Madras High Court
Shaikh Iliyaz Ahmed vs The District Collector on 27 January, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 1551 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-01-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 1551 of 2026
Shaikh Iliyaz Ahmed
..Petitioner(s)
Vs
1. The District Collector
office of District collector,
Krishnagiri-635 115.
2. The Superintendent of Police
Office of the Superintendent of Police,
Krishnagiri-635 115.
3. The District Revenue Officer
Office of District collector
Krishnagiri-635 115.
4. The Deputy Superintendent of Police
Office of the Deputy Superintendent of police,
Hosur- 635 109.
5. The Tahsildar
Office of Tahsildar,
Shoolagiri- 635 117.
6. The Inspector of police
Shoolagiri Police Station,
Shoolagiri- 635 117.
..Respondent(s)
__________
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WP No. 1551 of 2026
Writ petition is filed under Article 226 of the Constitution of India
seeking for issuance of a writ of mandamus to direct the respondents to survey
the land in survey No.349/2A1A1, with an extend of 5.54 acres, at
Marudhandapalli village, Shoolagiri Taluk, Identify and demarcate the
boundaries of the land, by considering the petitioner’s representation dated
03.12.2025.
For Petitioner(s): Mr.M.Mohamed Afridi
For Respondent(s): Mr.R.P.Murugan Raja
Govt Advocate( R1,R3 & R5)
Mr.R.Venkatesa Perumal, GA (Crl)
For R2,R4 & R6
ORDER
This writ petition has been filed seeking for a direction to the fifth respondent to survey and demarcate the property, which according to the petitioner is owned by him, within a time frame to be fixed by this Court.
2. The petitioner had submitted a representation dated 03.12.2025 seeking for survey and demarcation of the property morefully described in the prayer to this writ petition. Since the said representation has not been considered till date, the petitioner has filed this writ petition.
3. Mr.R.P.Murugan Raja, learned Government Advocate, accepts notice on behalf of the respondents 1, 3 and 5.
4. No prejudice will be caused to the fifth respondent, if the aforesaid representation of the petitioner is considered, on merits and in accordance with __________ Page2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 08:21:04 pm ) WP No. 1551 of 2026 law, after hearing objections if any from the neighbouring land owners as well as any other party whom the fifth respondent deems fit to enquire. Accordingly, this writ petition is disposed of in the following manner:-
(a) Before surveying the land in question, the fifth respondent is directed to issue notice to the neighbouring land owners, and also to any other party, whom the fifth respondent deems fit to enquire.
(b) After receiving objections if any and after considering the same, the fifth respondent shall conduct survey and demarcate the boundaries of the property morefully described in the prayer to this writ petition, on merits and in accordance with law, within a period of four months from the date of receipt of a copy of this order.
(c) If any need arises, the fifth respondent is permitted to submit a petition for police assistance, and upon receipt of such request, the sixth respondent shall render necessary police assistance for conducting survey and demarcation of the subject property.
No Costs.
27-01-2026 Neutral Citation: Yes/No RKM __________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 08:21:04 pm ) WP No. 1551 of 2026 ABDUL QUDDHOSE, J.
RKM To
1. The District Collector office of District collector, Krishnagiri-635 115.
2. The Superintendent of Police Office of the Superintendent of Police, Krishnagiri-635 115.
3. The District Revenue Officer Office of District collector Krishnagiri-635 115.
4. The Deputy Superintendent of Police Office of the Deputy Superintendent of police, Hosur- 635 109.
5. The Tahsildar Office of Tahsildar, Shoolagiri- 635 117.
6. The Inspector of police Shoolagiri Police Station, Shoolagiri- 635 117.
WP No. 1551 of 202627-01-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/01/2026 08:21:04 pm )