M/S. National Academy Of ... vs M/S. Coastal Engineering ...
2022 Latest Caselaw 2408 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



          WRIT APPEAL Nos.326 and 337 of 2013

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


       The present writ appeals are arising out of orders

dated 18.09.2012 passed in W.P.Nos.29313 and 29265 of

2012 respectively.

       The facts of the case reveal that the writ petitions

were preferred by the respondent No.1 herein being

aggrieved by the action of the State of Andhra Pradesh in

deducting 0.25% of the gross bill amounts payable to the

contractors for the purpose of construction of National

Academy of Construction as well as the Chief Minister

Relief Fund.

Large number of writ petitions were preferred and the

learned Single Judge by a common order dated 11.12.2008

passed in W.P.No.23976 of 2008 and batch has allowed the

writ petitions. Not only this, writ appeals were preferred in

W.A.No.279 of 2009 and batch and the Division Bench by a

common judgment dated 28.06.2011 has upheld the

orders passed by the learned Single Judge. It has also

been brought to the notice of this Court that the SLP

preferred in the matter was dismissed as withdrawn.

In the considered opinion of this Court, as the

controversy involved in the present case stands concluded

on account of the common judgment passed in W.A.No.279

of 2009 and batch dated 28.06.2011, no further orders are

required to be passed in the present writ appeals and the

writ appeals are accordingly dismissed.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

07.06.2022 vs