMA DISTRICT, AMALAPURAM.
THE ENGINEER INCHIEF, MINOR AND MAJOR IRRIGATION DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, IRRIGATION BHAVAN, VIJAYAWADA, NTR DISTRICT.
...RESPONDENT(S):
2
VS,J
W.P.NO.29647 OF 2025 Petition under Article 226 of the Constitution of India praying th
The judgment continues below.
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