Madras High Court
Subramaniam vs The Tahsildar on 7 October, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
WP.No.37909 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.10.2025
CORAM
THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN
WP.No.37909 of 2025
Subramaniam
Rep. By his power agent
M.Padma .... Petitioner
Vs
1. The Tahsildar,
The Tahsildar Office,
Shoolagiri Taluk,
Krishnagiri District.
2. The Head Surveyor,
The Tahsildar Office,
Shoolagiri Taluk,
Krishnagiri District.
3. The Inspector of Police,
Shoolagiri Police Station,
Shoolagiri - 635 117
Krishnagiri District.
4. Kamaraj
5. Subramani
6. Sekkarlappa
7. Govindammal .... Respondents
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WP.No.37909 of 2025
Prayer : Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the 1st and 2nd respondents to
conduct the survey of the land measuring an extent of 0.25 acre in Survey
No.128/4, situated at Angondapalli Village, Shoolagiri Taluk, Krishnagiri
District and demarcate the boundaries by availing the assistance of the 3rd
Respondent in the event of any obstruction from the Private Respondents,
based on the petitioner's representation dated 08.08.2025, within a time
period to be stipulated by this Honble Court
For Petitioner : Mr.T.Vedi
For R1 & R2 : Mr.S.Rajesh
Government Advocate
For R3 : Mr.L.Baskaran
Government Advocate (Crl.Side)
ORDER
This Writ Petition has been filed seeking a direction to the first and second respondents to conduct a survey of the land comprised in Survey No.128/4, measuring 0.25 acre, situated at Angondapalli Village, Shoolagiri Taluk, Krishnagiri District and to demarcate the boundaries, by considering the petitioner's representation dated 08.08.2025.
2. Heard the learned counsel appearing on either side and perused the materials available on record.
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3. The petitioner owned a land comprised in Survey No.128/4, measuring 0.25 acre, situated at Angondapalli Village, Shoolagiri Taluk, Krishnagiri District. In order to survey the said land, the petitioner submitted an application before the respondents and also paid requisite fees for the same. So far the first and second respondents did not take any steps to survey and demarcate the land belongs to the petitioner. Hence, this writ petition.
4. In view of the above, the first respondent is directed to survey the petitioner's aforesaid land based on the title deed of the petitioner, after issuance of notice to the adjacent land owners and counter parties, if any, and to serve the survey report to the petitioner within a period of six weeks from the date of receipt of copy of this order. It is made clear that, if the surveyor concerned is obstructed by third parties while surveying the subject land, the said surveyor can approach the jurisdictional police seeking police aid and on such request, the jurisdictional police shall provide adequate police protection to the surveyor.
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5. With the above direction, this writ petition is disposed of. There shall be no order as to costs.
07.10.2025 Neutral citation :Yes/No Index:Yes/No Speaking/Non speaking Lpp To
1. The Tahsildar, The Tahsildar Office, Shoolagiri Taluk, Krishnagiri District.
2. The Head Surveyor, The Tahsildar Office, Shoolagiri Taluk, Krishnagiri District.
3. The Inspector of Police, Shoolagiri Police Station, Shoolagiri - 635 117 Krishnagiri District.
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