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Judgment
6 paragraphs · 216 wordsHarinath.N, J
Learned counsel for the petitioner submits that the petitioner has executed works of Construction of CC Road from D.No.C-27-321 to 42/366-2 and 42/650-C to 42/968 and CC Road and CC Drain from D.No.42/435-11-3 to 42/435-6 at Bhagya Nagar Colony, 11th Division of Kadapa Municipal Corporation, as entrusted by the respondent-corporation and submitted final bills. It is submitted that the competent authority has also recorded the progress of work and certified the works in the M-Book. It is submitted that, in all, an amount of Rs.14,93,749/- is due and payable by the respondents to the petitioner. It is submitted that the bills were also uploaded in the CFMS Portal. However, no amounts have been forth coming.
Heard the learned counsel for the petitioner, the learned Assistant Government Pleader for Municipal Administration and Urban Development; the learned Assistant Government Pleader for Finance and Planning, and the learned Standing Counsel for the respondent-corporation.
Considering the submissions, the respondents are hereby directed to verify and release the payments due payable to the petitioner as expeditiously as possible preferably within a period of six (06) weeks from the date of receipt of a copy of this order.
Accordingly, the Writ Petition is disposed off. No costs.
Pending miscellaneous petitions, if any, shall stand closed.