S.Nagu vs The District Collector
2026 Latest Caselaw 2684 Mad

Madras High Court

S.Nagu vs The District Collector on 21 May, 2026

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                    W.P.(MD) No.14292 of 2026


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 21.05.2026

                                                     CORAM:

                      THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                         W.P(MD)No.14292 of 2026
                                                 and
                                         WMP(MD)No.10709 of 2026


                   S.Nagu                                                      ... Petitioner

                                                        Vs.


                   1.The District Collector
                     Virudhunagar District,
                     Virudhunagar.

                   2.The Superintendent of Police
                     Virudhunagar District,
                     Virudhunagar.

                   3.The Revenue Divisional Officer,
                     Aruppukottai Taluk,
                     Aruppukottai.

                   4.The Inspector of Police
                     Town Police Station,
                     Aruppukottai.

                   5.Senthilkumar                                              ...Respondents


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https://www.mhc.tn.gov.in/judis
                                                                 W.P.(MD) No.14292 of 2026


                   PRAYER : Writ Petition filed under Article 226 of the Constitution of

                   India, praying this Court to issue a Writ of Mandamus to direct the 1st and

                   3rd respondent to conduct the enquiry to cancel the gift deed document

                   executed by the petitioner to 5th respondent on 08.09.2025 vide Doc.No.

                   1534/2025 registered in M.Reddiyapatty Sub Registrar Office, Aruppukottai

                   Taluk to be cancelled as per the Welfare and Maintenance of Parents and

                   Senior Citizen Act, 2007 and the same may be handed over to the petitioner

                   by respondents.



                                  For Petitioner    : Mr.R.Ramasamy

                                  For Respondents   : Mr.A.Baskaran - for R1 & R3

                                                     Additional Government Pleader

                                                     Mr.A.Albert James - for R2 & R4

                                                     Government Advocate


                                                    ORDER

Considering the nature of relief that is granted, this writ

petition is disposed of at the admission stage without notice to the 5th

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respondent. This Court is not expressing any opinion on the merits of the

case.

2. It is seen that the petitioner is a senior citizen aged about 75

years, he has made an application under the Welfare and Maintenance of

Parents and Senior Citizen Act, 2007 before the 3rd respondent. The 3rd

respondent is the competent authority to consider the prayer of the petitioner

to cancel the settlement deed dated 08.09.2025 on the ground of non-

payment of maintenance.

3. This writ petition is ordered on the following

terms :

1) The petitioner's application dated 09.04.2026 shall

be taken up for enquiry by the 3rd respondent, due notice to the 5th

respondent and the petitioner shall be issued and after due inquiry,

appropriate orders in accordance with law shall be passed. The

aforesaid exercise shall be completed within a period of three

months from the date of receipt of a copy of this order.

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2) It is also be open for the petitioner to plead for any

interim order before the 3rd respondent relating to his place of

dwelling. The orders with reference to the residence etc., shall be

passed as expeditiously as possible. No costs. Consequently,

connected miscellaneous petition is closed.

21.05.2026 Index : Yes /No NCC : Yes /No rm

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To

1.The District Collector Virudhunagar District, Virudhunagar.

2.The Superintendent of Police Virudhunagar District, Virudhunagar.

3.The Revenue Divisional Officer, Aruppukottai Taluk, Aruppukottai.

4.The Inspector of Police Town Police Station, Aruppukottai.

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D.BHARATHA CHAKRAVARTHY, J.

rm

Order made in

and

21.05.2026

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