Andhra Pradesh High Court - Amravati
M/S. Hcc-Cppl (Jv) vs The State Of Andhra Pradesh And Others on 4 May, 2026
APHC010652792023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3332]
(Special Original Jurisdiction)
MONDAY,THE FOURTH DAY OF MAY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 33775/2023
Between:
M/s. Hcc-cppl (jv), ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. N JEEVAN KUMAR Counsel for the Respondent(S):
1. THE ADVOCATE GENERAL WRIT PETITION NO: 14245/2020 Between:
Icici Bank Ltd ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. VIVEK CHANDRA SEKHAR S
2
Counsel for the Respondent(S):
1. N JEEVAN KUMAR
2. SRINIVASA RAO BODDULURI
3. THE ADVOCATE GENERAL
The Court made the following:
Interim Order:
Additional Counter affidavit filed by the learned Advocate General is taken on record.
Learned Advocate General submits that dismantling/disassembling the Tunnel Boring Machine (TBM) which is erected at Tunnel 2 has been coming in the way to supply water to the public at large.
Sri N.Subba Rao, learned Senior Counsel for the writ petitioner in W.P.No.33775 of 2023 submitted that the petitioners are entitled to a tune of 137 Crores wherein the earlier committee has adjudicated and quantified Rs.92,60,96,694/- and so far the respondents have not paid any amount even according to their arrived figure. He further submitted that without paying the said amount, they cannot disassemble the TBM.
In reply, the learned Advocate General, on additional counter, submitted that the petitioners are relying solely on certain correspondence. In fact, earlier committee has not taken any final decision. However, in its recent communication dated 05.06.2025, a committee has been constituted to examine the claim of the petitioner wherein the petitioner can agitate their claim before the said committee and the said committee will derive the amount that has to be paid to the petitioner, however, the same should not come in the way of disassembling the machinery. In the meantime, if the TBM is not 3 disassembled, it affects the rights of the public at large as no water can be supplied.
On the other hand, Sri Vivek Chandra Sekhar, learned counsel for the petitioner ICICI Bank in W.P.No.14245 of 2020 submitted that wherein M/s. HCC-CPPL (JV) (petitioner in W.P.No.33775 of 2023), is liable to pay amount and if any amount is released by the Government and the same is taken away by the petitioner in W.P.No.33775 of 2023, the rights of the petitioner in the present writ petition would be affected, as such, their interest would also be taken due note of in the present Writ Petition.
This Court, instead of going into the merits and demerits of the case, keeping the interest of the public at large, with the consent of the learned counsel for the parties, as an interim measure, is inclined to pass the following order:
"The respondent authority concerned is directed to see that the committee is proceeding with the enquiry and adjudicate/determine the amount which has to be paid to the petitioner in W.P.No.33775 of 2023 as expeditiously as possible within a period of four (04) months.
Further, the respondent authorities are at liberty to disassemble the TBM which is erected at Tunnel 2 in the meantime."
Post on 01.07.2026.
____________________________ JUSTICE RAVI CHEEMALAPATI Date: 04th May, 2026 RKS