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The State Of Andhra Pradesh vs Bommineni Ramanjaneyulu
2021 Latest Caselaw 5337 AP

Citation : 2021 Latest Caselaw 5337 AP
Judgement Date : 17 December, 2021

Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs Bommineni Ramanjaneyulu on 17 December, 2021
         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.A.No.830 of 2021

                              PROCEEDING SHEET

Sl.                                                                             OFFICE
                                             ORDER

No DATE NOTE

01. 17.12.2021 CPK, J & Dr. KMR, J

I.A.No.1 of 2021

Heard learned counsel for both sides.

Being satisfied with the reasons stated in the affidavit filed in support of the petition, the delay of 22 days in filing the appeal is condoned.

W.A.No.830 of 2021 Heard learned Government Pleader for Panchayat Raj and Rural Development for the appellants and Sri P.L.Narasimha Rao, learned counsel for respondent No.1.

It is accepted at the bar that similar issue was before the Court on 18.11.2021 in W.A.No.724 of 2021, which has been admitted for hearing and interim order staying the direction for payment of interest has been passed.

In view thereof, the Appeal is admitted for hearing.

Post along with W.A.No.724 of 2021. In the meantime, the direction of the learned Single Judge regarding payment of interest to respondent No.1 as also setting aside the provision in Memo No.1263069/RD.II/A1/2020, dated 05.11.2020 and the Memo No. 1388361/ RD.II/A1/2020, dated 12.05.2021 relating to deduction of 21.02% for DCC works and 6.333% for MCC works, shall remain stayed.

The Court would record the stand of learned Advocate General in W.A.No.724 of 2021 that the direction of the learned Single Judge for making payment of the principal amount of the bills raised by the original writ petitioner, in terms of the order of the Division Bench in W.P. (PIL) No.166 of 2019 (Krishna District Grama Panchayathi Sarpanchla Sangam v. The State of Andhra Pradesh and others), shall be complied within four weeks, if already not done.

It is clarified that the appellants shall comply with the rest of the directions issued by the learned Single Judge in the judgment under appeal.

________________ CPK, J

________________ Dr. KMR, J Ivd

 
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