The vs Unknown
2023 Latest Caselaw 579 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                              W.P.No.1760 of 2023

ORDER:

The petitioner had executed a contract work for improvements to

the road from Gudupalle Road to Palace Road of Kuppam Mandal, Chittoor

District, under Agreement dated 25.01.2018. As the petitioner was not

paid his dues amounting to Rs.22,37,928/-, 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.

                                   2                              RRR,J
                                                  W.P.No.1698 of 2023

As a sequel, pending miscellaneous petitions, if any, shall stand

closed.

_________________________ R. RAGHUNANDAN RAO, J.

2nd February, 2023 Js.

                          3                          RRR,J
                                      W.P.No.1698 of 2023

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.1698 of 2023

2nd February, 2023 Js.