R.Mogana vs The District Collector
2026 Latest Caselaw 1745 Mad

Citation : 2026 Latest Caselaw 1745 Mad
Judgement Date : 9 April, 2026

[Cites 0, Cited by 0]

Madras High Court

R.Mogana vs The District Collector on 9 April, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

WP No. 12603 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 09-04-2026 CORAM THE HON'BLE MR JUSTICE ABDUL QUDDHOSE WP No. 12603 of 2026

R.Mogana ..Petitioner(s) Vs

1. The District Collector office of the district collector, District Collectorate, Kallakurichi District.

2. The Reveneu Divisional officer office of the Revenue divisional officer, Katchery road, Kallakurichi District.

3. The Tashildhar Taluk office, Sankarapuram Taluk, Kallakurichi District.

4. The Surveyor Taluk office Sankarapuram Taluk, Kallakurichi District.

5. The Superintendent of police o/o.The Superintendent of police, Thachur road, Kallakurichi District.

6. The Deputy Superintendent of police, o/o.The Deputy Superintendent of police, Santhapet, Thirukovilur, Kallakurichi District.

7. The Inspector of police, Sanakarapuram Police Station, Sankarapuram Taluk, Kallakurichi District.

..Respondent(s)

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directing the 1st to 4th respondents to survey and fix the boundaries of the petitioners property situated at Arasampattu Village, Sankarapuram Taluk, Kallakurichi District, comprised in survey No.53/6B1B measuring an extent of 2.00 ares and survey No.53/9B measuring an extent of 0.36.0 ares, within a time frame to be fixed by this Honble court and consequently direct the 5th to 7th respondents to provide adequate police protection at the time of conducting the survey.

For Petitioner(s): Mr.S.J.Raja Janakiraman

For Respondent(s): Mr.S.Arumugam Govt.Advocate For R1 to R4 Mr.V.Meganathan Govt.Advocate (crl.side) For R5 to R7

Order

This writ petition has been filed seeking for a direction to respondents 1

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

owned by her, based on her representation dated 02.09.2025, within a time

frame to be fixed by this Court.

2. The petitioner had submitted her representation dated 02.09.2025 for

the aforesaid purpose. Since the same has not been considered till date, the

petitioner has filed this writ petition.

3.Mr.S.Arumugam, learned Government Advocate accepts notice on

behalf of respondents 1 to 4. Mr.V.Meganathan, learned Government Advocate

(Crl.Side) accepts notice on behalf of respondents 5 to 7.

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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 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 neighbouring land owners as well as any other party whom the

respondents deem it fit to enquire. Accordingly, this writ petition is disposed of

in the following manner:-

(a) Before surveying the lands in question, the third

respondent is directed to issue notice to the neighbouring land

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

put on notice.

(b) After receiving objections if any and after considering

the same, the fourth 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 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 third respondent, the seventh respondent shall

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render police assistance for the effective implementation of

this order. No Costs.

09-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

VGA

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