Madras High Court
Sathish Kumar vs The District Collector on 6 January, 2025
W.P.(MD)No.10663 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.01.2025
CORAM
THE HONOURABLE MRS.JUSTICE N.MALA
W.P.(MD)No.10663 of 2023
Sathish Kumar ... Petitioner
Vs.
1.The District Collector,
Office of the District Collector,
Madurai District.
2.The Assistant Director of Survey and Land Records,
Office of the Assistant Director of Survey and Land Records,
Collectorate,
Madurai District.
3.The Tahsildar,
Office of the Tahsildar,
Madurai East Taluk,
Madurai District.
4.The Village Administrative Officer,
Kauppapillaiyendal,
Madurai East Taluk,
Madurai District.
5.Gengadevi ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, to direct the respondents 2 and 3 to survey and
fix the boundaries extend to the measurement of 1030 square feet comprising
S.No.2/2A1A1A1, and its Plot No.196 situated at Kauppapillaiyendal Village,
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W.P.(MD)No.10663 of 2023
Madurai East Taluk, Madurai District, by considering the petitioner's
representation, dated 05.04.2023 in accordance with law within the time
stipulated by this Court.
For Petitioner : Mr.J.Alexander
For R1 to R4 : Mr.A.Kannan
Additional Government Pleader
For R5 : Mr.J.Alaguram Jothi
ORDER
The writ petition has been filed for a direction to the respondents 2 and 3 to survey and fix the boundaries in S.No.2/2A1A1A1, Plot No.196, to an extent of 1030 square feet, at Kauppapillaiyendal Village, Madurai East Taluk, Madurai District, by considering the petitioner's representation, dated 05.04.2023.
2. The learned counsel for the petitioner submits that the petitioner has filed an application for subdivision patta transfer, which is pending before the third respondent. The learned counsel for the petitioner therefore prayed that he may be given liberty to approach this Court after the conclusion of the proceedings on his application for subdivision patta transfer and he has also made an endorsement to that effect. https://www.mhc.tn.gov.in/judis 2/4 W.P.(MD)No.10663 of 2023
3. In view of the above, the writ petition stands disposed of with liberty to the petitioner to approach this Court after the proceedings on his application for subdivision patta transfer is concluded.
06.01.2025 NCC:yes/no Index:yes/no Internet:yes/no SN To:
1.The District Collector, Office of the District Collector, Madurai District.
2.The Assistant Director of Survey and Land Records, Office of the Assistant Director of Survey and Land Records, Collectorate, Madurai District.
3.The Tahsildar, Office of the Tahsildar, Madurai East Taluk, Madurai District.
4.The Village Administrative Officer, Kauppapillaiyendal, Madurai East Taluk, Madurai District.
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