Varalakshmi Automobiles Pvt. Ltd. vs The State Of Andhra Pradesh,
2024 Latest Caselaw 7668 AP

Citation : 2024 Latest Caselaw 7668 AP
Judgement Date : 23 August, 2024

Andhra Pradesh High Court - Amravati

Varalakshmi Automobiles Pvt. Ltd. vs The State Of Andhra Pradesh, on 23 August, 2024

APHC010302142024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                  [3330]
                          (Special Original Jurisdiction)

               FRIDAY ,THE TWENTY THIRD DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

    THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO

                     WRIT PETITION NO: 15211/2024

Between:

Varalakshmi Automobiles Pvt. Ltd.                       ...PETITIONER

                                    AND

The State Of Andhra Pradesh and Others              ...RESPONDENT(S)

Counsel for the Petitioner:

1. SRINIVASA RAO BODDULURI

Counsel for the Respondent(S):

1. GP FOR ANIMAL HUSBANDARY

2. GP FOR FINANCE PLANNING

The Court made the following:

The Court made the following order:-

The present writ petition is filed to direct the respondents to release the

interest amount to the petitioner on the payments received towards supply of

48 four wheeler (mini) transportation vehicles to the beneficiary fishermen

under the SCC, STC and BCC Action Plan from 2017-18 and consequently

direct the respondents to pay the amount of Rs.1,82,39,251/- towards interest.

Learned counsel for the respondents filed written instructions, wherein it

is stated that there is no such provision for payment of interest on the delayed

payment of the principle amount. Further it is stated that this Court vide

judgment dated 26.04.2022 in W.A.No.791 of 2022 has categorically held that

the appellant has to approach the Civil Court for interest and also this Court

vide common judgment dated 02.12.2022 in W.A.Nos.461 of 2022 & batch

dismissed the plea of the similarly placed appellants. Hence, prayed to

dismiss the present writ petition.

Therefore, the present writ petition is disposed of directing the petitioner

herein to approach the Civil Court for interest on the delayed payments. There

shall be no order as to costs.

As a sequel thereto, miscellaneous Petitions pending, if any, shall stand