Valluru Chenchu Ramaiah vs The State Of Andhra Pradesh
2023 Latest Caselaw 1865 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                 WRIT PETITION No.6979 of 2023

ORDER:

The petitioner had executed a contract work for

construction of Community Hall at Yachavaram Village in

Balayapalli Mandal, vide Agreement dated 11.01.2019. As the

petitioner was not paid his dues amounting to Rs.5,37,211/-,

he has approached this Court, by way of the present writ

petition.

2. A learned Single Judge of this Court, in similar

Circumstances, after considering the earlier orders of this

Court, by an order dated 08.02.2022 in W.P.No.3074 of 2022,

had directed that the respondents should pay the principal

amount of the bill raised by the petitioner therein while

leaving it open to the petitioner to agitate his right for

interest.

3. In the said circumstances and following the said

Judgment, this Writ Petition is disposed of, with a direction

to the respondents to finalize the amounts payable to the

petitioner within a period of three weeks from today and in

any event to pay the amounts due to the petitioner within a

period of six weeks thereafter.

4. Needless to say, it would be open to the petitioner

to agitate his rights for payment of interest in an appropriate

forum. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any,

shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

11.04.2023

RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.6979 of 2023

11.04.2023

RJS