BharatTaxGST

Sri Chevuri Subba Reddy vs. The State Of Ap

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WP/29297/2025HC Andhra PradeshGSTCNR APHC01056547202526 October 2025Bench: HARINATH.N4 pages
For Petitioner: VENKAT SAILENDRA GFor Respondent: GP MUNCIPAL ADMN AND URBAN DEV AP, GP FOR FINANCE PLANNING
AI SummaryPartly Allowed

Facts

The petitioner was awarded a work contract and completed the work, submitting final bills for Rs. 6,00,000/- (including GST). Despite the work being duly executed and endorsed by the competent authority, the payment has not been released.

Held

The Court directed the concerned respondents to verify and release the payments due to the petitioner expeditiously, preferably within four weeks. The writ petition was disposed of accordingly.

Key Issues

The primary issue was the non-release of payment for completed work despite fulfillment of all procedural formalities.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
APHC010565472025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3457] MONDAY,THE TWENTY SEVENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 29297/2025 Between: 1. SRI CHEVURI SUBBA REDDY, S/O. SUBBARAMI REDDY, AGED ABOUT 34 YEARS, O/O. D.NO. 14-13-18, WEAVERS COLONY, NIDUBROLU POST, GUNTUR DISTRICT. ...PETITIONER AND 1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION DEPARTMENT, SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT. 2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO THE GOVERNMENT, DEPARTMENT OF FINANCE AND PLANNING, SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT 3. THE GUNTUR MUNICIPAL CORPORATION, REP BY ITS COMMISSIONER, GUNTUR, GUNTUR DISTRICT. 4. THE DISTRICT COLLECTOR, GUNTUR, GUNTUR DISTRICT. 5. THE SUPERINTENDENT ENGINEER, GUNTUR MUNICIPAL CORPORATION. 6. THE EXECUTIVE ENGINEER, GUNTUR MUNICIPAL CORPORATION. ...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 2 pleased to Issue an appropriate writ, order or direction, more particularly one in the nature of Writ of Mandamus declaring the action of the respondent authorities in not releasing an amount of Rs. 6,00,000 (including GST)/- in relation to the execution of works in view of the vide Agreement No.629/E.E/G.M.C/GNT/2022-23, dated 15.12.2022 for the payment due from the executed work respectively as arbitrary/, illegal, contrary to Law and against the Principles of Natural Justice and against the Norms of the Public Policy and to issue consequential direction directing the respondent authorities to release the amounts payable to the petitioner with an interest at 18 percentage per annum 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 to direct the respondent authorities to release an amount of an amount of Rs. Rs. 6,00,000 (including GST)/- to the petitioner for the work executed in view of the Tender bid granted in favour of the petitioner vide Agreement No.629/E.E/G.M.C/GNT/2022-23, dated 15.12.2022 respectively, pending disposal of the above writ petition and to pass Counsel for the Petitioner: 1. VENKAT SAILENDRA G Counsel for the Respondent(S): 1. GP MUNCIPAL ADMN AND URBAN DEV AP 2. GP FOR FINANCE PLANNING The Court made the following: 3

ORDER:-

The learned counsel for the petitioner submits that the petitioner was awarded the work of Providing of Gravel for filling of low level Plots in Housing Layout Etukuru-1 (50 Plots), vide an Agreement No.629/E.E/G.M.C/GNT/2022-23, dated 15.12.2022. 2. The learned counsel further submits that the petitioner duly executed the work and thereafter submitted final bills for an amount of Rs.6,00,000/-. It is submitted that the said final bills were duly endorsed by the competent authority. A statement detailing the work executed by the petitioner was prepared, and the progress of the work was recorded in the M-book. However, in spite of the completion of all procedural formalities, the payment towards the completed work has not been released till date.

3.

Heard the submissions of the learned counsel for the petitioner, the learned Government Pleader for Municipal Administration & Urban Development, the learned Standing Counsel for the Corporation and the learned Assistant Government Pleader for Finance and Planning.

4.

During the course of hearing, the learned Standing Counsel appearing for the Corporation does not dispute the submissions made by the petitioner with respect to the completion of work undertaken.

5.

Considering the submissions, the concerned respondents are hereby directed to verify and release the payments due payable to the petitioner as expeditiously as possible preferably within a period of four (04) weeks from the date of receipt of a copy of this order.

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6.

Accordingly, this writ petition is disposed off. There shall be no order as to costs.

7.

Pending miscellaneous petitions, if any, shall stand closed.

____________________ JUSTICE HARINATH.N 27.10.2025 PNS

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.