Madras High Court
Govindappa vs The District Collector on 26 July, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.20727 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.07.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
WP.No.20727 of 2024
Govindappa .. Petitioner
Versus
1.The District Collector
Krishnagiri, Krishnagiri District
2.The Tahsildar
Shoolagiri Taluk
Krishnagiri District
3.The District Surveyor
Krishnagiri District, Krishnagiri
4.The Taluk Surveyor
Shoolagiri Taluk
Krishnagiri District .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents to dispose of
the petitioner's application dated 20.05.2024 by measuring and demarcating the
petitioner's land in extent of 67.16 ares in Old S.No.104/2A2A, New
S.No.104/7, Bukkasagaram Village, Shoolagiri Taluk, Krishnagiri District.
For Petitioner : Mr.M.Selvam
For Respondents : Mr.P.Sathish
Additional Government Pleader
https://www.mhc.tn.gov.in/judis ORDER
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WP.No.20727 of 2024
This writ petition is filed for a direction to the respondents to dispose of
the petitioner's application dated 20.05.2024 by measuring and demarcating the
petitioner's land in extent of 67.16 ares in Old S.No.104/2A2A, New
S.No.104/7, Bukkasagaram Village, Shoolagiri Taluk, Krishnagiri District.
2. The petitioner submitted an application on 20.05.2024 with a request
for surveying the property, which is pending without consideration. Hence, this
writ petition.
3. Heard learned counsel for the petitioner and the learned Additional
Government Pleader appearing for the respondents and perused the materials
available on record.
4. By consent of both parties, this writ petition is taken up for final
disposal at the admission stage itself.
5. Considering the limited relief sought for in this writ petition, the
second respondent is directed to consider the application of the petitioner dated
20.05.2024 and pass appropriate orders on merits and in accordance with law,
after giving notice to the neighbouring land owners and any other interested
persons. Such exercise shall be completed within a period of two months from
https://www.mhc.tn.gov.in/judis
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WP.No.20727 of 2024
the date of receipt of copy of this order.
6. With the above direction, this writ petition is disposed of. No costs.
26.07.2024
dhk
Index :Yes/No
Internet :Yes/No
Neutral Citation : Yes/No
To,
1.The District Collector
Krishnagiri, Krishnagiri District
2.The Tahsildar
Shoolagiri Taluk
Krishnagiri District
3.The District Surveyor
Krishnagiri District, Krishnagiri
4.The Taluk Surveyor
Shoolagiri Taluk
Krishnagiri District
N. SATHISH KUMAR, J.
dhk https://www.mhc.tn.gov.in/judis 3/4 WP.No.20727 of 2024 W.P.No.20727 of 2024 26.07.2024 https://www.mhc.tn.gov.in/judis 4/4