Somu Satyanarayana vs. The State Of Andhra Pradesh
Held
The Court directed the respondents to release the amounts as per the quality control certificates within four months. The Court also noted that if the agreement stipulated interest on delayed payments, it would be binding.
Facts
The petitioner, a contractor, sought release of final bill amounts for completed O&M works under the Irrigation Department. The respondents had issued quality control certificates for the amounts but had not made the payments, citing budget release issues.
Key Issues
Whether the inaction of the respondents in releasing the final bill amounts for completed works is arbitrary and violative of constitutional rights. Whether the petitioner is entitled to the release of payment along with interest.
Sections Cited
Article 226
AI-generated summary — verify with the full judgment below
APHC010568662025
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: 29674/2025 Between:
SOMU SATYANARAYANA, S/O. VEERARAJU, AGED ABOUT 66 YEARS, R/O. D.NO. 2-1-73/A CHALLAVARI STREET, PITHAPURAM MANDAL, KAKINADA 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, KAKINADA.
THE ENGINEER INCHIEF, MINOR AND MAJOR IRRIGATION DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, IRRIGATION BHAVAN, VIJAYAWADA, NTR DISTRICT.
THE SUPERINTENDING ENGINEER, IRRIGATION AND WATER RESOURCES DEPARTMENT,
IRRIGATION CIRCLE, DOWLAISWARAM, EAST GODAVARI DISTRICT.
2
VS,J
W.P.N
The judgment continues below.
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