The State Of Andhra Pradesh vs S.Srinivas
2022 Latest Caselaw 573 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                    MAIN CASE No.W.A.No.125 of 2022

                          PROCEEDING SHEET

Sl.   DATE                             ORDER                              OFFICE
No.                                                                        NOTE
1.  02.02.2022 CPK,J & Dr.KMR, J

                                  W.A.No.125 of 2022

                      Admit. Notice.
                           I.A.No.1 of 2022
                     Heard     the   learned   Government      Pleader
              appearing for the petitioners and learned counsel for
              the respondent No.1.

The appeal is directed against the order of learned Single Judge on 23.08.2021 in W.P.No.19216 of 2021. As the case on hand is covered by an order of this Court in W.A.No.724 of 2021, dated 18.11.2021, the directions of the learned Single Judge with regard to payment of interest to the respondent No.1 and also setting aside the provision in Memo No.1263069/RD.II/A1/2020, dated 05.11.2020 and the Memo No.1388361/RD.II/A1/2020, dated 12.05.2021 relating to deduction of 21.02% for DCC works and 6.333% for MCC works while making payments 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.

Contd., The other conditions 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.

________________________ C. PRAVEEN KUMAR, J

____________________________ DR. K. MANMADHA RAO, J DRK