M.BALAKRISHAN REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed questioning the action of the respondents in not paying an amount of Rs.23,40,582.00 to the petitioner despite the work being completed i.e., 'Protection arrangements to Kudithipalem Channel in Indukurpet Mandal of SPSR Nellore District vide agreement 01 O & M/ 2023-24, dtd. 28/8/2023'.

(2.) It is the case of the petitioner that the respondents have floated tender for execution of the said work in which the petitioner became the lowest bidder. It is the further case of the petitioner that he entered into agreement with the respondent authorities, thereafter, he has completed the said work within the stipulated time as per the agreement. It is the specific case of the petitioner that respondent authorities inspected the execution of work at regular intervals and after completion of the same, the respondent No.4 issued Quality Control Certificate dtd. 31/12/2023 after conducting checks and tests and the observations were also recorded in field register and the same was found satisfactory based on the field tests carried out. Despite the same, the respondents did not release the said amount of Rs.23,40,582.00 in favour of the petitioner. Questioning the said action, the present writ petition is filed.

(3.) On the other hand, the learned Government Pleader for Irrigation would fairly submit that the petitioner has executed the above mentioned works and did not dispute the Quality Control Certificate dtd. 31/12/2023 issued by respondent No.4. He would further request this Court to pass appropriate orders by granting time to release the said amount in favour of the petitioner.