D Shankar Reddy vs The State Of Ap
2023 Latest Caselaw 2233 AP

          HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                   WRIT PETITION No.6530 of 2023

ORDER:

The petitioner had executed a contract work for

construction of Community Hall in SC colony of Nallakalava

village of Atmakur Mandal for the year 2018-19 dated

27.11.2018 under an agreement. After execution of the said

contract, an amount of Rs.8,18,613/- had been prepared and

submitted to the concerned for payment. As the payment of the

said amount has not been made by the respondents, the

petitioner has approached this Court, by way of this 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.

21.04.2023 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.6530 of 2023

21.04.2023 RJS