Kalyani vs The State Of Tamilnadu Rep. By The ...
2026 Latest Caselaw 1602 Mad

Citation : 2026 Latest Caselaw 1602 Mad
Judgement Date : 7 April, 2026

[Cites 1, Cited by 0]

Madras High Court

Kalyani vs The State Of Tamilnadu Rep. By The ... on 7 April, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                               WP No. 12145 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 07-04-2026

                                                     CORAM

                                  THE HON'BLE MR JUSTICE ABDUL QUDDHOSE

                                              WP No. 12145 of 2026
                Kalyani
                                                                                   ..Petitioner(s)
                                                       Vs

                1. The State of Tamilnadu
                   Rep. by the District Collector,
                   Salem, Salem District.

                2. The District Revenue Officer (DRO),
                   Salem,
                   Salem District.

                3. The Revenue Division Officer (RDO),
                   Mettur,
                   Salem District.

                4. The Tahsildar,
                   Kadayampatti,
                   Salem District.

                5. The Inspector of Police,
                   Kadayampatti Police Station,
                   Salem District.
                                                                                 ..Respondent(s)

                PRAYER – This Writ Petition is filed under Article 226 of the Constitution of
                India, seeking a Writ of Mandamus, directing the 4th respondent herein to carry
                out survey of the petitioner’s agricultural land having an extent of 70 cents,
                comprised in survey no.179/4, situate in Kanavaipudur village, Kadayampatti
                taluk, Salem District, with police protection and identify its four boundaries and
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                                                                                    WP No. 12145 of 2026


                issue revenue record to the petitioner within a time limit to be specified by this
                Court as per petitioner’s representation dated 10.02.2026.

                           For Petitioner(s):    Mr.S.A.Secular

                           For Respondent(s):    Mr.D.Ravichander,
                                                 Special Government Pleader (R1 to R4)

                                                 Mr.V.Meganathan,
                                                 Government Advocate (For R5)


                                                       ORDER

This Writ Petition has been filed seeking to direct the 4 th respondent to

survey and demarcate the property, which according to the petitioner is owned

by her, based on her online application, dated 13.02.2026, with the assistance of

the 5th respondent, within a time frame to be fixed by this Court.

2. The petitioner had submitted an application through on-line on

13.02.2026 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.D.Ravichander, learned Special Government Pleader, accepts

notice on behalf of the respondents 1 to 4 and Mr.V.Meganathan, learned

Government Advocate, accepts notice on behalf of the 5th respondent.

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4. No prejudice would be caused to the respondents, if the 4th respondent

is 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 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:-

(a) Before surveying the lands in question, the 4th respondent is directed to issue notice to 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 4th 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 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 4th respondent, the 5th respondent shall render police assistance for the effective implementation of this order.