Andhra Pradesh High Court - Amravati
Ganteda Sri Ramulu Naidu vs The State Of Ap on 28 October, 2025
APHC010391452025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3332]
(Special Original Jurisdiction)
TUESDAY,THE TWENTY EIGHTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 20083/2025
Between:
1. GANTEDA SRI RAMULU NAIDU, S/O JAGANNADHAM NAIDU, AGED
ABOUT 47 YEARS, OCC CONTRACTOR, R/O CHILIMI PET
VILLAGE, BALAJI PET MANDAL, PARVATHIPURAM MANYAM
DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
PANCHAYATH RAJ AND RURAL DEVELOPMENT, A.P.
SECRETARIAT, VELAGAPUDI VILLAGE, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, FINANCE DEPARTMENT, A.P. SECRETARIAT
VELAGAPUDI VILLAGE, GUNTUR DISTRICT.
3. THE
HE DISTRICT COLLECTOR, PARVATHIPURAM MANYAM
DISTRICT, PARVATHIPURAM MANYAM.
4. THE EXECUTIVE ENGINEER, PRI DIVISION, PARVATHIPURAM,
PARVATHIPURAM MANYAM DISTRICT
5. THE DEPUTY EXECUTIVE ENGINEER, PRI DIVISION,
PARVATHIPURAM, PARVATHIPURAM MANYAM DIS
DISTRICT
TRICT
6. THE ASSISTANT EXECUTIVE ENGINEER, PRI DIVISION,
PARVATHIPURAM, PARVATHIPURAM MANYAM DISTRICT.
7. THE ASSISTANT PAY AND ACCOUNTS OFFICER, WORKS
ACCOUNTS, PARVATHIPURAM, PARVATHIPURAM MANYAM
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 to issue a Writ, Order or Direction, particularly one in the nature of
Writ of Mandamus declaring the action of the Respondents in withholding
payment of bill for an amount of Rs.15,78,266/- (Rupees Fifteen Lakh
Seventy Eight Thousand Two Hundred and Sixty Six only) in respect of
Agreement Divl, AGMT No.98/2023-2024, dated 19.09.2023 for construction
of GSB Road from Vantaram to Chinna Vantharam in Balaji Pet Mandal,
Parvathipuram Manyam District, as illegal, arbitrary, malafide, high handed,
contrary to the established procedure of law apart from being violative of Arts.
14 and 19(g) of the Constitution of India and to consequently direct the
Respondents to forthwith release the payment of above bill amount along with
interest 24 percent p.a. to the petitioner and 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 to
direct the Respondents to process and pay the bill due to the petitioner to a
tune of Rs. 15,78,266/- (Rupees Fifteen Lakh Seventy Eight Thousand Two
Hundred and Sixty Six only) in respect of Agreement Divl. AGMT No.98/2023-
2024, dated 19.09.2023 for construction of GSB Road from Vantaram to
Chinna Vantaram in Balaji Pet Mandal, Parvathipuram Manyam District,
forthwith and pass
Counsel for the Petitioner:
1. BONU RAMA SHANKAR RAO
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR FINANCE PLANNING
The Court made the following:
ORDER:
Non payment of bills for the works executed by the petitioner for Construction of GSB road from Vantaram to Chinna Vantaram in Balajipet Mandal, Parvathipuram Manyam District, is the grievance of the petitioner.
2. Heard Sri Bonu Rama Shankar, learned counsel for the petitioner and Smt.Naga Chandrika, learned Assistant Government Pleader for Panchayat Raj for the respondents.
3. Smt.Naga Chandrika, learned Assistant Government Pleader for the respondents, on written instructions dated 04.08.2025, submitted that the bills which are now claimed by the petitioner are admitted by the respondents and they are ready and willing to process the same and pay the amounts, however, sought three (03) months time for such payment.
4. To the said submission, learned counsel for the petitioner reported no objection.
5. Taking into consideration, the submissions of both the learned counsel, as the authorities are ready to pay the net amount to the petitioner, this Court is inclined to dispose of the Writ Petition at admission stage.
6. Accordingly, the Writ Petition is disposed of. The respondents are directed to release the admitted/legally entitled amount to the petitioner at the earliest and at any rate, within a period of three (03) months from the date of receipt of a copy of this order. It would be open to the petitioner to agitate its claim for interest, if any, payable by the respondents, if he is so advised, in an appropriate forum. There shall be no order as to costs.
As a sequel, miscellaneous applications, pending if any, shall stand closed.
_____________________________ JUSTICE RAVI CHEEMALAPATI Date: 28th October, 2025 RKS