KETHI KRISHNA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed seeking the following main relief:

(2.) The sum and substance of the writ petition is that the petitioner challenged the inaction of the respondents in not releasing the amounts even after competition of the entire works entrusted to him.

(3.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Finance & Planning and Sri K. Mallikarjuna Rao, learned Standing Counsel for the respondent Corporation.