Madras High Court
Pramila vs The Tahsildar on 21 January, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.1092 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.01.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.1092 of 2026
Pramila ... Petitioner
Vs.
1.The Tahsildar,
Taluk Office,
Shoolagiri – 635 117,
Krishnagiri District.
2.The Head Surveyor,
Taluk Office,
Shoolagiri – 635 117,
Krishnagiri District.
3.Murugesh
4.Manjula
5.Muniraj
6.Soundarya
7.Lakshmi ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondents 1 and 2 to
survey the petitioner’s properties comprised in S.No.105/1 measuring to an
extent of 1.75 acre and S.No.105/2 measuring to an extent of 0.28 acre situated
at Sembarasanapalli Village, Shoolagiri Taluk, Krishnagiri District by
considering the representation dated 20.12.2025 within a stipulated period.
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W.P.No.1092 of 2026
For Petitioner : Mr.M.Mohamed Riyaz
For Respondents : Mr.S.Arumugam
Government Advocate [R1 & R2]
Notice dispensed with [R3 to R7]
*****
ORDER
This Writ Petition has been filed seeking for a direction to the respondents 1 and 2 to survey and demarcate the properties, which according to the petitioner is owned by her, based on her online application, dated 02.12.2025, within a time frame to be fixed by this Court.
2. The petitioner had submitted an application through on-line on 02.12.2025 for the aforesaid purpose. Since the same has not been considered till date, the petitioner has filed this writ petition.
3. Mr.S.Arumugam, learned Government Advocate, accepts notice on behalf of the respondents 1 and 2. Since no adverse order has been passed against the respondents 3 to 7 in this writ petition, notice to the respondents 3 to 7 in this writ petition is dispensed with.
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4. No prejudice would be caused to the respondents, if the 2 nd respondent is directed to survey and demarcate the boundaries of the petitioner’s properties morefully described in the prayer to this writ petition, after hearing the objections, if any, from the respondents 3 to 7, neighbouring land owners as well as any other party as they deem fit. Accordingly, this writ petition is disposed of in the following manner:-
(a) Before surveying the lands in question, the 2nd respondent is directed to issue notice to the respondents 3 to 7, neighbouring land owners, and also to any other party, whom they deem fit to put on notice.
(b) After receiving objections if any and after considering the same, the 2nd respondent shall conduct the survey and demarcate the boundaries of the property morefully described in the prayer to this writ petition, on merits and in accordance with law, within a period of twelve (12) weeks from the date of receipt of a copy of this order.
(c) There shall be no order as to costs.
21.01.2026 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes/No sp To
1.The Tahsildar, Taluk Office, Shoolagiri – 635 117, Krishnagiri District.
2.The Head Surveyor, Taluk Office, Shoolagiri – 635 117, Krishnagiri District.
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