ARIKATLA KOTI LINGAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Shaik Meeravali, learned counsel for the petitioner, Sri P. Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Rural Development & Finance and Planning Department, for the respondents 1 to 6, and Ms. Kavitha, learned counsel representing Sri M.Sudhir, learned Standing counsel for the respondents 7 and 8.

(2.) The above writ petition was filed to declare the action of the respondents in not releasing the amount of Rs.9,05,908.00 payable to the petitioner in relation to the works executed by it i.e., 1) Improment to the Road from SC Colony to Mupparajupalem Reach 03 in Kondapi Gram Panchayat, Kondapi Mandal, 2) Improment to the Road from SC Colony to Mupparajupalem Reach 04 in Kondapi Gram Panchayat, Kondapi Mandal, 3) Improment to the Road from SC Colony to Mupparajupalem Reach 05 in Kondapi Gram Pancahayat, Kondapi Mandal, and 4) Improment to the Road from SC Colony to MUpparajupalem Reach 06 in Kondapi Gram Panchayat, Kondapi Mandal, as illegal and arbitrary.

(3.) Today, when the matter is taken up for consideration, Ms.Kavitha, learned counsel representing Sri M.Sudhir, learned Standing counsel for the respondents 7 and 8, submitted instructions of the Mandal Parishad Development Officer, Mandal Praja Parishad, Kondapi 7th respondent, dtd. 4/3/2026. Wherein it is stated as follows: