Gorla Chakrapani Reddy vs The State Of Andhra Pradesh
2023 Latest Caselaw 814 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                 WRIT PETITION No.1872 of 2023

ORDER:

The petitioner had executed a contract work for

Construction of Veterinary dispensary at Nagarimadu of

Valmaikipuram Mandal, Chittoor District, vide Agreement No.

2016-17, dated 09.01.2017. As the petitioner was not paid

his dues amounting to Rs.17,27,171/-, 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 disposed, 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.

10.02.2023 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.1872 of 2023

10.02.2023

BSM