Madras High Court
R.Vasantha Priya vs The District Collector on 24 April, 2025
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
1/5 WP No. 13366 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24-04-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
WP No. 13366 of 2025
R.Vasantha Priya
Petitioner(s)
Vs
1. The District Collector
Tiruvarur District, Tiruvarur.
2.The Tahsildar
Thiruthuraipoondi Taluk,
Thiruthuraipoondi,
Tiruvarur District 614 713
3.The Taluk Surveyor,
Office Of The Tahsildar,
Thiruthuraipoondi Taluk,
Thiruthuraipoondi,
Tiruvarur District 614 713
4.Inspector of Police
Thiruthuraipoondi Taluk,
Tiruvarur District
5.A.K. Singaravelu
Respondent(s)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/05/2025 01:18:36 pm )
2/5 WP No. 13366 of 2025
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents 1 to 3 to consider the
representation dated 02.04.2025 of the petitioner and carry out the measurement of
the property comprised in S. No 38/3B4, measuring 0.17 cents and 38/3B4, after sub
division in S. No 38/8 measuring 0.16 1/3 cents all totalling to an extent of 0.33 1/3
cents (14534 sq.ft) Mettupalayam Village, Thiruthuraipandi Village, in Patta No 40,
issued in favour of the petitioner and fix up the boundary stone with the police
protection to be provided by the 4th respondent with a time frame as may be fixed by
this Court.
For Petitioner(s): Mr.B.Gopalakrishnan
For Respondent(s): Mr.R.P.Muruganraja
Government Advocate
for R1 to R3
Mr.V.J.Priyadarsana
Government Advocate
(Criminal Side) for R4
ORDER
This writ petition has been filed for issue of writ of mandamus directing the respondents to act upon the representation made by the petitioner on 02.04.2025, wherein, the petitioner is seeking for the survey of the subject property and for demarcation of boundaries.
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2.Heard Mr.B.Gopalakrishnan, learned counsel appearing on behalf of the petitioner, Mr.R.P.Muruganraja, learned Government Advocate appearing on behalf of the respondents 1 to 3 and Mr.V.J.Priyadarsana, learned Government Advocate (Criminal Side) appearing on behalf of the 4th respondent.
3.In the considered view of this Court, the petitioner has to make an online application before the 2nd respondent by paying the necessary charges by furnishing all the particulars. On receipt of the same, the 2nd respondent shall act upon the same and complete the proceedings, within a period of four weeks from the date of receipt of the online application from the petitioner based on the title document and the revenue records relied upon by the petitioner.
4.This writ petition is disposed of with the above directions. No Costs.
24-04-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes ssr https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/05/2025 01:18:36 pm ) 4/5 WP No. 13366 of 2025 To
1. The District Collector Tiruvarur District, Tiruvarur.
2.The Tahsildar Thiruthuraipoondi Taluk, Thiruthuraipoondi, Tiruvarur District 614 713
3.The Taluk Surveyor, Office Of The Tahsildar, Thiruthuraipoondi Taluk, Thiruthuraipoondi, Tiruvarur District 614 713
4.Inspector of Police Thiruthuraipoondi Taluk, Tiruvarur District https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/05/2025 01:18:36 pm ) 5/5 WP No. 13366 of 2025 N.ANAND VENKATESH J.
ssr WP No. 13366 of 2025 24-04-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/05/2025 01:18:36 pm )