B. RAMANJANEYULU Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed to declare the letter bearing No.Vig.2/RWS&S/2937/2009, dtd. 1/8/2013 issued by the 2nd Respondent, directing the 7th Respondent to recover an amount of Rs.3,46,99,235.00 from the work bills of the Petitioner without even putting the Petitioner on notice and without following due process of law, as being illegal, arbitrary and contrary to the principles of natural justice and consequently to set aside the same.

(2.) This Writ Petition has been filed to declare the proceedings issued by the 2nd Respondent vide Proc.No. T1/DEE(T)/V&E/General/2013, dtd. 23/11/2013, thereby the Petitioner is kept under blacklist duly suspending all business with immediate effect in terms of clause (3) and 5(a), Annexure-II of G.O.Ms.No.94, dtd. 1/7/2003 of Irrigation and CAD Department and canceling the registration of Petitioner vide Regn.No.COT/SP/791/2010 and Procs. No.T1/DEE(T)/ B.Ramanjaneyulu/Regn/Special Class/2010, dtd. 13/7/2010 as being illegal, arbitrary and contrary to the principles of natural justice and contrary to the orders passed in W.P.No.15792 of 2013 dtd. 28/11/2013 and contrary to provisions of Clause 5 of G.O.Ms.No.94, dtd. 1/7/2003 and consequently to set aside the same, in the interest of justice".

(3.) This writ petition has been filed to declare the inaction and failure of the respondents particularly respondent No.4 in not making the payment of amounts released by the 3rd respondent from time to time as illegal, arbitrary and more over contrary to the order, dtd. 28/11/2013 passed in W.P.No.15792 of 2013 and order, dtd. 12/12/2013 in WP MP No.45316 of 2013 in W.P.No.25789 of 2013 and being violative of Article 14 and 19(f) of the Constitution of India and consequential direction.