[Cites 1, Cited by 0]
Madras High Court
Munipoosanam vs The Tahsildar on 9 April, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.13055 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.04.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.13055 of 2026
Munipoosanam ... Petitioner
Vs.
1.The Tahsildar,
Uthukottai Taluk,
Tiruvallur District.
2.The Deputy Inspector of Survey,
Office of Survey, Uthukottai Taluk,
Tiruvallur District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondents to
consider the grievance of the petitioner dated 09.10.2025 and 03.02.2026
and survey the land and issue patta.
For Petitioner : Mr.Suresh Ethiraj
For Respondents : Mr.R.P.Murugan Raja
Government Advocate
*****
Page No.1 of 6
https://www.mhc.tn.gov.in/judis
W.P.No.13055 of 2026
ORDER
This Writ Petition has been filed to direct the respondents to
survey and demarcate the boundaries of the property morefully disclosed
in the affidavit filed in support of this writ petition, and also to issue
separate patta in favour of the petitioner, based on his representations,
dated 09.10.2025 and 03.02.2026.
2. Since the aforesaid representations have not been considered
by the respondents 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.
4. The petitioner has not submitted any online application
enabling the respondents to consider the same on merits and in
accordance with law. Necessarily, the petitioner will have to file an online
application seeking to survey and demarcate the boundaries of the
property morefully disclosed in the affidavit filed in support of this writ
petition, and also seeking to issue separate patta in favour of the
petitioner.
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5. No prejudice would be caused to the respondents, if the
petitioner is directed to submit an online application seeking survey and
demarcation of boundaries of the property morefully disclosed in the
affidavit filed in support of this writ petition and if the 1 st respondent to
directed to consider the same on merits and in accordance with law,
within a time frame to be fixed by this Court.
6. Accordingly, the petitioner is directed to submit a fresh online
application to the 1st respondent seeking survey and demarcation of
boundaries of the property morefully disclosed in the affidavit filed in
support of this writ petition, and also to issue a separate patta in favour of
the petitioner, within a period of one (1) week from the date of receipt of
a copy of this order. On receipt of the said online application submitted
by the petitioner within the stipulated time, the 1 st respondent is directed
to complete the survey and demarcation of boundaries of the subject
property, after giving due consideration to the documents produced by the
petitioner, and after hearing the objections, if any, from the neighbouring
land owners and any other third party, whom the 1 st respondent deems it
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fit to enquire. Thereafter, if the petitioner is found to be eligible, the 1 st
respondent shall issue separate patta for the sub-divided property in
favour of the petitioner. The 1st respondent is directed to complete the
aforesaid exercise, within a period of twelve (12) weeks from the date of
receipt of the online application from the petitioner.
7. With the aforesaid directions, this Writ Petition is disposed of.
There shall be no order as to costs.
09.04.2026
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
sp
https://www.mhc.tn.gov.in/judis
To
1.The Tahsildar,
Uthukottai Taluk,
Tiruvallur District.
2.The Deputy Inspector of Survey,
Office of Survey, Uthukottai Taluk,
Tiruvallur District.
https://www.mhc.tn.gov.in/judis
ABDUL QUDDHOSE, J.
sp
09.04.2026
https://www.mhc.tn.gov.in/judis
