Andhra Pradesh High Court - Amravati
M/S Durga Fish Seed Farm vs The State Of Andhra Pradesh on 27 January, 2026
APHC010582972025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3460]
(Special Original Jurisdiction)
TUESDAY,THE TWENTY SEVENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 30267/2025
Between:
1. M/S DURGA FISH SEED FARM, REP. BY ITS AUTHORISED
SIGNATORY, ALLURI ASHOK CHAKRAVARTHY, S/O
SURYANARAYANA RAJU, AGED 58 YEARS, R/O DR.NO.6-
131, V.R TOWERS, 3RD FLOOR, FLAT NO.404. NEAR
CHAITANYA TECH, CHINNA MERAM RURAL, BHIMAVARAM,
WEST GODAVARI DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY PRINCIPAL
SECRETARY, FISHERIES AND ANIMAL HUSBANDRY
DEPARTMENT SECRETARIAT BUILDINGS, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, FINANCE AND PLANNING DEPARTMENT,
SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
3. THE COMMISSIONER OF FISHERIES, BANDAR ROAD,
PORANKI, VIJAYAWADA - 521137,
4. THE JOINT DIRECTOR, FISHERIES DEPARTMENT/THE
DISTRICT FISHERIES OFFICER, KAKINADA, EAST
GODAVARI DISTRICT.
2
...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 topleased to issue an appropriate Writ, Order or
direction more particularly one in the nature of Writ of Mandamus the
action of the Respondents in non-payment of amount of Rs.8,19,483/-
(Rupees Eight Lakhs Nineteen Thousand four hundred and eighty
three only) even after finalizing the bills, payable to the petitioner after
the successful supply of fish fingerlings to societies, water bodies as
per the directions of the respondents in the erstwhile East Godavari
District in the year 2018-19 even after finalising the bills, payable to
the petitioner, as illegal, arbitrary and violation of Article 14, 19, and 21
of the Constitution of India and for consequently direct the
respondents to release the amount of Rs.8,19,483/- (Rupees Eight
Lakhs Nineteen Thousand four hundred and eighty three only) with
interest and other relief
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 pleased to direct the 1 to 4 Respondents
to release an amount of Rs.8,19,483/- (Rupees Eight Lakhs Nineteen
Thousand four hundred and eighty three only) forthwith to the
petitioner, pending disposal of the above writ petition
Counsel for the Petitioner:
1. DASARI S V V S V PRASAD
Counsel for the Respondent(S):
1. GP FOR FISHERIES
2. GP FOR FINANCE PLANNING
The Court made the following:
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HON'BLE SRI JUSTICE NYAPATHY VIJAY
W.P.No.30267 of 2025
O R D E R:
The present writ petition is filed questioning the action of Respondents in not paying an amount of Rs.8,19,483/- even after finalising the bills for the supply of fish fingerlings to societies, water bodies as per the directions of the Respondents in the erstwhile East Godavari District in the year 2018-19 as illegal and arbitrary.
2. In the counter affidavit filed by Respondent No.4, it is stated that as per order, the Petitioner supplied 7,96,250 number of fish fingerlings worth Rs.8,35,438/- to the Fishermen Cooperative Societies. The efforts of the Respondents to pay the bills during the years 2019-20 to 2021-22 could not be fructified due to lack of budget. It is stated that the State Government has released budget in the year 2025-26 and bills have been presented at treasury Kakinada and payment will be paid to the Petitioner on direct benefit transfer mode.
3. In view of the above and as there is no dispute about the amounts due to the Petitioner, the writ petition is disposed of directing the Respondents to pay the admitted amounts due to 4 the Petitioner within a period of eight (8) weeks from the date of receipt of a copy of the order with interest @ 6% p.a. from the date of due, till the date of payment. No order as to costs.
As a sequel, pending applications, if any, shall stand closed.
__________________ NYAPATHY VIJAY, J Date: 27.01.2026 KLP