Andhra Pradesh High Court - Amravati
The Government Of Andhra Pradesh vs Jogi Shiva Kesava Rao on 7 January, 2022
Author: C. Praveen Kumar
Bench: C.Praveen Kumar
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.W.A.No.25 of 2022
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
1. 07.01.2022 CPK,J & Dr.KMR, J ON 17.01.
I.A.No.1 of 2022
Notice.
Learned counsel for the petitioners is permitted to take out
personal notice to the respondents by Registered Post with
Acknowledgment Due and file proof of service.
List on 17.01.2022.
W.A.No.25 of 2022 Heard the learned Government Pleader for Panchayatraj and Rural Development for the petitioners and Sri Bokka Satyanarayana Kamla, learned counsel for respondent No.1.
The appeal is directed against the order of learned Single Judge on 05.10.2021 in W.P.No.19501 of 2021. As the case on hand is covered by an order of this Court in W.A.No.724 of 2021, dated 18.11.2021, the directions of the learned Single Judge with regard to payment of interest to the respondent No.1 and also setting aside the provision in Memo No.1263069/RD.II/A1/2020, dated 05.11.2020 and the Memo No.1388361/RD.II/A1/2020, dated 12.05.2021 relating to deduction of 21.02% for DCC works and 6.333% for MCC works while making payments shall remain stayed. But, however, the payment of principal amount of the bills raised by the original writ petitioner in terms of the judgment of the Division Bench of this Court in (Krishna District Grama Panchayathi Sarpanchla Sangam v. The State of Andhra Pradesh and others) delivered on 02.11.2021 in W.P. (PIL) No.166 of 2019 shall be made within a period of four (4) weeks, if not already made.
The other conditions in the order impugned in the present Writ Appeal shall remain unaltered and shall be complied with.
List the Writ Appeal along with W.A.Nos.724, 924, 925, 928, 929, 930, 931 and 932 of 2021.
________________________ C. PRAVEEN KUMAR, J ____________________________ DR. K. MANMADHA RAO, J Pab