Andhra Pradesh High Court - Amravati
Itus Sports And Safety Pvt Ltd vs The State Of Andhra Pradesh on 15 September, 2025
APHC010426632025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI A
(Special Original Jurisdiction)
MONDAY,THE FIFTEENTH DAY OF SEPTEMBER ^
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 22506 OF
Between:
M/s. ITUS Sports & Safety Pvt. Ltd., A Company incorporated under the
Companies Act, 2013 Having its registered office at Office No. 101,
Renaissance
Business Centre, Wellesley Road, Pune 411001,
Maharashtra, Represented by its Chief Executive Officer, Mr. Ankit Wagh,
...PETITIONER
AND
1. The State of Andhra Pradesh, Rep by its Chief Secretary, General
Administration, Andhra Pradesh Secretariat, Velagapudi, Amaravati,
Guntur District.
2. The State of Andhra Pradesh
Rep by its Principal Secretary
Department of Revenue (Disaster Management.il), Block No. 5,
Ground Floor, AP Secretariat, Velagapudi, Amaravati.
3. The State of Andhra Pradesh, Rep by its Principal Secretary , Finance
Department, Block No. 2, Fourth Floor, AP Secretariat, Velagapudi
Amaravati.
4. The Managing Director, Andhra Pradesh State Disaster Management
Authority (APSDMA), 21/2B, Pathuru Cross Road, Kunchanapalli Post
Tadepalli Mandal, Guntur District.
5. Director General of Police, Andhra Pradesh Police Department, Police
Headquarters, Mangalagiri, Guntur District.
6.^The Additional Director General of Police, APSDRF& APSP Battalions,
0
Police Headquarters, Mangalagiri, Guntur District.
7. The oteputy Director, (Disaster Management - SDRF Cell), Revenue
(DM.11) Department, AP Secretariat, Velagapudi, Amaravati.
8. The Pay and Accounts Officer, Ibrahimpatnam, Vijayawada.
9. The Director of Treasuries and Accounts, Ibrahimpatnam, Vijayawada.
10. The Commandant, 2"^ APSP Battalion, Kurnool District.
11. The Commandant, APSP Battalion, Nandyal District.
12. The Commandant, APSP Battalion, Visakhapatnam District.
13. The Commandant, 6*'^ APSP Battalion, Anantapuramu District.
14. The Commandant, 9*'^APSP Battalion, Machilipatnam, Krishna District.
15. The Commandant, 16**^ APSP Battalion, Bhakarapeta, Tirupati 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 order, writ or direction, more particularly one in the nature
of WRIT OF MANDAMUS declaring the action of the respondents in not
paying the amount of Rs. 1,27,45,170/-in total due even after finalizing the
bills, payable to the petitioner after the successful completion of the training
programs i.e Advanced Capacity Building and Trainings for the Respondent
No. 4 i.e Andhra Pradesh State Disaster Response Force (APSDRF) and
other Respondents Cops as per the G.O.Rt.No.68 dated 11.11.2022 through
its Revenue (Disaster Management.il) Department and Rc.No.796/Trg.3/2022
between December 2022 to March 2023 at the ITUS Academy, Kolad,
Maharashtra, duly approved by the respondents, as illegal, arbitrary, unjust,
unreasonable and violative of fundamental rights guaranteed to the Petitioner
under Articles 14 and 21 of the Constitution of India and consequentlydirect
the respondents to release an amount of Rs. 1,27,45,170/- towards the
successful completion of the training programs i.e Advanced Capacity
Building and Trainings for the Respondent No. 4 by the petitioner along with
12% interest per annum.
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 Court may be pleased to
direct the respondents to pay the amount of Rs. 1,27,45,170/- in total due for
the last two years even after finalizing the bills, payable to the petitioner after
the successful completion of the training programs i.e Advanced Capacity
Building and Trainings, forthwith, pending disposal of the main writ petition.
