Madras High Court
Chandra vs The Tahsildar on 5 November, 2024
Author: P.T.Asha
Bench: P.T.Asha
W.P.No.32643 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.11.2024
CORAM
THE HON'BLE MS.JUSTICE P.T.ASHA
W.P.No.32643 of 2024
Chandra ... Petitioner
Vs.
1. The Tahsildar,
Vandhavasi Taluk,
Thiruvannamalai District.
2. The Head Surveyor,
Vandhavasi Taluk,
Tiruvallur District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, for
issuance of a Writ of Mandamus to direct the 1st Respondent to dispose of the
petitioner application dated 25.09.2023 for conducting survey and
demarcation of the boundaries in Survey Numbers 97/2G and 97/2H situated
at Ariyampoondi Village in Vandavasi Taluka, Tiruvannamalai District.
For Petitioner : Mr.Krishnasamy Chinnasamy
For Respondents : Mr.A.Selvendran
Special Government Pleader
____________
https://www.mhc.tn.gov.in/judis
Page No. 1 of 4
W.P.No.32643 of 2024
ORDER
Mr.A.Selvendran, learned Special Government Pleader takes notice on behalf of the Respondents.
2. The above Writ Petition is filed for a Mandamus to direct the 1st Respondent to dispose of the petitioner application dated 25.09.2023 for conducting survey and demarcation of the boundaries in Survey Numbers 97/2G and 97/2H situated at Ariyampoondi Village in Vandavasi Taluka, Tiruvannamalai District.
3. Heard the learned counsel on either side.
4. Considering the request of the Petitioner and also the fact that the Petitioner has made an application as early as on 25.09.2023, a mandamus is issued to the Respondent to conduct survey and demarcation of the boundaries in Survey Numbers 97/2G and 97/2H situated at Ariyampoondi Village in Vandavasi Taluka, Tiruvannamalai District. The Petitioner shall submit all the relevant records to show their title to the property and the ____________ https://www.mhc.tn.gov.in/judis Page No. 2 of 4 W.P.No.32643 of 2024 Respondents shall, after issuing notice to the adjacent land owners and interested parties, hold on enquiry and thereafter, proceed to pass orders either surveying and subdividing the property or rejecting the request. In the case of a rejection, a speaking order shall be passed. The aforesaid exercise shall be completed within a period of six (6) weeks from the date of receipt of a copy of this Order.
5. With the above directions, this Writ Petition is allowed. No costs.
05.11.2024 Index : Yes/No Speaking/Non-speaking Order Neutral Citation :Yes/No rgm To
1. The Tahsildar, Vandhavasi Taluk, Thiruvannamalai District.
2. The Head Surveyor, Vandhavasi Taluk, Tiruvallur District.
____________ https://www.mhc.tn.gov.in/judis Page No. 3 of 4 W.P.No.32643 of 2024 P.T.ASHA, J.
rgm W.P.No.32643 of 2024 05.11.2024 ____________ https://www.mhc.tn.gov.in/judis Page No. 4 of 4