Vemuri Satya Sai Vara Prasad vs. The State Of Andhra Pradesh
Held
The Court directed the respondents to pay the admitted amounts payable to the petitioner within two months. The Court also stated that if the agreement envisages interest on due amounts, it would be binding.
Facts
The petitioner, a contractor, filed a writ petition seeking release of payment for contract works done for weed removal. The respondents admitted the petitioner completed the works but delayed payment for two out of four bills.
Key Issues
The primary issue was the arbitrary and high-handed non-payment of admitted dues to the petitioner for completed contract works.
AI-generated summary — verify with the full judgment below
APHC010082922023
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: 4133/2023 Between:
VEMURI SATYA SAI VARA PRASAD, S/O V. ARJUN RAO, AGE. 49 YEARS OCC. CONTRACTOR,
R/O.26-2-14, PATAMATA, VIJAYAWADA, KRISHNA DISTRICT, ANDHRA PRADESH
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, IRRIGATION AND WATER RESOURCES DEPARTMENT, SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT, ANDHRA PRADESH.
THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, FINANCE AND PLANNING DEPARTMENT, SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT, ANDHRA PRADESH.
THE DISTRICT COLLECTOR, KRISHNA DISTRICT, MACHILIPATNAM, ANDHRA PRADESH.
THE ENGINEER IN CHIEF, MINOR AND MAJOR IRRIGATION DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, VIJAYAWADA, KRISHNA DISTRICT.
THE SUPERINTENDING ENGINEER IRRIGATION AND WATER, RESOURCES DEPARTMENT, IRRIGATION CIRCLE OFFICE,
2 VS,J W.P.No.4133 of 2023
VIJAYAWADA, KRISHNA DISTRICT, ANDHRA PRADESH. 6.
The judgment continues below.
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