Madras High Court
S.Ramasubbu vs The Tahsildar on 27 January, 2023
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1 W.P.(MD)NO.1603 OF 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.01.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.1603 of 2023
S.Ramasubbu,
Secretary,
Muthusamypuram Vaal Reddy Nala Sangam,
Muthusamypuram, Vilathikulam Taluk,
Thoothukudi District. ... Petitioner
Vs.
1. The Tahsildar,
Vilathikulam Taluk,
Thoothukudi District.
2. The Head Surveyor,
Vilathikulam Taluk,
Thoothukudi District. ... Respondents
Prayer: Writ petition is filed under Article 226 of the
Constitution of India, to issue a Writ of Mandamus, directing
the respondents to survey and demarcate the boundaries of
the property to an extent of 64 cents situated in Survey
No.65/1, Muthusamypuram Village, Vilathikulam Taluk,
Thoothukudi District.
For Petitioner : Mr.A.Mohan
For Respondents : Mr.G.Suriyananth,
Additional Government Pleader.
***
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2 W.P.(MD)NO.1603 OF 2023
ORDER
The petitioner has applied to the jurisdictional authority for conducting survey of the petition mentioned lands and for demarcation of the boundaries. Since the authority had not acted upon the petitioner's request, this writ petition came to be filed.
2. The Writ Petition is disposed of with the following directions:-
(I) The survey authority will issue notice to the writ petitioner as well as the adjacent land owners and also to the interested persons, if any.
(II) Enquiry shall be held. During enquiry, objections raised by the adjacent land owners / interested persons shall be considered.
(III) If according to the jurisdictional authority, the objections are without any basis, the same shall be overruled and the objectors shall be informed https://www.mhc.tn.gov.in/judis 2/5 3 W.P.(MD)NO.1603 OF 2023 accordingly. But the survey will be conducted only after a period of six weeks so that the objector can move the concerned Court for injunction. If before the proposed date of survey, the objector is unable to obtain any injunction order, the survey can very well go on.
(IV) If the jurisdictional authority finds objections to be having substance, then, he shall call upon the applicant to move the jurisdictional civil Court for agitating his rights.
(V) If required, the survey authority is empowered to seek aid of the jurisdictional police and the jurisdictional police are mandated to grant police protection.
(VI) It is made clear that at the end of the survey exercise, survey stones alone can be installed. The exercise of survey and demarcation undertaken pursuant to the direction of this Court can never result in dispossession of any party. No person shall put up fencing at the time of survey by using police aid. The Survey Authority will pass order within a period of six weeks after service of notice on the interested persons.
https://www.mhc.tn.gov.in/judis 3/5 4 W.P.(MD)NO.1603 OF 2023 (VII) A copy of the survey report will be served on the parties also.
No costs.
27.01.2023
NCS : Yes / No
Index : Yes / No
Internet : Yes / No
PMU
To:
1. The Tahsildar,
Vilathikulam Taluk,
Thoothukudi District.
2. The Head Surveyor,
Vilathikulam Taluk,
Thoothukudi District.
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