M.Mohamed Mahadeer vs The Tahsildar on 22 April, 2022

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Madras High Court

M.Mohamed Mahadeer vs The Tahsildar on 22 April, 2022

Bench: Abdul Quddhose

                                                                               W.P.(MD)No.7793 of 2022


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 22.04.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                            W.P.(MD)No.7793 of 2022

                     M.Mohamed Mahadeer                                        .. Petitioner

                                                         Vs

                     1.The Tahsildar,
                       Paramakudi Taluk,
                       Ramanathapuram District.

                     2.The Head Surveyor,
                       Paramakudi Taluk,
                       Paramakudi, Ramanathapuram District.

                     3.The Surveyor,
                       Killiyur Village,
                       Paramakudi Taluk,
                       Paramakudi, Ramanathapuram District.                    .. Respondents

                     PRAYER: Petition filed under Article 226 of the Constitution of India to

                     issue a Writ of Mandamus, directing the respondents to Survey the land

                     in Survey No.261/25 – old Survey No.141/1, its extent – 0.00.72,

                     situated at Killiyur Village, Paramakudi Taluk, Ramanathapuram

                     Districts, based on the petitioner's application, dated 12.04.2022.



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https://www.mhc.tn.gov.in/judis
                                                                                   W.P.(MD)No.7793 of 2022


                                        For Petitioner    : Mr.G.Kannan

                                        For Respondents : Mr.M.Lingadurai
                                                          Special Government Pleader

                                                           ORDER

The petitioner has sought for survey and demarcation of boundaries in this writ petition, based on the petitioner's representation dated 12.04.2022.

2.The learned Special Government Pleader Mr.M.Lingadurai, who accepts notice on behalf of the respondents on instructions would submit that survey and demarcation of boundaries as sought for by the petitioner has already been done and therefore, nothing survives for further adjudication in this writ petition. The learned counsel for the petitioner also agrees with the same.

3.After recording the submissions of the respective counsels, this writ petition is disposed of. No costs.

22.04.2022 Index: Yes/No Internet : Yes/No TM 2/4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.7793 of 2022 Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

1.The Tahsildar, Paramakudi Taluk, Ramanathapuram District.

2.The Head Surveyor, Paramakudi Taluk, Paramakudi, Ramanathapuram District.

3.The Surveyor, Killiyur Village, Paramakudi Taluk, Paramakudi, Ramanathapuram District.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.7793 of 2022 ABDUL QUDDHOSE, J.

TM W.P.(MD)No.7793 of 2022 22.04.2022 4/4 https://www.mhc.tn.gov.in/judis

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