Madras High Court
T.Nagappan vs The District Collector on 9 June, 2025
W.P.(MD) No.15450 of 2025
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 09.06.2025
CORAM
THE HONOURABLE MR. JUSTICE S.SOUNTHAR
W.P.(MD) No.15450 of 2025
T.Nagappan ... Petitioner
Vs
1. The District Collector,
Tanjore,
Tanjore District.
2. The Tahsildhar,
Thiruvidaimaruthur Taluk,
Tanjore District.
3. The Surveyor,
Aaduthurai Firka,
Maruthuvakudi-1,
Thiruvidaimaruthur Taluk,
Tanjore District.
4. The Village Administrative Officer,
Village No.67, Maruthuvakudi Village -1,
Aaduthurai, Thiruvidaimaruthur Taluk,
Tanjore District.
5. K.Murugan ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, directing the 2nd respondent
to take appropriate action to measure the property in Survey No. 433/9
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W.P.(MD) No.15450 of 2025
(Old Survey No.122/47) to an extent of 1701 Sq. Ft located at
Maruthuvakudi village-1, Thiruvidaimaruthur Taluk, Tanjore District
based on the representation of the petitioner dated 12.08.2024 made to
the 2nd respondent and in pursuant to the Survey payment made by the
petitioner in Challan No. 20240215009677 dated 15.02.2024 within a
time frame fixed by this Court.
For Petitioner : Mr.S.Mohamed Kadhar
For Respondents : Mr.A.Baskaran,
Addl. Govt. Pleader for R1 to R4
ORDER
This Writ Petition is filed seeking a direction to the second respondent to measure the property situated in Survey No.433/9 (Old Survey No.122/47) with an extent of 1701 Sq. Ft located at Maruthuvakudi village-1, Thiruvidaimaruthur Taluk, Tanjore District, by considering the representation of the petitioner dated 12.08.2024.
2. Heard the arguments of Mr.S.Mohamed Kadhar, learned counsel for the petitioner and Mr.A.Baskaran, learned Additional Government Pleader, who takes notice for the respondents 1 to 4. Since no adverse 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/06/2025 07:00:09 pm ) W.P.(MD) No.15450 of 2025 orders are passed against the 5th respondent, notice to him is dispensed with. By consent of both parties, this Writ Petition is taken up for final disposal at the admission stage itself.
3. It is the case of the petitioner that he purchased the subject property under a registered sale deed dated 01.02.1995 and he has been in possession and enjoyment of the same since then. Earlier, the petitioner surveyed the property in the year 2022. The survey conducted by the official respondents was not accepted by the neighbour of the petitioner viz., 5th respondent. Therefore, again the petitioner submitted a representation dated 12.08.2024, seeking survey of the property. The said representation has not been considered. Hence, the petitioner has come before this Court.
4. The learned Additional Government Pleader appearing for the respondents 1 to 4 would submit that at request of the petitioner, the third respondent attempted to survey the property on 09.01.2025 and the same was objected by the 5th respondent and hence, survey could not be completed.
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5. In view of the submission made by the learned Additional Government Pleader appearing for the respondents 1 to 4, this Court, without expressing any opinion on the claim made by the petitioner, directs the respondents 2 and 3 to consider the representation submitted by the petitioner dated 12.08.2024 and pass final orders on its own merits, after issuing notice to the petitioner and the 5th respondent, within a period of twelve (12) weeks from the date of receipt of a copy of this order,
6. With the above direction, this Writ Petition is disposed of.
There shall be no order as to costs.
09.06.2025 vsm Index: Yes/No Internet: Yes/No Neutral Citation: Yes/No 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/06/2025 07:00:09 pm ) W.P.(MD) No.15450 of 2025 To
1. The District Collector, Tanjore, Tanjore District.
2. The Tahsildhar, Thiruvidaimaruthur Taluk, Tanjore District.
3. The Surveyor, Aaduthurai Firka, Maruthuvakudi-1, Thiruvidaimaruthur Taluk, Tanjore District.
4. The Village Administrative Officer, Village No.67, Maruthuvakudi Village -1, Aaduthurai, Thiruvidaimaruthur Taluk, Tanjore District.
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