Madras High Court
K.Ramesh vs The District Collector on 23 April, 2024
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.No.10857 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.04.2024
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
W.P.No.10857 of 2024
K.Ramesh ... Petitioner
versus
1.The District Collector,
Collectorate,
Tiruvarur District, Tiruvarur.
2.The Revenue Divisional Officer,
Office of the RDO,
Tiruvarur District.
3.The Tahsildar,
Taluk Office,
Tiruvarur and Post,
Tiruvarur District.
4.Annadurai ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Mandamus, directing the respondents 1 to 3,
especially the 3rd respondent herein, i.e., the Tahsildar, to conduct a survey
on the application dated 10.07.2020 submitted by the petitioner to the 3rd
respondent as well as to comply with the order dated 10.08.2020 passed by
the Revenue Divisional Officer, the 2nd respondent herein, in a time bound
manner.
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https://www.mhc.tn.gov.in/judis
W.P.No.10857 of 2024
For Petitioner : Mr.K.M.Subrahmaniam
For Respondent Nos.1 to 3 : Mr.P.Sathish
Additional Government Pleader
ORDER
By consent of both sides, this Writ Petition is disposed of at the stage of admission itself.
2. This Writ Petition is filed to direct the third respondent to survey and demarcate the petitioner's land viz., Survey No.32-1A2 in Keezhakavuthukudi Village, Tiruvarur Taluk and District and provide separate patta in his name, by considering his application dated 10.07.2020.
3. Heard the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondents 1 to 3 and perused the materials available on record.
4. The case of the petitioner is that the subject property was purchased by the petitioner by way of a registered Sale Deed dated 05.05.2014 from the fourth respondent. It is the grievance of the petitioner that he has given application on 10.07.2020 to survey the said property and 2/4 https://www.mhc.tn.gov.in/judis W.P.No.10857 of 2024 demarcate its boundaries and provide separate patta. However, the same has not been considered by the third respondent.
5. Considering the limited nature of the relief sought for in the present Writ Petition, there shall be a direction to the third respondent to consider the application of the petitioner dated 10.07.2020 and pass appropriate orders, for survey of the petitioner's property and demarcate its boundaries, giving notice to the neighbouring land owners and any other interested persons, within a period of two months from the date of receipt of a copy of this order.
6. With the above direction, this Writ Petition is disposed of. No costs.
23.04.2024 Speaking order / Non-speaking order Index : Yes / No Neutral Citation : Yes / No sri 3/4 https://www.mhc.tn.gov.in/judis W.P.No.10857 of 2024 N.SATHISH KUMAR, J.
sri To
1.The District Collector, Collectorate, Tiruvarur District, Tiruvarur.
2.The Revenue Divisional Officer, Office of the RDO, Tiruvarur District.
3.The Tahsildar, Taluk Office, Tiruvarur and Post, Tiruvarur District.
W.P.No.10857 of 2024
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