Andhra Pradesh High Court - Amravati
M/S A-Z Fish Seed Farm vs The State Of Andhra Pradesh on 21 January, 2026
APHC010583032025
IN THE HIGH COURT OF ANDHRA
PRADESH
[3460]
AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY,THE TWENTY FIRST DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 30358/2025
Between:
1. M/S A-Z FISH SEED FARM,, REP. BY ITS AUTHORISED
SIGNATORY, M.SHANMUKHA VIONAY KUMAR, S/O
POTHU RAJU, AGED 32 YEARS, R/O DR.NO.4-
411,DANAGUDEM ROAD, CHINNA CHERUVU
GATTU,KAIKALURU,ELURU DISTRICT. ANDHRA
PRADESH.
...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, ANDHRA PRADESH.
2
4. THE JOINT DIRECTOR, FISHERIES DEPARTMENT/THE
DISTRICT FISHERIES OFFICER, KAKINADA, EAST
GODAVARI DISTRICT.
...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.1,59,269/- (Rupees One Lakh Fifty nine thousand two hundred and sixty nine only) with interest and other reliefs and to pass 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. 1,59,269/- (Rupees One Lakh Fifty nine thousand two hundred and sixty nine only) forthwith to the petitioner, pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. DASARI S V V S V PRASAD Counsel for the Respondent(S): 3
1. GP FOR FISHERIES
2. GP FOR FINANCE PLANNING The Court made the following:4
THE HON'BLE SRI JUSTICE NYAPATHY VIJAY W.P.No.30358 of 2025 O R DE R:
The present Writ Petition is filed questioning the action of Respondents in non payment of Rs.1,59,269/- payable to the Petitioner for successful supply of fish fingerlings to Societies, Water Bodies as per the directions of the Respondents in the erstwhile East Godavari District for the year 2018-2019, even after finalizing the bills, as illegal and arbitrary.
2. In the counter affidavit filed by the Respondents, it was admitted that the amount due to the Petitioner is Rs.1,59,269/-
and it was further submitted that the bill was presented to Treasury, Kakinada vide Token No.2025-1915380 and the amount would be credited to the account of the Petitioner through Direct Benefit Transfer as expeditiously as possible.
3. In view of the submissions made in the counter affidavit, the Writ Petition is disposed of with the following directions:-
(i) The Respondents are directed to disburse the admitted amount due to the Petitioner within a period of four (04) weeks from the date of receipt of a copy of this order. 5
(ii) There shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in this Petition shall stand closed.
__________________ NYAPATHY VIJAY, J Date: 21.01.2026 chs 6 THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY 86 WRIT PETITION NO:30358/2025 Dt. 21.01.2026 chs