Madras High Court
Naveen Nagar vs The Tahsildar on 7 November, 2022
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
W.P(MD)No.23660 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.11.2022
CORAM
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
W.P(MD)No.23660 of 2022
Naveen Nagar ... Petitioner
Vs.
1.The Tahsildar,
Tahsildar Office,
Bodinayakanur,
Theni District.
2.The Village Administrative officer,
Uppukottai Village Office,
Uppukottai,
Bodinayakanur Taluk,
Theni District.
3.The Inspector of Police,
Veerapandi Police Station,
Veerapandi,
Theni District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India, praying this Court
to issue a Writ of Mandamus, directing the respondent Nos. 1 and 2 to survey the
land and fix the boundaries in Survey No.161/2B, 161/2C Uppukottai Village,
Bodinayakanur Taluk, Theni District, based on the online receipt dated
28.09.2022.
https://www.mhc.tn.gov.in/judis
1/4
W.P(MD)No.23660 of 2022
For Petitioner : Mr.J.Senthil Kumar
For R1 & R2 : Mr.D.Sadiq Raja
Additional Government Pleader
For R3 : Mr.B.Thanga Aravindh
Government Advocate (Crl.side)
ORDER
This Writ Petition has been filed for issuance of a Writ of Mandamus, directing the respondent Nos.1 and 2 to survey the land and fix the boundaries in Survey Nos.161/2B and 161/2C situated at Uppukottai Village, Bodinayakanur Taluk, Theni District, based on the online receipt dated 28.09.2022.
2. The case of the petitioner is that he has approached the respondents 1 and 2 to survey the property in Survey Nos.161/2B and 161/2C situated at Uppukottai Village, Bodinayakanur Taluk, Theni District and paid necessary fees on 28.09.2022. But they have not taken any steps to survey the land. Hence, the petitioner has filed the present writ petition.
3. Heard the learned counsel for the petitioner, the learned Additional Government Pleader appearing for the respondents 1 and 2 and the learned Government Advocate (Crl.side) appearing for the third respondent. https://www.mhc.tn.gov.in/judis 2/4 W.P(MD)No.23660 of 2022
4. Considering the above said facts, this Court directs the respondents 1 and 2 to survey the petitioner's land and fix boundaries in Survey Nos.161/2B and 161/2C situated at Uppukottai Village, Bodinayakanur Taluk, Theni District, on 25.11.2022, after affording an opportunity of hearing to the parties concerned, based on the online receipt dated 28.09.2022.
5. With the above direction, this Writ Petition is disposed of. No costs.
07.11.2022
Index : Yes / No
Internet : Yes/ No
akv
To
1.The Tahsildar,
Tahsildar Office,
Bodinayakanur,
Theni District.
2.The Village Administrative officer, Uppukottai Village Office, Uppukottai, Bodinayakanur Taluk, Theni District.
3.The Inspector of Police, Veerapandi Police Station, Veerapandi, Theni District.
https://www.mhc.tn.gov.in/judis 3/4 W.P(MD)No.23660 of 2022 V.BHAVANI SUBBAROYAN, J.
akv W.P.(MD)No.23660 of 2022 07.11.2022 https://www.mhc.tn.gov.in/judis 4/4