M Dohada Prasanna vs The State Of Ap
2023 Latest Caselaw 1124 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                 WRIT PETITION No.2309 of 2023
ORDER:

The petitioner had executed a contract work for construction

of low level causeway over Swarnamukhi river near Maravapalli of

Kasipentla Gram Panchayat, Chandragiri Mandal, vide Agreement

No.2018-2019, dated 10.12.2018. As the petitioner was not paid

his dues amounting to Rs.13,17,950/-, 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 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.2309 of 2023

23.02.2023 RJS