Cause title — parties, addresses and appearances
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APHC010484882026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
[3457]
THURSDAY, THE 24th DAY OF SEPTEMBER 2026
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 26385/2026
Between:
1. K RAMACHANDRA REDDY, S/O. VENGAL REDDY KATHULAPALLI,
AGED ABOUT YEARS, CONTRACTOR, R/O. D.NO.16-3-309, PLOT
NO.
405,
MURALIKRISHNA
ENCLAVE,
4TH
LINE,
HARNATHAPURAM, PINAKINI NAGAR, SPSR NELLORE CITY AND
DISTRICT 524 003.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, SCHOOL EDUCATION (PROG.LL) DEPT, AP
SECRETARIAT, VELAGAPUDI, AMARAVATI 522 238.
2. THE
STATE
OF
ANDHRA
PRADESH,
REP.
BY
ITS
PRL.
SECRETARY, FINANCE AND PLANNING DEPARTMENT, AP
SECRETARIAT, VELAGAPUDI, AMARAVATI 522 238.
3. THE CHIEF ENGINEER, APSS, OPP RYTHU BAZAAR, NEAR ZP
BOYS HIGH SCHOOL, PATAMATA, VIJAYAWADA 520 010.
4. THE EXECUTIVE ENGINEER, SAMAGRA SHIKSHA, O/O. THE
DISTRICT PROJECT OFFICER, SAMAGRA SHIKSHA, BEHIND M.G.
BROTHERS, DARGAMITTA, NELLORE, SPSR NELLORE DISTRICT
524 003.
...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 toissue any writ or direction more particularly one in the nature of
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Writ of Mandamus declaring the action of the respondents in non-payment of
the final bill amounts to a tune of Rs.16,72,826/- towards the final bill amounts
for the work covered under Agreement No. 142/2020-21, dt30-07-2020 along
with EMD, FSD, GST and other Security Deposits even after Work
Completion and defect liability period as illegal, arbitrary and consequently
direct the respondents to pay the bill amounts to a tune of Rs.16,72,826/-
along with EMD, FSD, GST and other Security Deposits without any further
delay
IA NO: 1 OF 2026
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
direct the respondents to release amounts to a tune of Rs.16,72,826/-
towards the final bill amounts for the work covered under Agreement No.
142/2020-21, dt:30-07-2020 pending disposal of the Writ Petition
Counsel for the Petitioner:
1. DHARANI KUMAR B
Counsel for the Respondent(S):
1. GP FOR EDUCATION
2. GP FOR FINANCE PLANNING
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The Court made the following Order:
The learned counsel for the petitioner submits that the petitioner was entrusted with the work for providing Additional Infrastructure to ZPHS North Mopur” vide agreement No.142/2020-21, dated 30.07.2020. 2. It is submitted that the petitioner had completed the work entrusted to him and that the competent authority of the respondents had also approved the payments due and payable to the petitioner. The respondents have also recorded the progress of the work and the amounts due and payable to the petitioner in the M-Book.
3.Heard the submissions of the learned counsel for the petitioner, the learned Government Pleader for Social Welfare.
4.During the course of hearing, the learned Government Pleader of Social Welfare submits that the work has been completed and that the petitioner has also submitted the final bills and the amounts due and payable to the petitioner have been duly admitted. It is submitted that further funds are awaited and that, soon after the release of the funds, the bills due and payable to the petitioner shall be cleared.
5.Recording the submissions, this writ petition is disposed of directing the respondents to verify and release the payments due and payable to the petitioner as expeditiously as possible, preferably within a period of six
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(06) weeks from the date of receipt of a copy of this order. There shall be no order as to costs. As a sequel, pending miscellaneous petitions, if any, shall stand closed.
____________________ JUSTICE HARINATH.N
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23 HON’BLE SRI JUSTICE HARINATH.N
WRIT PETITION NO:26385 of 2026
Dt: 24.09.2026
RJS/GCD
