Madras High Court
R.Shanthi vs The Tahsildar on 16 August, 2024
W.P.No.23425 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.08.2024
CORAM
THE HONOURABLE MR. JUSTICE S.SOUNTHAR
W.P No.23425 of 2024
R.Shanthi ...Petitioner
Vs.
1.The Tahsildar,
Office of Tahsildar, Salem East,
Salem City.
2.The Surveyor,
Salem East, Salem City,
Salem.
3.The Inspector of Police,
Ammapet Police Station,
Ammapet, Salem City.
4.M.Tamilselvan. ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents 1 and 2 herein to
survey the property comprised in SF.No.96/1A1(Ward-AK, Block-76, TS.No.2
patta No.218) of Thathampatti village, Salem Taluk and District with the help
of the 3rd respondent by considering the representation of the petitioner herein
dated 7.5.2024 within a reasonable time as fixed by this Court.
https://www.mhc.tn.gov.in/judis
1/5
W.P.No.23425 of 2024
For Petitioner : Mr.R.Nalliyappan
For Respondents : Mr.P.Satish for R1 and R2
Additional Government Pleader
Mr.S.Sugendran for R3
Additional Government Pleader
ORDER
The petitioner herein seeks a direction to the respondent to survey the property comprised in S.F.No.96/1A1 (Ward -AK, Block 76, T.S.No.2 patta No.218) of Thathampatti Village, Salem Taluk and District, by considering his representation dated 07.05.2024.
2. It is seen from the typed set of papers, the petitioner has submitted an application on 07.05.2024 seeking survey of the above mentioned land and the same has not been considered till date. Therefore, he is before this Court.
3. Mr.P.Sathish, learned Additional Government Pleader takes https://www.mhc.tn.gov.in/judis 2/5 W.P.No.23425 of 2024 notice for the respondents 1 & 2 would submit that already date is fixed for survey of the land on 19.08.2024 and necessary notices were dispatched to the fourth respondent and other adjacent land owners. The said statement made by the learned Additional Government Pleader appearing for the respondents 1 & 2 is recorded.
4. The petitioner is directed to extend full cooperation for survey of the land on 19.08.2024. Since the date is already fixed for survey of the land, the first respondent is directed to complete the survey of the land and pass final orders, within a period of three weeks from the date of receipt of copy of this order.
5. With the above direction, this Writ Petition is disposed of. No costs.
16.08.2024
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order dna https://www.mhc.tn.gov.in/judis 3/5 W.P.No.23425 of 2024 To
1.The Tahsildar, Office of Tahsildar, Salem East, Salem City.
2.The Surveyor, Salem East, Salem City, Salem.
3.The Inspector of Police, Ammapet Police Station, Ammapet, Salem City.
https://www.mhc.tn.gov.in/judis 4/5 W.P.No.23425 of 2024 S.SOUNTHAR, J.
dna W.P No.23425 of 2024 16.08.2024 https://www.mhc.tn.gov.in/judis 5/5