Thirumala Constructions vs. The State Of Andhra Pradesh
Held
The Court directed the respondents to release the admitted amount of Rs. 25,42,162/- to the petitioner within three months. The court also noted that any interest payable would be governed by the subsisting clauses in the agreement.
Facts
The petitioner, Thirumala Constructions, completed works for the Irrigation Department and received a quality control certificate for Rs. 25,42,162/-. However, the respondents failed to make the payment for over three years, despite finalizing the bills.
Key Issues
The key issue was the non-payment of admitted dues by the government department to a contractor after the completion of work. The court examined the arbitrariness of such non-payment.
AI-generated summary — verify with the full judgment below
APHC010611122025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3333] TUESDAY,THE NINTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SMT JUSTICE V.SUJATHA WRIT PETITION NO: 31871/2025 Between:
THIRUMALA CONSTRUCTIONS, REP BY ITS MANAGING PARTNER, BANDI SUBRARAANYAM REDDY, S/O B BUSI REDDY, AGED 65 YEARS, R/O D.NO.18-4-104B1, RAILWAY COLONY THIRUPATHI (URBAN), CHITTOOR DISTRICT
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, DEPARTMENT OF FINANCE AND PLANNING, SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, WATER RESOURCES DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
THE EXECUTIVE ENGINEER WRD, IRRIGATION DIVISION, CHITTOOR DISTRICT
2
VS,J
W.P.NO.31871 OF 2025
THE STATE PROJECT DIRECTOR APILIP AND SPECIAL COMMISSIONER CADA, VIJAYAWADA.
...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High
The judgment continues below.
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