Andhra Pradesh High Court - Amravati
S.Nagaraja vs The State Of Andhra Pradesh, on 4 July, 2025
APHC010209322025
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: 10895/2025
Between:
1. S.NAGARAJA, S/O S.KRISHNAIAH, AGED ABOUT 52 YEARS,
OCC BUSINESS, RESIDENT OF D.NO.4-136, INDIRA NAGAR,
FILER TOWN AND MANDAL, ANNAMAYYA DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY PRINCIPAL
SECRETARY, PANCHAYATRAJ 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, AMARAVATHI.
3. THE COMMISSIONER, PANCHAYATRAJ AND RURAL
DEVELOPMENT, STATE OF ANDHRA PRADESH, TADEPALLI,
GUNTUR DISTRICT.
4. THE DIVISIONAL PANCHAYAT OFFICER, MADANAPALLI,
ANNAMAYYA DISTRICT.
5. THE EXECUTIVE ENGINEER, PANCHAYAT RAJ DIVISION,
MADANAPALLI, ANNAMAYYA DISTRICT.
6. THE GRAMPANCHAYAT, REP. BY ITS PANCHAYAT
SECRETARY, FILER, FILER MANDAL, ANNAMAYYA DISTRICT.
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...RESPONDENT(S):
Counsel for the Petitioner:
1. VUTUPALLI RAJANNA
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR FINANCE PLANNING
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The Court made the following ORAL ORDER:
Heard Sri Vutupalli Rajanna, learned Counsel for the Petitioner, Sri P.Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Sri T.Anvesh, learned Counsel, representing Sri M.Sudheer, learned Standing Counsel for ZPPs, MPPs and GPs.
2. Sri T.Anvesh, learned Counsel, representing Sri M.Sudheer, learned Standing Counsel for ZPPs, MPPs and GPs, has submitted the Written Instructions furnished by the Panchayat Secretary (F.A.C.), Grama Panchayat, Pileru, Annamayya District. 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 claim made by the Petitioner is admitted for a sum of Rs.20,70,430/- but the said amount has not been paid to the petitioner solely due to non-availability of funds.
4. Having regard to the facts and circumstances, there shall be a direction to the Respondents to complete the entire administrative process, intra-department and inter-department, within a period of twelve (12) weeks, by way of Cooperation and Co-ordination, and transfer the said amount to the account of the Petitioner within four (4) weeks thereafter.
5. The Petitioner is directed to furnish the bank details to the Competent Authority to enable them to transfer the amount within the time specified by this Court.
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6. With these directions and observations, this Writ Petition stands allowed. No order as to costs.
7. Interlocutory Applications, if any, shall stand closed in terms of this order.
______________________________________ GANNAMANENI RAMAKRISHNA PRASAD, J Dt: 04.07.2025 MH 5 99 HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD WRIT PETITION No.10895 OF 2025 Dt.04.07.2025 MH