M/S. B. Sreenivasulu Reddy And ... vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1110 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                   WRIT PETITION No.2681 of 2023

ORDER:

The petitioner had executed a contract work for

Construction of residential school complex for minorities at

Dinnedevarapadu Village and Construction of post metric

hostel at Dinnedevarapadu Village, Kurnool Mandal, Kurnool

District, vide Agreement No.CE/APEWIDC/VIJ/2017-18,

dated 11.08.2017. As the petitioner was not paid his dues

amounting to Rs.73,46,162/-, 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, 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 MJA

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.2681 of 2023

23.02.2023

MJA