Kambapu Surya Rao vs The State Of Andhra Pradesh
2023 Latest Caselaw 1121 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                  WRIT PETITION No.41976 of 2022
ORDER:

The petitioner had executed a contract work for construction

of CC road and Drain at BC colony of Reddipeta Village of Dallipeta

Gram Panchayat, vide Agreement No.2018-2019, dated

06.02.2019. As the petitioner was not paid his dues amounting to

Rs.8,45,439/-, he has approached this Court by way of the present

writ petition. The petitioner shall also submit his GST Number.

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 allowed, 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.41976 of 2022

23.02.2023 RJS