Shaik Basha vs The State Of Andhra Pradesh & Ors.

The learned counsel for the petitioner submits that the petitioner was entrusted with the work for procurement of spider Lilly white and Baugainvilliea colours seedlings plantation along the VVIP route and venue areas in Kurnool District.

It is submitted that the petitioner had completed the work entrusted to him and that the competent authority of the respondents had also approved the payments due and payable to the petitioner. The respondents have also recorded the progress of the work and the amounts due and payable to the petitioner in the M-Book.

Heard the submissions of the learned counsel for the petitioner and the learned Government Pleader for Social Welfare.

During the course of hearing, the learned Government Pleader of Social Welfare submits that the work has been completed and that the petitioner has also submitted the final bills and the amounts due and payable to the petitioner have been duly admitted. It is submitted that further funds are awaited and that, soon after the release of the funds, the bills due and payable to the petitioner shall be cleared.

Recording the submissions, the Writ Petition is disposed of directing the respondents to verify and release the payments due and payable to the petitioner as expeditiously as possible, preferably within a period of six (06) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand closed.