Madras High Court
Pazhanisamy vs The District Collector on 10 November, 2025
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
1/6 WP No. 42313 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10-11-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
WP No. 42313 of 2025
PAZHANISAMY
Petitioner(s)
Vs
1. The District Collector
District Collectorate, Cuddalore
District, Cuddalore.
2.The Revenue Tahsildar
Tahsildar Office, Kattumannarkoil
Cuddalore District.
3.The Firka Surveyor
Tahsildar Office, Kattumannarkoil,
Cuddalore District-608 301.
4.The Village Administrative Officer
Kovilpattu Revenue Village,
Kattumannarkoil Post And Taluk,
Cuddalore District-608 301.
5.The District Superintendent Of Police
District Police Office, Cuddalore.
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2/6 WP No. 42313 of 2025
6.The Inspector Of Police
Kattumannarkoil Police Station,
Attumannarkoil, Cuddalore District-
608 301.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing respondents 2 to 4 to conduct a
survey and demarcate the boundaries of the property comprised of S.F.
No.20/97 and 20//98 situated at Kovilpattu Village, Manavelai, Kattumannarkoil
Taluk, Cuddalore district, based on Revenue records and the Decree and
Judgment made in O.S.No.44 of 2011 dated 14.10.2014 passed by the Learned
District Munsif Cum Judicial Magistrate Court, Kattumannarkoil so as to
facilitate the petitioner to erect boundary stones and consequently directing the
6th respondent to provide adequate police protection to the petitioner during the
survey of the land and while erecting fencing around the property particularly in
view of the order dated 03.03.2018 made in E.P. No.20 of 2015 by Learned
District Munsif Cum Judicial Magistrate Court, Kattumannarkoil.
For Petitioner(s): Mr.G.Pugazhenthi
For Respondent(s): Mr.S.Arumugam
Government Advocate for R1 to R4
Mr.L.Baskaran
Government Advocate for R5 and R6
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3/6 WP No. 42313 of 2025
ORDER
This writ petition has been filed for issue of writ of mandamus directing
the respondents 2 to 4 to act upon the application submitted by the petitioner on
29.05.2025, wherein, the petitioner is seeking for the survey of the subject
property and for demarcation of boundaries.
2.Heard the learned counsel for the petitioner and the learned counsel
appearing on behalf of the respondents.
3.The petitioner is relying upon the Judgment and Decree passed in
O.S.No.44 of 2011 dated 14.10.2014 and also the order passed in E.P.No.20 of
2015 dated 03.03.2018. The petitioner submitted an application on 29.05.2025,
seeking for the survey of the subject property and for demarcation of
boundaries, after paying the necessary charges. Since the same was not acted
upon, the present writ petition has been filed before this Court.
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4.Taking into consideration the facts and circumstances of the case and
the materials placed before this Court, there shall be a direction to the 2nd and 3rd
respondents to act upon the application submitted by the petitioner on
29.05.2025 based on the orders passed by the competent Civil Court and
conduct the survey in the subject property and complete the process, within a
period of four weeks from the date of receipt of copy of this order. If there are
any other interested parties, such survey shall be conducted in their presence.
5.This writ petition is disposed of with the above directions. No Costs.
10-11-2025
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
ssr
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To
1.The District Collector
District Collectorate, Cuddalore
District, Cuddalore.
2.The Revenue Tahsildar
Tahsildar Office, Kattumannarkoil
Cuddalore District.
3.The Firka Surveyor
Tahsildar Office, Kattumannarkoil,
Cuddalore District-608 301.
4.The Village Administrative Officer
Kovilpattu Revenue Village,
Kattumannarkoil Post And Taluk,
Cuddalore District-608 301.
5.The District Superintendent Of Police
District Police Office, Cuddalore.
6.The Inspector Of Police
Kattumannarkoil Police Station,
Attumannarkoil, Cuddalore District-
608 301.
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N.ANAND VENKATESH J.
ssr
10-11-2025
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