BharatTaxGST

N Venkanna vs. The State Of Andhra Pradesh

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WP/30787/2025HC Andhra PradeshGSTCNR APHC01059132202530 November 2025Bench: V.SUJATHA6 pages
For Petitioner: ANNAMNEEDI BALAKRISHNAFor Respondent: GP FOR IRRI AND CAD, GP FOR FINANCE PLANNING
AI SummaryAllowed

Facts

The petitioner, a contractor, completed three works as per agreements with the respondents. Despite quality control certificates being issued for the completed works, the respondents failed to release the payments totaling Rs. 24,35,660/-.

Held

The Court directed the respondents to release the admitted amounts as per the quality control certificates within four months. The court also noted that any interest component would be binding if stipulated in the agreement.

Key Issues

The primary issue was the non-release of admitted payments for completed contract works by the respondents, leading to a claim for payment and interest.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
APHC010591322025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3333] MONDAY, THE FIRST DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SMT JUSTICE V.SUJATHA WRIT PETITION NO: 30787/2025 Between: 1. N VENKANNA, S/O N. DEVAYYA, AGED ABOUT 57 YEARS, OCC CONTRACTOR, R/O D-NO.1-135, BOBBARLANKA (V), ATREYAPURAM (M), EAST GODAVARI DISTRICT. ...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPLE SECRETARY TO GOVERNMENT IRRIGATION AND CAD WATER RESOURCES DEPARTMENT, SECRETARIAT BUILDINGS, A.P. SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT 3. THE DISTRICT COLLECTOR IRRIGATION WING, AMALAPURAM, DR. B. R. AMBEDKARKONASEEMA DISTRICT. 4. THE ENGINEER INCHIEF MINOR AND MAJOR IRRIGATION DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, IRRIGATION BHAVAN, VIJAYAWADA, NTR DISTRICT 5. THE SUPERINTENDENT ENGINEER, WATER RESOURCES DEPARTMENT, DOWALESWARAM, EAST GODAVARI DISTRICT. 6. THE EXECUTIVE ENGINEER, IRRIGATION AND WATER RESOURCES DEPARTMENT, P.I.P.L.M.C. DIVISION NO.2, 2 VS,J W.P.No.30787 of 2025 DOWLAISWARAM, EAST GODAVARI DISTRICT 7. THE COMMISSIONER COMMAND DEVELOPMENT AUTHORITY CAD, WATER RESOURCES DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, VIJAYAWADA, NTR DISTRICT. 8. THE DIRECTOR OF WORKS AND ACCOUNT OFFICER, NIDHIBHAVAN, MANGALAGIRI, GUNTUR DISTRICT 9. THE PAY AND ACCOUNT OFFICER, DOWILESWARAM,EAST GODAVARIDISTRICT ...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 an appropriate Writ, Order or direction more particularly one in the nature of WRIT OF MANDAMUS or any other appropriate writ or direction declaring the action of the respondents in not releasing the total due payments of Rs. 24,35,660/-, 1) Amount of Rs.6,17,093/- vide Agreement No. 06/2022-23, for which the work Annual Maintenance Estimate for MadhurapudiDy, KalavacheralaDy, JaggampetaDy and RangampetaDy under Peddapuram Lift-1 of ThotaVenkatachalamPushkara Lift Irrigation scheme for the water year 2022-232) Amount of Rs.10,71,043/- vide Agreement No. 07/2022-23, for which the work Annual Maintenance of ThotaVenkatachalamPushkara Lift Irrigation Scheme Main Canal from Km 38.600 to km 51.600 and Distributaries for the year 2022-23, 3) Amount Rs. 7,47,524/-, vide its Agreement No. 08/2022-23, for which the work Operation and Maintenance of PeddapuramDistributory and Peddapuram Lift-ll Canals of ThotaVenkatachalampushkara Lift Irrigation Scheme for the year 2022-23 with interest of execution and completion of O and M works under Irrigation department as per agreement, to the petitioner till today and causing heavy loss with interest even though total work was completed as per the agreement as illegal, arbitrary and violative of Article 14, 16 and 21 of the Constitution of India and consequentially to direct the respondents releasing the final bills of total amount worth of Rs. 24,35,660/- plus 18percentage GST for execution of completion of O and M works under Irrigation Department per agreement, to the petitioner forthwith, and pass 3 VS,J W.P.No.30787 of 2025 IA NO: 1 OF 2025 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents releasing the Final Bills of total amount worth of Rs. 24,35,660/- plus 18percentage GST, for execution of completion of O and M works under Irrigation Department as per agreement, to the petitioner forthwith, pending disposal of the above writ petition and pass Counsel for the Petitioner: 1. ANNAMNEEDI BALAKRISHNA Counsel for the Respondent(S): 1. GP FOR IRRI AND CAD 2. GP FOR FINANCE PLANNING The Court made the following: 4 VS,J W.P.No.30787 of 2025

