B. Chandra Sekar Reddy vs. The State Of Andhra Pradesh
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Cause title — parties, addresses and appearances
The Court made the following Order:
This Writ Petition is filed seeking the following relief:
“….to issue a Writ or Order or a direction more particularly in a nature of Writ of Mandamus declaring the action of the Respondents in not releasing the payment of the final bill amount of Rs.56,230/- to the petitioner along with interest for the works done by the petitioner in pursuance of agreement entered with the 5th respondent vide agreement dated 18.11.2022 for construction of UGD Drain at Chittakuppam of Manendram Gram Panchayat of Ramakuppam Mandal, Chittoor District as illegal, arbitrary and violation of the principles of natural Justice and unconstitutional and consequently direct the respondents to release the payment of bill amounts with interest at the rate 24% per annum for the delayed amount to the petitioner in respect of execution of the work and pass such other or further orders…”
Heard learned counsel for the petitioner and the learned Assistant Government Pleader for Irrigation.
The petitioner claims to be a contractor, and that he was entrusted with work of the Rural Water Supply and Sanitation Department. It is his case that he was awarded a contract for execution of the work viz. UGD Drain at Chittakuppam of Manendram Gram Panchayat of Ramakuppam Mandal, Chittoor District. It is the case of the petitioner that he completed the work within the stipulated period of three months and the quality of the work was inspected by the respondent No.6 and a Quality Control Certificate dated 16.02.2023 was also issued. Out of the total bill amount, the respondents paid Rs.3,84,648/- leaving a balance of Rs.56,230/- as a final bill amount. It is the case of the petitioner that though the final bill was prepared and the work was completed to the satisfaction of the authorities, the respondents have failed to release the balance amount despite repeated requested by him.
It is the grievance of the petitioner that notwithstanding the completion of the work and its measurement by the competent authorities, the amount due towards the executed work has not been paid till date. According to the petitioner, although the work was completed more than three years ago, the respondent authorities have not released the admitted amount payable to him. Aggrieved by the non-payment of the said amount, the petitioner filed the present Writ Petition.
Learned Assistant Government Pleader, on written instructions dated 16.06.2026, from the Executive Engineer, RWS&S Division-4th respondent, submits that there is no dispute with regard to the execution of the work. According to him, the petitioner is entitled to a final bill amount of Rs.44,409/- after statutory deductions such as Income Tax, NAC, CGST, SGST, L.Cess, EMD & F and S.Charge aggregating to Rs.11,821/-, and that budget allocation is not available for uploading of the bill in the NIDHI portal under G.G.M.P grant and that the pending bill amount was informed to the Government through the District Collector, Chittoor for release of amount, and seeks six months’ time for payment of the said amount. The written instructions are placed on record.
Having regard to the fact that there is no dispute with regard to the work executed by the petitioner and the amount payable to him, and in view of the submissions of the learned Assistant Government Pleader, the respondent authorities are directed to pay a sum of Rs.44,409/- (Rupees Forty Four Thousand Four Hundred and Nine Only) to the petitioner within a period of four (04) weeks from the date of receipt of a copy of this order.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel thereto, the miscellaneous applications, if any, pending in this Writ Petition, shall stand closed. _____________________________ JUSTICE K. SREENIVASA REDDY Date:17.06.2026 Ksj
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.