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Judgment
This writ petition under Article 226 of the Constitution of India is filed seeking the following relief:-
“…to issue an appropriate writ, order or direction, more particularly one in the nature of Writ of Mandamus declaring the action of the respondent authorities in not releasing an amount of Rs.5,38,949/- to the petitioner for the execution of the above mentioned works, respectively as arbitrary, illegal, contrary to the law and against the principles of natural justice and against the norms of public policy and to issue consequential direction directing the respondent authorities to release the amounts payable to the petitioner with interest at 6% per annum and to pass such other order or orders in the interest of justice.”
The case of the petitioner, briefly stated, is as follows:-
The respondent No.3 / Commissioner, Panchayat Raj and Rural Development accorded permission to respondent No.6 / Executive Engineer, P.R.I. Division, Kandukur, Prakasam district to execute works in respondent No.7 / Pedakanumulla gram panchayat, and on the directions of the respondent No.7, the petitioner executed the work within the stipulated time and submitted the bills as per the agreement. The respondent authorities being satisfied with the execution of the work prepared the bills and quantified the amount payable to the petitioner. Though the respondent authorities paid bills by issuing cheques, however, the quality control (QC) and social audit (SA) amounts which were already recorded in the measurement books were not released. The total balance amount to be paid for the works undertaken by the petitioner is Rs.5,38,949/-. Hence, this writ petition is filed.
The learned Assistant Government Pleader for Panchayat Raj & Rural Development placed on record a copy of the written instructions of respondent No. 6 vide Rc. No. A2 / Court Cases / 2026, dated 26.10.2026, wherein it was stated as follows:-
“It is submitted that the above works are in completed stage in NIC portal. To be amount to the petitioner is Rs.5,38,949/- and there is no dispute in amount claimed by 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.5,38,949/- (Five Lakh thirty eight thousand nine hundred and forty nine 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.