S.Shanmugam vs The District Collector
2026 Latest Caselaw 1757 Mad

Madras High Court

S.Shanmugam vs The District Collector on 9 April, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                  W.P.No.12952 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.12952 of 2026
                                                          and
                                                 W.M.P.No.14150 of 2026

                     S.Shanmugam                                           ... Petitioner

                                                           Vs.

                     1.The District Collector,
                       Chengalpattu,
                       Chengalpattu District.

                     2.The Tahsildar,
                       Pallavaram Taluk Office,
                       Pallavaram,
                       Chennai.

                     3.The Assistant Engineer, PWD,
                       Irrigation Section, Water Resource Department,
                       Padappai – 601 301.                            ... Respondents

                     Prayer : Writ Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Mandamus, directing the 2nd and 3rd
                     Respondents to measure and identify the land measuring to an extend of
                     82.5 sq.ft comprised in survey number No.455/49B and 455/2 situated at
                     No.5, Bashyam Street, Radha Nagar, Chrompet, Jamin Pallavaram,
                     Village, Tambaram Taluk, Chengalpattu District and not to disturb the
                     petitioner’s peaceful possession and enjoyment of the land without
                     following the due process of law.

                                      For Petitioner   : Mr.S.Gunaseelan


                     Page No.1 of 6



https://www.mhc.tn.gov.in/judis
                                                                                    W.P.No.12952 of 2026

                                      For Respondents : Mr.D.Ravichander
                                                        Special Government Pleader
                                                         *****

                                                           ORDER

This Writ Petition has been filed seeking to direct the respondents

2 and 3 to survey and demarcate the properties morefully disclosed in the

prayer to this writ petition, which according to the petitioner is owned by

him, based on the petitioner’s representation, dated 26.09.2025, within a

time frame to be fixed by this Court.

2. The petitioner had submitted a representation on 26.09.2025 for

the aforesaid purpose. Since the same has not been considered by the

respondents till date, the petitioner has filed this writ petition.

3. Mr.D.Ravichander, learned Special Government Pleader,

accepts notice on behalf of the respondents.

4. The learned Special Government Pleader appearing for the

respondents, on instructions, would submit that the petitioner has not

submitted any online application. Necessarily, the petitioner will have to

submit an online application to enable the respondents to survey and

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

demarcate the boundaries of the properties morefully disclosed in the

prayer to this writ petition.

5. The learned counsel for the petitioner, on instructions, would

submit that the petitioner is willing to submit an online application.

6. No prejudice would be caused to the respondents, if a direction

is issued to the petitioner to submit an online application with the 2 nd

respondent seeking survey and demarcation of the boundaries, within a

time frame to be fixed by this Court and a consequential direction is

issued to the 2nd respondent to survey and demarcate the boundaries of the

properties, after hearing the objections, if any, from neighbouring land

owners as well as any other party as they deem fit, within a time frame to

be fixed by this Court. This Court is not expressing any opinion on the

merits of the petitioner’s application seeking survey and demarcation of

boundaries.

7. For the foregoing reasons, this Court directs the petitioner to

submit a fresh online application to the 2 nd respondent seeking to survey

and demarcation of boundaries of the properties morefully disclosed in

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the prayer to this writ petition, within a period of two (2) weeks from the

date of receipt of a copy of this order. On receipt of the said online

application within the stipulated time, the 2nd respondent shall conduct

survey and demarcate the boundaries of the properties morefully

disclosed in the prayer to this writ petition, after hearing the objections, if

any, from neighbouring land owners as well as any other party, whom the

2nd respondent deems it fit to enquire, on merits and in accordance with

law, within a period of twelve (12) weeks thereafter.

8. With the above directions, this Writ Petition is disposed of. No

costs. Consequently, the connected miscellaneous petition is closed.

09.04.2026 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes/No sp

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To

1.The District Collector, Chengalpattu, Chengalpattu District.

2.The Tahsildar, Pallavaram Taluk Office, Pallavaram, Chennai.

3.The Assistant Engineer, PWD, Irrigation Section, Water Resource Department, Padappai – 601 301.

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

ABDUL QUDDHOSE, J.

sp

09.04.2026

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