Andhra Pradesh High Court - Amravati
Nakkaladinne Chinna Obayya vs The State Of Andhra Pradesh on 2 January, 2026
APHC010106252025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3332]
(Special Original Jurisdiction)
FRIDAY,THE SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 5673/2025
Between:
1. NAKKALADINNE CHINNA OBAYYA,, S/O.PEDDAOBELESHU, AGED
36 YEARS, R/O. D.NO.3-120, MADIGAPETA,DORNIPADU(PO)
KUNROOL DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, THE PANCHAYATH RAJ DEPARTMENT,
SECRETARIAT BUILDING, VELAGAPUDI VILLAGE, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPLE
SECRETARY FINANCE DEPARTMENT, A.P. SECRETARIAT
BUILDING, VELAGAPUDI, AMARAVATHI
3. THE COMMISSIONER PANCHAYAT RAJ AND RURAL
DEVELOPMENT, PVS ICON BUILDING, TADEPALLI, GUNTUR
DISTRICT.
4. THE DISTRICT COLLECTOR, NANADYAL, NANDYAL DISTRICT.
5. THE SUPERINTENDENT ENGINEER, PRI DIVISION, NANDYAL,
NANDYAL, DISTRICT
6. THE EXECUTIVE ENGINEER, PRI (PIU) DIVISION, NANDYAL,
NANDYAL, DISTRICT.
7. THE DORNIPADU GRAMAPANCHAYATH, REP. BY ITS
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SECRETARY, DORNIPADU VILLAGE AND MANDAL,
NANDYALDISTRICT.
...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 a Writ of Mandamus declaring the action of
the respondents in not releasing the payments for the material supplied by the
petitioner for the i) Providing Pucca Internal CC roads including drainage
system and culverts at location from NakkaladinneObaiah house to
(Ramachandrapuram road) PeddaMadigaMadhu house and Other streets at
Dornipadu(V and M) with the work ID-137114109008080042 for an amount of
Rs. 5,37,792/- (ii) Pucca Internal Roads/Streets including drainage system
and Culverts at location from AmadalaNagesh(H) to AakumallaNarayana( H)
and other streets in Dornipadu(V) and (M) with the work ID-13711410900
8080043 for an amount of Rs.4,47,521/- (iii)Pucca Internal Roads including
drainage system
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 respondent authorities to release an amount of Rs.
16,57,706/- for the material supplied by the petitioner for the works (i)
Providing Pucca Internal CC roads including drainage system and culverts at
location from NakkaladinneObaiah house to (Ramachandrapuram road)
PeddaMadigaMadhu house and Other streets at Dornipadu(V&M) with the
work ID- 137114109008080042 for an amount of Rs. 5,37,792/- (ii) Pucca
Internal Roads/Streets including drainage system and Culverts at location
from AmadalaNagesh(H) to AakumallaNarayana(H) and other streets in
Dornipadu(V) & (M) with the work ID-137114109008080043 for an amount of
Rs.4,47,521/- (iii)Pucca Internal Roads including drainage system and
Culverts at location from Dasthagiri(H) to Bodenna(H), JillaVenkateswarlulH),
Moulali(H) to Roganna(H), NadipiPullanna(H) to RaghuRam(H) and
Edukondalu(H) to YeddulaKrishnudu(H) at Dornipadu(V) & (M) with the work
ID-137114109008080038 for an amount of Rs.2,56,172/ and (iv)Pucca
Internal Roads including drainage system and Culverts at location from
NageswaraRao(H) to Jayachandra(H), Bachanna(H), to Gurrappa(H),
Subbaia(H) to ChakaliLakshmamma(H) Sambaiah(H) to Srinivasulu(H),
Balakondaiah (H) to Kamala(H), Srinu(H) to Nannebai(H) and Balaiah(H) to
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Guruswamy(H) near KKL Road in Dornipadu(V) & (M) with the work ID-
137114109008080039 work for an amount of Rs. 4,16,221
Counsel for the Petitioner:
1. MARELLA RADHA
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR FINANCE PLANNING
The Court made the following:
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ORDER:
Aggrieved by non-payment of bill amount to the petitioner for the material supplied for execution of various works at Dornipadu Village and Mandal, the present writ petition is filed.
2. Heard Ms.Marella Radha, learned counsel for the petitioner and Smt Naga Chandrika, learned Assistant Government Pleader for Panchayat Raj for the respondents.
3. Learned counsel for the petitioner submitted that the authorities have paid the entitled amounts to the petitioner and there remains nothing for adjudication, accordingly, prayed to close the writ petition.
4. Recording the said submission, the Writ Petition is closed. There shall be no order as to costs.
As a sequel, miscellaneous applications, pending if any, shall stand closed.
____________________________ JUSTICE RAVI CHEEMALAPATI Date: 02.01.2026 JLV 5 279 THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO: 5673/2025 Date: 02.01.2026 JLV