Madras High Court
J.Aslam Basha vs The Assistant Director on 18 October, 2024
W.P.No.30813 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.10.2024
CORAM
THE HONOURABLE MR. JUSTICE S.SOUNTHAR
W.P No.30813 of 2024
J.Aslam Basha ...Petitioner
Vs.
1. The Assistant Director
Land Survey and land records,
District Collector buildings,
Sathuvachery, Vellore,
Vellore District - 632 009.
2. The Thashildar,
Thashildar Office,
Gudiyatham Taluk,
Arunachala Nagar, Gudiyatham,
Vellore District - 632 602.
3. The Head Surveyor,
Gudiyatham Taluk Office,
Arunachala Nagar, Gudiyatham,
Vellore District - 632 602.
...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing to the respondents to survey the
property in old survey No.157/1 new survey No.151/7A, Pernambut Village,
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1/5
W.P.No.30813 of 2024
Gudiyatham Taluk, Vellore District as per the challan No.20230726010996
dated 26.07.2023 and the reminder representation dated 14.08.2024 within the
time limit as fix by this Court.
For Petitioner : M/s. Y.Kajanavas
For Respondents : Mr.P.Sathish
Additional Government Pleader
ORDER
The petitioner herein seeks a direction to the respondents to survey the
property situated in old survey No.157/1 new survey No.151/7A, Pernambut
Village, Gudiyatham Taluk, Vellore District, by considering his on-line
application dated 26.07.2023 in challan No.20230726010996.
2. By consent of both the learned counsel appearing for the petitioner as
well as respondents, this writ petition is disposed of at the admission stage
itself.
3. It is the case of the petitioner that the title of the petitioner along with
his siblings was declared by the Civil Court in judgment and decree passed in
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O.S.No.101 of 2013 on the file of the District Munsif Court, Gudiyatham.
Now, the petitioner submitted an on-line application dated 26.07.2023 seeking
survey of the property and the same has not been considered till date.
Therefore, the petitioner is before this Court.
4. Mr. P.Sathish, learned Additional Government Pleader, who takes
notice for the respondents would submit that the on-line application of the
petitioner would be considered on its own merits and appropriate orders will be
passed.
5. In view of the above submission made by the learned Additional
Government Pleader, without going into the merits of the claim made by the
petitioner, this Court is inclined to issue a direction to the second respondent to
consider the on-line application of the petitioner dated 26.07.2023 and pass
final orders, after issuing notice to all interested parties, within a period of
eight weeks from the date of receipt of a copy of this order.
6. With the above direction, this Writ Petition is disposed of. No
costs.
18.10.2024
https://www.mhc.tn.gov.in/judis
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order
av
To
1. The Assistant Director
Land Survey and land records,
District Collector buildings,
Sathuvachery, Vellore,
Vellore District - 632 009.
2. The Thashildar,
Thashildar Office,
Gudiyatham Taluk,
Arunachala Nagar, Gudiyatham,
Vellore District - 632 602.
3. The Head Surveyor,
Gudiyatham Taluk Office,
Arunachala Nagar, Gudiyatham,
Vellore District - 632 602.
https://www.mhc.tn.gov.in/judis
S. SOUNTHAR, J.
av
18.10.2024
https://www.mhc.tn.gov.in/judis
