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Judgment
This writ petition under Article 226 of the Constitution of India is filed seeking the following relief:-
“…to issue a writ, order or direction, more particularly one in the nature of writ of Mandamus declaring the action of the respondents in not releasing payment for the bill to the petitioner for the work executed by him namely, construction of bus shelter in Konamgunta road in Kalaganda G.P of Balayapallimandal under agreement No.114/2017-18, dated 01.02.2018 for an amount of Rs.1,84,380/- as illegal, arbitrary, mala fide, high-handed and contrary to the procedure established by law apart from being violative of Articles 14 and 19(1)(g) of the Constitution of India and consequently direct the respondents to release the payment of above bill along with interest forthwith in the interest of justice and pass such further order or orders as this Court may deem fit and proper in the circumstances of the case.”
The case of the petitioner, briefly stated, is as follows:-
The respondent No.4 / Executive Engineer, Gudur, entrusted the subject work, namely, construction of bus shelter in Konamgunta Road in Kalaganda gram panchayat of Balayapalli mandal under agreement No.114 / 2017-18, dated 01.02.2018, on nomination basis, to the petitioner. The respondent No.5 recorded M. books and quantified the bill amount and approved for Rs.1,84,380/-. Though the petitioner completed the work entrusted to him, the respondents have not released amount for the works executed by the petitioner.
The learned Assistant Government Pleader for Panchayat Raj & Rural Development placed on record a copy of the written instructions of respondent No. 4 vide Letter No.A2 / Court Cases / 2026, dated 26.10.2026, wherein it was stated as follows:-
“The Joint Director of Works and Accounts, Ongole, rejected and cancelled the bill as per the instructions of the Planning department. Addressed to the higher authorities to release the budget under S.D.F grant vide letter Rc. No. B1 / Court Cases / 2026of Executive Engineer, P.R.I., Gudur, dated 13.10.2026. Soon after release of the budget, the pending bill will be uploaded in C.F.M.S. to make payment to the petitioner.”
The learned counsel for the petitioner requested to dispose of the writ petition in the light of the written instructions.
Having regard to the above submissions, the writ petition is disposed of directing the respondents to release the admitted amount of Rs.1,63,521/- (One Lakh Sixty three thousand five hundred and twenty one only) to the petitioner, along with interest as per the entitlement, within a period of one (1) month from the date of receipt of a copy of this order.
There shall be no order as to costs.
Pending miscellaneous petitions, if any, shall stand closed.