The State Of Andhra Pradesh, vs S Srinivas
2022 Latest Caselaw 5014 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.A.No.568 of 2022

                          PROCEEDING SHEET

Sl.
                                         ORDER

No DATE

3. 4.8.2022 CPK, J & DVR, J

It is stated that the issue involved in the present writ appeal is squarely covered by order, dated 02.02.2022, in W.A.No.125 of 2022.

Heard the learned Government Pleader appearing for the petitioners and the learned counsel for respondent No.1.

The appeal is directed against the order, dated 23.08.2021, of learned Single Judge in W.P.No.19898 of 2020. As the case on hand is also covered by an order of this Court in W.A.No.724 of 2021, dated 18.11.2021, the direction of the learned Single Judge with regard to payment of interest to respondent No.1 shall remain stayed. But, however, the payment of principal amount of the bills raised by the original writ petitioner in terms of the judgment of the Division Bench of this Court in (Krishna District Grama Panchayathi Sarpanchla Sangam v. The State of Andhra Pradesh and others) delivered on 02.11.2021 in W.P. (PIL) No.166 of 2019 shall be made within a period of four (4) weeks, if not already made.

The other conditions, if any, in the order impugned in the present Writ Appeal shall remain unaltered and shall be complied with. List the writ appeal along with W.A.No.724 of 2021.

___________ CPK, J

___________ DVR, J AMD