Golla Bhaskar vs The State Of Ap
2023 Latest Caselaw 1105 AP

        HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                WRIT PETITION No.2424 of 2023

ORDER:

The petitioners had executed various contract works for

Percolation tanks and check dams in Kurnool District, under

various agreements. After execution of the said contracts, a

final bill for a sum of Rs.65,55,742/- had been prepared. As the

payment of the said amount has not been made by the

respondents, the petitioners have 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 petitioners

within a period of three weeks from today and in any event to

pay the amounts due to the petitioners within a period of six

weeks thereafter.

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

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.2424 of 2023

23.02.2023 RJS