IMPERIAL COASTAL INFRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of the Respondents in not implementing the Government Orders vide G.O.Ms.No.214, MA and UD (UBS) Department, dtd. 29/5/2017 issued by the Respondent No.1 directing the Respondent No.2 to pay additional expenditure of Rs.1.20 crores to the Petitioner for completing the construction work, as illegal, arbitrary and contrary to the provisions of A.P. Municipal Corporation Act, 1955.

(2.) The facts leadings to filing of the present Writ Petition are as follows:- A tender notice was issued on 8/1/2008 calling for construction of 896 houses (Units) in 28 blocks in (G+3) pattern in Sy.No.38/2 of Vadlapudi Village, Gajuwaka Mandal in Visakhapatnam in GVMC limits under the Jawaharlal Nehru National Urban Renewal Mission (JNNURM) Scheme. The Petitioner participated in the tender, the Petitioner's bid was accepted on 24/1/2008 and an amount of Rs.1248.44 lakhs was sanctioned.

(3.) While the Petitioner was proceeding with the construction work, the Respondent No.2 vide Proceedings Memo No.1278/GVMC/ JNNURM/CE/SE (P-1) EE (PD-IV) dtd. 6/8/2007 shifted the site of work to Mantripalem from Vadlapudi and the work period was extended upto 19/11/2008. The Petitioner completed the work within the stipulated time i.e. construction of 800 units in 25 blocks and handed over the same to the concerned.