D Satyanarayana vs The State Of Andhra Pradesh
2023 Latest Caselaw 1123 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                 WRIT PETITION No.2318 of 2023
ORDER:

The petitioner had executed a contract work for construction

of Women Self Help Group Federation Building at Pasivedala

Village in Kovvuru Mandal, under an agreement. After execution

of the said contract, a final bill for a sum of Rs.2,32,133/- 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.2318 of 2023

23.02.2023 RJS