The State Of Andhra Pradesh vs N Suryanarayana Reddy
2023 Latest Caselaw 1370 AP

Citation : 2023 Latest Caselaw 1370 AP
Judgement Date : 10 March, 2023

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs N Suryanarayana Reddy on 10 March, 2023

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


MAIN CASE No.: W.P. No.5881 of 2023

                      PROCEEDING SHEET
Sl.No    DATE                                                                       OFFICE
                                             ORDER                                   NOTE
 2.     10.03.2023   VS, J

                                     W.P. No.5881 of 2023

                             Learned Government Pleader for Roads &

                     Buildings is directed to take out personal notice

                     to all the respondents returnable within a period

of two (2) weeks.

Learned Government Pleader is also

directed to file a memo to that extent.

Post the matter after four (4) weeks.

________ VS, J I.A. No.1 of 2023

The present writ petition is filed challenging the award passed by the 3rd respondent in Case No.21C/IFC/2020/1228, dated 29.06.2020, on the file of the A.P. Micro and Small Enterprises Facilitation Council at Vijayawada.

Heard Sri C. Suman, learned Special Government Pleader appearing on behalf of the learned Government Pleader for Roads & Buildings.

During the course of argument, learned Special Government Pleader have argued that in pursuance of the award they have already paid the admitted amount of Rs.24,46,61,866/-, but, however, their grievance is only with regard to the interest portion awarded by the 3rd respondent.

Learned Special Government Pleader brought to the notice of this Court that the works allotted to the respondents does not involve any supply and cannot be treated as Work Contracts as ordered by the 3rd respondent in the said award, and also relied upon a judgment in W.P. No.27670 of 2021 and batch wherein this Court under similar circumstances by referring to various case laws held that the Act 27 of 2016 could not apply to the work contracts.

In view of the submissions made by the learned Special Government Pleader, this Court feels it appropriate to stay the award passed by the 3rd respondent in Case No.21C/IFC/2020/1228, dated 29.06.2020, on the file of the A.P. Micro and Small Enterprises Facilitation Council at Vijayawada, only to the extent of interest portion, for a period of eight (8) weeks.

________ VS, J

KGR/TVN