T.Senthilkumar vs The District Collector
2026 Latest Caselaw 1632 Mad

Madras High Court

T.Senthilkumar vs The District Collector on 7 April, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                     WP No. 11920 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED: 07-04-2026
                                                     CORAM
                             THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
                                              WP No. 11920 of 2026


                1. T.Senthilkumar
                S/o.Thanusu, No.83, M.Thirukannur
                Village, M.Pudupakkam Post,
                Marakkanam, Villupuram District-604
                303
                                                                     Petitioner(s)
                                                      Vs
                1. The District collector
                District collectorate, Villupuram
                District-605 602
                2.The Revenue Divisional Officer
                Revenue Divisional Office, Tindivanam
                Division, Villupuram district-604 001
                3.the Land surveyor
                taluk office (land survey section)
                Marakkanam taluk, Villupuram
                district-604 303
                4.Tahsildar
                taluk office, Marakkanam taluk,
                Villupuram district-604 303
                5.Saravanan
                S/o.Munusamy, Murugan Kovil Street,
                M.Thirukannur Village, M.Pudupakkam
                Post, Marakkanam, Villupuram
                District-604 303
                6.Latha
                w/o.Govindasamy, Murugan Kovil



https://www.mhc.tn.gov.in/judis
                                                                          WP No. 11920 of 2026


                Street, M.Thirukannur Village,
                M.Pudupakkam Post, Marakkanam,
                Villupuram District-604 303
                                                                          Respondent(s)
                                                 WP No. 11920 of 2026
                PRAYER
                Directing the 3rd and 4th respondents to forthwith conduct survey and
                demarcate the boundaries of the lands comprised in survey Nos.3/4B, 3/3B and
                6 situated at Thirukannur Village, Marakkanam Taluk, Villupuram District,
                under the provisions of the Tamil Nadu Survey and Boundaries act, 1923,
                pursuant to the petitioners representation dated 26.02.2024 and in compliance
                with the order dated 27.08.2024 passed by this Honourable Court in W.P.
                No.24451 of 2024 and to furnish the survey report to the petitioner within a
                time frame fixed by this Court
                                                   WP No. 11920 of 2026
                                  For Petitioner(s):   M/s.N.S.Tanvi
                                  For Respondent:     Mr. R. P. Murugan Raja, learned
                                                      Government Advocate for R1 to
                                                      R4

                                                      R5 and R6 – notice dispensed
                                                      with
                                                        ORDER

This writ petition has been filed seeking for a direction to the respondents

3 and 4 to survey and demarcate the property, which according to the petitioner

is owned by him, based on his representation dated 26.02.2024 within a time

frame to be fixed by this Court.

2. The petitioner had given representation on 26.02.2024 to the official

respondents for the aforesaid purpose. Since the same has not been considered

https://www.mhc.tn.gov.in/judis

till date, 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 4. Since no adverse orders are passed against

the respondents 5 and 6, notice to the respondents 5 and 6 is dispensed with by

this Court.

4. This Court is not expressing any opinion on the merits of the

petitioner’s representation.

5. No prejudice will be caused to the respondents 3 and 4 if the said

authorities are directed to survey and demarcate the boundaries of the

petitioner’s property morefully described in the prayer to this writ petition, after

hearing the objections of the respondents 5 and 6 and any neighbouring land

owners as well as any other third party, whom they deem it fit to enquire.

Accordingly, this writ petition is disposed of in the following manner:-

(a) Before surveying the lands in question, the

respondents 3 and 4 are directed to issue notice to the

respondents 5 and 6 as well as the neighbouring land owners,

and also to any other third party, whom they deem it fit to

enquire.

(b) After receiving objections if any and after

https://www.mhc.tn.gov.in/judis

considering the same, the respondents 3 and 4 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 12

weeks from the date of receipt of a copy of this order.

No Costs.

07-04-2026

Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No ab

https://www.mhc.tn.gov.in/judis

To

1.The District collector District collectorate, Villupuram District-605 602

2.The Revenue Divisional Officer Revenue Divisional Office, Tindivanam Division, Villupuram district-604 001

3.the Land surveyor taluk office (land survey section) Marakkanam taluk, Villupuram district-604 303

4.Tahsildar taluk office, Marakkanam taluk, Villupuram district-604 303

https://www.mhc.tn.gov.in/judis

ABDUL QUDDHOSE J.

ab

07-04-2026

https://www.mhc.tn.gov.in/judis