KOTA VENKATA NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The above writ petition was filed to declare the action of the respondents in not releasing an amount of Rs.31,18,844.00 payable to the petitioner in relation to the works done by him i.e. ,,Construction of CC Drains in Muppala village, Chandralapadu Mandal, NTR District, as illegal and arbitrary.

(2.) Heard Sri D.V.Sasidhar, learned counsel for the petitioner, Sri P. Rajesh, learned Assistant Government Pleader for Panchayat Raj and Finance Department, for respondents 1 to 5, 8 and 9, and Sri Chaitanya, learned counsel representing Sri Y. Koteswara Rao, learned standing counsel for respondents 6.

(3.) The Panchayat Secretary of respondent No.6-Gram Panchayat entrusted different works to the petitioner, a member of the Works Committee, Muppala Village. Though the orders were dtd. 20/2/2024, 19 different orders were issued for distinct works and entrusted to the petitioner. All the works, as seen from the orders/agreements, relate to the construction of C.C. drains in Muppalla Village. In the orders-Ex.P1, it was noted as follows: