Madras High Court
Ramalingam vs The Tahsildar on 26 September, 2024
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) No.25633 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 26.09.2024
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD) No.25633 of 2023
Ramalingam ... Petitioner
Vs
1. The Tahsildar,
Taluk Office,
Veerakeralampudur Taluk,
Tenkasi District.
2. The Taluk Suveyor,
Taluk Office,
Veerakeralampudur Taluk,
Tenkasi District.
3. Arichandran ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorari Mandamus, to call for the
records relating to the impugned order of 1st respondent in Poo.A.Ma.No.
138/23 dated 27.07.2023 and quash the same and consequently, to direct
the respondents 1 and 2 to survey the lands in S.Nos. 286A/7, 343/1,
343/2E, 343/2G, 343/2H, 343/2J1, 341/1B, 341/1C, 342, 344/1A, 287/5A
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W.P.(MD) No.25633 of 2023
and 287/5D situated at Ayan Surandai I Village, Veerakeralam Taluk,
Tenkasi District, and fix the boundary by considering the petitioner's
application, vide payment of Challan dated 24.04.2023 within the time
fixed by this Court.
For Petitioner : Mr.V.S.Kishok Kumar
For R1 & R2 : Mr.D.S.Nedunchezhian
Government Advocate
For R3 : Mr.H.Arumugam
ORDER
This writ petition has been filed to quash the impugned order dated dated 27.07.2023 and consequently, to direct the respondents 1 and 2 to survey the lands in S.Nos. 286A/7, 343/1, 343/2E, 343/2G, 343/2H, 343/2J1, 341/1B, 341/1C, 342, 344/1A, 287/5A and 287/5D situated at Ayan Surandai I Village, Veerakeralam Taluk, Tenkasi District, and fix the boundary by considering the petitioner's application, dated 24.04.2023.
2. The case of the petitioner is that the petition mentioned property _________ Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.25633 of 2023 was purchased from one Subburathinam, vide sale deed dated 26.08.2004 and on the same date, the third respondent herein had purchased an extent of 2.66 acres lying in the northern portion in the above said survey numbers. In respect of the properties situated in Survey Nos.343/2E, 343/2G and 343/2H the patta stands jointly in the petitioner's name and the third respondent's name. On 21.04.2023, the petitioner had made an application for conducting survey in the said property and had also paid necessary fee. Despite the same having been received, the official respondents have not taken any action. Hence, the petitioner has approached this Court.
3. Heard the Counsel on either side.
4. It is stated that a suit is pending in respect of a portion of the property therefore, the survey shall be conducted only with reference to the property that are not covered by the suit in O.S.No.413 of 2023 and the properties mentioned therein shall be kept apart and the survey shall conducted with reference to the remaining properties. It is made clear _________ Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.25633 of 2023 that till the disposal of the suit in O.S.No.413 of 2023, the fencing of the property shall not be done by the petitioner. It is also made clear that the third respondent shall not remove the survey stones which is embedded in the property.
5. The learned Government Advocate would submit that on earlier occasion when survey was attempted, there was a law and order situation. Therefore, the jurisdictional police shall give necessary police protection as and when requested by the Revenue Officials.
6. With the above said direction, this Writ Petition is partly allowed. No costs.
26.09.2024 NCC : Yes/No Index : Yes/No Internet : Yes jbr _________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.25633 of 2023 P.T.ASHA, J.
jbr To
1. The Tahsildar, Taluk Office, Veerakeralampudur Taluk, Tenkasi District..
2. The Taluk Suveyor, Taluk Office, Veerakeralampudur Taluk, Tenkasi District.
W.P.(MD) No.25633 of 2023
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