Andhra Pradesh High Court - Amravati
Gudla Mohan Rao vs The Government Of Ap on 4 July, 2025
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI :-. :a._-.3se. -ie:
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(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: 14720 OF 2023
Between :
Gudla Mohan Rao, S/o .late Viswanatham, Age 56 years, Contractor,
H.No.7-115/A, Main Road, Ponduru, Srikakulam District, A.P
...Petitioner
AND
1. The Government of Andhra Pradesh, rep. by its Principal Secretary,
Panchayat Raj and Rural Development Department, Secretariat,
Velagapudi, Amaravathi, Guntur District.
2. The Principal Secretary, Finance and Planning Department,
Government of Andhra Pradesh, Secretariat, Velagapudi,
Amaravathi, Guntur District.
3. The Superintendent Engineer, Panchayat Raj, Panchayat Raj
Department, Srikakulam, A.P.
4. The Deputy Executive Engineer, Panchayat Raj AND Rural
Development Department, Sub Division, Amudalavarasa,
Srikakulam District, AIP.
5. The Mandal Engineering Officer Gum Assistant Engineer, ,
Panchayat Raj, M.P.P, Ponduru, Srikakulam District, A.P.
6. The Extention Officer, PR AND RD Department, Mandal officer,
Pondur, Pondur (M), Srikakulam District, Kunrool District.
7. The Executive Officer-Gum-Secretary, Ponduru Gramanchayat,
Ponduru, Srikakulam District.
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.I,I ...Respondents
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Petition under Article 226 of,the Constitution of India is filed praying
ffthat in the circumstances stated5jn the affl'daVit filed therewith, the High
Court may be pleased to issue an approprI-ate Writ or direction or order,
more particularly one in the nature of writ of MANDAMUS calling for
records and declare that the impugned actI'On Of the respondents in not
releasing and paying the bills amounts to a tune of Rs.10,05,031/-(rupees
ten lakhs five thousands and thirty one only) exclusive of taxes, even after
execution of the work entrusted to me under the contract for execution of
.seven works vide proceedings No.33/2022 dated 17-06-2022 for estimate
value of Rs.200,000/-, for estimate value of Rs.1,50,000/-, for estimate
value of Rs.1,05,000/-,for estimate value of Rs.1,30,000/-, for estimate
value of Rs.2,00,000/-,for estimate value of Rs.1,70,000/-,for estimate
value of Rs.2,00,000/-, for estimate value of Rs.1,00,000/-respectively
I-nSPite Of the Same being technically verified, inspected and passed the
respective bills duly entered in the M.Books No.1349-A vide page No.61
to 68 passing the bills, without assigning any reason and inspite of several
representations made to the respondents as illegal, arbitrary, unJ'uSt and
violation of Arfl-cles 14, 21, 19(1)(g) of the 'Constitution of India and
tr- -rty
consequently direct the respondents to release the same forth with in the
interests of justice;
IANO: 1 OF2023:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents to pay the amounts
to a tune of Rs.10,05,031/-(rupees ten lakhs five thousands and thirty one
only) exclusive of taxes to the,.petitioner forthwith immediately in the
interest of Justice, pending disposal of wp.No.14720 of 2023, on the file of
the High Court.
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The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereo`f and upon hearing' the arguments of Sri
P.A. Seshu, learned Counsel for.. the Writ Petitioner appearing through
online, Sri P. Chaitanya, learned_ Counsel appearing on behalf of Sri
y.Koteswara Rao, learned Sta.n.c!i`n.g..;Counsel for Gram Panchayat and Sri
Panuku Rajesh Kumar, learned Assistant Government Pleader for
. Panchayat Raj for the Respondents, the Court made the following;
ORDER:
ff Heard Sri P.A. Seshu, learned counsel for the Writ Petitioner appearing through onlineJ ISri P. Chaitanya, learned Counsel appearing on behalf of Sri ;Y.Koteswara Rao, learned Standing Counsel for Gram Panchayat a`.pd Sri Panuku Rajesh KumarJ learned Assist:ant Government PIeader`;for Panchayat RaJ-.
2. The Dockets of this .C.gurt would indicate that since June, 2023, 1:his Writ Petition was lj§t,ed,:from 1:ime to time, at least 1:en times, but the written Instructions are not forthcoming from the Respondents.
3. ln this view of the matter, the Extension Officer (Respondent No.6) and the Panchayat Secretary (Respondent No.7) are directed to appear before the Court on the next date of hearing. The above directed Respondents shall appear before this Court at their own costs.
4. The Superintendent Engineer' is directed to furnish the Written Instructions as regards, the delay caused in furnishing the Written Instructions since J.u_in.e,,.,:2023, failing which he shall also appear before this Court.
5. Learned Counsel appearing for the respective Parties are directed to convey the gist of this order to the respective Parties forthwith for effective compliance.
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6. List the mat:ter on ll.07.2025, jn the £motIIon [ist7."
SD/-M.SRINIVAS ASSISTA¥IEFT REGISTRAR //TRUE COPY// SECTION OFFICER For To,
1. The Principal Secretary, Government ofAndhra Pradesh, Panchayat Raj and Rural Development Department, secretariat, velagapudi, Amaravathi, Guntur District.
2. The Principal secretary, Finance and planning Department, Government of Andhra Pradesh, Secretariat, velagapudI', Amaravathi, Guntur District. (Addressee Nos.1 & 2 by Special Messenger)
3. The Superl-ntendent Engineer, Panchayat Raj, Panchayat Raj Department, srikakulam, A.P.
4. The Deputy Executive Engl'neer, Panchayat Raj & Rural Development Department, S.ub Division, Amudalavarasa, Srikakulam District, A.P.
5. The Mandal Engineering officer Gum Assistant Engineer, Panchayat Raj, M.P.P, Ponduru, Srikakulam DistrI-Ct, A.P.
6. The Extention officer, pR AND RD Department, Mandal officer, Pondur, Pondur (M), Srika,kulam DI'StriCt, Kunrool District.
7. The Executive officer-cum-secretary, ponduru Gramanchayat, Ponduru, srikakulam District. (Addressee Nos.3 to 7 by RPAD)
8. One CC to Sri P.A.Seshu, Advocate [OPUC]
9. Two CCs to GP for Panchayat Raj Rural Dev, High Court of Andhra Pradesh. [ouT]
10. OneCCtoSriY.Koteswara Rao, Standl-ngcounsel[opuc] ll. One spare copy HIGH COURT GRKP,J DATED:04/07/2025 LIST THE MATTER ON ll.07.2025, IN THE MOTION LIST ORDER WP.No.14720 of 2023 DIRECTION \``tJ.:.'` /+.,,-
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