Madras High Court
John Basha vs The District Collector on 28 January, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 1985 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28-01-2026
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 1985 of 2026
1. John Basha
Petitioner(s)
Vs.
1. The District Collector
Collectorate Tiruvannamalai,
Mayiladuthruai, Vengikkal,
Tiruvannamalai District-606 604.
2.the Revenue Divisional Officer
Arani RDO Office, Plot No.63, E B
Nagar East, Arani, Tiruvannamalai
Dsitrict-632 301.
3.The Thasildar
Ring road Link, Arani Palayam, Arani,
Tiruvannamalai District-632 301.
4.The Firka Surveyor,
Arani Taluk Office, Hindu college main
road, Arani, Tiruvannamalai
Dsitrict-632 301
Respondent(s)
PRAYER
Directing the 4th respondent to dispose petitioner online application No.2025/
0123/ 06/ 018369 dated 12.08.2025 and subsequently to survey the mutes and
bounds of petitioner property in comprised in survey No.208/3A, 208/4,
2028/5A1 and 208/6B Velleri Village, Arani Taluk, Tiruvannamalai District to
grant a patta in petitioner’s favour
For Petitioner(s): Mr.C.R.Gobinaath
For Respondent(s): Mr.C.Jayakumar Govt Advocate
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/01/2026 11:56:43 am )
WP No. 1985 of 2026
For R1 to R4
ORDER
This writ petition has been filed seeking for a direction to the fourth respondent to survey and demarcate the property, which according to the petitioner is owned by him, based on his representation dated 12.08.2025 within a time frame to be fixed by this Court.
2. The petitioner had submitted an application through on-line on 12.08.2025 for the aforesaid purpose. Since the same has not been considered till date, the petitioner has filed this writ petition.
3. Mr. C. Jayaprakash, learned Government Advocate accepts notice on behalf of the respondents.
4. No prejudice will be caused to the third and fourth respondents if the said authorities are directed to survey and demarcate the boundaries of the petitioner’s property morefully described in the prayer to this writ petition, after hearing the objections if any from the neighbouring land owners as well as any other party, whom they deem it fit to enquire. Accordingly, this writ petition is disposed of in the following manner:-
(a) Before surveying the lands in question, the third and fourth respondents are directed to issue notice to the neighbouring land owners, and also to any other party, whom https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/01/2026 11:56:43 am ) WP No. 1985 of 2026 they deem it fit to enquire.
(b) After receiving objections if any and after considering the same, the third and fourth respondents shall conduct survey and demarcate the boundaries of the property morefully described in the prayer to this writ petition, on merits and in accordance with law, within a period of 12 weeks from the date of receipt of a copy of this order.
No Costs.
28-01-2026 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No ab To
1.The District Collector Collectorate Tiruvannamalai, Mayiladuthruai, Vengikkal, Tiruvannamalai District-606 604.
2.the Revenue Divisional Officer Arani RDO Office, Plot No.63, E B Nagar East, Arani, Tiruvannamalai Dsitrict-632 301.
3.The Thasildar Ring road Link, Arani Palayam, Arani, Tiruvannamalai District-632 301.
4.The Firka Surveyor, Arani Taluk Office, Hindu college main road, Arani, Tiruvannamalai Dsitrict-632 301 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/01/2026 11:56:43 am ) WP No. 1985 of 2026 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/01/2026 11:56:43 am ) WP No. 1985 of 2026 ABDUL QUDDHOSE J.
ab WP No. 1985 of 2026 28-01-2026 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/01/2026 11:56:43 am )