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[Cites 3, Cited by 0]

Madras High Court

K.Gurusamy vs The District Collector on 15 December, 2025

                                                                                       W.P.(MD)No.17454 of 2025


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 15.12.2025

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE K.SURENDER

                                             W.P.(MD)No.17454 of 2025

                 K.Gurusamy                                                                ... Petitioner
                                                                -vs-

                 1.The District Collector,
                   Collector's Office,
                   Virudhunagar District,
                   Virudhunagar.

                 2.The Sub Collector,
                   Sub Collector Office,
                   Sivakasi,
                   Virudhunagar District.

                 3.The Tahsildar,
                   Watrap Taluk,
                   Virudhunagar District.

                 4.The Head Surveyor,
                   Virudhunagar District Collectorate,
                   Virudhunagar District.

                 5.The Taluk Surveyor,
                   Watrap Taluk,
                   Virudhunagar District.




                 ____________
                 Page 1 of 6




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                                                                                             W.P.(MD)No.17454 of 2025


                 6.The Inspector of Police,
                   Koomapatti Police Station,
                   Koomapatti,
                   Virudhunagar District.

                 7.Society Pandi

                 8.R.R.Pandi                                                                     ... Respondents
                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
                 issue a Writ of Mandamus, directing the respondents 1 to 5 particularly, the fifth
                 respondent for the survey and necessary measurements for laying pillar to an
                 extent of 22 cents in pursuance of the subsequent sketch in their property bearing
                 Survey No.659/2D, at Kansapuram, Watrap Taluk, Virudhunagar District,
                 forthwith.


                                  For Petitioner                     :    Mr.S.Palanivelayutham

                                  For R1 to R5                       :    Mr.B.Ramanathan
                                                                          Additional Government Pleader

                                  For R6                             :    Mr.S.Prakash
                                                                          Government Advocate (Criminal side)

                                  For R7 and R8                      :    Mr.M.Jegadeesh Pandian

                                                                     ORDER

This Writ Petition has been filed seeking issuance of a Writ of Mandamus directing the respondents 1 to 5, particularly, the fifth respondent, to conduct survey and necessary measurements for laying pillars to an extent of 22 cents, in ____________ Page 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/12/2025 07:16:54 pm ) W.P.(MD)No.17454 of 2025 pursuance of the subsequent sketch, in the petitioner's property bearing Survey No.659/2D at Kansapuram, Watrap Taluk, Virudhunagar District, forthwith.

2. According to the petitioner, he is the absolute owner and in lawful possession of the property measuring 22 cents in Survey No.659/2D situated at Kansapuram, Watrap Taluk, Virudhunagar District. Despite submission of a proper representation along with the relevant documents and subsequent sketch, the fifth respondent has failed to conduct the survey and carry out necessary measurements for laying boundary pillars. In this regard, the petitioner has made an application dated 16.06.2025 and the same is pending. Such inaction on the part of the respondents is arbitrary and illegal. Hence, the petitioner has approached this Court seeking a Writ of Mandamus to direct the respondents, particularly, the fifth respondent, to survey the property and lay the boundary pillars within a stipulated time.

3. The learned Additional Government Pleader for the respondents 1 to 5 submitted that proper steps would be taken to demarcate the land in accordance with Sections 9 and 10 of the Tamil Nadu Survey and Boundaries Act, 1923.

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4. Recording the aforesaid submission, this Court directs the respondents 3 to 5 to consider the application of the petitioner dated 16.06.2025, demarcate the petitioner's land after considering the claims of the petitioner as well as the respondents 7 and 8, and pass orders in accordance with Sections 9 and 10 of the Tamil Nadu Survey and Boundaries Act, 1923, within a period of twelve weeks from the date of receipt of a copy of this order.

5. With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.

                 NCC              : Yes / No                                        (K.SURENDER, J.)
                 Index            : Yes / No                                           15.12.2025
                 smn2


                 To:-

                 1.The District Collector,
                   Collector's Office,
                   Virudhunagar District,
                   Virudhunagar.

                 2.The Sub Collector,
                   Sub Collector Office,
                   Sivakasi,
                   Virudhunagar District.

                 ____________
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                                                                                      W.P.(MD)No.17454 of 2025



                 3.The Tahsildar,
                   Watrap Taluk,
                   Virudhunagar District.

                 4.The Head Surveyor,

Virudhunagar District Collectorate, Virudhunagar District.

5.The Taluk Surveyor, Watrap Taluk, Virudhunagar District.

6.The Inspector of Police, Koomapatti Police Station, Koomapatti, Virudhunagar District.

____________ Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/12/2025 07:16:54 pm ) W.P.(MD)No.17454 of 2025 K.SURENDER, J.

smn2 W.P.(MD)No.17454 of 2025 15.12.2025 ____________ Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/12/2025 07:16:54 pm )