Andhra Pradesh High Court - Amravati
Rns Gsr Joint Venture vs The State Of Ap on 4 October, 2023
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
[3209 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) eo IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!: a (SPECIAL ORIGINAL JURISDICTION) MONDAY ,THE FOURTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY THREE :-PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA * WRIT PETITION NO: 22958 OF 2023 N Between: SES 1. M/s. RNS-GSR JOINT VENTURE, rep by its GPA/Authorised Signatory ' Sivakumar Reddy, S/o. Late Sreenivasulu Reddy. Aged about 68 years, Office at 103, Srinivasa Towers,6-3-1187, Begumpet, Hyderabad- 900016. Telangana State. 2. G, Sivakumar Reddy, S/o. Late Sreenivasulu Reddy. Aged about 68 years, Managing partner GSR &Co, Regd Office at 103, Srinivasa Towers, 6-3-1187, Begumpet, Hyderabad - 500016. Telangana State --- Petitioner AND 1. The State Of Andhra Pradesh , Represented by the Principal Secretary to Government Irrigation & CAD Department, 18" Floor, 4™ Block Velagapudi, Tullur Mandal, Guntur, Andhra Pradesh. - 522237, 2. The Chief Engineer Irrigation & CAD, North Coast, No. 8-1-22 Opp. A.U Registrar Office Visakhapatnam-530003, Andhra Pradesh 3. The Superintending Engineer, Irrigation Circle BOBBILI - 535558 Vizianagararn District, Andhra Pradesh. 4. The Executive Engineer, Vasireddy Krishna Muthy Naidu Janjhavathi - Reservoir Project Division, PARVATHIPURAM - 535501 Vizianagaram District, Andhra Pradesh. 5. The Pay & Accounts Officer, Works and Projects,Collectorate Building Vizianagaram District. Andhra Pradesh. 6. The Sate of Andhra Pradesh, Rep by its Principal Secretary, Finance and Planning Department, A.P. Secretariat, Velagapudi, Guntur, Andhra Pradesh. --Respondents
WHEREAS the Petitioner above named through their Advocate Sri V V ANIL KUMAR presented this 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 Writ, order or direction, more so in the nature of Writ of mandamus declaring the action of the Respondents in not paying pending bill amount and security deposit as illegal arbitrary and consequently direct the respondents .
A. to release the certified Bill payment of Rs.20,95,691.00 (Rupees Twenty Lakhs Ninety Five Thousand Six Hundred Ninety-One only) along with interest B. to release the amount kept in deposit of . Rs.34,96,595/- (Rupees Thirty-Four Lakhs Ninety-Six Thousand Five Hundred Ninety-Five Only).
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri V V ANIL KUMAR Advocate for the Petitioner, GP FOR IRRGATION for Respondent Nos.1, 2 & 3, GP FOR FINANCE & PLANNING for Respondent Nos.5 & 6, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz!
4. The Principal Secretary to Government Irrigation & CAD Department, State Of Andhra Pradesh, 1 ' Floor, 4™ Biock Velagapudi, Tullur Mandal, Guntur, Andhra Pradesh. - 522237, >. The Chief Engineer Irrigation & CAD, North Coast, No. 8-1-22 Opp. A.U Registrar Office Visakhapatnam-530008, Andhra Pradesh 3 The Superintending Engineer, irrigation Circle BOBBILI - 535858 Vizianagaram District, Andhra Pradesh.
4. The Executive Engineer, Vasireddy Krishna Muthy Naidu Janjhavathi Reservoir Project Division, PARVATHIPURAM - 535501 Vizianagaram District, Andhra Pradesh.
5. The Pay & Accounts Officer, Works and Projects, Collectorate Building Vizianagaram District. Andhra Pradesh. ;
8 The Principal Secretary, Finance and Planning Department, State Of Andhra Pradesh, A.P. Secretariat, Velagapudi, Guntur, Andhra Pradesh.
are be and hereby directed to show cause either appearing in person OF through an advocate within four weeks to which date the case stands posted as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted.
The Court made the following: ORDER "Notice before admission.
List the matter after four (4) weeks.
in the meanwhile, the learned Assistant Government Pleader for % irrigation & CAD to secure written instructions in the matter." \ Sd/- U. SRI DEV! L ASSISTANT REGISTRAR TRUE COPY// BE SECTION OFFICER To,
4. The Principal Secretary to Government Irrigation & CAD Department, State Of Andhra Pradesh, 1°" Floor. 4" Block Velagapudi, Tullur Mandal, Guntur, Andhra Pradesh. - 522237, 2 The Chief Engineer Irrigation & CAD, North Coast, No. 8-1-22 Opp. AU Registrar Office Visakhapainam-530003, Andhra Pradesh 3 The Superintending Engineer, irrigation Circle BOBBILI - 536558 Vizianagararn District, Andhra Pradesh.
4. The Executive Engineer, Vasireddy Krishna Muthy Naidu Janjhavathi Reservoir Project Division, PARVATHIPURAM - 535501 Vizianagaram District, Andhra Pradesh.
ksr Q. The Pay & Accounts Officer, Works and Projects,Collectorate Building Vizianagaram District. Andhra Pradesh.
The Principal Secretary, Finance and Planning Department, State Of Andhra Pradesh, A.P. Secretariat, Velagapudi, Guntur, Andhra Pradesh. (1 te 6 by RPAD- along with a copy of petition and memorandum of grounds) . One CC to SRI VV ANIL KUMAR Advocate [OPUC] Two CCs to GP FOR IRRIGATION COMM AREA DEV ,High Court Of Andhra Pradesh. [OUT] ne Two CCs to GP FOR FINANCE &-PLANNING, High Court of Andhra Pradesh [OUT]
10.One spare copy HIGH COURT NUS J DATED:04/09/2023 List the matter after four (4} weeks.
NOTICE BEFORE ADMISSION WP.No.22958 of 2023