The vs Building At Muttam
2023 Latest Caselaw 584 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                               W.P.No.1721 of 2023

ORDER:

The petitioner had executed a contract work for construction of VO

Building at Muttam, SC Colony of Muttam, GP Santhipuram Mandal,

Chittoor District, under Agreement dated 18.09.2018. As the petitioner

was not paid his dues viz., Rs.3,70,068 under M.Book No.1579-A;

Rs.6,39234/- under M.Book No.1588-A and Rs.3,41,102/- under M.Book

No.1980-A, 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.1721 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.1721 of 2023

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.1721 of 2023

2nd February, 2023 Js.