RAYAPUREDDY SRINIVASA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard respective counsel appearing for the petitioners and the respondents in all writ petitions. Perused the material available on record.

(2.) As the issue involved in all these writ petitions is one and the same, all these writ petitions are disposed of by a common order.

(3.) All these writ petitions have been filed seeking writ of Mandamus to declare the action of the respondents in not clearing the bills submitted by the petitioners for the works executed prior to 2019 under Mahatma Gandhi National Rural Employment Guarantee Scheme (in short "MGNREGS"), the works executed under Special Development Fund (SDF), Rural Development Fund (RDF), C.M. Tipping Fund and other works executed and for non- payment of the amounts, for which they are legitimately entitled as illegal, arbitrary, unjust, against to principles of natural justice and violative of Article 14 and 21 of the Constitution of India.