(1.) Learned counsel for the petitioner as well as learned counsel for the respondents agreed to pass a common order in both the writ petition as well as in contempt case. Accordingly, this Court is inclined to pass a common order in both the writ petition as well as in contempt case.
(2.) The present writ petition is filed declaring the inaction of the respondents in releasing the payments due to the petitioner concern, as per the directions of the 2nd respondent herein, vide Memo No.24/CPR & RD/LED/2018, dtd. 19/5/2020 and subsequent letter of the 1st respondent vide Letter No.PRR01- PROPPAN(STLT)/5/Pts.III/A2/2020, dtd. 19/8/2020 in respect of the work executed by the petitioner for conversion of existing conventional streetlights into energy efficient LED street lighting system for conservation of energy in Gram Panchayats in Visakhapatnam District, as per agreement dtd. 30/10/2017 with the 3rd respondent-Corporation herein, as illegal and arbitrary.
(3.) Heard learned counsel for the petitioner, learned Government Pleader for Panchayat Raj and learned Standing Counsel for 3rd respondent-Corporation.