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Madras High Court

M.Arumugasamy vs The Tahsildar on 22 September, 2025

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 22.09.2025

                                                        CORAM

                       THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                           W.P.(MD)No.25945 of 2025


                M.Arumugasamy                                                 ...Petitioner

                                                          Vs

                1.The Tahsildar,
                Office of the Tahsildar,
                Ettayapuram - 628 902,
                Ettayapuram Taluk,
                Thoothukudi District.
                2.The Firka Surveyor,
                Office of the Tahsildar,
                Ettayapuram - 628 902,
                Ettayapuram Taluk,
                Thoothukudi District.                                         ...Respondents


                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
                to issue a Writ of Mandamus to direct the 2nd respondent herein to survey the
                property comprised in Thoothukudi District, Ettayapuram Taluk, Ettayapuram
                Revenue Village, Patta No.4312, Survey Number 633/10 measuring 0-55.50
                Hectares owned by the petitioner and demarcate the boundaries, and pass such
                further or other orders as this Court.




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https://www.mhc.tn.gov.in/judis             ( Uploaded on: 23/09/2025 06:14:25 pm )
                                      For Petitioner                   : Mr.S.Anandhakumar

                                      For Respondents                  : Mr.P.Thambidurai
                                                                        Government Advocate

                                                            ORDER

By relying on settlement deed dated 29.08.2024 and patta No.4312, the petitioner had applied for survey of the land in Survey No.633/10. Because the said request was not acted upon, the present writ petition has been filed.

2.Learned Government Advocate accepts notice on behalf of both the respondents. He submits that the petitioner's request would be acted upon within 12 weeks from the date of receipt of a copy of this order.

3.In view of the above submissions of learned Government Advocate, this writ petition is disposed of by directing the respondents to act on the petitioner's request for survey and complete the entire exercise within 12 weeks from the date of receipt of a copy of this order after putting the relevant adjacent land owners on notice. No costs.

22.09.2025 1/2 NCC : Yes/No Index : Yes/No Internet: Yes/No RJR 2/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/09/2025 06:14:25 pm ) SENTHILKUMAR RAMAMOORTHY, J.

RJR To

1.The Tahsildar, Office of the Tahsildar, Ettayapuram - 628 902, Ettayapuram Taluk, Thoothukudi District.

2.The Firka Surveyor, Office of the Tahsildar, Ettayapuram - 628 902, Ettayapuram Taluk, Thoothukudi District.

W.P.(MD)No.25945 of 2025

22.09.2025 1/2 3/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/09/2025 06:14:25 pm )