P Kumar Raja 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 Court also stated that any interest payable on delayed payments would be governed by the agreement terms.
Facts
The petitioner completed O&M works under an irrigation department contract and was issued quality control certificates for amounts totaling Rs. 16,49,690/-. Despite completion and certification, the respondents failed to release the final bill amounts.
Key Issues
Whether the inaction of the respondents in releasing the final bill amounts for completed works is arbitrary and illegal. Whether the petitioner is entitled to the release of the admitted bill amounts with potential interest.
Sections Cited
Article 226
AI-generated summary — verify with the full judgment below
APHC010617772025
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: 31992/2025 Between:
P KUMAR RAJA, S/O. P. AADIYYA, AGED ABOUT 47 YEARS, R/O. D.NO. 4-181, VANAPALLI, KOTHAPETA MANDAL,
DR. B. R. AMBEDKAR KONASEEMA 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, DR. B. R. AMBEDKAR KONASEEMA DISTRICT, AMALAPURAM.
2
VS,J
W.P.NO.31992 OF 2025
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, IRRIGATIO
The judgment continues below.
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