GONA SRINIVAS RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed with the following prayer:

(2.) Heard learned counsel for petitioner and learned Assistant Government Pleader for Irrigation appearing for respondents.

(3.) Learned counsel for petitioner submitted that petitioner entered into an agreement vide No.20/2014-15, dtd. 24/2/2015 with respondent authorities. That the agreement of work under 'Mission Kakatiya' is in respect of restoration of Medi Cheruvu, Gorentla Village, Nuthankal Mandal, Nalgonda District. It is further submitted that subsequently, a supplemental agreement dtd. 9/3/2017 (Ex.P5, page No.23 of writ papers) was entered for an amount of Rs.20,21,903.00. It is also submitted that petitioner has successfully completed the work allotted under the Mission Kakatiya Scheme.