Jnagam Lal Bahadur Sastry, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1866 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                 WRIT PETITION No.4396 of 2023

ORDER:

The petitioner had executed a contract work for

Maintenance of Toilets & Soak Pits at Sangameswaram Ghat,

Thungabhadra Pushkaraalu-2020 in Kothapalli Mandal,

Kurnool District, vide Agreement dated 08.02.2021. As the

petitioner was not paid his dues amounting to Rs.4,87,637/-,

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 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.4396 of 2023

11.04.2023

BSM