Telangana High Court
A To Z Fish Seed Farm vs The State Of Telangana, on 21 April, 2025
THE HONOURABLE SMT.JUSTICE T.MADHAVI DEVI
W.P.No. 35131 OF 2024
ORDER:
This Writ Petition is filed for the following relief:-
"...Writ of mandamus declaring the action of the respondents in non-compliance/non-payment of admitted bill amount of 1st petitioner A to Z Fish Seed Farm, Kakikaluru (V & M), Eluru District, A.P., for total amount of Rs.1,77,48,274/- (Rupees one crore seventy seven lakhs forty eight thousand two hundred seventy four only) for supplying of fish seed to Medak District, Telangana., as per the tender for the year 2023-24 as bad, illegal, violation of Articles 19(i)(g), 23 and 300-A of Constitution of India and apart from violation of Principles of Natural Justice and consequently to direct the respondents to release the subject bill amount of Rs.1,77,48,274/- (Rupees one crore seventy seven lakhs forty eight thousand two hundred seventy four only) to the 1st petitioner A to Z Fish Seed Farm, Kakikaluru (V & M), Eluru District, A.P., for supplying of fish seed to Medak District, Telangana., as per the tender for the year 2023-24 and to pass..."
2. When the matter is taken up for hearing, it is submitted by the learned counsel for the petitioners that the lis in the present Writ Petition is squarely covered by the order of this Court dated 26.03.2025 in W.P.No.6708 of 2025 and the same is not disputed by the learned government pleader for fisheries and also the learned government pleader for finance and planning appearing for the respondents.
3. In view of the same and for reasons alike, this Writ Petition is disposed of in terms of the order dated 26.03.2025 passed in W.P.No.6708 of 2025, directing the respondents to consider the recommendation of the respondent No.3 and if the name of the Petitioner No.1 do not find place in the Vigilance & Enforcement department report and there are no adverse remarks against the Petitioner No.1; and other similarly placed persons are made payments, then the Petitioner No.1 shall also be made payments for the fish seeds supplied to the Government.
4. The office is directed to append a copy of the order dated 26.03.2025 passed in W.P.No.6708 of 2025 to this Writ Petition.
5. Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed. There shall be no order as to costs.
____________________________ JUSTICE T.MADHAVI DEVI Dated: 21.04.2025 bak THE HONOURABLE SMT JUSTICE T.MADHAVI DEVI W.P.No. 35131 OF 2024 Dated: 21.04.2025 bak