Madras High Court
D.Selvam vs The Tahsildar on 22 January, 2026
W.P.(MD) No.1452 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.01.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD) No.1452 of 2026
D.Selvam ... Petitioner
Vs.
1.The Tahsildar,
Manapparai Taluk,
Trichy District.
2.The Taluk Surveyor,
Manapparai Taluk,
Trichy District.
3.The Inspector of Police,
Manapparai Police Station,
Trichy district.
4.Velusamy
5.Gandhiraj ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Mandamus directing the first and second
respondents to take necessary steps to survey the land and fix the four
boundaries in S.Nos.28/10 and 28/11 situated at Karaimettupatti, Sevalur
Village, Manapparai Taluk, Trichy District belonging to the petitioner,
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W.P.(MD) No.1452 of 2026
based on the petitioner’s application dated 11.12.2025 within a stipulated
time in accordance with law.
For Petitioner : Mr.A.Thiyagarajan
For R1 & R2 : Mr.D.Sadiq Raja
Additional Government Pleader
For R3 : Mr.S.Prakash
Government Advocate (Crl. Side)
*****
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus directing the first and second respondents to take necessary steps to survey the land and fix the four boundaries in Survey Nos.28/10 and 28/11, situated at Karaimettupatti, Sevalur Village, Manapparai Taluk, Trichy District, belonging to the petitioner, based on the petitioner’s application dated 11.12.2025, in accordance with law, within a stipulated time.
2. With the consent of the parties, this Writ Petition is taken up for final disposal at the admission stage itself. _____________ Page No. 2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 04:11:51 pm ) W.P.(MD) No.1452 of 2026
3. The learned counsel appearing for the petitioner would submit that an online application has been submitted for the survey of the property in question and for demarcation of its boundaries.
4. The learned Additional Government Pleader appearing for the first and second respondents, on instructions, would submit that after consideration of the claims of the parties, proper steps would be taken to survey and demarcate the land in question in accordance with Sections 9 and 10 of the Tamil Nadu Land Survey and Boundaries Act, 1923.
5. Recording the aforesaid submissions, this Court directs the first and second respondents to consider the online application of the petitioner dated 11.12.2025, survey and demarcate the petitioner’s land after consideration of the claims of all parties including the fourth and fifth respondents and pass orders in accordance with Sections 9 and 10 of the Tamil Nadu Land Survey and Boundaries Act, 1923, within a period of sixteen weeks from the date of receipt of a copy of this order. In the event of any rival claims, the parties are at liberty to pursue their remedies before the Civil Court. It is needless to state that before surveying the _____________ Page No. 3 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 04:11:51 pm ) W.P.(MD) No.1452 of 2026 land, notice shall be issued to the adjacent landowners and other interested parties and that if required, police assistance may be taken.
6. With the above directions, this Writ Petition stands disposed of. There shall be no order as to costs.
[K.SURENDER, J.] 22.01.2026 JEN Index : Yes / No Neutral Citation : Yes / No To
1.The Tahsildar, Manapparai Taluk, Trichy District.
2.The Taluk Surveyor, Manapparai Taluk, Trichy District.
3.The Inspector of Police, Manapparai Police Station, Trichy district.
_____________ Page No. 4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 04:11:51 pm ) W.P.(MD) No.1452 of 2026 K.SURENDER, J.
JEN W.P.(MD) No.1452 of 2026 22.01.2026 _____________ Page No. 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 04:11:51 pm )