Citation : 2026 Latest Caselaw 1618 Mad
Judgement Date : 7 April, 2026
WP No. 11615 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 07-04-2026 CORAM THE HON'BLE MR JUSTICE ABDUL QUDDHOSE WP No. 11615 of 2026
Parimala ..Petitioner(s) Vs
1. The District Collector Office of the District Collectorate, Salem District.
2. The Revenue Divisional Officer Office of the Revenue Divisional Officer, Mettur Dam-1 Salem District.
3. The Tahsildar Office of the Tahsildar mettur Dam-1
4. The Revenue Inspector Office of the Revenue Inspector Pottaneri Village, Mettur Taluk, Salem District.
5. The Surveyor Office of the Revenue Inspector Pottaneri Village, Mettur Taluk, Salem District.
6. The Village Administrative officer Grama Chaavadi pallipatti Village and Post, mettur Taluk, Salem District.
7. Baby Shalini ..Respondent(s)
directing the Respondents not to measure the property in Survey Nos.82/3, 82/2 and 83/3 situated at Pallipatti Village, Mettur Taluk, Salem District until __________ Page1 of 4 https://www.mhc.tn.gov.in/judis
disposal of the Civil suits in O.S. No.49/2025 and O.S.No.85/2025 pending before the competent Civil Courts by the consideration of the petitioners representation dated 09.03.2026.
For Petitioner(s): Mr.S.Arivazhagan
For Respondent(s): Mr.D.Ravichander, Special Government Pleader for R1 to 6 Notice dispensed with for R7
Order
This writ petition has been filed seeking for a direction to the official
respondents not to measure the property, morefully described in the prayer to
this writ petition till the disposal of the suits in O.S. Nos.49 and 85 of 2025,
which are pending before the District Munsif Court, Mettur and the Sub Court,
Mettur respectively.
2.The grievance of the petitioner in this writ petition is that without
issuing notice to the petitioner, the official respondents are attempting to survey
the land, belonging to the petitioner pursuant to the order dated 02.12.2025
passed by this Court in W.P. No.46525 of 2025. In the order dated 02.12.2025
passed by this Court in W.P. No.46525 of 2025, it has been made clear by this
Court that before conducting survey, the objections of the rival claimants will
have to be heard by the official respondents.
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3.Learned counsel for the petitioner would submit that despite the said
direction, the petitioner has not been put on notice by the official respondents
before conducting survey of the property.
4.Mr.D.Ravichander, learned Special Government Pleader accepts notice
on behalf of the respondents 1 to 6. Since no adverse order is being passed
against the seventh respondent, notice to the seventh respondent is dispensed
with by this Court.
5.Necessarily, the petitioner, who is a rival claimant will have to be heard
by the respondents before conducting survey of the property.
6.For the foregoing reasons, this writ petition is disposed of by directing
the third respondent to issue notice to the petitioner before conducting survey of
the property and only after hearing the objections of the petitioner, the third
respondent shall take a decision with regard to the request made by the
petitioner in W.P. No.46525 of 2025 seeking for survey and demarcation of the
boundaries, within a period of 12 weeks from the date of receipt of a copy of
this order. The third respondent shall strictly adhere to the order dated
02.12.2025 passed by this Court in W.P. No.46525 of 2025. No costs.
07-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No
VGA
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ABDUL QUDDHOSE J.
VGA
To
1. The District Collector Office of the District Collectorate, Salem District.
2. The Revenue Divisional Officer Office of the Revenue Divisional Officer, Mettur Dam-1 Salem District.
3. The Tahsildar Office of the Tahsildar mettur Dam-1
4. The Revenue Inspector Office of the Revenue Inspector Pottaneri Village, Mettur Taluk, Salem District.
5. The Surveyor Office of the Revenue Inspector Pottaneri Village, Mettur Taluk, Salem District.
6. The Village Administrative officer Grama Chaavadi pallipatti Village and Post, mettur Taluk, Salem District.
07-04-2026
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