Madras High Court
M/S Hemnath Poultry Farms (P) Ltd vs The Tahsildar on 17 September, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
WP No. 35410 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17-09-2025
CORAM
THE HONOURABLE MR JUSTICE KRISHNAN RAMASAMY
WP No. 35410 of 2025
M/s Hemnath Poultry Farms (p) Ltd.,
Rep By Its Managing Director, M. Padma
W/o.Kothanda Naidu,
Having Office at A.Settipalli Village and Post,
Shoolagiri Taluk, Krishnagiri District.
Registered Office at P.B.No 30, 6/315-2A, First floor,
Vangili Complex, Tirchy Road, Namakkal 637 001.
Petitioner(s)
Vs
1.The Tahsildar,
The Tahsildar Office, Shoolagiri Taluk,
Krishnagiri District.
2.The Head Survyor,
The Tahsildar Office, Shoolagiri Taluk,
Krishnagiri District.
3.The Inspector Of Police,
Shoolagiri Police Station,
Shoolagiri 635 117 Krishnagiri District.
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WP No. 35410 of 2025
4.Kamaraj
S/o Munusamy 5/79a Sembadmuthur
Village, Ennekolputhur Post,
Krishnagiri Taluk And District
5.SUBRAMANI
S/o Muniyappan, 2/289-4
Angondapalli Village And Post,
Shoolagiri Tlauk, Krishnagiri District
6.SEKKARLAPPA
S/o Subramani, 2/289-1, Angondapalli
Village And Post, Shoolagiri Taluk,
Krishnagiri District
7.GOVINDAMMAL
W/o Subramani, 2/289-4,
Angondapalli Village And Post,
Shoolagiri Taluk, Krishnagiri District
Respondent(s)
PRAYER:-Writ Petition filed under Article 226 of the Constitution of India,
praying for an issuance of Writ of Mandamus, to direct the 1st and 2nd
Respondents to conduct the survey of the land measuring an extent of 1 acre in
survey No 163/3B3 and 1.80 acres in survey No 164/4B in A. Settipalli village,
Shoolagiri Taluk, Krishnagiri district, totally 2.80 acres and demarcate the
boundaries by availing the assistance of the 3rd Respondent in the event of any
obstruction from the Private Respondents, based on the petitioners
representation dated 08.08.2025 within a time period to be stipulated by this
Court.
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WP No. 35410 of 2025
For Petitioner(s): M/s.R.Divyapreathika
For Respondents: Mr.P.Ganesan
Government Advocate
for R1 & R2
Mr.L.Baskaran for R3
ORDER
This writ petition has been filed by the petitioner seeking to direct the respondents 1 & 2 to conduct the survey of the land measuring an extent of 1 acre in survey No 163/3B3 and 1.80 acres in survey No 164/4B in A.Settipalli village, Shoolagiri Taluk, Krishnagiri District, totally 2.80 acres and demarcate rd the boundaries by availing the assistance of the 3 respondent in the event of any obstruction from the Private Respondents, based on the petitioners representation dated 08.08.2025.
2.Mr.P.Ganesan, learned Government Advocate, takes notice on behalf of the respondents 1 & 2. Mr.L.Baskaran, learned Government Advocate takes rd notice on behalf of the 3 respondent. By consent of the parties, the main writ petition is taken up for disposal at the admission stage itself.
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3.Learned counsel for the petitioner would submit that though the petitioner made a representations dated 08.08.2025 before the respondents 1 to 3, to survey the petitioner's property and demarcate the boundaries, the same has not been considered by the respondents 1 & 2, so far. Hence, he prayed to direct the respondents 1 and 2 to consider and dispose of petitioner's representation dated 08.08.2025.
4.Learned Government Advocate appearing for the respondents 1 and 2 would submit that the representation of the petitioner dated 08.08.2025 will be considered and disposed of within four weeks.
5.Heard the learned counsel for the petitioner; the learned Government Advocate appearing for the respondents 1 and 2 and the learned Government Advocate appearing for the 3rd respondents.
6.Considering the submission made by both the parties and in view of the limited prayer sought for in this Writ Petition, without going into the merits of https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:58:38 pm ) WP No. 35410 of 2025 the case, this Court directs the respondents 1 and 2 to consider the representation of the petitioner dated 08.08.2025 and complete the survey and demarcate the boundaries after issuing due notice to the concerned parties, if any. It is needless to state that, if there is any obstruction, the respondents 1 and 2 shall complete the process with the aid of the 3rd respondent / Police. Such exercise shall be done by the respondents 1 and 2 within a period of four weeks from the date of receipt of a copy of this order.
7.With the above said direction, this Writ Petition is disposed of. There shall be no order as to costs.
17-09-2025 rst Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:58:38 pm ) WP No. 35410 of 2025 To
1.The Tahsildar The Tahsildar Office, Shoolagiri Taluk, Krishnagiri District
2.The Head Survyor, The Tahsildar Office, Shoolagiri Taluk, Krishnagiri District
3.The Insector Of Police Shoolagiri Police Station, Shoolagiri 635 117 Krishnagiri District https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:58:38 pm ) WP No. 35410 of 2025 KRISHNAN RAMASAMY J.
rst WP No. 35410 of 2025 17-09-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:58:38 pm )