Andhra Pradesh High Court - Amravati
Garimella Sambasiva Rao, vs The State Of Andhra Pradesh, on 15 July, 2022
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDNHRA PRADESH AT AMARAVAT!
{Special Original Jurisdiction}
PRIDAY THE FIFTEENTH DAY OF JI JLY
TWO THOUSAND AND TWENTY TWO
"PRESENT:
THE HONOURABLE SSI JUSTICE 0 RAMESH
WRIT PETITION NO) 18587 OF 2022
Sehveen:
Ganmeia Sambasive Mac, Sfo.Bhushaiah, Aged sahbout 93 years, Rfo Dh No
Grane Net Power Road, Near Gas Go ndown, ibrahinpatnars, | NTR Dist
Andhra Fradesh.
zg
ne
ye
co. Patitioner
3. Yhe State of Andhra Pradesh, Rep. by is Finanos and Planning Departrent,
Secrefanai, Velagapucl, Arnaravall, Gurtur Cistrict,
2. a Girector for Landsoape and Enviranmant, The Andhra Pradesh Canital
Region Oeveluprent Authority (APGRDA), Lenin Center, Governamet,
. Hayawada-S20002, Andhra Pradash.
3. The Andhra Pr au es h Gaoital Region Deavelooment Authority (APCRDA),, Rep by
is Cormimiasione, Lenin Center, Governorpel, Vilsyawads S2ZO0O2, Andhra
Pradesh.
4. The Chief Engineer for Landscape @ and Erasranment,. The Andhra FPracdash
Gapihal Region Dena) Suithority [APOR RNA}, Lenin Center, Governarpet,
VWilayawada-S20002 Andhra f desh,
5. The Assistant Deparim an Hi lesa (AGH) for Landscape and Environment, The
Andhra Pradesh Canite! Region Develapment Authoarty (APCRDA)}, Le 2nin
Ceamfter, Governarpet, Vi (ayawada-S S20002. Andhra Pradesh.
5. The Horticuture Gfioend for Landsc GapE pe and Environment, The Andhra Pradesh
Capial Negioen Develonment Autharity [APCRDA}, Lenin Center, Governorpet,
Virsyawada-S20002, Andhra Pradesh
7. The Horficulture Supervisor for Landscape and Environment, The Andhra
Pradesh Gapitel Region Oevelonment Authority (APCRDA), Lenin Center,
Governorpel, Visyawada-52000 i, Andes Fradash.
RasSpondasts _
Petition under Articie 226 of the Constitution of India praying that In the
rcunistanoss stated In the affidavit fled therewith, fhe High Court may be pleased fo
fesue & wil, order or direction more partiniariy one in fhe nature WRIT DF
MANDAMUS declaring the action of raspancda its more partioularly fat respondent in nat
releasing the admitted bil amounts of Rs.8,72,. 784s. and Ra 80 199s for Ist and final
BH In pursuant fo the agresrnent nur mbers "80: LSE POROASOTS.39 ard Sof LSk-
APOCRDA/ 2018- 19, dated D2-O4-2079 and 13-08-2019 respectively towards the wor
cleaning of fol lage in the greenery anc fan ndseape area from Bhavaninuram fo
iprahivipainan on centre! rade an oy ve 'S and Ferry Area and cleaning of foliage in the
greenery ard landscape area 1). Mandadam Road 2). HO presses, 3}. Sr. Manthena
Satyanarayana Aarogyanll am tc Venkatap: a@iem arch and 4). Raysnudi RN colony
over a period of T year as iNegal arblirary violatian of PAMNES of natural justice and
offers Aricies 14, 19 and 300.4 af Constitution of India and SGNSEE quantly direct the
raspardients fo release fhe adiviied Ei amounts ard comply with the
MLS. No TOa/2018-19 i pursuance to the agreemenis dated 08-04-2019 and 12.U-
2019 payable to the petitioner along with interests at Tgoercent.
