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Judgment
7 paragraphs · 262 wordsGannamaneni Ramakrishna Prasad, J
Heard Ms. Devasri Roshan Kancharla, learned Counsel for the Writ Petitioner, Sri B. Appa Rao, learned Standing Counsel for Nellore Municipal Corporation, Ms. D. Nagachandrika, learned Assistant Government Pleader for Finance and Planning and Sri Mortha Srinu Babu learned Assistant Government Pleader for Municipal Administration and Urban Development.
Sri B. Appa Rao, learned Standing Counsel for Nellore Municipal Corporation has submitted the Written Instructions furnished by the Executive Engineer, Nellore Urban Development Authority, SPSR Nellore dated 20.04.2026. Copy of the Written Instruction is also furnished to the learned Counsel for the Writ Petitioner. This Written Instruction is taken on record.
The Written Instruction would indicate that the completion of work and the due amount has been admitted by the Respondent at Sl.No.18 dealing with the Remarks coloumn as 'uploading Bills in NIDHI Portal is under process'.
Having so recorded, this Court deems it appropriate to allow the Writ Petition with a direction to all the Respondents, including the Respondent Nos.2 to 4 to complete the entire administrative process, both Inter- departmental and Intra-departmental by way of mutual cooperation and coordinaton, within a period of twelve weeks from today and transfer the amount to the account of the Writ Petitioner within four weeks thereafter. Writ Petitioner is directed to submit the bank account details to the competent authority within two weeks from today for effecting such transfer.
With these observations and directions, this Writ Petition stands allowed. No order as to costs.
Interlocutory Applications, if any, stand closed in terms of this order.