The vs Road Over Existing Damaged Cc Road ...
2023 Latest Caselaw 580 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                              W.P.No.1746 of 2023

ORDER:

The petitioner had executed certain contract works of providing CC

Road over existing damaged CC Road in certain areas of Armianipenta,

89-Pedduru GP of Ramakuppam Mandal in Chittoor District, under

different Agreement dates. As the petitioner was not paid his dues, viz.,

Rs.3,71,726/- in M.Book No.491-B and Rs.4,45,966/- in M.Book No.492-B

respectively, the petitioner 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.

                                     2                                RRR,J
                                                     W.P.No.1746 of 2023

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.

2nd February, 2023 Js.

                          3                          RRR,J
                                      W.P.No.1746 of 2023

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.1746 of 2023

2nd February, 2023 Js.