BharatTaxGST

Sree Mandali Enterprises Partner vs. The Staste Of Ap

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WP/28309/2025HC Andhra PradeshGSTCNR APHC01054525202516 November 2025Bench: V.SUJATHA8 pages
For Petitioner: ANNAMNEEDI BALAKRISHNAFor Respondent: GP FOR IRRI AND CAD, GP FOR FINANCE PLANNING
AI SummaryAllowed

Facts

The petitioner completed irrigation works as per three agreements and received quality control certificates for the amounts due. However, the respondents failed to release the final bill amounts, causing financial loss to the petitioner.

Held

The Court directed the respondents to release the admitted amounts as per the quality control certificates within two months. The issue of interest was left to be determined based on the agreement terms.

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 interest on the delayed payment.

Sections Cited

Not Applicable

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
APHC010545252025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3333] MONDAY,THE SEVENTEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SMT JUSTICE V.SUJATHA WRIT PETITION NO: 28309/2025 Between: 1. SREE MANDALI ENTERPRISES PARTNER, SANAKA KOTA VENKATA RENUKA RAVI VARA PRASAD S/O. NAGA BASAVAIAH, AGED ABOUT 39 YEARS, R/O. D.NO. 1-2 NAGAYALANKA VILLAGE AND MANDAL, KRISHNA DISTRICT. ...PETITIONER AND 1. THE STASTE OF AP, REP BY ITS PRINCIPLE SECRETARY TO GOVERNMENT IRRIGATION AND CAD WATER RESOURCES 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, MACHILIPATNAM, KRISHNA DISTRICT. 4. THE COMMISSIONER, COMMAND DEVELOPMENT AUTHORITY (CAD) WATER RESOURCES DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, VIJAYAWADA, N.T.R. DISTRICT. 5. THE SUPERINTENDING ENGINEER, IRRIGATION AND. WATER RESOURCES DEPARTMENT, IRRIGATION CIRCLE, VIJAYAWADA, N.T.R. DISTRICT. 2 VS,J W.P.No.28309 of 2025 6. THE EXECUTIVE ENGINEER, IRRIGATION AND WATER, RESOURCES DEPARTMENT, KRISHNA CENTRAL DIVISION, VIJAYAWADA, KRISHNA 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 an appropriate Writ, Order or direction more particularly one in the nature of Writ of Mandamus declare the inaction on part of the respondents herein not releasing the final bill amount worth of Rs. 59,70,638/-, 1) Rs. 24,45,349/- vide its Agreement No. 103/2024-25 for which the name of the work was O and M Removal of weed growth and repairs to shutters on KEB Canal from km 25.100 to km 54.000 and for the year 2024-25 2) Rs. 13,68,077/- vide its Agreement No. 104/2024-25 for which the name of the work was OandM Removal of weed growth on central channel direct and Mandapakala channel direct and its braches under Divi south section, Nagayalanka for the year 2024-25 3) Rs. 21,57,212/- vide its Agreement No. 105/2024-25 for which the name of the work was OandM such as Removal of weed growth on KEB canal from km 7.738 to km 25.000 and for the year 2024- 25,for which the total amount was Rs. 59,70,638/-,for the completion of OandM 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 Articles 14, 16 and 1 of the Constitution of India and consequentially to direct the respondents releasing the final bills of total amount worth of Rs. 59,70,638/- 18percentage GST for execution of completion of Irrigation works under Irrigation Department as per agreement to the petitioner forthwith and to pass 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 pleased to direct the respondents releasing the Final Bill amount of Rs. 59,70,638/- 18percentage GST, for execution of completion of OandM works under Irrigation Department as per agreement to the petitioner forthwith, pending disposal of the above writ petition and to pass Counsel for the Petitioner: 1. ANNAMNEEDI BALAKRISHNA 3 VS,J W.P.No.28309 of 2025 Counsel for the Respondent(S): 1. GP FOR IRRI AND CAD 2. GP FOR FINANCE PLANNING 4 VS,J W.P.No.28309 of 2025

The Court made the following order:

The present writ petition came to be filed under Article 226 of the Constitution of India seeking the following relief: “…to issue an appropriate Writ, Order or direction more particularly one in the nature of Writ of Mandamus declare the inaction on part of the respondents herein not releasing the final bill amount worth of Rs. 59,70,638/-, 1) Rs. 24,45,349/- vide its Agreement No. 103/2024-25 for which the name of the work was O and M Removal of weed growth and repairs to shutters on KEB Canal from km 25.100 to km 54.000 and for the year 2024-25 2) Rs. 13,68,077/- vide its Agreement No. 104/2024-25 for which the name of the work was OandM Removal of weed growth on central channel direct and Mandapakala channel direct and its braches under Divi south section, Nagayalanka for the year 2024-25 3) Rs. 21,57,212/- vide its Agreement No. 105/2024-25 for which the name of the work was OandM such as Removal of weed growth on KEB canal from km 7.738 to km 25.000 and for the year 2024-25,for which the total amount was Rs. 59,70,638/-,for the completion of OandM 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 Articles 14, 16 and 1 of the Constitution of India and consequentially to direct the respondents releasing the final bills of total amount worth of Rs. 59,70,638/- 18percentage GST for execution of completion of Irrigation works under Irrigation Department as per agreement to the petitioner forthwith and pass such other order or orders as this Hon’ble Court may deem fit and proper in the circumstances of the case.”

2.

The petitioner had been awarded the contract of three works as per the agreement No.103/2024-25, agreement No.104/2024-25, agreement No.105/2024-25 by the respondents. After execution of the aforementioned contract works, the respondents issued quality control certificate dated 23.09.2025 for a sum of Rs.30,48,814/-, quality control certificate dated 23.09.2025 for a sum of Rs.15,17,871/- and quality control certificate dated 23.09.2025 for a sum of Rs.25,05,442/-. 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 certificate dated 23.09.2025 for a sum of Rs.30,48,814/-, quality control certificate dated 23.09.2025 for a sum of Rs.15,17,871/- and quality control certificate dated 23.09.2025 for a sum of Rs.25,05,442/-. 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 certificate dated 23.09.2025 for a sum of Rs.30,48,814/-, quality control certificate dated 23.09.2025 for a sum of Rs.15,17,871/- and quality control certificate dated 23.09.2025 for a sum of Rs.25,05,442/- issued by the respondents, within a period of two (2) 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: 17.11.2025 MH/JAK THE HONOURABLE SMT JUSTICE V.SUJATHA

WRIT PETITION NO: 28309/2025

Date: 17.11.2025 MH/JAK

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.