LAWS(APH)-2021-7-148

B. JAYAMMA Vs. STATE OF ANDHRA PRADESH

Decided On July 14, 2021
B. Jayamma Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This Writ Petition has been filed against the action of the respondents in not releasing the payment pursuant to the letter bearing No.A5/MPLADS 2014-15/CMR/2020, dtd. 5/6/2020 as illegal, arbitrary and violation of Article 19(1)(g) and consequential direction to the respondents to release the amounts forthwith in the interest of justice.

(2.) Heard Sri M.Siva Kumar, learned counsel for the petitioners and the learned Government Pleader for Panchayat Raj and Rural Development appearing for the respondents.

(3.) It is the case of the petitioners that the petitioners are contractors and right from the date of its inception, they have been carrying out its works without any blemish. The 5th respondent submitted proposals to the 4th respondent for formation and gravelling road from Puttayapali to Sagileru at Puttayapalli Village along with some other road works. The 2nd respondent vide proceedings dtd. 6/7/2015 approved sanction of the said work. Consequently, the 4 th respondent entrusted the work to the petitioners to execute the work and accordingly, an agreement was entered by the petitioners with the 5 th respondent. The petitioners executed the work and submitted their bills for the works done at Rs.7,80,419.00(Rupees Seven lakhs eighty thousand four hundred and nineteen only). The 4th respondent vide letter dtd. 5/6/2020 requested the 3rd respondent to release the 1st and final instalment of the value of the work done by the petitioners. Inpsite of lapse of more than 4 - 1/2 years from the date of completion of works, the authorities did not pay the value of works done by the petitioners. Aggrieved by the same, the petitioners approached this Court by filing this Writ Petition.