Andhra Pradesh High Court - Amravati
Ratnagiri Engineering Projects Pvt Ltd vs The State Of Andhra Pradesh, on 1 August, 2025
APHC010383022025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
FRIDAY, THE FIRST DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HON'BLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 19778 OF 2025
Between:
Ratnagiri Engineering Projects Pvt Ltd, Rep. by its Managing Director, G.
Veera Bhadra Rao, S/o. Late G. Subba Rao, Aged about 60 years, R/o.Flat
No.502, Surya Vihar, Vivekanandha Nagar Colony, Yendada, Visakhapatnam,
Visakhapatnam District.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary
Municipal Administration and Urban Development, Secretariat,
Amaravathi, Guntur District.
2. The Director of Municipal Administration, Guntur, Guntur District.
3. The District Collector, Visakhapatnam.
4. The Grater Visakhapatnam Municipal Corporation, Rep. by its
Commissioner, Visakhapatnam.
5. The Chief Planning Officer, Visakhapatnam.
6. The Chief Engineer, Grater Visakhapatnam Municipal Corporation,
Visakhapatnam.
7. The Executive Engineer, Zone-ll, Greater Visakhapatnam Municipal
Corporation, Visakhapatnam.
8. The Executive Engineer-I, Water Supply, Ward No.8 Greater
Visakhapatnam Municipal Corporation Visakhapatnam.
9. The State of Andhra Pradesh, Rep. by its Principal Secretary, Finance
and Planning Department Secretariat, Amaravathi, Guntur District
...Respondents
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 a writ of mandamus or any other appropriate writ or direction
declaring the action of the Respondents in withholding the undisputed bill
amounts i.e.1)Rs.11,16,151/- and 2)Rs 14,84,112/- payable to the petitioner in
respect of works i.e., 1) Laying of VRCC Drain from NH-16 to Sachivalayam
No.79 at Paradesipalem in Ward No.05 of Zone-11 area of GVMC and
2) Construction of RR stone pitching drain at Sagarnagar Junction near beach
road in Ward No.8 of GVMC, Zone-ll even after finalizing the bills as illegal
arbitrary and contrary to the Principles of natural justice and consequently
direct the respondents to pay undisputed bill amounts i.e 1)Rs.11,16,151/- and
2) Rs. 14,84,112/- payable to the petitioner in respect of execution of afore
mentioned works i.e., 1) Laying of VRCC Drain from NH-16 to Sachivalayam
No.79 at Paradesipalem in Ward No.05 of Zone-ll area of GVMC and
2) Construction of RR stone pitching drain at Sagarnagar Junction near beach
road in Ward No.8 of GVMC, Zone-ll forthwith along with 18% interest from
date of recording of bills.
lA 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 respondents to pay undisputed bill amount i.e.,1)Rs.11,1,6,151/-
and 2)Rs.14,84,112/- payable to the petitioner in respect of works done i.e., 1)
Laying of VRCC Drain from NH-16 to Sachivalayam No.79 at Paradesipalem
in 'Ward No.05 of Zone-ll area of GVMC and 2) Construction of RR stone
pitching drain at Sagarnagar Junction near beach road in Ward No.8 of
GVMC, Zone-ll, pending disposal of the Writ Petition.
Counsel for the Petitioner: SRI C SUBODH
Counsel for the Respondent No.3: GP FOR REVENUE
Counsel for the Respondent Nos. 1 & 2: GP FOR MUNCIPAL ADMN AND
URBAN DEV
Counsel for the Respondent Nos. 4 to 8: SRI A S C BOSE (SC FOR
MUNICIPAL CORPORATIONS)
Counsel for the Respondent No.9: GP FOR FINANCE & PLANNING
The Court made the following order:
i
APHC010383022025
IN THE HIGH CQHRT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
FRIDAY,THE FIRST DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 19778/2025
Between:
1.RATNAGIRI ENGINEERING PROJECTS PVT LTD, REP. BY ITS
MANAGING DIRECTOR, G. VEERA BHADRA RAO, S/0. LATE G.
SUBBA RAO, AGED ABOUT 60 YEARS, R/O.FLAT NO.502, SURYA
VIHAR, VIVEKANANDHA NAGAR COLONY, YENDADA,
VISAKHAPATNAM, VISAKHAPATNAM DISTRICT.
...PETITIONER
AND
1.THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, MUNICIPAL ADMINISTRATION AND URBAN
DEVELOPMENT, SECRETARIAT, AMARAVATHI, GUNTUR
DISTRICT.
2.THE DIRECTOR OF MUNICIPAL ADMINISTRATION, GUNTUR,
GUNTUR DISTRICT.
3.THE DISTRICT COLLECTOR, VISAKHAPATNAM.
4.THE GRATER VISAKHAPATNAM MUNICIPAL CORPORATION, REP.
BY ITS COMMISSIONER, VISAKHAPATNAM.
5.THE CHIEF PLANNING OFFICER, VISAKHAPATNAM.
6.THE CHIEF ENGINEER, GRATER VISAKHAPATNAM MUNICIPAL
CORPORATION, VISAKHAPATNAM.
7.THE EXECUTIVE ENGINEER, ZONE-LL, GREATER
VISAKHAPATNAM MUNICIPAL CORPORATION VISAKHAPATNAM.
