Madras High Court
Mallikodi vs The District Collector on 22 May, 2025
WP No. 18745 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22-05-2025
CORAM
THE HONOURABLE MR JUSTICE V. LAKSHMINARAYANAN
WP No. 18745 of 2025
1. MALLIKODI
W/o.N.Raju, Serukalai Village,
Paramathi Velur Taluk, Paramathi Velur.
Petitioner(s)
Vs
1. The District Collector
Namakkal District, Namakkal.
2.The Revenue Divisional Officer,
Tiruchengode Taluk,
Namakkal District.
3.The Tahsildar,
Paramathi Velur Taluk,
Paramathi Velur.
4.The Deputy Sureyor,
Taluk Office Campus, Paramathi Velur.
5.The Inspector of Police,
Velangoundampatti Police Station,
Velangoundampatti,
Namakkal District.
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WP No. 18745 of 2025
6.The Sub - Inspector Of Police,
Nallur, Paramathi Velur Taluk,
Paramathi Velur.
7.Subramani,
S/o. Ramasamy, Serukalai Villagre,
Paramathi Velur Taluk, Paramathi
Velur.
Respondent(s)
PRAYER
Directing the respondents 3 and 4 to measure the lands comprised in S.Nos.353
/1 and 344 /1 situated at Serukalai village, Paramathi Velur Taluk, Paramthi
velur, Namakkal District as per patta Nos.622 and 1484 and to fix the noundary
stone with police protection of respondents 5 and 6 pass such further or other
order as this Honorable Court may deem fit and proper in the circumstance of
the case.
For Petitioner(s): Mr.T.L.Thirumalaisamy
For Respondent: Mr.M.Habeeb Rahman,
Government Advocate
For RR1 to 4
Mr.L.Baskar,
Government Advocate
For RR5 & 6
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WP No. 18745 of 2025
ORDER
The petitioner seeks the following reliefs. The Writ of Mandamus has been filed to direct the respondents 3 and 4 to measure the lands comprised in S.Nos.353/1 and 344/1 situated at Serukalai Village, Paramathi Velur Taluk, Paramthi Velur, Namakkal District as per Patta Nos.622, and 1484 and to fix the boundary stone with police protection of respondents No.5 and 6.
2. When the matter came up for hearing, Mr.Habeeb Rahman, learned Government Advocate who represents the respondents No.1 to 4 states that the survey will be conducted within a period of four (4) weeks from today.
3. Mr.L.Baskar, learned Government Advocate (Crl.Side) who represents the respondents No.5 and 6 states that in case, the survey requires protection, it will be afforded.
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4. Prior to the survey, the petitioner as well as the seventh respondent or any other person interested in the property will be put on notice.
The writ petition stands ordered. There shall be no order as to costs.
22-05-2025 ssi Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To
1.The District Collector Namakkal District, Namakkal.
2.The Revenue Divisional Officer, Tiruchengode Taluk, Namakkal District.
3.The Tahsildar, Paramathi Velur Taluk, Paramathi Velur.
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4.The Deputy Sureyor, Taluk Office Campus, Paramathi Velur.
5.The Inspector Of Police, Velangoundampatti Police Station, Velangoundampatti, Namakkal District.
6.The Sub - Inspector Of Police, Nallur, Paramathi Velur Taluk, Paramathi Velur.
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