Madras High Court
Tamilselvi vs The Tahsildar on 30 January, 2025
Author: P.T. Asha
Bench: P.T. Asha
W.P.No.2346 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 30.01.2025
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
W.P.No.2346 of 2025
Tamilselvi ...Petitioner
Vs.
1.The Tahsildar,
Tiruvannamalai District,
Tiruvannamalai District.
2. The Head Surveyor,
Survey Department,
Tiruvannamalai Taluk,
Tiruannamalai District.
3. The Firka Surveyor,
Thunijapuram Firka,
Tiruvannamalai Taluk,
Tiruvannamalai District.
4. M.Setu
5. V.Nehru
6. M.Ganesan
7. R.Palani ...Respondents
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W.P.No.2346 of 2025
Prayer: Writ Petition is filed under Article 226 to issue a Writ of
Mandamus, directing the respondents particularly the 2nd respondent
to survey and demarcate the boundaries of the petitioner's property
comprised in Survey No.140/17B, R.S.No.140/17B measuring 0.16
cents situated within Kalasthambadi Village, Tiruvannamalai Taluk and
District bounded on, West:Pathway (Panchayat Road), North:Velu's
property, East:Property of the petitioner, South:Settu Bhavathar's
property, on strength of the sale deed Doc.No.402/1993, dated
31.05.1993, executed by the 4th respondent, based the application
made application vide Challan No.20220506003987, dated 06.05.2022
to the 2nd respondent along with necessary fees paid to the 2nd
respondent within a reasonable time as fixed by this Court.
For Petitioner : Mr.D.Murugan
For Respondents : Mr.A.Selvendran,
Special Government Pleader
*********
ORDER
The above Writ Petition has been filed seeking a mandamus to the second respondent to consider the petitioner's online application dated 06.05.2022.
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2. The grievance of the petitioner is that, despite making an online application on 06.05.2023, to survey and demarcate the boundaries of the petitioner's property comprised in Survey No.140/17B, R.S.No.140/17B measuring 0.16 cents situated within Kalasthambadi Village, Tiruvannamalai Taluk and District bounded on, West:Pathway (Panchayat Road), North:Velu's property, East:Property of the petitioner, South:Settu Bhavathar's property, the second respondent has not proceeded to survey the land in question.
3. Heard the learned counsels on the either side and perused the records.
4. Considering the facts and circumstances of the case, a mandamus is issued to the respondents to conduct a survey of the petition mentioned property. The petitioner shall submit all the relevant records to show her title to the property and the respondents shall, after issuing notice to the adjacent land owners and interested 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2025 04:24:41 pm ) W.P.No.2346 of 2025 parties, hold an enquiry and thereafter, proceed to pass orders either surveying and subdividing the property or rejecting the request. In the case of a rejection, a speaking order shall be passed. The aforesaid exercise shall be completed within a period of four (4) weeks from the date of receipt of a copy of this order.
5. With the above directions, this Writ Petition is allowed. No costs.
30.01.2025
nvi
Index : Yes/No
Internet : Yes/No
Neutral Citation : Yes/No
To
1.The Tahsildar,
Tiruvannamalai District,
Tiruvannamalai District.
2. The Head Surveyor,
Survey Department,
Tiruvannamalai Taluk,
Tiruannamalai District.
3. The Firka Surveyor,
Thunijapuram Firka,
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W.P.No.2346 of 2025
Tiruvannamalai Taluk,
Tiruvannamalai District.
P.T. ASHA, J,
nvi
W.P.No. 2346 of 2025
30.01.2025
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