Counsel for the Petitioner: SRI O UDAYA KUMAR
Counsel for the Respondent No.1 :GP FOR GENERAL ADMINISTRATION
Counsel for the Respondent No.2:GP FOR REVENUE
Counsel for the Respondent Nos.3,8 & 9:GP FOR FINANCE PLANNING
Counsel for the Respondent Nos.4,5,6 & 7: GP FOR HOME
Counsel for the Respondent Nos.10 to 15;
The Court made the following order:
APHC010426632025
IN THE HIGH COURT OF ANDHRA PRADESH [3396]
AT AMARAVATl
(Special Original Jurisdiction)
MONDAY, THE FIFTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLEWRIT
DR JUSTICE VENKATA JYOTHIRMAl PRATAPA
PETITION Nn. 22506/2025
Between; A COMPANY
1.ITUS SPORTS AND SAFETY PVT LTD,
INCORPORATED UNDER THE COMPANIES ACT, 2013, HAVING
ITS REGISTERED OFFICE AT OFFICE NO. 101, RENAISSANCE
PUNE-411001,
BUSINESS CENTRE, WELLESLEY ^^AD pxECUTlVE
MAHARASHTRA, REPRESENTED BY ITS CHIEF EX
OFFICER, MR. ANKIT WAGH, ...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS CHIEF
SECRETARIAT,
ANDHRA PRADESH
SECRETARY,
AMARAVATl GUNTUR DISTRICT.
VELAGAPUDl amaravail principal
2. THE STATE OF ANDHRA REVENUE (DISASTER
SECRETARY, DEPARTMENT OF GROUND FLOOR, AP
secretTr1at,vLagapudi,amar^^ principal
" rECRS°nNrcTDVpS NO^.
fPSrAP SECRETARIAT, VELAGAPUDl, AMARAVATl.
" TapS.
PATOURU CROSS ROAD, KUNCHANAPALLI POST, TADEPALLI
GUNTUR DISTRICT.
6 THE ADDITIONAL DIRECTOR GENERAL
POLICE
OF POLICE, APSDRF
HEADQUARTERS,
and APSP battalions.
VELAGAPUDl, AMARAVATl
OFFICER, IBRAHIMPATNAM,
8. THE pay and ACCOUNTS
2
VIJAYAWADA.
9. THE DIRECTOR OF TREASURIES AND ACCOUNTS,
IBRAHIMPATNAM, VIJAYAWADA.
10.THE COMMANDANT 2ND APSP BATTALION
DISTRICT. KURNOOL
11. THE COMMANDANT
DISTRICT.
3RD APSP BATTALION, NANDYAL
12.THE COMMANDANT 5TH
VISAKHAPATNAM DISTRICT
APSP BATTALION,
13.THE COMMANDANT, 6TH APSP BATTALION ANANTAPURAMU
DISTRICT.
14.THE
COMMANDANT, 9TH APSP
BATTALION,
MACHILIPATNAM, KRISHNA DISTRICT
15.THE COMMANDANT, 16TH APSP BATTALION BHAKARAPETA
TIRUPATI DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed there\/\/ith, the High Court mav
be pleased to issue an order, writ or direction, more particularly one in the
nature of WRIT OF MANDAMUS declaring the action of the mspondents
m not paying the amount of Rs.l,27,45,170/-in total due even after
finahzing the bills, payable to the petitioner after the successful completion
of the training programs i.e Advanced Capacity Building and Trainings for
APcfnPF? H ® Response Force
11 ii other Respondents Cops as per the G.O.Rt.No.68 dated
Revenue (Disaster Management.il) Department
between December 2022 to March 2023 at the
ITUS Academy, Kolad, Maharashtra, duly approved by the respondents
as Illegal, arbitrary, unjust, unreasonable and violative of fundamental
rights guaranteed to the Petitioner under Articles 14 and 21 of the
Constitution of India and consequently direct the respondents to release
an amount of Rs.1,27,45,170/- towards the successful completion of the
training programs i.e Advanced Capacity Building and Trainings for the
Respondent No.4 by the petitioner along with 12% interest per annum and
to pass
Counsel for the Petitioner;
1.0 UDAYA KUMAR
Counsel for the Respondent(S)-
1.GP FOR HOME
2.GP FOR REVENUE
3.GP FOR general ADMINISTRATION
3
^4
The Court made the following;
ORDER:
The instant Writ Petition is filed by the Petitioner seeking indulgence of this Court under Article 226 of the Constitution of India for the following relief:
"....to issue an order, writ or direction, more particularly one in the nature of WRIT OF MANDAMUS declaring the action of the respondents in not paying the amount of Rs.l,27,45,170/-in total due even after finalizing the bills, payable to the petitioner after the successful completion of the training programs i.e Advanced Capacity Building and Trainings for the Respondent No.4 i.e Andhra Pradesh State Disaster Response Force (APSDRF) and other Respondents Cops as per the G.O.Rt.No.68 dated 11.11.2022 through its Revenue (Disaster Management.il) Department and Rc.No.796/Trg.3/2022 between December 2022 to March 2023 at the ITUS Academy, Kolad, Maharashtra, duly approved by the respondents, as illegal, arbitrary, unjust, unreasonable and violative of fundamental rights guaranteed to the Petitioner under Articles 14 and 21 of the Constitution of India and consequently direct the respondents to release an amount of Rs. 1,27,45,170/- towards the successful completion of the training programs i.e Advanced Capacity Building and Trainings for the Respondent No.4 by the petitioner along with 12% interest per annum and to pass ..."
