Andhra Pradesh High Court - Amravati
Llr Constructions vs The State Of Ap on 10 September, 2025
APHC010299632024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3333]
(Special Original Jurisdiction)
WEDNESDAY,THE TENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE V.SUJATHA
WRIT PETITION NO: 15372/2024
Between:
1. LLR CONSTRUCTIONS, REP. BY ITS MANAGING PARTNER,
L.LOKESWARA REDDY, S/O. LATE NAGARATNAM REDDY, AGED
ABOUT 53 YEARS, OCC CONTRACTOR, R/O.5-19/ 1, MATYAM
PAIPALLE VILLAGE, MUTTUKUR (P), THAVANAMPALLE MANDAL,
CHITTOOR DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY PRINCIPAL SECRETARY,
PANCHAYATRAJ AND RURAL DEVELOPMENT, SECRETARIAT
BUILDINGS, VELAGAPUDI, AMARAVATHI.
2. THE DISTRICT COLLECTOR, CHITTOOR, CHITTOOR DISTRICT.
3. THE EXECUTIVE ENGINEER, PRI DIVISION, CHITTOOR, CHITTOOR
DISTRICT.
4. DEPUTY EXECUTIVE ENGINEER, PRI SUB- DIVISION, CHITTOOR,
CHITTOOR DISTRICT.
5. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETAIY, DEPARTMENT OF FINANCE AND PLANNING,
SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR
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 a writ of mandamus or any other appropriate writ
or direction declaring the action of the Respondents in withholding the
payment of 1st and final bill amount of Rs. 11,12,759/- (CFMS.No. 2023-
9012486) even after finalizing the bills, payable to the petitioner in relation to
the work i.c. Providing CC Road from Bommaipalle road to Krishnappa house
at Bommaipalle in Bangarupalem Mandal Reach-1, vide Agreement
No.45/2023-24, dt.25.07.2023, is questioned, as the same is illegal, arbitrary
and consequently direct the respondents to consider for payment of balance
amount of Rs. 11,12,759/- (CFMS.No. 2023- 9012486) with interest @12
percent per annum for the delayed amount to the petitioner in respect of
execution of above-mentioned work forthwith and pass
IA NO: 1 OF 2024
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
direct the respondents to consider for payment of balance amount of Rs.
11,12,759/- (CFMS.No. 2023-9012486) even after finalizing the bills, payable
to the petitioner in relation to the work i.e. "Providing CC Road from
Bommaipalle road to Krishnappa house at Bommaipalle in Bangarupalem
Mandal Reach-I, vide Agreement No.45/2023-24, dt.25.07.2023, forthwith,
pending disposal of the Writ Petition and pass
Counsel for the Petitioner:
1. SURESH KUMAR REDDY KALAVA
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR FINANCE PLANNING
The Court made the following:
ORDER:-
Sri P.Chaitanya, learned counsel representing Sri Suresh Kumar Reddy Kalava, learned counsel for the petitioner sought permission of this Court to withdraw this writ petition.
2. Permission is accorded.
3. Accordingly, this Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
__________________ JUSTICE V.SUJATHA 10.09.2025 LSP 48 THE HONOURABLE SMT JUSTICE V.SUJATHA WRIT PETITION NO: 15372/2024 10.09.2025 LSP