Andhra Pradesh High Court - Amravati
Papolu Jagapathi Rao vs The State Of Ap on 4 July, 2025
APHC010234702025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3328]
(Special Original Jurisdiction)
FRIDAY,THE FOURTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE GANNAMANENI
RAMAKRISHNA PRASAD
WRIT PETITION NO: 13721/2025
Between:
1. PAPOLU JAGAPATHI RAO, S/O. SUBBARAO, AGED 57
YEARS, OCC CONTRACTOR AND MATERIAL SUPPLIER,
D.NO. 4-26, GARUVU, ADAVIKOLANU VILLAGE,
NIDAMARRU MANDAL, ELURU DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REPRESENTED BY ITS PRINCIPAL
SECRETARY, PANCHAYAT RAJ DEPARTMENT,
SECRETARIAT BUILDINGS, VELAGAPUDI, THULLUR
MANDAL, AMARAVATI, GUNTUR DISTRICT.
2. THE COMMISSIONER, PANCHAYAT RAJ AND RURAL
DEVELOPMENT DEPARTMENT, GOVERNMENT OF
ANDHRA PRADESH, NH-16, TADEPALLI, GUNTUR
DISTRICT.
3. THE ENGINEERINCHIEF, PANCHAYAT RAJ,
Z.P.COMPOUND, OPPOSITE TO PWD GROUNDS,
M.G.ROAD, VIJAYAWADA.
4. THE DISTRICT COLLECTOR, ELURU DISTRICT, ELURU.
5. THE DISTRICT PANCHAYAT OFFICER, ELURU DISTRICT,
ELURU.
2
6. MANDAL PARISHAD DEVELOPMENT OFFICER, (MPDO),
NIDAMARRU MANDAL, ELURU DISTRICT.
7. THE EXTENSION OFFICER PR AND RD, NIDAMARRU
MANDAL, ELURU DISTRICT.
8. THE GRAM PANCHAYAT ADAVIKOLANU, REPRESENTED
BY ITS SECRETARY, ADAVIKOLANU VILLAGE, NIDAMARRU
MANDAL, ELURU DISTRICT.
9. THE SARPANCH, ADAVIKOLANU GRAM PANCHAYAT,
ADAVIKOLANU VILLAGE, NIDAMARRU MANDAL, ELURU
DISTRICT.
...RESPONDENT(S):
Counsel for the Petitioner:
1. V SATYANARAYANA NEKKANTI
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
3
The Court made the following ORAL ORDER:
Heard Sri Rambabu Koppineedi, learned Counsel, representing V.Satyanarayana Nekkanti, learned Counsel for the Petitioner, Sri P.Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Sri P.Chaitanya Srinivas, learned Counsel, representing Sri Y.Koteswara Rao, learned Standing Counsel for ZPPs, MPPs and GPs.
2. Sri P.Chaitanya Srinivas, learned Counsel, representing Sri Y.Koteswara Rao, learned Standing Counsel for ZPPs, MPPs and GPs, has submitted the Written Instructions furnished by the Panchayat Secretary, Grama Panchayat, Adavikolanu, Nidamarru, Eluru District, dated 23.06.2025. A copy of it is supplied to the learned Counsel for the Petitioner and the same is taken on record.
3. The Written Instructions would indicate that the Panchayat Secretary has admitted the work executed by the Writ Petitioner and also the amount due to the Petitioner for a sum of Rs.1,26,985/-.
4. In this view of the matter, there shall be a direction to the Official Respondents to pay the amount due to the Petitioner for a sum of Rs.1,26,985/- as full and final settlement, within a period of three (3) weeks from today.
5. With these directions and observations, this Writ Petition stands allowed. No order as to costs.
4
6. Interlocutory Applications, if any, shall stand closed in terms of this order.
______________________________________ GANNAMANENI RAMAKRISHNA PRASAD, J Dt: 04.07.2025 MH 5 110 HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD WRIT PETITION No.13721 OF 2025 Dt.04.07.2025 MH