Yantrapragada Abbulu vs State Of Andhra Pradesh
2021 Latest Caselaw 5442 AP

THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

             WRIT PETITION No.30360 of 2021
ORDER:

This writ petition has been filed for a direction to the

respondents to release amounts payable to the petitioner on

account of the works executed by the petitioner as per M Book

No.24/B/MGNREGS/PR/ELR/2017-18 in respect of Work ID No.

057041501001080024; M Book No.772/A/ NREGS/PR/ELR/2015-

16 in respect of Work ID No.057041501001080022 and M Book

No.35/B/MGNREGS/PR/ELR/201718 in respect Work ID

No.057041501001080023 for the material cost and technical

expert and skilled labour supplied by the Petitioner for providing

internal CC roads in Chikkala Village, Chagallu Mandal, West

Godavari District.

2. In view of the judgments of this Court in W.P.No.26794 of

2021 and batch, dated 02.12.2021, this Writ Petition is disposed

of, in terms of the said judgments, directing the respondents to

pay principal amount of the bill raised by the petitioner within a

period of four weeks and leaving it open to the writ petitioner to

review/raise/agitate to his rights with regard to the interest on

these amounts after the disposal of the writ appeals pending

before the Court. There shall be no order as to costs.

Consequently, miscellaneous petitions, if any, pending shall stand closed.

_________________________ JUSTICE R.RAGHUNANDAN RAO Date : 22.12.2021 SPP

THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

WRIT PETITION No. 30360 of 2021

Date : 22.12.2021

SPP