M/S Prudhiv Constructions vs The State Of Andhra Pradesh,
2021 Latest Caselaw 5445 AP

THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

             WRIT PETITION No. 29842 of 2021

ORDER:

This writ petition has been filed for a direction to the

respondents to release amounts payable to the petitioners on

account of the works executed by the petitioners in relation to

the work i.e., BT to Road from NH 16 to Malapeta via

Polavaram, Bejjipuram Pothuluru, Chinnatamarapalli in

Nandigam Mandal of Srikakulam District under up gradation

of MGNREGS (SCP) Grant 2015-16.

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 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 RJS

THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

WRIT PETITION No.29842 of 2021

Date : 22.12.2021

RJS