Narikelapu Budeiah, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1122 AP

        HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                WRIT PETITION No.2592 of 2023

ORDER:

The petitioner had executed a contract work for

construction of the Internal roads in Janapadu Village of

Piduguralla Mandal, Guntur District, under an agreement. After

execution of the said contract, a final bill for a sum of

Rs.4,08,206/- 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.2592 of 2023

23.02.2023 RJS