Adusumalli Lakshmi Deepak vs The State Of Andhra Pradesh,
2021 Latest Caselaw 5443 AP

THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

             WRIT PETITION No.30316 of 2021

ORDER:

This writ petition has been filed for a direction to the

respondents to release amounts Rs.17,81,243/- payable to the

petitioner in relation to the works executed by the petitioner to

the account of Gram Panchayats of Chandrala and Seri Kalvapudi

Villages, Gudlavalleru Mandal, Krishna 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. 30316 of 2021

Date : 22.12.2021

SPP