Donthala Purnachandra Rao vs The State Of Andhra Pradesh
2021 Latest Caselaw 5481 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.30592 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 for reconstruction of the road from V.V. Road

to V.L. Road via Maddulaparva in Reddigudem Mandal of Krishna District

under Reconstruction of PR Roads Grant Scheme agreement dated

10.09.2018.

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.

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

closed.

_________________________ R. RAGHUNANDAN RAO, J.

24th December, 2021 Js.

                          2                           RRR,J
                                      W.P.No.30592 of 2021

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.30592 of 2021

24th December, 2021 Js.