Andhra Pradesh High Court - Amravati
M/S.B.S.Constructions, vs The State Of Andhra Pradesh, on 31 October, 2025
(SHOW CAUSE NOTICE BEFORE ADMISSION) f|j m
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR i;r
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(SPECIAL ORIGINAL JURISDICTION) .r
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FRIDAY, THE THIRTY FIRST DAY OF OCTOBER.
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 29907 OF 2025
Between:
M/s.B.S.Constructions, Rep. by its Prop. B.Suresh, S/o. Venkateswara Rao
Aged about 41 years, Occ; Contractor, D.No. 10/422, Nagavarappadu, Eluru
Road, Gudivada, Krishna District, Andhra Paradesh.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep.by its Principal Secretary -
Panchayat Raj, Secretariat, Velagapudi, Guntur District.
2. The Principal Secretary, Finance Department. Secretariat, Velagapudi,
Guntur District.
3. The District Collector, Krishna District at Machilipatnam.
4. The Executive Engineer (EE), Panchayat Raj Department, PRI Division
Machilipatnam, Krishna District.
5. The Deputy Executive Engineer (Dy.EE), Panchayat Raj Department,
PRI Sub Division, Gannavaram, Krishna District.
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6. The Chief Planning Officer, Collectorate, Machilipatnam, Krishna
District.
7. The Pay and Accounts Officer, Works Accounts, Ibrahimpatnam,
Vijayawada, Krishna District.
...Respondents
WHEREAS the Petitioner above named through its Advocate B
V ANJANEYULU presented this 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 a Writ of Mandamus, or any other
appropriate writ, order or direction, declaring the action of the respondents in
If
not making the final bill payment for the four works to an amount of Rs.
Rs.2,50,000/- each totaling Rs. 10,00,0000/- for works undertaken by the
petitioner vide respective Agreements No..,./2023-2024, dated 3.11.2023,
NO..../2023-2024, dated 12.9.2023, No..../2023-2024, 3.11.2023 and
NO..../2023-2024, dated 12.9.2023 for construction of community hall buildings
under the MPLADS grant though the quality test control report also been
issued and submitted the respective measurement books as illegal, arbitrary
and violation of Articles 14, 21 and 300-A of the Constitution of India and
further direct the respondents to clear the final bills by raising the CFMS ID
forthwith.
AND WHEREAS the High Court upon perusing the petition and
affidavit of grounds filed herein and upon hearing the arguments of Sri B V
AN JANE
LU Advocate for the Petitioner, GP FOR PANCHAYAT RAJ
DER
TMENT AND FINANCE for R1 to R7 herein to show cause as to why
this WRIT PETITION should not be admitted.
You viz:
1. The Principal Secretary, State of Andhra Pradesh, Panchayat Raj,
Secretariat, Velagapudi, Guntur District.
2. The Principal Secretary, Finance Department, Secretariat, Velagapudi,
Guntur District.
3. The District Collector, Krishna District at Machilipatnam.
4. The Executive Engineer (EE), Panchayat Raj Department, PRI Division,
Machilipatnam, Krishna District.
5. The Deputy Executive Engineer (Dy.EE), Panchayat Raj Department,
PRI Sub Division, Gannavaram, Krishna District.
6. The Chief Planning Officer, Collectorate, Machilipatnam, Krishna
District.
7. The Pay and Accounts Officer, Works Accounts, Ibrahimpatnam,
Vijayawada, Krishna District.
are be and hereby directed to show cause either appearing in person or
through an Advocate as to why in the circumstances set out in the petition and
the affidavit filed therewith (copy^ enclosed) this WRIT PETITION should not
be admitted on or before 21.1 f.2025 for which date the case stands posted for
hearing.
The Court made the following:
ORDER:
Notice before admission.
Learned Government Pleader for Panchayat Raj takes notice for respondent Nos.1, 3, 4 & 5.
Learned Government Pleader for Finance takes notice for respondent Nos.2, 6 & 7.
For instructions, post on 21.11.2025.
SD/- K. KASIRAO ACHARI ASSISTANTfftE RAR //TRUE COPY// SECTION OFFICER For To,
1. The Principal Secretary, State of Andhra Pradesh, Panchayat Raj, Secretariat, Velagapudi, Guntur District.
2. The Principal Secretary, Finance Department, Secretariat, Velagapudi, Guntur District (addressee 1 and 2 by Special Messenger).
3. The District Collector, Krishna District at Machilipatnam.
4. The Executive Engineer (EE), Panchayat Raj Department, PRI Division Machilipatnam, Krishna District.
5. The Deputy Executive Engineer (Dy.EE), Panchayat Raj Department, PRI Sub Division, Gannavaram, Krishna District.
6. The Chief Planning Officer, Collectorate, Machilipatnam, Krishna District.
7. The Pay and Accounts Officer, Works Accounts, Ibrahimpatnam, ■ Vijayawada, Krishna District (addressee 3 to 7 by RPAD- along with a copy of petition and memorandum of grounds)
8. One CC to SRI. B V ANJANEYULU Advocate [OPUC]
9. Two CCs to GP FOR PANCHAYAT RAJ DEPARTMENT AND FINANCE, High Court of Andhra Pradesh. [OUT]
10. One spare copy 4 V , f ' HIGH COURT K- ■ • •• i ' .
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DATED:31/10/2025
For instructions, post on 21.11.2025.
NOTICE BEFORE ADMISSION WP.No.29907 of 2025 Sr' ■ V' ■