RASANI SAMBAIAH Vs. STATE OF A P

JUDGEMENT

(1.) THIS Writ Petition is filed for a Certiorari to quash proceedings dated 20.03.2009 of respondent No.4.

(2.) AFTER elaborately hearing the learned counsel for the petitioner and the learned Government Pleader for Forests, I am of the opinion that this Writ Petition in effect raises a money claim by the petitioner. According to the petitioner, under the agreement between him and respondent No.4, he is entitled to transport charges in respect of 1097.47 cubic meters as against which charges in respect of 900 cubic meters alone were paid leaving balance transport charges in respect of 197.47 cubic meters. It is the further case of the petitioner that the rates were misquoted by relying on an incorrect FSR code and subsequently the same was rectified.