Madras High Court
Gayathri vs The District Collector on 17 April, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 14092 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17-04-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 14092 of 2026
Gayathri
..Petitioner(s)
Vs
1. The District Collector
District Collectorate Building,
Mayiladuthurai District.
2. The District Revenue Officer
District Collectorate Building,
Mayiladuthurai District.
3. The Revenue Divisional Officer
RDO Office, Sirkali Taluk,
Mayiladuthurai District.
4. The Tahsildar
Taluk Office,
Sirkali Taluk,
Mayiladuthurai District.
5. The Land Surveyor
Tahsildar Office,
Sirkali Taluk,
Mayiladuthurai District.
6. The Village Administrative Officer
Agani Revenue Village,
Sirkali Taluk,
Mayiladuthurai District.
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WP No. 14092 of 2026
7. Inspector of Police
Sirkali Police Station,
Mayiladuthurai District.
8. Muruganandham
S/o.Uthirapathi,
Agani Village, Sirkali Taluk,
Mayiladuthurai District.
..Respondent(s)
PRAYER – This Writ Petition is filed under Article 226 of the Constitution of
India, seeking for a Writ of Mandamus, directing the 4th Respondent to consider
and pass appropriate orders based on petitioner’s representation dated
29.01.2026 requesting to survey and to demarcate the boundaries of Petitioner’s
Agricultural land comprised in Survey Nos.359/1A and 359/1B (Old Survey
No.359/1), Situate at Anakkudi Revenue Village, Agani Taluk, Sirkali,
Mayiladuthurai District admeasuring an extent of 0.61.50 Ares (1.52 cents) and
0.04.00 Ares (0.05 Cents) respectively, as per the revenue records, with the
help of police protection, the 7th Respondent herein, within the time frame to be
fixed by this Court.
For Petitioner(s): Mr.D.Thirumoorthy
For Respondent(s): Mr.C.Jayaprakash
Government Advocate (For R1 to R6)
Mr.V.Meganathan
Government Advocate (For R7)
ORDER
This Writ Petition has been filed seeking to direct the respondents 4 and 5 to survey and demarcate the property, which according to the petitioner is __________ Page2 of 6 https://www.mhc.tn.gov.in/judis WP No. 14092 of 2026 owned by him, based on his online application, dated 29.01.2026, with the assistance of the 7th respondent, within a time frame to be fixed by this Court.
2. The petitioner had submitted an application through on-line on 29.01.2026 for the aforesaid purpose. Since the same was not considered by the official respondents till date, the petitioner has filed this writ petition.
3. Mr.C.Jayaprakash, learned Government Advocate, accepts notice on behalf of the respondents 1 to 6 and Mr.V.Meganathan, learned Government Advocate (Crl.Side), accepts notice on behalf of the 7th respondent. Since no adverse orders are passed against the 8th respondent in this writ petition, notice to the 8th respondent is dispensed with.
4. No prejudice would be caused to the respondents, if the respondents 4 and 5 are directed to survey and demarcate the boundaries of the petitioner’s property morefully disclosed in the prayer to this writ petition, after hearing the objections, if any, from the 8th respondent, the neighbouring land owners as well as any other party whom they deem fit to put on notice, within a time frame to be fixed by this Court. Accordingly, this writ petition is disposed of in the following manner:-
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(a) Before surveying the lands in question, the respondents 4 and 5 are directed to issue notice to the 8 th respondent, the neighbouring land owners, and also to any other party, if they deem fit to put on notice.
(b) After receiving objections if any and after considering the same, the respondents 4 and 5 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 twelve (12) weeks from the date of receipt of a copy of this order.
(c) If the need arises for police assistance and on a request made by the respondents 4 and 5, the 7th respondent shall render police assistance for the effective implementation of this order.
(d) There shall be no order as to costs.
17-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No GSA To
1. The District Collector District Collectorate Building, Mayiladuthurai District.
2. The District Revenue Officer District Collectorate Building, Mayiladuthurai District.
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3. The Revenue Divisional Officer RDO Office, Sirkali Taluk, Mayiladuthurai District.
4. The Tahsildar Taluk Office, Sirkali Taluk, Mayiladuthurai District.
5. The Land Surveyor Tahsildar Office, Sirkali Taluk, Mayiladuthurai District.
6. The Village Administrative Officer Agani Revenue Village, Sirkali Taluk, Mayiladuthurai District.
7. Inspector of Police Sirkali Police Station, Mayiladuthurai District.
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