Madras High Court
Govindarasu vs The District Collector on 31 July, 2025
W.P.(MD) No.20794of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.SOUNTHAR
W.P.(MD) No.20794 of 2025
Govindarasu ... Petitioner
Vs.
1.The District Collector,
Tanjore,
Tanjore District.
2.The Tahsildar,
Tanjore Taluk,
Tanjore District.
3.The Circle Sub Inspector(Survey)
Kurunkulam Village,
Tanjore Taluk,
Tanjore District.
4.The Village Administrative Officer,
Kurunkulam West Village,
Tanjore Taluk, Tanjore District.
5.P.Dharmaraj ... Respondents
Prayer :- Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Mandamus directing the 2nd respondents
_________
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W.P.(MD) No.20794of 2025
to take appropriate action to measure the property in Survey Nos.145A/4
and 146B/9A to an extent of 16 ares located in Kurunkulam West Village,
Tanjore Taluk, Tanjore District based on the payment made in Challan
No.20241104008340 dated 04.11.2024 and Challan No.
2025/0123/21/009790 dated 07.07.2025 within a time frame fixed by
this Honourable Court.
For Petitioner : Mr.S.Mohamed Kadhar
For R1 to R4 : Mr.M.Gangatharan
Government Advocate
ORDER
The petitioner herein seeks a direction to the second respondent to survey the properties situated in Survey Nos.145A/4 and 146B/9A in Kurunkulam West Village, Tanjore Taluk, Tanjore District, by considering his online application dated 07.07.2025.
2.Heard the arguments of Mr.S.Mohamed Kadhar, learned counsel appearing for the petitioner and Mr.M.Gangatharan, learned Additional Government Pleader appearing for the respondents 1 to 4. By consent of _________ Page 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/08/2025 04:08:33 pm ) W.P.(MD) No.20794of 2025 both sides, this Writ Petition is taken up for final disposal at the admission stage itself.
3.According to the petitioner, the subject property has been purchased by his mother under a sale deed dated 20.05.1971. As on today, the patta for the property stands in the name of the petitioner in Patta No. 339. He submitted an application on 07.07.2025 in Application No.2025/0123/21/009790, seeking survey of the subject property. The same has not been considered. Hence, the petitioner has come before this Court.
4.The learned Government Advocate appearing for the respondents 1 to 4 would submit that the fifth respondent objected to the survey of the subject property. Therefore, the property has not been surveyed.
5. In view of the same, without expressing any opinion on the merits of the matter, the second respondent is directed to conduct an enquiry, based on the application of the petitioner dated 07.07.2025, by issuing notice to the petitioner and the fifth respondent and pass final _________ Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/08/2025 04:08:33 pm ) W.P.(MD) No.20794of 2025 orders on its own merits within a period of twelve weeks from the date of receipt of a copy of this order. Accordingly, this Writ Petition is disposed of. No costs.
31.07.2025 NCC : Yes/No Index : Yes/No Internet : Yes/No cp To
1.The District Collector, Tanjore, Tanjore District.
2.The Tahsildar, Tanjore Taluk, Tanjore District.
3.The Circle Sub Inspector(Survey) Kurunkulam Village, Tanjore Taluk, Tanjore District.
4.The Village Administrative Officer, Kurunkulam West Village, Tanjore Taluk, Tanjore District.
_________ Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/08/2025 04:08:33 pm ) W.P.(MD) No.20794of 2025 _________ Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/08/2025 04:08:33 pm ) W.P.(MD) No.20794of 2025 S.SOUNTHAR,J cp W.P.(MD)No.20794 of 2025 Dated: 31.07.2025 _________ Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/08/2025 04:08:33 pm )