[Cites 1, Cited by 0]
Madras High Court
B.Inbasekaran vs The District Collector on 7 April, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 12029 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07-04-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 12029 of 2026
B.Inbasekaran
S/o balarman,
No 3/287, Ummiampatti village,
T. Kanigarahalli OST,
Nallampalli Taluk
Dharmapuri District
..Petitioner(s)
Vs
1. The District Collector
District Collectorate office,
Dharmapuri District
2. The District Revenue officer
DRO office District Collectorate Building,
Dharmapuri District
3. The Revenue Divisional officer
RDO office dharmapuri Taluk,
Dharmaprui District
4. The Tahsildar
Taluk office
Nallampalli Taluk,
Dharmapuri District
5. The Land surveyor,
Tahsildar office,
Nallampalli Taluk,
Dharmapuri District
6. Chandra
W/o Narasimma Naidu
residing at
Ummaiampati Village,
T. Kanigarahalli Post,
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WP No. 12029 of 2026
Nallampalli Taluk,
Dharmapuri District
7. Chandra
W/o Narasimma Naidu,
residing at
Ummaiampati Village,
T. Kanigarahalli Post,
Nallampalli Taluk,
Dharmapuri District
8. Thirumoorthy
S/o Narasimma Naidu,
residing at
Ummaiampati Village,
T. Kanigarahalli Post,
Nallampalli Taluk,
Dharmapuri District
..Respondent(s)
Writ petition filed under Article 226 of Constitution of India for the issuance of
writ of Mandamus directing the 4th and 5th respondents to consider and dispose
petitioners representation dated 07.02.2026 requesting to survey and to lay
boundary stones to petitioner’s agricultural land comprised in survey no 169/11
situate at Thoppur Revenue village, Nallampalli Taluk, Dharmapuri District
admeasuring an extent of 84 cents, as per the revenue records and to issue
individual patta, within the time frame to be fixed by this Court and pass orders.
For Petitioner(s): Mr.D.Rameshkumar
D. Thirumoorthy
For Respondent(s): Mr.R.P.Murugan Raja
Government Advocate for R1 to R6
ORDER
This Writ Petition has been filed to direct the respondents 4 and 5 to
survey and demarcate the property, which according to the petitioner is owned
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by him, based on his representation, dated 07.02.2026, within a time frame to be
fixed by this Court.
2. The petitioner had submitted a representation to the official
respondents on 07.02.2026 for the aforesaid purpose. Since the same was not
considered, the petitioner has filed this writ petition.
3. Mr.R.P.Murugan Raja, learned Government Advocate, accepts notice
on behalf of the respondents 1 to 5. The learned Government Advocate on
instructions submitted that the petitioner will have to submit an on-line
application before the 4th respondent seeking for survey and demarcation. Since
no adverse orders are passed against the respondents 6 to 8, notice to them is
dispensed with.
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 properties
more fully disclosed in the prayer to this writ petition, after hearing the
objections of respondents 6 to 8 and 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.
5. This Court is not expressing any opinion on the merits of the
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petitioner’s representation/ on-line application.
6. For the foregoing reasons, this Court directs the petitioner to
submit a fresh on-line application to the 4 th respondent seeking for survey and
demarcation of the boundaries, for the property more fully described in the
prayer to the writ petition, within a period of two weeks from the date of receipt
of a copy of this order. On receipt of the said on-line application within the
stipulated time, the 4th respondent shall conduct the survey and demarcate the
boundaries of the properties morefully disclosed in the prayer to this writ
petition, on merits and in accordance with law, after considering the documents
produced by the petitioner and after hearing the objections of respondents 6 to 8
and all other necessary parties, within a period of twelve (12) weeks from the
date of receipt of a copy of this order.
7. With the aforesaid directions, this writ petition is disposed of. No
costs.
07-04-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
RKA
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To
1. The District Collector
District collectorate office,
Dharmapuri District
2. The District revenue officer
DRo office District collectorate Building,
Dharmapuri District
3. The Revenue Divisional officer
RDO office dharmapuri Taluk,
Dharmaprui District
4. The Tahsildar
Taluk office
Nallampalli Taluk,
Dharmapuri District
5. The Land surveyor,
Tahsildar office,
Nallampalli Taluk,
Dharmapuri District
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ABDUL QUDDHOSE, J.
RKA
07-04-2026
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