Munnangi Adivamma, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3131 AP

       HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
              WRIT PETITION No.16480 of 2021

ORDER:

It is the case of the petitioners that they were provided

financial assistance under a scheme of the Government of

Andhra Pradesh known as "YSR Cheyutha" for the year 2020. It

is their complaint that, they were not extended the said financial

assistance for the year 2021 even though they had made

applications to the respondent No.8 for the above financial

assistance.

2. Sri Vinod K.Reddy, learned counsel appearing for

the respondents 6 to 8 submits that the petitioners, while giving

their applications, did not furnish the necessary documents to

show that they are eligible for such financial assistance and as a

result of the non submissions of documents, the applications of

the petitioners were initially rejected. Thereafter, the documents

of the petitioners were verified and the cases of the petitioners

were recommended for payment to the Government and

sanction of funds from the Government is awaited.

3. Sri Ravi Teja Padiri, learned counsel for the 5th

respondent submits that these recommendations sent by the

respondents 6 to 8 require to be verified through a fixed process

by the MPDEO and thereafter, the papers would be sent to the

CFMS authority, for release of the financial assistance to the

petitioners. He submits that this process is underway.

4. Sri Madhava Rao Nalluri, learned counsel for the

petitioners would also rely upon a Judgment of a learned Single

Judge of this Court dated 03.08.2021 in W.P.No.13819 of 2021.

5. Heard Sri Madhava Rao Naluru, learned counsel for

the petitioners, and Sri Ravi Teja Padiri, learned counsel for the

5th respondent.

6. In view of the directions of the learned Single Judge

in W.P.No.13819 of 2021, dated 03.08.2021 and in view of the

submissions made by the learned counsel for the petitioners,

this writ petition is disposed of with a direction to the

respondents 5 and 6 to complete the verification and within a

period of one month from the date of receipt of this order and

thereupon, either release the financial assistance to the

petitioners or furnish a copy of an order of rejection if such an

order is being made.

7. The exercise of releasing financial assistance or

furnishing a copy of the order will also be completed within two

weeks from the date of completion of the verification process.

There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

23.08.2021 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.16480 of 2021

23-08-2021

RJS