Madras High Court
Krishnappa vs The Tahsildar on 27 January, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 1502 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-01-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 1502 of 2026
Krishnappa
..Petitioner(s)
Vs
1. The Tahsildar
Shoolagiri Taluk,
Krishnagiri district
2. The Head Surveyor
Taluk office,
Shoolagiri Taluk,
Krishnagiri district
3. Chonnappa
..Respondent(s)
Writ petition is filed under Article 226 of the Constitution of India
seeking for issuance of a writ of mandamus to direct the 1st and 2nd
respondents to survey the petitioner’s properties comprised in S.No. 16/2F
measuring to an extent of 0.15.50 Hectares situated at Kudisadanapalli village ,
Shoolagiri Taluk, Krishnagiri district by considering his application dated
14.11.2025 and consequential representation dated 15.11.2025 within a
stipulated period.
For Petitioner(s): Mr.M.Mohamed Riyaz
For Respondent(s): Mr.C.Jaya Prakash, GA
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WP No. 1502 of 2026
For R1 & R2
ORDER
This writ petition has been filed seeking for a direction to the respondents 1 and 2 to survey and demarcate the property, which according to the petitioner is owned by him, within a time frame to be fixed by this Court.
2. The petitioner had submitted a representation dated 14.11.2025 seeking for survey and demarcation of the property morefully described in the prayer to this writ petition. Since the said representation has not been considered till date, the petitioner has filed this writ petition.
3. Mr.C.Jayaprakash, learned Government Advocate, accepts notice on behalf of the respondents. Since no adverse orders are passed against the third respondents, notice to the third respondent in this writ petition is dispensed with.
4. No prejudice will be caused to the respondents 1 and 2, if the aforesaid representation of the petitioner is considered, on merits and in accordance with law, after hearing objections from the third respondent as well as any other party whom they deem fit to enquire. Accordingly, this writ petition is disposed of in the following manner:-
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(a) Before surveying the land in question, the respondents 1 and 2 are directed to issue notice to the third respondent, and also to any other party, whom they deem fit to enquire.
(b) After receiving objections if any and after considering the same, the respondents 1 and 2 shall conduct survey and demarcate the boundaries of the property morefully described in the prayer to this writ petition, on merits and in accordance with law, within a period of 12 weeks from the date of receipt of a copy of this order.
No Costs.
27-01-2026 Neutral Citation: Yes/No RKM To
1. The Tahsildar Taluk office, Shoolagiri Taluk, Krishnagiri district
2. The Head Surveyor Taluk office, Shoolagiri Taluk, Krishnagiri district __________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 08:21:04 pm ) WP No. 1502 of 2026 ABDUL QUDDHOSE, J.
RKM WP No. 1502 of 2026 27-01-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 08:21:04 pm )