8.THE EXECUTIVE ENGINEERI, WATER SUPPLY, WARD N0.8,
GREATER VISAKHAPATNAM MUNICIPAL CORPORATION
VISAKHAPATNAM.
9.THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, FINANCE AND PLANNING DEPARTMENT
SECRETARIAT, AMARAVATHI, GUNTUR 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 toPleased to issue a writ of mandamus or any other appropriate writ
or direction declaring the action of the Respondents in withholding the
undisputed bill amounts i.e.1)Rs.11,16,151/- and 2)Rs 14,84,112/- payable to
the petitioner in respect of works i.e., 1) Laying of VRCC Drain from NH-16 to
Sachivalayam No.79 at Paradesipalem in Ward No.05 of Zone-11 area of
GVMC and 2) Construction of RR stone pitching drain at SagarnagarJunction
2
near beach road in Ward No.8 of GVMC, Zone-ll even after finalizing the bills
as illegal arbitrary and contrary to the Principles of natural justice and
consequently direct the respondents to pay undisputed bill amounts i.e
1)Rs.11,16,151/- and 2) Rs. 14,84,112/- payable to the petitioner in respect of
execution of afore mentioned works i.e., 1) Laying of VRCC Drain from NH-16
to Sachivalayam No.79 at Paradesipalem in Ward No.05 of Zone-11 area of
GVMC and 2) Construction of RR stone pitching drain at Sagarnagar Junction
near beach road in Ward No.8 of GVMC, Zone-11 forthwith along with 18
percent interest from date of recording of bills and pass
lA 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 to pay undisputed bill amount
i.e.,1)Rs.11,1,6,151/- and 2)Rs. 14,84,112/- payable to the petitioner in respect
of works done i.e., 1) Laying of VRCC Drain from NH-16 to Sachivalayam
No.79 at Paradesipalem in Ward No.05 of Zone-ll area of GVMC and 2)
Construction of RR stone pitching drain at Sagarnagar Junction near beach
road in Ward No.8 of GVMC, Zone-ll,pending disposal of the Writ Petition and
pass
Counsel for the Petitioner:
1.CSUBODH
Counsel for the Respondent(S):
1.GP FOR REVENUE
2.GP MUNCIPAL ADMN AND URBAN DEVAP
3.GP FOR FINANCE PLANNING
3
4
The Court made the following Order:
Learned counsel for the petitioner submits that the petitioner has
executed works as entrusted by the 4'^ respondent-Corporation and submitted
final bills. It is submitted that the competent authority has also recorded the
progress of work and certified the work in the M-Book. It is submitted that, in
all, an amount of Rs.26,00,263/- is due and payable by the respondents to the
petitioner. Though the work progress was recorded in the M-Book, no
amounts have been forth coming.
2. Heard the learned counsel for the petitioner, the learned Assistant
Government Pleader for Municipal Administration and Urban Development, for
the respondents 1 to 3; the learned Assistant Government Pleader for Finance
and Planning, for the 9*^ respondent and the learned Standing Counsel for the
respondents 4 to 8.
3.
Considering the submissions, the respondents 4 and 9 are
hereby directed to verify and release the payments due payable to the
petitioner as expeditiously as possible preferably within a period of six (6)
weeks from the date of receipt of a copy of this order.
4.
Accordingly, the Writ Petition is disposed of. No costs.
5.
Pending miscellaneous petitions, if any, shall stand closed.
Sd/-B.PRASADA RAO
ASSISTANT REGISTRAR
//TRUE COPY//
SE' ON OFFICER
To,
1. The Principal Secretary, Municipal Administration and Urban
Development, Secretariat, Amaravathi, Guntur District.
2. The Director of Municipal Administration, Guntur, Guntur District.
3. The District Collector, Visakhapatnam.
4. The Commissioner, Grater Visakhapatnam Municipal Corporation,
Visakhapatnam.
5. The Chief Planning Officer, Visakhapatnam.
6. The Chief Engineer, Grater Visakhapatnam Municipal Corporation,
Visakhapatnam.
7. The Executive Engineer, Zone-ll, Greater Visakhapatnam Municipal
Corporation, Visakhapatnam.
8. The Executive Engineer-1, Water Supply, Ward No.8, Greater
Visakhapatnam Municipal Corporation, Visakhapatnam.
9. The Principal Secretary, Finance and Planning Department Secretariat,
Amaravathi, Guntur District
10. One CC to Sri C Subodh, Advocate [OPUC]
11. One CC to Sri A S C Bose (SC for Municipal Corporations), Advocate
[OPUC]
12. Two CCs to GP for Revenue, High Court of Andhra Pradesh [OUT]
13. Two CCs to GP for Muncipal Admn and Urban Dev, High Court of
Andhra Pradesh [OUT]
14. Two CCs to GP for Finance & Planning, High Court of Andhra Pradesh
[OUT]
15. Two CD Copies
TF
V
HIGH COURT
/
5
DATED:01/08/2025
ORDER
I 12 AUG 2025 M WP NO. 19778 OF 2025 ^ . Current Section .
DISPOSING OF THE W.P., WITHOUT COSTS