Madras High Court
M.Santhosh vs The Tahsildar on 30 April, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.12008 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.04.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
WP.No.12008 of 2024
M.Santhosh .. Petitioner
Versus
1.The Tahsildar
Tiruvallur High Road, Ambattur
Tiruvallur – 600 053
2.The Taluk Head Surveyor
Ambattur Survey Department
Ambattur, Tiruvallur – 600 053 .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents to survey and
earmark the boundaries of the Gramanatham land comprised in Old Survey
No.122/1 Part and Town Survey No.163 measuring to an extent of 1475 sq.ft.,
together with building standing thereon situated at Block No.32, Ward: 7(056)
Korattur, Ambattur Town and Taluk, Tiruvarur District based on the
application dated 18.03.2024 within the time frame fixed by this Court.
For Petitioner : Mr.A.Leeban
For Respondent : Mr.A.Selvendran
Special Government Pleader
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WP.No.12008 of 2024
ORDER
This writ petition is filed for a direction to the respondents to survey and earmark the boundaries of the Gramanatham land comprised in Old Survey No.122/1 Part and Town Survey No.163 measuring to an extent of 1475 sq.ft., together with building standing thereon situated at Block No.32, Ward: 7(056) Korattur, Ambattur Town and Taluk, Tiruvarur District based on the application dated 18.03.2024.
2. The petitioner submitted a representation on 18.03.2024 with a request to survey and earmark the boundaries of the the petitioner's property, which is pending without consideration. Hence, this writ petition.
3. Heard learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents and perused the materials available on record.
4. By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.
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5. Considering the limited relief sought for in this writ petition, the respondents are directed to consider the representation of the petitioner dated 18.03.2024 and pass appropriate orders on the petitioner's representation for survey and earmarking the boundaries of the Gramanatham land comprised in Old Survey No.122/1 Part and Town Survey No.163 measuring to an extent of 1475 sq.ft., together with building standing thereon situated at Block No.32, Ward: 7(056) Korattur, Ambattur Town and Taluk, Tiruvarur District, on merits and in accordance with law, after giving notice to the neighbouring land owners and any other interested persons. Such exercise shall be completed within a period of two months from the date of receipt of copy of this order.
6. With the above direction, this writ petition is disposed of. No costs.
30.04.2024
dhk
Index :Yes/No
Internet :Yes/No
Neutral Citation : Yes/No
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WP.No.12008 of 2024
N. SATHISH KUMAR, J.
dhk
To,
1.The Tahsildar
Tiruvallur High Road, Ambattur
Tiruvallur – 600 053
2.The Taluk Head Surveyor
Ambattur Survey Department
Ambattur, Tiruvallur – 600 053
W.P.No.12008 of 2024
30.04.2024
https://www.mhc.tn.gov.in/judis
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