Andhra Pradesh High Court - Amravati
T Vijaya Kumar vs The State Of Andhra Pradesh on 15 December, 2025
APHC010576902025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3332]
(Special Original Jurisdiction)
MONDAY,THE FIFTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 30047/2025
Between:
1. T VIJAYA KUMAR, S/O. T NARASIMHA RAO MALE, AGED ABOUT
40 YEARS OCC CONTRACTOR, R/O. D. NO. 2 2-132A,
GOVERNMENT HOSPITAL BACKSIDE, KAIKALURU KRISHNA
DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY SPECIAL CHIEF
SECRETARY TO GOVERNMENT, PANCHAYAT RAJ AND RURAL
DEVELOPMENT, SECRETARIAT BUILDINGS, VELAGAPUDI,
AMARAVATHI.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, DEPARTMENT OF FINANCE AND PLANNING,
SECRETARIAT BUILDINGS, VELAGAPUDI
VELAGAPUDI,, AMARAVATHI, GUNTUR
DISTRICT
3. THE DISTRICT COLLECTOR, ELURU DISTRICT, ELURU
4. THE EXECUTIVE ENGINEER, PRPIU DIVISION, ELURU
5. THE DEPUTY EXECUTIVE ENGINEER, PRI SUB
SUB-DIVISION,
MANDAVALLI MANDAL ELURU 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 an appropriate Writ, Order or Direction, more
particularly one in the nature of WRIT OF MANDAMUS declaring the action of
the Respondents in not releasing the admitted/finalized bills payable to the
Petitioner towards the completed 1 works of construction of Construction of
MMS Bharat Nirman Rajiv Gandhi Seva Kendra (BNRGSK) Building at
Mandavalli Mandal, Eluru District under M- Book Pass Orders vide M-Book
No. 418A/2002-03 to a tune of Rs. 2,86,174/- even after finalizing the bills as
illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India
and also opposed to the settled principles of law. and consequently direct the
Respondents to forthwith release the due amount to the Petitioner to a tune of
Rs. 2,86,174/- along with 12 percent rate of interest 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
pleased to DIRECT the Respondents to release the amounts pending under
M-Book Pass Orders vide M-Book No. No. 418A/2002-03 to a tune of Rs.
2,86,174/- towards the completed 1 work of Construction of MMS Bharat
Nirman Rajiv Gandhi Seva Kendra (BNRGSK) Building at Mandavalli Mandal,
Eluru District pending disposal of the Writ Petition and to pass
Counsel for the Petitioner:
1. PEDDIBHOTLA VENKATA SAI RAJESH
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR FINANCE PLANNING
ORDER
The writ petition is filed questioning inaction of the respondent authorities in not paying the bill amount of Rs.2,86,174/- in relation to completed work of construction of MMS Bharat Nirmal Rajiv Gandhi Seva Kendra Building at Mandavalli Mandal, Eluru District.
2. Sri Balakrishna, learned Assistant Government Pleader, by placing on record the written instructions dated 20.11.2025 of the Executive Engineer, PR PIU Division, Eluru, submitted that as against the claim made by the petitioner, the authorities , after making statutory recovery, are willing to pay Rs.2,29658/- and sought eight (08) weeks time for payment.
3. Sri N.Sai Akash, learned counsel, representing Sri P.V.Sai Rajesh, learned counsel for the petitioner, reported no objection for receiving the amount stated in the written instructions and also for granting time sought for by the learned Assistant Government Pleader.
4. In view of the above submissions, this writ petition is disposed of, directing the authorities to pay an amount of Rs.2,29,658/- (Rupees two lakhs twenty nine thousand six hundred and fifty eight only) within a period of eight (08) weeks from the date of receipt of copy of this order. The petitioner is at liberty to redress his remedies for claiming interest, if so advised. There shall be no order as to costs.
Pending miscellaneous petitions, if any, shall stand closed.
__________________________
JUSTICE RAVI CHEEMALAPATI
Dated 15th day of December, 2025 RR