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NATESAN, v. THE DISTRICT COLLECTOR,
W.P.(MD) No.13923 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.06.2026
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD) No.13923 of 2019
Natesan ... Petitioner Vs.
1.The District Collector, Tirunelveli District, Tirunelveli.
2.The District Revenue Officer, Tirunelveli District,
Tirunelveli.
3.The Superintending Engineer, National Highways Authority of India, Opp. Govt. Guest House
Nagercoil, Kanyakumari District. 4.The Project Director,
National Highways Authority of India (NHAI), Tirunelveli Division, Tirunelveli.
5.The Deputy General Manager (Tech) & Project Director,
National Highways Authority of India, Project Implementation Unit, Plot No.3, Surya Towers,
2ndFloor, K.K.Nagar 1stEast Street, Madurai -20. ... Respondents
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[R4 is impleaded vide order dated 15.07.2019 passed by this Court in W.M.P.(MD) No.11132 of 2019] [R5 is impleaded vide order dated 22.07.2019 passed by this Court in W.M.P.(MD) No.12950 of 2019] Prayer : Writ Petition filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus directing the first respondent to hand over the petitioner's plot bearing in Survey No.44/1 & 2, Plot No.22, total extent as 12.48 cents which is situated at Muneerpallam Village, Palayamkottai Taluk, Tirunelveli District to the petitioner based on the petitioner's representation dated 04.02.2019.
For Petitioner : Mr.A.D.Ganeshamoorthi
For R1 & R2 : Mr.S.Siva Thilakar
Counsel for the Government of Tamilnadu
For R3 to R5 : Mr.C.Arul Vadivel
*****
O R D E R
When the matter was taken up for hearing, the learned counsel for the petitioner submitted that the petitioner died. Prior to petitioner is death the counsel had already filed a memo stating that he is withdrawing his vakalat, as the petitioner had already executed a change of vakalat. The said memo is recorded.
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2. Though the memo has been filed for withdrawal of vakalat, since the sole petitioner has died and his legal heirs have not taken any steps to pursue the case through any other counsel, this Writ Petition is dismissed as abated, with liberty to the legal heirs of the petitioner to approach this Court, if so advised. There shall be no order as to costs.
16.06.2026
JEN
Index: Yes / No Neutral Citation: Yes / No To
1.The District Collector, Tirunelveli District, Tirunelveli. 2.The District Revenue Officer, Tirunelveli District, Tirunelveli. 3.The Superintending Engineer, National Highways Authority of India, Opp. Govt. Guest House
Nagercoil, Kanyakumari District. 4.The Project Director,
National Highways Authority of India (NHAI), Tirunelveli Division, Tirunelveli. 5.The Deputy General Manager (Tech) & Project Director,
National Highways Authority of India, Project Implementation Unit,
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Plot No.3, Surya Towers, 2ndFloor, K.K.Nagar 1stEast Street, Madurai -20.
S.SRIMATHY , J.
JEN
W.P.(MD) No.13923 of 2019
16.06.2026
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