ORDER:

The present writ petition came to be filed under Article 226 of the Constitution of India seeking the following relief: “…declaring the action of the respondents in not releasing the total due payments of Rs. 24,35,660/-, 1) Amount of Rs.6,17,093/- vide Agreement No. 06/2022-23, for which the work Annual Maintenance Estimate for MadhurapudiDy, KalavacheralaDy, JaggampetaDy and RangampetaDy under Peddapuram Lift-1 of ThotaVenkatachalamPushkara Lift Irrigation scheme for the water year 2022-232) Amount of Rs.10,71,043/- vide Agreement No. 07/2022-23, for which the work Annual Maintenance of ThotaVenkatachalamPushkara Lift Irrigation Scheme Main Canal from Km 38.600 to km 51.600 and Distributaries for the year 2022-23, 3) Amount Rs. 7,47,524/-, vide its Agreement No. 08/2022-23, for which the work Operation and Maintenance of PeddapuramDistributory and Peddapuram

Lift-ll Canals of ThotaVenkatachalampushkara Lift Irrigation Scheme for the year 2022-23 with interest of execution and completion of O and M works under Irrigation department as per agreement, to the petitioner till today and causing heavy loss with interest even though total work was completed as per the agreement as illegal, arbitrary and violative of Article 14, 16 and 21 of the Constitution of India and consequentially to direct the respondents releasing the final bills of total amount worth of Rs. 24,35,660/- plus 18percentage GST for execution of completion of O and M works under Irrigation Department per agreement, to the petitioner forthwith….”

2.

The petitioner had been awarded the contract of three (03) works as per the agreements dated 16.07.2022 by the respondents. After execution of the aforementioned contract works, the respondents issued quality control certificates for three works i.e., 1) dated 19.09.2024 for a sum of Rs.7,47,524/-, 2) dated 13.12.2023 for a sum of Rs.10,71,043/-, 3)dated 08.04.2025 for a sum of Rs.6,17,093/-. As the payment of the said amounts has not been made by the respondents, the petitioner has approached this Court by way of this writ petition.

3.

It is the contention of the petitioner that even though the respondents admitted that the petitioner is entitled for payment of the aforesaid sum of amount, no payment is being made. The petitioner contends that such non- payment of money is clearly arbitrary and high-handed requiring the interference of this Court.

4.

This Court, in various orders, including the judgment of a learned Single Judge of this Court dated 05.10.2021 in W.P.No.10038 of 2021 and batch had taken the view that such non-payment of dues is arbitrary and that such dues need to be cleared by the respondents at the earliest.

5.

On the other hand, learned Assistant Government Pleader on oral instructions submits that the admitted amount payable to the petitioner as per the quality control certificates 1) dated 19.09.2024 for a sum of Rs.7,47,524/-, 2) dated 13.12.2023 for a sum of Rs.10,71,043/-, 3)dated 08.04.2025 for a sum of Rs.6,17,093/-. He further submits that since the budget was not released by the Government, the bills were not paid to the petitioner. Soon after release of the budget by the Government, the bills will be paid to the petitioner.

6.

Learned counsel for the petitioner agreed for payment of final bill as per the quality control certificates as stated by the learned Assistant Government Pleader.

7.

In view of the facts and circumstances submitted in the affidavit, and the directions of this Court in various cases and after hearing the submissions of learned counsel for the petitioner, this Writ Petition is disposed of with a direction to the respondents to release the amounts to the petitioner in accordance with the quality control certificates 1) dated 19.09.2024 for a sum of Rs.7,47,524/-, 2) dated 13.12.2023 for a sum of Rs.10,71,043/-, 3)dated 08.04.2025 for a sum of Rs.6,17,093/- issued by the respondents, within a period of four (4) months from the date of receipt of a copy of this order.

As far as interest component is concerned, if there is any subsisting clause in the agreement/work order envisaging payment of interest upon any amount which is due and payable, the same is binding upon both the parties. There shall be no order as to costs.

Consequently, Miscellaneous Petitions, if any, pending shall stand closed.

______________________

JUSTICE V.SUJATHA Date: 01.12.2025 KGR

Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.