Kotanka Ramamohan Reddy vs The State Of Andhra Pradesh
2023 Latest Caselaw 1099 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                 WRIT PETITION No.2346 of 2023
ORDER:

The petitioner had executed a contract work under Ramagiri

Project viz., Check Wall, for a bill of Rs.37,730/- and Check Wall

for a bill of Rs.1,10,821/- totaling to Rs.1,48,551/-, under an

agreement. After execution of the said contract, a final bill for a

sum of Rs.1,48,551/-/- had been prepared. 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.

23.02.2023 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.2346 of 2023

23.02.2023 RJS