Andhra Pradesh High Court - Amravati
Pps Motos Private Limited vs The State Of Andhra Pradesh on 19 September, 2023
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No:W.P.No.24363 OF 2023
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
RNT,J
1. 19.09.2023
Learned Government Pleader for Municipal
Administration accepts notice for the respondent
No.1, Sri K. Madhava Reddy, learned Standing Counsel accepts notice for the respondent Nos. 2 and 3 and learned Government Pleader for Finance accepts notice for the respondent No.4.
2. The grievance raised in the Writ Petition is that the respondents are not releasing the payment for the works i.e. "i) declaring the action of the respondents in not releasing the outstanding amount of Rs. 31,21,356/- not releasing an amount of Rs. 99,196/- deposited by the petitioner towards Earnest Money Deposit (EMD) and not releasing an amount of Rs. 1,48,780/- towards Additional Earnest Money Deposit (Addl. EMD), totalling amount to Rs. 33,69,332/-, in connection to supply of types of various seizes to seven (7) zones under Greater Visakhapatnam Municipal Corporation, as illegal, arbitrary, unfair and in violation of Article 14 of Constitution of India and b) consequently, direct the respondents to release the outstanding amount SL. DATE ORDER OFFICE NO. NOTE of Rs. 31,21,356/- (Rupees Thirty One Lakhs Twenty One Thousands Three Hundred and Fifty Six only) and also to release the EMD of Rs.1,48,780/- (Rupees one Lakh Forty Eight Thousand Seven Hundred and Eighty only) and Additional EMD of Rs. 99,196/-, totalling amount to Rs. 33,69,332/- to the petitioner, since the items under the work orders were supplied and acknowledged by the respondents."
3. Learned counsels for the respondents seek for and are granted three (03) weeks time to seek instructions and file counter affidavit.
4. List on 10.10.2023.
________ RNT,J Scs