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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