U Chiranjeevi vs Government Of Andhra Pradesh

Battu Devanand, J

1) Heard learned counsel for the petitioners and the learned counsel appearing for the respondents. Perused the material available on record.

2) The issue raised in these present writ petitions is squarely covered by the order, dated 05.10.2021 in W.P.No.10038 of 2021 and batch.

3) Accordingly, these writ petitions are allowed with the same directions issued by this Court in the said batch of writ petitions:

i) The Memo No.1263069/RD.II/A1/2020, dated 05.11.2020 and the Memo No.1388361/RD.II/A1/ 2020, dated 12.05.2021 issued by the Respondent No.1 are set aside to the extent of deduction of 21.02% for DCC works and 6.333% for MCC works while making payments to the petitioners.

ii) The respondents are directed to clear the bills submitted by the petitioners and to release payments forthwith, in case no payment is made till date.

iii) In case, any part payment is made as on date, the remaining amount shall be paid to the petitioners forthwith.

iii) The respondents shall pay interest @ 12% per annum within a period of four (4) weeks from the date of receipt of a copy of this order.

iv) The interest shall be computed from the date of expiry of one month from the date of submission of the bill by the petitioners to till the date of final payment.

4) There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this case shall stand closed.