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Judgment
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
“.... a Writ of Mandamus, aggrieved by the action of the official respondents in not returning the differential amount of Rs.83,137/-plus subsidy amount of Rs.2,00,000/- together with interest to the petitioner for purchasing of the tractor Bearing No.AP37DM2390 under the scheme of Rythu Ratham and also not taking any action against the unofficial respondent company for supply of the different model of tractor (Kuboto tractor model 4508 Mark II (4WD) 45 HP) without test report as illegal, irregular, arbitrary and violation of settled principles of law and also offends Articles 14, 21 and 300-A of Constitution of India and consequently direct the official respondents to take steps for return of the differential amount, plus subsidy amount together with interest from the unofficial respondent company.”
Heard Sri Mangena Sree Rama Rao, learned counsel for the Petitioner and Ms.M.Sandhya Deepthi, learned Assistant Government Pleader for Agriculture.
Learned Assistant Government Pleader for Agriculture, on written instructions, would submit that, they are ready to deposit the amount which is payable to the Petitioner within one week, subject to furnishing bank account details of the beneficiary.
Learned counsel for the Petitioner would submit that, recording the same, the petition may be disposed of.
Considering the submissions, the Writ Petition is disposed of. Petitioner shall furnish the bank account details to the Respondent Authorities, within a period of one week. From then, within a period of one week, the Respondent Authorities are directed to take steps for clearance of the amount payable to the Petitioner. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.