DATTASAI CONSTRUCTIONS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed questioning the action of Respondents in not paying the interest on the delayed payments of contract bills @ 6% per annum for the amount of Rs.1,24,57,558.00 from 1/1/2021 to 21/11/2023 by the Respondents, as illegal and arbitrary.

(2.) The Petitioner herein is a Contractor and has been awarded tender for construction of Workshop and Multipurpose Hall, Class Rooms and Provisions of internal C.C. Roads and Repairs etc., for Government RITI, Bhadragiri Village, Gummalakshmipuram Mandal, Vizianagaram District and the estimated value of the work is Rs.318.00 Lakhs vide Agreement No.6/2019-20, dtd. 27/5/2019. Though the Petitioner had completed the work in terms of the Agreement, the balance amount of Rs.1,24,57,558.00 was due to the Petitioner. Hence, the Petitioner filed W.P.No.9706 of 2023 before this Court and the same was disposed of on 12/7/2023 with the following directions;

(3.) Pursuant to the Order dtd. 12/7/2023 passed by this Court in W.P.No.9704 of 2023 the Petitioner was paid the amounts due. Presently, the grievance of the Petitioner is that the Petitioner is entitled for the payment of interest at the rate of 6% per annum on the delayed payments as the Petitioner suffered immense loss due to the delay in payment of bills.