Madras High Court
Santhamma vs The Thasildar on 29 January, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 35664 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29-01-2026
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 35664 of 2025
Santhamma
W/o.Ramaiya,
Door No.6/186, Jeemangalam Village,
Bagalur Post, Hosur Taluk,
Krishnagiri District.
Petitioner(s)
Vs
1.The Thasildar
Taluk Office, Shoolagiri Taluk,
Krishnagiri District.
2.The Head Surveyor,
Taluk Office, Shoolagiri Taluk,
Krishnagiri District.
3.Murugan,
S/o.Arjunan, Kamanthotti Post,
Door No.1/90, Jothi Nagar,
Gopachandiram, Shoolagiri Taluk,
Krishnagiri District.
4.Mahendiran,
S/o.Arjunan, Kamanthotti Post,
Door No.1/90, Jothi Nagar,
Gopachandiram, Shoolagiri Taluk,
Krishnagiri District.
5.Santhamoorthy,
S/o.Kuruppa, Kadathur Village,
Kumbala Post, Shoolagiri Taluk,
Krishnagiri District.
Respondent(s)
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WP No. 35664 of 2025
PRAYER:-Writ Petition filed under Article 226 of the Constitution of India,
praying for an issuance of Writ of Mandamus, directing the respondents 1 and 2
to survey the petitioner’s property comprised in S.No.1/3A2 measuring to an
extent of 2.2.35 hectares situated at Bethasigaralapalli Village, Shoolagiri Taluk,
Krishnagiri District, by considering the representation dated 06.08.2025, within
a stipulated period.
For Petitioner(s): Mr.M.Mohamed Riyaz
For Respondent(s): Mr.R.P.Murugan Raja
Govt Advocate For R1and R2
Mr.S.Kumar For R3 to R5
ORDER
This writ petition has been filed seeking to direct the respondents 1 and 2 to survey and demarcate the petitioner’s property more fully described in the prayer to this writ petition.
2.Learned Government Advocate appearing for the official respondents has placed on record the survey report dated 23.01.2026 and submitted that since the survey report has been served on the petitioner, the prayer sought for in this writ petition is achieved. Learned counsel for the petitioner agrees with the same.
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3.In view of the above, this writ petition is disposed of as infructuous by recording the fact that the survey and demarcation of the petitioner’s property as sought for in this writ petition has already been done. However, liberty is granted to the petitioner to challenge the survey report, if so aggrieved, in the manner known to the petitioner under the law. No costs.
29-01-2026 rst Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To
1.The Thasildar, Taluk Office, Shoolagiri Taluk, Krishnagiri District.
2.The Head Surveyor, Taluk Office, Shoolagiri Taluk, Krishnagiri District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/02/2026 12:03:33 pm ) WP No. 35664 of 2025 ABDUL QUDDHOSE J.
rst WP No.35664 of 2025 29-01-2026 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/02/2026 12:03:33 pm )