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Madras High Court

Kabarsthan And Masjith Wakf @ vs The Principle Executive Officer on 18 February, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                       WP No. 4976 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 18-02-2026
                                                         CORAM
                             THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
                                                WP No. 4976 of 2026


                Kabarsthan and Masjith Wakf @
                masjithe
                Mukamathiya Aahlea Sunnath Jamad,
                Mr. Malik Basha, S/o. Shek Beeran,
                Rottu Street, Vinamangalam Post, Arani
                Taluk, Thiruvannamalai District
                                                                                       Petitioner(s)
                                                              Vs
                1. The Principle Executive Officer
                Tamil Nadu Waqf Board, No.1, Jaffar
                Srang Street, Vallal Seethakathi Street,
                Chennai-01
                2.The Inspector of Wakf
                O/o. Inspector of Wakf
                Saminathapuram, Vellore District.
                3.The Thasildhar
                O/o. Thasildhar Office, Arani Taluk,
                Thiruvannamalai District.
                4.The Inspector of Police
                Arani Taluk Police Station,
                Thiruvannamalai District.
                                                                                       Respondent(s)

                PRAYER
                directing the 3rd Respondent to survey the land properties, bearing survey
                Number 123/3, 123/3, 127 New S.NO.169/2, 169/3, 169/4, 127 New
                S.No.169/2, 169/3, 169/4, T.D. No. 210 Situated at Rottu Street, Vinamangalam


https://www.mhc.tn.gov.in/judis              ( Uploaded on: 18/02/2026 06:31:11 pm )
                                                                                           WP No. 4976 of 2026


                Post, Arani Taluk, Thiruvannamalai District in pursuant of the Challan
                No.20240912033327 dated 12.09.2024 and further directed the 4th Respondent
                to given the adequate Police protection at the time of survey the land.

                                  For Petitioner(s):       Mr.P.Muthamizh Selvakumar
                                  For Respondent(s):       Mr.T.Sai Krishnan,
                                                           Standing Counsel for Wakf
                                                           Board for R1 and R2
                                                           Mr.D.Ravichander,SGP For R3
                                                           Mr.R.Venkatesa Perumal
                                                           Govt Advocate(Crl.Side) For R4
                                                             ORDER

This writ petition has been filed seeking for a direction to the third respondent to survey and demarcate the boundaries of the property, which according to the petitioner is owned by them, within a time frame to be fixed by this Court.

2.Learned counsel for the petitioner submits that the petitioner had submitted a representation on 12.09.2022 for the aforesaid purpose. Since the same has not been considered till date, the petitioner has filed this writ petition.

3.Mr.T.Sai Krishnan, learned Standing Counsel accepts notice on behalf of respondents 1 and 2. Mr.D.Ravichander, learned Special Government Pleader accepts notice on behalf of the third respondent. Mr.R.Venkatatesa Perumal, learned Government Advocate (Crl.Side) accepts notice on behalf of the fourth respondent.

4.No prejudice will be caused to the respondents if the said authorities are directed to survey and demarcate the boundaries of the petitioner’s property, https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/02/2026 06:31:11 pm ) WP No. 4976 of 2026 morefully described in the prayer to this writ petition, after hearing the objections if any from the neighbouring land owners and any other party as they deem it fit. Accordingly, this writ petition is disposed of in the following manner:-

(a) Before surveying the lands in question, the respondents are directed to issue notice to the neighbouring land owners and also to any other party, whom the respondents deem it fit to put on notice.
(b) After receiving objections if any and after considering the same, the third 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 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 third respondent, the fourth respondent shall render police assistance for the effective implementation of this order.

No Costs.

18-02-2026 vga https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/02/2026 06:31:11 pm ) WP No. 4976 of 2026 To

1.The Principle Executive Officer Tamil Nadu Waqf Board, No.1, Jaffar Srang Street, Vallal Seethakathi Street, Chennai-01

2.The Inspector of Wakf O/o. Inspector of Wakf Saminathapuram, Vellore District.

3.The Thasildhar O/o. Thasildhar Office, Arani Taluk, Thiruvannamalai District.

4.The Inspector of Police Arani Taluk Police Station, Thiruvannamalai District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/02/2026 06:31:11 pm ) WP No. 4976 of 2026 ABDUL QUDDHOSE J.

vga WP No. 4976 of 2026 18-02-2026 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/02/2026 06:31:11 pm )