Andhra Pradesh High Court - Amravati
Sri. A.Venkata Ramana Reddy vs Union Of India on 21 January, 2026
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
[
IN THE HIGH COURT OF/NDHRA PRADESH AT AMARAVATI
r .
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY ,THE TWENTY FIRST DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
iPRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 34366 OF 2025 z'
Between:
Sri. A.Venkata Ramana Reddy,, Aged 57 years, S/o. A. Srinivasa Reddy
H.No.3-45, Gadigarevula, Gadivemula, Nandyal District
Petitioner
AND
1. Union of India,, Rep by its Secretary Ministry of Finance, North Block,
New Delhi.
2. Axis Bank Limited,, Represented by its Branch Manager, D.No 25-417-
C2, RS Road, Nandyal, Nandyaf District.
3. The Executive engineer,. Water Resources Department, K C Canal
Division, Nandyal District.
4. The Deputy Executive Engineer,,**Water Resources Department, K C
Canal Sub-Division, Nandyal District.
Respondents
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 an appropriate Writ Order or direction more particularly one
in the nature of Writ of Mandamus declaring the a)inaction of Respondent
No.2 in not immediately honouring/encashing Cheque No. 338892 dated
13.11.2025 for Rs. 6,67,307/- drawn in favour of Water Users Association No.
13 and issued towards the admitted dues of the Petitioner as illegal, arbitrary
and violative of Articles 14 and 21 of an the Constitution of India b)Direct the
Respondent No. 2 to forthwith honour and encash the said Cheque No.
338892 dated 13.11.2025 for Rs. 6,67,307/-upon presentation by the
Petitioner or, in the alternative, immediately credit the said amount directly
to the personal savings bank account of the Petitioner c) Direct Respondent
No. 2 to immediately restore/change the name and operational authority of
Account No. 917010052954018 of WUA-13 back to the Petitioner or to add
the Petitioner as joint signatory with exclusive authority to operate and
withdraw the aforesaid amount of Rs. 6,67,307/-, so as to give effect to the
order dated 10.10.2025 passed by this Hon'ble Court in WP No. 27836 of
2025.
lA 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
r
nd
Court may be pleased to direct the 2 Respondent to forthwith transfer and
restore the operation of Bank Account No.917010052954018 of WUA-13 td
the name of the Petitioner and to immediately release/disburse the amount of
Rs.6,67,307/- to the Petitioner towards the works executed under Neeru
Chettu pending disposal of the writ petition,. Pending disposal of WP 34366 of
2025, on the file of the High Court.
lA NO: 2 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 Respondent No. 2 to immediately honour and
encash Cheque No. 338892 dated 13.11.2025 for Rs. 6,67,307/- upon
presentation by the Petitioner of, alternatively, to credit the said amount of
Rs.6,67,307/- directly to any savings bank account nominated by the
Petitioner pending disposal of the writ petition. Pending disposal of WP 34366
of 2025, on the file of the High Court.
The petition/Appeal coming on for hearing, upon perusing the Petition
and the affidavit filed in support thereof and upon hearing the arguments of
Sri. GANTA EDIGA RAKESH GOUD Advocate for the Petitioner(s), DEPUTY
SOLICITOR GENERAL OF INDIA Advocate for the Respondent(s) and the
Court made the following.
ORDER
The writ petition is filed seeking a direction to Respondent No. 2 to forthwith honour and encash Cheque No. 338892 dated 13.11.2025 for a sum of Rs. 6,67,307/- upon presentation of the cheque by the petitioner! and to restore/change the name and operational authority of Account No. 917010052954018 of WUA-13 back to the petitioner.
Heard. Perused the record.
By order dated 10.10.2025 in W.P. No. 27836 of 2025, this Court, on the basis of the written instructions of the learned Government Pleader for Irrigation, observed that the respondent authorities had already prepared a cheque in favour of the petitioner, and the petitioner was advised to approach the concerned respondent authorities on any working day to Collect the cheque for a sum of Rs. 9,42,787/-, after duly acknowledging receipt of the same.
Pursuant to the said order, l^spondent No.4 issued a cheque dated 13.11.2025 in favour of the petitioner herein. Upon receipt thereof, the petitioner duly acknowledged haying received Cheque No. 338892 firawn on Axis Bank, Nandyal, for an amount of Rs. 6,67,307/- towards the bill amount for execution of Neeru Chettu works under the 'y jurisdiction of WUA-13, Chindukuru, from the Deputy Executive Engineer, KCC Sub-Division, Nandyal. Thereafter, the petitioner approached Respondent No. 2/Bank and presented the said cheque for encashment.
Learned counsel for the petitioner submits that the respondent No.2/bank refused to accept th^ cheque on the ground that it was issued m favour of the then WUA-13 President, Sri A. Venkata Ramana Reddy^, on 13.11.2025, whereas at preserit, Account No. 917010052954018 stands in the name of the newly appointed WUA-13 President, Sri P. Rama Chandra Reddy. For the said reasons, Respondent No. 2 refused to accept the said cheque.
On 18.11.2025, Respondent No.4 addressed a letter to Respondent No. 2 stating that the cheque was issued on 13.11.2025 in favour of the previous WUA-13 President, Sri A. Venkata Ramana Reddy, and requested Respondent No. 2 to accept the same in order to implement the order passed by the High Court. Respondent No. 4 also requested Respondent No. 2 to change the name of the WUA-13 President in the bank records to avoid further legal proceedings. Though the said letter was addressed to Respondent No. 2 on 18.11.2025, till date. Respondent No. 2 has not taken any steps to encash the said cheque in favour of the petitioner.
It is submitted by the learned counsel for the petitioner that pursuant to direction of this Court dated 10.12.2025 in this writ petition, personal notice was issued to Respondent No. 2 and proof of service has been filed. Despite service of notice on Respondent No. 2 herein^ none has appeared on behalf of Respondent No.2.
Learned Assistant Government Pleader for Irrigation appearing oh t behalf of Respondents 4 and 5 submits that the said cheque was issued ' .
by Respondent No. 4 herein. On coming to know that Respondent No. 2 had refused to accept the cheque presented by the petitioner, a letter dated 18.11.2025 was addressed to Respondent No. 2 requestingthat the cheque be honoured in favour of the petitioner in order to avoid any further legal proceedings. Despite the same, Respondent No. 2 has ignored the said request.
In view of the aforesaid facts and circumstances of the casoj Respondent No. 2 is directed to forthwith honour the Cheque No.338892 dated 13.11.2025 for Rs.6,67,307/-, on its presentation by the petitioner.
List the matter after three (3) weeks.
SD/- K.J.RAJA BABU ASSISTAN'feEGISTRAR //TRUE COPY// SECTI0N OFFICER To > ^
1. The Secretary Ministry of Finance, Union Bank of India, North Block, i New Delhi.
: 2. The Branch Manager, Axis Bank Limited, D.No 25-417-C2, RS Road, , Nandyal, Nandyal District.
3. The Executive engineer,, Water Resources Department, K C Canal Division, Nandyal District.
4. The Deputy Executive Engineer,, Water Resources Department, K C Canal Sub-Division, Nandyal DistVict. (1-4 by RPAD)
5. One CC to SRI. GANTA EDIGA RAKESH GOUD Advocate [OPUC] ^ '
6. One CC to SRI. DEPUTY SOLICITOR GENERAL OF INDIA Advocate / [OPUC]
7. One spare copy 4 > HIGH COURT SRKJ LIST THE MATTER AFTER THREE WEEKS DATED:21/01/2026 ORDER » WP.No.34366 of 2025 m:-
tn <ts> J/IH ? m m/i DIRECTION