Madras High Court
K.Mahalakshmi vs The District Collector on 12 March, 2026
Author: S.Srimathy
Bench: S.Srimathy
W.P.(MD)No.6679 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.03.2026
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD)No.6679 of 2026
K.Mahalakshmi ... Petitioner
Vs.
1. The District Collector,
O/o. The District Collectorate,
Madurai District.
2. The District Revenue Officer,
O/o. The District Collectorate,
Madurai District.
3. The Revenue Divisional Officer
O/o. The District Collectorate,
Madurai District.
4. The Tahsildar
Madurai West Taluk,
Virattipathu,
Madurai District.
5. The Head Surveyor
Madurai West Taluk,
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W.P.(MD)No.6679 of 2026
Virattipathu,
Madurai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, directing the respondents to consider and dispose
of the petitioners representation dated 28.11.2025 and consequently direct the 4th
and 5th respondents to conduct a proper survey of the petitioner's land in Survey
No.54/5A1A situated at Melakuyilkudi Village, Madurai West Taluk, Madurai
District and rectify the erroneous filed Measurement Book (FMB) sketch, within
a time frame to be fixed by this Court.
For Petitioners : Mr.P.Pratheesh
For Respondents : Mr.S.Shanmugavel
Additional Government Pleader
ORDER
This petition has been filed seeking to direct the respondents to consider and dispose of the petitioner's representation dated 28.11.2025 and consequently direct the 4th and 5th respondents to conduct a proper survey of the petitioner's land in Survey No.54/5A1A situated at Melakuyilkudi Village, 2/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:17:14 pm ) W.P.(MD)No.6679 of 2026 Madurai West Taluk, Madurai District and rectify the erroneous filed Measurement Book (FMB) sketch, within a time frame to be fixed by this Court.
2. The petitioner’s father, namely K. Deivarasu, was the absolute owner of the property. During his lifetime, he executed a registered Settlement Deed dated 02.05.2024, bearing Document No. 1823/2024, in favour of the petitioner and her sister, Kodiyarasi. Subsequently, a joint patta was issued in the names of the petitioner and her sister under Patta No. 5149.Thereafter, upon verification of the revenue records, the petitioner discovered that the FMB sketch relating to her property had been erroneously reflected as the neighbouring land, and conversely, the neighbouring land’s FMB sketch had been shown as the petitioner’s property. In order to rectify the said discrepancy, the petitioner paid the prescribed online survey challan on 22.02.2025 before the 4th respondent. After a lapse of six months, a survey was conducted in Survey Nos. 54/14 and 54/15. However, the survey could not be conducted in Survey No. 54/5A1A due to a mismatch in the Field Measurement Book, wherein the neighbouring land had been incorrectly recorded in the petitioner’s FMB sketch. 3/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:17:14 pm ) W.P.(MD)No.6679 of 2026
3. Subsequently, the petitioner submitted an application seeking rectification before the 3rd respondent. The 3rd respondent, in turn, called for a report from the Tahsildar/4th respondent on 18.12.2025, and the matter is still pending consideration before the Tahsildar/4th respondent. Hence, the petitioner seeks to rectify the mistake and survey the land in Survey No.54/5A1A.
4. Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
5. Considering the facts and circumstances of the case, this Court directs the 4th respondent to conduct an enquiry after issuing notice to the petitioner, his sister, and the neighbouring landowner. Thereafter, the 4th respondent shall consider the petitioner’s representation dated 28.11.2025 and to survey and demarcate the property. Further, the 3rd respondent shal rectify the mistake and pass appropriate orders.The Court is also directing the 4th respondent to adhere to the following Standard Operating Procedures:
a. The fourth respondent shall issue notice to the 4/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:17:14 pm ) W.P.(MD)No.6679 of 2026 petitioner immediately reaching the spot where survey is to be conducted. The petitioner shall affix the signature by receiving the notice of survey.
b.After survey again the petitioner shall affix signature indicating that the survey was conducted to their satisfaction.
c. If the petitioner is not satisfied, then also the petitioner shall affix signature indicating their dissatisfaction or with protest. The petitioner shall indicate that reason of their dissatisfaction or protest.
The aforesaid procedure shall be strictly followed by the parties The said exercise shall be completed within a period of eight weeks from the date of receipt of a copy of this order.5/8
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6. With the above directions, this Writ Petition is disposed of. No costs.
12.03.2026
Index : Yes / No
Internet : Yes
NCC : Yes / No
msrm
To
1. The District Collector,
O/o. The District Collectorate,
Madurai District.
2. The District Revenue Officer,
O/o. The District Collectorate,
Madurai District.
3. The Revenue Divisional Officer
O/o. The District Collectorate,
Madurai District.
4. The Tahsildar
Madurai West Taluk,
Virattipathu,
Madurai District.
5. The Head Surveyor
Madurai West Taluk,
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W.P.(MD)No.6679 of 2026
Virattipathu,
Madurai District.
6. The Additional Government Pleader,
Madurai Bench of Madras High Court,
Madurai
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W.P.(MD)No.6679 of 2026
S.SRIMATHY, J
msrm
Order made in
W.P.(MD)No. 6679 of 2026
12.03.2026
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