Gudiseva Nagendram vs. The State Of Andhra Pradesh
Held
The Court directed the respondents to release the admitted amounts as per the quality control certificates within three months. The issue of interest was left to be determined based on the agreement terms.
Facts
The petitioner was awarded contracts for weed removal works and completed them. The respondents issued quality control certificates for the work but failed to make payments, citing a lack of budget release.
Key Issues
The primary issue was the respondents' failure to pay the admitted amounts for completed works and the petitioner's claim for withheld amounts, GST, FSD, and EMD.
AI-generated summary — verify with the full judgment below
APHC010031202025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3333] WEDNESDAY,THE TENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SMT JUSTICE V.SUJATHA WRIT PETITION NO: 1787/2025 Between:
GUDISEVA NAGENDRAM, S/O.RAMA RAO
AGED 47 YEARS,R/O.D.NO.20-520-1
OPP.ST.FRANCIS HIGH SCHOOL PARASUPET MACHILIPATNAM KRISHNA DISTRICT.
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, IRRIGATION AND CAD DEPARTMENT, SECRETARIAT VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT
THE PRINCIPAL SECRETARY, FINANCE AND PLANNING DEPARTMENT
GOVERNMENT OF ANDHRA PRADESH, SECRETARIAT VELAGAPUDI,AMARAVATI,GUNTUR DISTRICT.
THE SUPERINTENDENT OF ENGINEER, VIJAYAWADA, NTR DISTRICT
THE EXECUTIVE ENGINEER, KRISHNA CENTRAL DIVISION VIJAYAWADA ,N.T.R. 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 the nature of WRIT OF MANDAMUS in the action of the respon
The judgment continues below.
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