M/S.Rao And Rao Civil Enginering Works vs The District Collector And 3 Ors
2025 Latest Caselaw 2862 Tel

Telangana High Court

M/S.Rao And Rao Civil Enginering Works vs The District Collector And 3 Ors on 6 March, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

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    HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                  AND
       HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                          A.S.No.451 OF 2012
JUDGMENT :

(Per H on'ble Sri Justice Abhinand Kumar Shavili)

Aggrieved by the order dated 31.01.2012 passed in

O.S.No.19 of 2004 by the II Additional District Judge, Warangal,

the present appeal has been filed by the appellant.

Learned counsel appearing for the appellant had

contended that the appellant has filed O.S.No.19 of 2004 for

recovery of an amount of Rs.1,55,80,208/- along with interest

@ 18% p.a. and the said suit was dismissed vide judgment dated

31.01.2012. However, the respondent-State Government has

admitted certain amounts and to that effect, G.O.Ms.No.533,

dated 24.04.2008 was issued. Learned counsel had further

contended that let the amounts which are admitted by the State

Government be released along with interest to the appellant and

appeal may be closed.

Learned Government Pleader appearing for the

respondents had contended that the respondent-State has no

objection to release the admitted amounts along with 6% interest

in favour of the appellant.

Having considered rival submissions made by the learned

counsel on either side, this Court is of the view that the Appeal

can be disposed of directing the State Government to release the

admitted amounts vide G.O.Ms.No. 533, dated 24.04.2008 along

with 6% simple interest in favour of the appellant.

Accordingly, the Appeal is disposed of. No costs.

Miscellaneous petitions, if any, pending shall stand closed.

___________________________________ JUSTICE ABHINAND KUMAR SHAVILI

__________________________________ JUSTICE TIRUMALA DEVI EADA Date: 06.03.2025 rkk