Mallavarapu Papa Rao vs The State Of Ap
2023 Latest Caselaw 1102 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                  WRIT PETITION No.2670 of 2023
ORDER:

The petitioner had executed a contract works for

construction of Cremation/Burial grounds at Narisettyvaripalem

Village in Kandukur Mandal, SPSR Nellore District (Old Prakasam)

(Christian) of Narisettyvariplalem in Kandukur Mandal of SPSR

Nellore District, for an amount of Rs.42,025/- and

Cremation/Burial grounds at Narisettyvaripalem Village (Hindu

East) of Narisettyvaripalem in Kandukur Mandal, SPSR Nellore

District (Old Prakasam) for an amount of Rs.36,945/-. As the

payments of the said amounts have 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.2670 of 2023

23.02.2023 RJS