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Vetrivel I v. The Chief Engineer
WP(MD) No. 22401 of 2026 __________
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BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12-08-2026
CORAM
THE HON'BLE MR JUSTICE C. SARAVANAN WP(MD) No. 22401 of 2026
and
W.M.P.(MD)No.16701 of 2026
I.Vetrivel No.3/1, Ashok Nagar, 4th Street, Palamedu Main Road, Madurai District
..Petitioner(s)
Vs
1. The Chief Engineer National Highways Authority of India (NHAI) No.76, HRS Campus,
Sardar Patel Road, Guindy,
Chennai - 600025
2. The Superintending Engineer, National Highways Authority of India (NHAI) Madurai Circle, Alagar Kovil Road, Madurai District
3. The Divisional Engineer/The Authority Engineer,
National Highways Authority of India (NHAI), Dindigul Division, Dindigul District
4. The Additional Divisional Engineer, National Highways Authority of India (NHAI), Dindigul District
..Respondent(s)
Writ Petition filed under Article 226 of the Constitution of India, praying this Court to issue a Writ of Mandamus directing the 3rdrespondent Divisional Engineer, National Highways, Madurai Division to release forthwith the payment due to the petitioner under the Maintenance Bills for a sum of
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Rs.1,65,21,180/- (One Crore, Sixty Five Lakhs, Twenty One Thousand, One Hundred and Eighty Rupees Only) submitted vide representation dated 13.07.2026 together with interest in terms of the Contract Agreement dated 04.03.2019 and pass such further or other orders as this Hon'ble Court may deem fit and proper in the circumstances of the case and thus render justice. For Petitioner(s): Mr.Isaac Mohanlal
Senior Counsel
for M/s. Isaac Chambers
For Respondent(s): Mr.S.Venkatesh
Additional Government Pleader
ORDER
Today, when the matter was taken up for hearing, the learned Additional Government Pleader appearing for the respondents submitted that the petitioner's representation dated 13.07.2026 will be duly considered and processed by the third respondent in accordance with law.
2. The learned Additional Government Pleader, however, submitted that the petitioner shall produce the necessary bills and other relevant documents before the third respondent to enable the third respondent to process the petitioner's claim for payment.
3. Recording the aforesaid submission, this Writ Petition is disposed of directing the petitioner to produce the necessary bills and other relevant documents before the third respondent to enable him to process the petitioner's claim for payment. Upon receipt of the said bills and documents, the third
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respondent shall consider the same and pass appropriate orders in accordance with law, within a period of six weeks thereafter. There shall be no order as to costs. Consequently, the connected Miscellaneous Petition is closed.
12-08-2026
Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No smn2
To
1. The Chief Engineer National Highways Authority of India (NHAI) No.76, HRS Campus,
Sardar Patel Road, Guindy,
Chennai - 600025
2. The Superintending Engineer, National Highways Authority of India (NHAI) Madurai Circle, Alagar Kovil Road, Madurai District
3. The Divisional Engineer/The Authority Engineer, National Highways Authority of India (NHAI), Dindigul Division, Dindigul District
4. The Additional Divisional Engineer, National Highways Authority of India (NHAI), Dindigul District
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C.SARAVANAN, J.
smn2
WP(MD) No. 22401 of 2026 12-08-2026
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