Madras High Court
Ramasamy vs The Tahsildar on 22 April, 2021
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.(MD)No.2661 of 2021
Ramasamy v. The Tahsildar
BEFORE THE MADURAI BENCH OF MADRAS HIGH Court
DATED: 22.04.2021
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD)No.11390 of 2012
and M.P.No.1 of 2012
(Through Video Conferencing)
Ramasamy ... Petitioner
Vs.
1.The Tahsildar,
Taluk Office,
Thiruvadanai Taluk
Ramanathapuram District.
2.The Taluk Surveyor,
Taluk Office,
Thiruvadanai Taluk
Ramanathapuram District. ... Respondents
PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India for issuance of a Writ of Mandamus to direct the respondents to
consider and survey Nos.19/41, 56 based on the petitioner's representation
dated 29.12.2020 within the stipulated period by this Court.
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https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.2661 of 2021
Ramasamy v. The Tahsildar
For Petitioner :Mr.H.Velavadhas
For Respondents :Mr.M.Rajarajan
Additional Government Pleader
ORDER
This writ petition has been filed for the issue of a writ of mandamus directing the respondents to consider the representation made by the petitioner on 29.12.2020, wherein,the petitioner has sought for survey of the subject property.
2. The case of the petitioner is that he is the owner of the property by virtue of a registered sale deed dated 20.10.1993. The further case of the petitioner is that the patta was also granted in his favour with respect to the subject property. The petitioner wanted to conduct a survey in the subject property and to fix the boundaries. A representation was made to the respondents in this regard on 29.12.2020. Since the same did not evoke any response, the present writ petition has been filed before this Court seeking for appropriate directions.
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3. Heard the learned counsel for the petitioner and the learned Additional Government Pleader appearing on behalf of the respondents.
4. Taking into consideration the facts and circumstances of the case and the limited relief sought for in this writ petition, there shall be a direction to the respondents to consider the representation made by the petitioner on 29.12.2020 on its own merits and in accordance with law and take a decision with regard to the survey of the property within four weeks from the date of receipt of a copy of this order. If there are any other interested parties, notice shall also be issued to them before conducting the survey.
5. The petitioner is directed to make a fresh representation to the respondents enclosing all the relevant documents along with a copy of this order.
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6. The writ petition is disposed of with the above directions. No costs.
22.04.2021
Index : Yes/No
Internet : Yes
RR
Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Tahsildar, Taluk Office, Thiruvadanai Taluk Ramanathapuram District.
2.The Taluk Surveyor, Taluk Office, Thiruvadanai Taluk Ramanathapuram District.
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