Madras High Court
Lourdusamy vs The Tahsildar on 3 January, 2023
Author: R. Suresh Kumar
Bench: R.Suresh Kumar
W.P.No.35218 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.01.2023
CORAM :
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
Writ Petition No.35218 of 2022
Lourdusamy ... Petitioner
-Vs-
1. The Tahsildar,
Gingee Taluk Office,
Gingee, Villupuram District.
2. The Taluk Head Surveyor,
Gingee Taluk Office,
Gingee, Villupuram District. … Respondents
Prayer : Writ Petition under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus, directing the
respondents 1 and 2 to survey and mark the petitioner land in Survey
No.191/7 in Sithurasur Village, Gingee Taluk, Villupuram District based
on the petitioner representation dated 09.11.2022.
For Petitioner : Mr.P.Ponraj
For Respondents : Mr.P.Sathish
Additional Government Pleader
https://www.mhc.tn.gov.in/judis
1/4
W.P.No.35218 of 2022
ORDER
The prayer sought for herein is for a writ of mandamus directing the respondents 1 and 2 to survey and mark the petitioner land in Survey No.191/7 in Sithurasur Village, Gingee Taluk, Villupuram District based on the petitioner representation dated 09.11.2022.
2. The petitioner had given an application on 09.11.2022 to survey the land and to identify the four boundaries with regard to the land at S.No.191/4 at Sithurasur Village, Gingee Taluk, Villupuram District and in order to consider the same, the present writ petition has been filed.
3. Heard Mr.P.Sathish, learned Additional Government Pleader appearing for the respondents, who would submit that the said application submitted by the petitioner would be considered and the needful would be undertaken by the respondents within a time frame that may be stipulated by this Court.
4. Considering the limited scope of the prayer sought for in this writ petition and having regard to the said submission made by the https://www.mhc.tn.gov.in/judis 2/4 W.P.No.35218 of 2022 learned Additional Government Pleader appearing for the respondents, this Court is inclined to dispose of this writ petition with the following order:
That there shall be a direction to the respondents to consider the said application submitted by the petitioner dated 09.11.2022 and do the needful within a period of twelve (12) weeks from the date of receipt of a copy of this order.
With this direction, this writ petition is disposed of. No costs.
03.01.2023 Index : Yes/No Speaking order: Yes/No mp To
1. The Tahsildar, Gingee Taluk Office, Gingee, Villupuram District.
2. The Taluk Head Surveyor, Gingee Taluk Office, Gingee, Villupuram District.
https://www.mhc.tn.gov.in/judis 3/4 W.P.No.35218 of 2022 R. SURESH KUMAR, J.
mp Writ Petition No.35218 of 2022 03.01.2023 https://www.mhc.tn.gov.in/judis 4/4