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Madras High Court

Mohan vs The Secretary To Government on 5 January, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                        W.P.No.43831 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 05.01.2026

                                                         CORAM

                             THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE

                                               W.P.No.43831 of 2025

                Mohan                                                                  ... Petitioner

                                                              Vs.

                1. The Secretary to Government,
                Government of Tamil Nadu,
                Revenue Department,
                Secretariat, Fort St. George,
                Chennai – 600 009.

                2. The Commissioner of Land Administration,
                Ezhilagam, Chepauk,
                Chennai – 600 005.

                3. The District Collector,
                Krishnagiri District,
                Krishnagiri – 635 115.

                4. The District Revenue Officer,
                Krishnagiri District,
                Krishnagiri – 635 001.

                5. The Revenue Divisional Officer/
                      Sub Collector,
                Hosur,
                Krishnagiri District – 635 109.

                6. The Tahsildar,
                Hosur Taluk,
                Krishnagiri District.                                                  ... Respondents

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                                                                                             W.P.No.43831 of 2025



                Prayer: Writ Petition filed under Article 226 of the Constitution of India
                praying to issue a Writ of Mandamus, directing the respondents 3 to 6 to rectify
                the mistake/error crept in field measurement book (FMB Sketch) for the
                properties in Survey No.261 and 262 situated at Bagalur Hosur Main Road,
                Bagalur Village & Panchayat, Hosur Taluk, Krishnagiri District by considering
                the petitioner’s representation dated 25.09.2025 within a time period that will be
                fixed by this Court.

                                  For Petitioner         :         Mr.R.Jayaprakash

                                  For Respondents :                Mr.C.Jayaprakash
                                                                   Government Advocate

                                                               ORDER

This Writ Petition has been filed seeking for rectification of the FMB sketch for the property more fully described in the prayer to this Writ Petition.

2. Even though, a counter has been filed by the respondents in this Writ Petition, it is an admitted fact that till date no final order has been passed on the petitioner’s representation seeking for rectification of the FMB sketch to the property more fully described in the prayer to this Writ Petition. In the counter, though the respondents have taken a stand that the petitioner is not entitled for rectification of the FMB sketch, this Court is of the considered view Page No.2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 03:10:18 pm ) W.P.No.43831 of 2025 that since no final order has been passed on the petitioner’s representation prior to the filing of this Writ Petition, necessarily the respondents will have to pass a final order in the said representation to enable the petitioner to challenge the same if the said representation is rejected by the respondents by giving reasons.

3. This Court is of the considered view that no prejudice would be caused to the respondents, if a direction is issued to the fourth respondent to pass a final order on merits and in accordance with law on the petitioner’s representation seeking for rectification of the FMB sketch for the property more fully described in the prayer to the Writ Petition based on the petitioner’s representation dated 25.04.2025 within a time frame that fixed by this Court.

This Court is not expressing any opinion on the merits of the representation submitted by the petitioner.

4. For the foregoing reasons, this Court directs the fourth respondent to pass a final order on the representation submitted by the petitioner dated 25.04.2025 seeking to rectify the alleged mistake/error in the FMB sketch for the property more fully described in the prayer to this Writ Petition, within a period of twelve weeks from the date of receipt of a copy of this Order.

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5. With the aforesaid directions, this Writ Petition is disposed of.

There shall be no order as to costs.



                                                                                               05.01.2026
                Index            : Yes/No
                Neutral Citation : Yes/No
                Speaking/Non Speaking order

                rts




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                                                                                       W.P.No.43831 of 2025




                To

                1. The Secretary to Government,
                Government of Tamil Nadu,
                Revenue Department,
                Secretariat, Fort St. George,
                Chennai – 600 009.

2. The Commissioner of Land Administration, Ezhilagam, Chepauk, Chennai – 600 005.

3. The District Collector, Krishnagiri District, Krishnagiri – 635 115.

4. The District Revenue Officer, Krishnagiri District, Krishnagiri – 635 001.

5. The Revenue Divisional Officer/ Sub Collector, Hosur, Krishnagiri District – 635 109.

6. The Tahsildar, Hosur Taluk, Krishnagiri District.

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