NR
iA NO: 7 OF 2028
Petition under Section 154 OPC } on aying thal in the cimourmnsiances slated In the
affiidavi fled in suppart of the petition, the High Court may be pleased to direct the
resparvients to release the admitted bi ita mounts of Re 872,754). and Rs.4 80,194). far
- io SPs agree SeY
: "respectiy valy cowards
Ree Ths. ee
fram Bhavaninuram fo
q af tiatiage in the
greenery z nee fan ah lanthene
SalySnarayane
th Be UY REE 3 Se
Over a pari of * year" sanding disoasal ¢ a TBARS af SUZ, on the fie of
feyds SO oes ved
Migh Conant
on coming on for hearing and upon perusing the petition and affidavit
ing f rer we of SA WOR SE MATTED Advocate far
ae ent Newt anct Sa Ress
: Bae :
The Gourt made the fallowing:
ORDER:
"Pursuant te the tender noliication ealling for execution of the euriract works with the government corporations, the writ petitioner was entrusted with the cantract works and camploted the works as per the terme of their agreement, | Subscgnentiy, reapomdent Authorities have inspected the works and prepared the bills: however, they have not paid the Bis ponding with the petitioner company. Despite repeated representations made by the writ petigioner, respondent antharities expressed their imabiiity to precese the Bills. Heres, the present Writ Petition.
The ivearned COVe Peat Piveaders requested time fo procesa the Bilis, in view ef the G.O.RONG. 40883, dated 03.08. 2081, and it is aleo submitted By the learned Government Pleaders that the authorities would consider: : nd pay the bills, after uploading the same im CFYNS portal. However, this Court did not consider the request made by the learned Gevernment Meaders.
Therefore, the respondents, withort taking wap the teebnical abje notions, are directed te gay the Bilis, which are due to the pehitioner aince & long Hime and fo subauit compliance report within Sis (06) weeks.
Post after Six 46} weeks, © aif}. SK, MD. RAF! ASSISTANT REGISTRAR Nh OFMCER Ts,
3. The Finance and Planning Os laganudd, Siate of Andhra Pradesh, Amarayatl, Larniscane e €Nrecior for ' H Ter Auth ser ity Prada aah Cari OVP arg = ef, a. The C Commissi LAPCROAS, Lani Gy 'adeash.
pores rt onal a wo oo oo wot ae "re, oe fon aw wee Sata stall re a beacs wy ede tng 64 ee pes pe os ey &.
3. The Chief Engineer for Landsoape and Enavirorman,, The Andhra Pradesh Canal Region Deveionment t Authority {APCROA), Lenin Vener, Governorpat, Vi fayawada-S2D002, Andhra Pradesh, . Tre Assistant Separiment Mead iat 3H} for Garviscane and Environment, The Andhra Pradesh Capital Region Develapment Authority GAPCRDA), Lenin Genter, Govemorpel, Viayawada-S20002, Andhra Pradesh, The Horticulture Offioer-4 for cepa a and Envirarnment, The Ang jhrs Pradesh Capifal Regio Developme ant Audthority ( APCRIDMA), Lenin Center, Governomat, Vilayawacda-520002, Andhra Pradesh.
= The Horiouiure Supervisor for Landscape and Environment, The Andhra Pradesh Canal Region Develanment Authority (APCROA), Lenin Canter, Savemorpesl, Vgayawada-Seo0gs, Andhra Pradesh. (1 te 7 by RFAAD- aleng with @ copy of peifion and memorandum of grounds) One OC ta SRL VA A SURYA DATTO Acvocate (ON BUCS ne CO to SRE SH Nasa Jagan Mohan Reddy, SC, Advocate [OPUC} IG. Two COs ta OP FOR FINANCE PLANNING High Gourt Of Andhra Prad Jesh.
OUT]
11. One spare copy HIGH COURT DR, J DATEOOTHOTIRO RZ POST APTPER SYX WEERS, NOTICE BEFORE ADMISSION WE No 888? of S022