Madras High Court
Somu Perumal vs The Revenue Divisional Offier on 15 December, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 48122 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15-12-2025
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 48122 of 2025
Somu Perumal
Petitioner(s)
Vs
1. The Revenue Divisional Offier
Salem West Subramaniam Nagar
Suramangalam Salem- 636 005.
2.The Tahsildar
Salem West Subramaniam Nagar,
Suramangalam, Salem- 636 005.
3.The Head Surveyor
Tashildar Office- Salem West
Suramangalam Nagar Suramangalam
Salem District- 636 005.
Respondent(s)
PRAYER
Directing the respondents 1 and 2 herein to rectify the wrong entries made in
the updating of Registry of the revenue records and accordingly correct the
erroneous measurement mentioned in the Field Measurement Book and to
provide access of 6.4 meters as shown in DGPS (Differential Global
Positioning System) Survey report and mark boundary at plot NO.32 and
remove the encroachments to the petitioners plot with Town Survey No.32,
Block-6, ward -p, Salem West, Salem District by considering the petitioners
representation dated 18.08.2025.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/12/2025 08:44:26 pm )
WP No. 48122 of 2025
For Petitioner(s): Ms Zeenath Begum
For Respondent(s): Mr D. Ravichander,sgp
ORDER
This writ petition has been filed seeking for a direction to the respondents 1 and 2 to rectify the alleged wrong entries said to have been made in the revenue records, pertaining to the property, morefully described in the prayer to this writ petition, based on the petitioner’s representation dated 18.08.2025, within a time frame to be fixed by this Court.
2.Since the aforesaid representation dated 18.08.2025 has not been considered till date, this writ petition has been filed.
3.Mr.D.Ravichander, learned Special Government Pleader accepts notice on behalf of the respondents.
4.The petitioner seeks for rectification of the revenue records as he claims that there are wrong entries made in the revenue records in respect of the property, morefully described in the prayer to this writ petition and therefore, the petitioner must be provided access of 6.4 metres as shown in DGPS (Differential Global Positioning System) as prayed for in this writ petition.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/12/2025 08:44:26 pm ) WP No. 48122 of 2025
5.No prejudice would be caused to the respondents if the petitioner’s representation, as stated supra, is considered, on merits and in accordance with law, within a time frame to be fixed by this Court.
6.This Court is not expressing any opinion on the merits of the petitioner’s representation.
7.For the foregoing reasons, this writ petition is disposed of by directing the first respondent to pass final orders, on merits and in accordance with law on the petitioner’s representation dated 18.08.2025 seeking for rectification of the alleged wrong entries made in the revenue records and to provide access of 6.4 metres as shown in DGPS (Differential Global Positioning System) survey report and mark boundaries at Plot No.32 and remove the encroachments, within a period of 12 weeks from the date of receipt of a copy of this order. No costs.
15-12-2025 vga https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/12/2025 08:44:26 pm ) WP No. 48122 of 2025 To
1.The Revenue Divisional Offier Salem West Subramaniam Nagar Suramangalam Salem- 636 005.
2.The Tahsildar Salem West Subramaniam Nagar, Suramangalam, Salem- 636 005.
3.The Head Surveyor Tashildar Office- Salem West Suramangalam Nagar Suramangalam Salem District- 636 005.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/12/2025 08:44:26 pm ) WP No. 48122 of 2025 ABDUL QUDDHOSE J.
vga WP No. 48122 of 2025 15-12-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/12/2025 08:44:26 pm )