PRANAV AGENCY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Mr. Dasari S.V.V.S.V.Prasad, learned counsel for the petitioner; learned Government Pleader for Agriculture for the respondents 1 and 2 and learned Government Pleader for Finance for the 3rd respondent.

(3.) Brief facts of the case of the petitioner is that the petitioner's firm supplied machineries like Oil Engines, Machines/ Instruments supplied to the farmers as per the directions issued by the respondents from time to time under the scheme of Pradhan Mantri Krishi Sinchayee Yojana (PMKSY), National Food Security Mission (NFSM), Sub-Mission on Agriculture Mechanization (SMAM). The petitioner's firm has supplied Agriculture implements, for which, the Government has to pay the amount. But, the respondent authorities withheld an amount of Rs.12,70,000.00, which the petitioner's firm is entitled to. The respondents did not initiate any action to pay the same to the petitioner, which is illegal and arbitrary. Hence the writ petition came to be filed.