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Judgment
ORDER:
This writ petition is filed under Article 226 of the Constitution of India, to declare the action of the respondents in not releasing the bill amount of Rs.1,45,141/- towards the works executed by the petitioner as illegal, and consequently direct the respondents to release the payment of bill amounts with interest @ 24% per annum for the delayed amount to the petitioner in respect of execution of the work.
The learned Standing Counsel for Gram Panchayats for Rayalaseema Region, representing the respondent No. 7, placed on record a copy of written instructions of the Panchayat Secretary, Narasimpalli Panchayat, Gorantla Mandal, Sri Sathya Sai District, dated 06.10.2026, and submitted that the answering respondent is unable to pay the said amount to the petitioner till date solely due to paucity of funds available in the Gram Panchayat. The Gram Panchayat is facing financial constraints and the funds under the relevant head are not presently available for disbursement. He undertakes to release the admitted amount of Rs. 1,45,141.50 ps. to the petitioner as and when the funds are made available under the 15th Finance Commission Grant or any other appropriate head.
In the light of the written instructions admitting liability, the learned counsel for the petitioner requested to dispose of the writ petition directing the respondents to pay the admitted amount.
Having regard to the submissions made on both the sides, the writ petition is disposed of, directing the respondents to release the amount of Rs.1,45,141/- (rupees one lakh forty five thousand one hundred and forty one only) to the petitioner along with the interest, if any, as per the lawful entitlement, within a period of one (01) 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.