AI Structured Summary
Not yet generated for this judgment
Judgment
R. Raghunandan Rao, J
The petitioner had been awarded the various contracts for taking up the “Neeru-Chettu” programme for Construction of Open trough I R Distributory, Construction of retaining wall at breached portion and slab culvert, Repairs to breach portion of main canal, Construction of slab culvert, Construction of protection wall at breached portion and RCC slab culvert and Desiliting and improvement to kotha tank in East Godavari District, vide Agreement Nos.327, 328, 329 & 330/2018-19, dated 25.10.2018, Agreement No.331/2018-19, dated 06.11.2018 and Agreement No.385/2018-19, dated 18.01.2019. After execution of the said works, a final bill for Rs.90,41,382/-had been prepared and submitted to the concerned for payment. As the payment of the said amount has not been made by the respondents, the petitioner had approached this Court, by way of this writ petition.
It is the contention of the petitioner that even though the respondents admitted that the petitioner is entitled for payment of the aforesaid sums of money, no payment is being made. The petitioner contends that such non-payment of money is clearly arbitrary and high-handed requiring the interference of this Court.
This Court, in various orders, including the judgment of a learned Single Judge of this Court dated 05.10.2021 in W.P.No.10038 of 2021 and batch had taken the view that such non-payment of dues is arbitrary and that such dues need to be cleared by the respondents at the earliest.
The learned Government Pleader submits that the respondent authorities are verifying the claims of the petitioner and would be in a position to make payment only after such verification is completed.
In view of the aforesaid directions of this Court in various cases and after hearing the submissions of the learned counsel for the petitioner, learned Government Pleader for Irrigation, this writ petition is disposed of with a direction to the respondents to complete the verification process within a period of three weeks from the date of receipt of a copy of this order and thereafter to pay the amount due to the petitioner depending upon the outcome of the verification, within a period of six weeks. It would also be open to the petitioner to agitate his/her/their claim for interest, if any payable by the respondents, in an appropriate forum. There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.