[Cites 2, Cited by 0]
Madras High Court
K.Jeya vs The District Collector on 18 February, 2026
W.P.(MD)No.23082 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.23082 of 2023
and
W.M.P.(MD)No.19275 of 2023
K.Jeya ... Petitioner
-vs-
1.The District Collector,
Madurai District,
Madurai.
2.The Competent Officer / District Revenue Officer,
Land Acquisition,
Road Transport and Highways Department,
Thirumangalam to Rajapalayam
(NH-744), Four Way Project,
Madurai.
3.The National Highways Authority of India,
Rep. by its Regional Officer,
2nd and 3rd Floor,
Vijaykrishna Plaza,
No.1, Lake Area,
Melur Main Road,
Mattuthavani,
Madurai.
____________
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W.P.(MD)No.23082 of 2023
4.The Special Tahsildar (Land Acquisition),
Thirumangalam-Rajapalayam National Highways
(NH-744) Four Way Project,
Opp. to District Collector Office,
Near K.V.School,
Virudhunagar.
5.The Competent Officer (Land Acquisition),
Thirumangalam-Rajapalayam National
Highways (Nh-744) Four Way Project,
T.Kallupatti,
Madurai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, forbearing the respondents from acquiring the
petitioner's dwelling house and its connected properties in Survey No.93/2A,
situated at Modhakam Village, Peraiyur Taluk, Madurai District, without
following the due process of law and without fixing fair compensation procedure
contemplated under Right of Fair Compensation and Transparency in Land
Acquisition Rehabilitation and Resettlement Act, 2013, by considering the
petitioner's representation dated 22.08.2022, within a time frame fixed by this
Court.
For Petitioner : Mr.M.P.Vasandharam
For R1, R2 and R4 : Mr.P.Subbaraj
Special Government Pleader
For R3 : Mr.P.Karthick
Standing Counsel
____________
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W.P.(MD)No.23082 of 2023
ORDER
Today, when the Writ Petition was taken up for hearing, the learned counsel
for the petitioner submitted that an award has already been passed and that the
petitioner has no grievance to agitate in the present Writ Petition.
2. Recording the said submission, this Writ Petition is closed. No costs.
Consequently, the connected Miscellaneous Petition is also closed. However, this
shall not preclude the petitioner from challenging the award in the manner known
to law.
NCC : Yes / No (K.SURENDER, J.)
Index : Yes / No 18.02.2026
smn2
To:-
1.The District Collector,
Madurai District,
Madurai.
2.The Competent Officer / District Revenue Officer,
Land Acquisition,
Road Transport and Highways Department,
Thirumangalam to Rajapalayam
(NH-744), Four Way Project, Madurai.
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 09:38:54 pm )
3.The Regional Officer,
The National Highways Authority of India,
2nd and 3rd Floor,
Vijaykrishna Plaza,
No.1, Lake Area,
Melur Main Road,
Mattuthavani,
Madurai.
4.The Special Tahsildar (Land Acquisition),
Thirumangalam-Rajapalayam National Highways
(NH-744) Four Way Project,
Opp. to District Collector Office,
Near K.V.School,
Virudhunagar.
5.The Competent Officer (Land Acquisition),
Thirumangalam-Rajapalayam National
Highways (Nh-744) Four Way Project,
T.Kallupatti,
Madurai District.
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 09:38:54 pm )
K.SURENDER, J.
smn2
18.02.2026
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 09:38:54 pm )