Heard learned counsel for the Petitioner and learned Government Pleader for Home appearing for respondent State. Perused the material on record.
At the time of hearing, learned Government Pleader for Home placed on record the letter dated 15.09.2025 addressed by the Principal Finance Secretary to Government. The relevant paragraph reads as under:
It is informed that the proposal is received in this departmentfor sanction of budget which is under submission.After sanction of budget, the administrative department will be instructed to upload the bill for payment. Further, the bill will be cleared on ways and means position.4
Learned counsel for the Petitioner would submit that time may be fixed for compliance and for release of the amounts to the Petitioner/company as the company completed all the works about a year back.
At this juncture, learned Government Pleader for Home sought four months time for clearance of the bills to the Petitioner/ Company.
Considering the circumstances and having regard to the facts and circumstances of the case, it is apposite to grant ten weeks time to respondent authorities to clear the bills of the Petitioner which are pending with the authorities and see that all amount will be credited to the Petitioner accordingly.
With the above direction, this Writ Petition is disposed of. No order as to costs.
Pending applications, if any, shall stand closed.
Sd/- N. NAGAMMA ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER To
1. The Chief Secretary, General Administration, State of Andhra Pradesh, Andhra Pradesh Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Principal Secretary, Department of Revenue (Disaster Management.il), State of Andhra Pradesh, Block No. 5, Ground Floor, AP Secretariat, Velagapudi, Amaravati.
3. The Principal Secretary, Finance Department, State of Andhra Pradesh, Block No. 2, Fourth Floor, AP Secretariat, Velagapudi, Amaravati.
4. The Managing Director, Andhra Pradesh State Disaster Management Authority (APSDMA), 21/2B, Pathuru Cross Road, Kunchanapalli Post, Tadepalli Mandal, Guntur District.
5. Director General of Police, Andhra Pradesh Police Department, Police Headquarters, Mangalagiri, Guntur District.
6. The Additional Director General of Police, APSDRF& APSP Battalions, Police Headquarters, Mangalagiri, Guntur District.
7. The Deputy Director, (Disaster Management - SDRF Cell), Revenue (DM.11) Department, AP Secretariat, Velagapudi, Amaravati.
8. The Pay and Accounts Officer, Ibrahimpatnam, Vijayawada.
9. The Director of Treasuries and Accounts, Ibrahimpatnam, Vijayawada.
10. The Commandant, 2'^'^ APSP Battalion, Kurnool District.
11. The Commandant, 3'^'^ APSP Battalion, Nandyal District.
12. The Commandant, 5^^ APSP Battalion, Visakhapatnam District.
13. The Commandant, 6'^ APSP Battalion, Anantapuramu District.
14. The Commandant, 9*^APSP Battalion, Machilipatnam, Krishna District.
th
15. The Commandant, 16 APSP Battalion, Bhakarapeta, Tirupati District
16. One CC to Sri O. Udaya Kumar, Advocate [OPUC]
17. Two CCs to GP for Home High Court of Andhra Pradesh [OUT]
18.
Two CCs to GP for Revenue, High Court of Andhra Pradesh [OUT]
19. Two CCs to GP for General Administration, High Court of Andhra Pradesh [OUT]
20. Two CCs to GP for Finance and Planning, High Court of Andhra Pradesh [OUT]
21. Two CD Copies.
ssb HIGH COURT DATED:15/09/2025 ORDER WP No. 22506 OF 2025 DISPOSING OF THE W.P. WITHOUT COSTS