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Judgment
The Petitioner is aggrieved by the inaction on part of the respondents in releasing the balance amount of Rs.4,59,480/- (Rupees Four Lakhs Fifty Nine Thousand Four Hundred and Eighty only) payable to the petitioner for the work completed at KGBV, Owk (M), Nandyal District under MBMB Phase-II.
It is submitted that the petitioner was entrusted the work of construction of Additional Class Rooms. The total value of work which was executed was Rs.14,82,580/- (Rupees Fourteen Lakhs Eighty Two Thousand Five Hundred and Eighty only) and an amount of Rs.10,23,100/- (Rupees Ten Lakhs Twenty Three Thousand One Hundred only) was paid by the School Management Committee (SMC). The balance amount of Rs.4,59,480/- (Rupees Four Lakhs Fifty Nine Thousand Four Hundred and Eighty only) is admittedly due payable.
It is submitted that the concerned Engineers have issued a Valuation Report duly certifying the balance amount as Rs.4,59,480/- and further instructed the Principal of KGBV, Owk (M) to release the balance amount to the petitioner.
It is submitted that, though the Valuation Report is issued on 15.03.2025, no amounts have been forth coming from the respondent side.
Learned Standing Counsel appearing for respondents submits that the 5th respondent is a competent authority to release the amounts. It is submitted that the work has been executed as desired by the respondents and it is also not in dispute and a part amount is released to the petitioner leaving a balance of Rs.4,59,480/- (Rupees Four Lakhs Fifty Nine Thousand Four Hundred and Eighty only).
Considering the submissions, the Writ Petition stands Disposed of directing the Respondents to verify and release the payments as expeditiously as possible within a period of four (04) weeks.
Accordingly, the Writ Petition is disposed of.
There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.