Madras High Court
S.Balasubramani vs The Assistant Director on 28 April, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.15663 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.04.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.15663 of 2026
S.Balasubramani ... Petitioner
Vs.
1.The Assistant Director,
Survey and land records,
District Survey office,
Namakkal.
2.The Tahsildar,
Taluk office, Paramathi-Velur,
Namakkal District.
3.The Taluk Surveyor,
Paramathi Velur Taluk Office,
Paramathi Velur.
4.The Inspector of Police,
Paramathi Police Station,
Kabilaramalai Road, Paramathi Velur,
Namakkal District.
5.Tamilarasan ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondent 2nd
and 3rd to survey, demarcate, subdivide and fix the boundaries of the
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W.P.No.15663 of 2026
petitioner’s land comprised in survey No 526/ 3A, 526/10 situated at
Paramathi Village, Paramathi Velur Taluk, Namakkal District based on
the partition deed dated 10.10.2008 Document No.3393/2008 registered
on the file of the Sub registrar, Paramathy and the online application
submitted by the petitioner dated 06.01.2026 vide Online application
No.2026/0123/09/000048, and direct the 4th Respondent to provide
necessary police protection for carrying out the said survey, without such
time frame as may be fixed by this Court.
For Petitioner : Mr.N.Umapathi
For Respondents : Mr.R.P.Murugan Raja
Government Advocate [R1 to R3]
Mr.V.Meganathan
Government Advocate (Crl.Side) [R4]
Notice dispensed with [R5]
*****
ORDER
This Writ Petition has been filed seeking to direct the respondents 2 and 3 to survey and demarcate the property, which according to the petitioner is owned by him, based on his online application, dated 06.01.2026, with the assistance of the 4th respondent, within a time frame to be fixed by this Court.
2. The petitioner had submitted an application through on-line on 06.01.2026 for the aforesaid purpose. Since the same was not considered, the petitioner has filed this writ petition.
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3. Mr.D.Ravichander, learned Special Government Pleader, accepts notice on behalf of the respondents 1 to 3 and Mr.V.Meganathan, learned Government Advocate (Crl.Side), accepts notice on behalf of the 4th respondent. Since no adverse order is passed against the 5th respondent in this writ petition, notice to the 5 th respondent is dispensed with by this Court.
4. No prejudice would be caused to the respondents, if the respondents 2 and 3 are directed to survey and demarcate the boundaries of the petitioner’s property morefully disclosed in the prayer to this writ petition, after hearing the objections, if any, from the 5 th respondent, the neighbouring land owners as well as any other party whom they deem fit to put on notice within a time frame to be fixed by this Court.
Accordingly, this writ petition is disposed of in the following manner:-
(a) Before surveying the lands in question, the respondents 2 and 3 are directed to issue notice to the 5th respondent, the neighbouring land owners, and also to any other party, if they deem fit to put on notice.Page No.3 of 6
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(b) After receiving objections if any and after considering the same, the respondents 2 and 3 shall conduct survey and demarcate the boundaries of the property morefully disclosed in the prayer to this writ petition, on merits and in accordance with law, within a period of twelve (12) weeks from the date of receipt of a copy of this order.
(c) If the need arises for police assistance and on a request made by the 2nd respondent, the 4th respondent shall render police assistance for the effective implementation of this order.
(d) There shall be no order as to costs.
28.04.2026 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes/No sp Page No.4 of 6 https://www.mhc.tn.gov.in/judis W.P.No.15663 of 2026 To
1.The Assistant Director, Survey and land records, District Survey office, Namakkal.
2.The Tahsildar, Taluk office, Paramathi-Velur, Namakkal District.
3.The Taluk Surveyor, Paramathi Velur Taluk Office, Paramathi Velur.
4.The Inspector of Police, Paramathi Police Station, Kabilaramalai Road, Paramathi Velur, Namakkal District.
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sp W.P.No.15663 of 2026 28.04.2026 Page No.6 of 6 https://www.mhc.tn.gov.in/judis