[Cites 3, Cited by 0]
Madras High Court
Palanivel vs The Tahsildar on 17 February, 2026
W.P.(MD)No.4324 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.4324 of 2026
Palanivel ... Petitioner
-vs-
1.The Tahsildar,
Peraiyur Taluk,
Madurai District.
2.The Head Surveyor,
Peraiyur Taluk,
Madurai District.
3.State of Tamil Nadu,
Rep. by its the Inspector of Police,
Saptur Police Station,
Madurai District.
4.Mathavan @ Nagaiyasami @ Samuvel
5.Ramalingasami ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents 1 and 2 to survey the
petitioner's land and fix the boundaries being in Patta No.1891 in New Survey
No.532/11 in Old Survey No.532/5pa, situated at Saptur Village, Peraiyur Taluk,
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W.P.(MD)No.4324 of 2026
Madurai District, based on the petitioner's online application dated 29.01.2026,
and consequently to provide an adequate police protection, within the stipulated
time to be fixed by this Court.
For Petitioner : Mr.S.Pandian
For R1 and R2 : Mr.S.Kameswaran
Government Advocate
For R3 : Mr.S.Prakash
Government Advocate (Criminal side)
ORDER
This Writ Petition is filed seeking a Writ of Mandamus, directing the
respondents 1 and 2 to survey the petitioner's land and fix the boundaries, in Patta
No.1891, New Survey No.532/11, Old Survey No.532/5pa, situated at Saptur
Village, Peraiyur Taluk, Madurai District, based on the petitioner's online
application dated 29.01.2026, and consequently to provide an adequate police
protection, within the stipulated time to be fixed by this Court.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
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3. Since no adverse orders are going to be passed against the respondents 4
and 5, notice to the respondents 4 and 5 is hereby dispensed with.
4. The learned counsel for the petitioner would submit that the petitioner is
the absolute owner of the subject property and is in peaceful possession and
enjoyment of the same. It is further submitted that the petitioner made an
application dated 29.01.2026 before the competent authority, seeking survey and
fixation of boundaries in respect of the said property. Despite receipt of the said
representation, no further effective steps have been taken by the authorities.
Hence, the petitioner has been constrained to file the present Writ Petition seeking
appropriate directions to enable the authorities to conduct the survey and fix the
boundaries with adequate police protection.
5. The learned Government Advocate appearing for the respondents 1 and
2 would submit that proper steps would be taken to survey and demarcate the land
in accordance with Sections 9 and 10 of the Tamil Nadu Survey and Boundaries
Act, 1923.
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6. Recording the aforesaid submission, this Court directs the respondents 1
and 2 to consider the petitioner's application dated 29.01.2026 and demarcate the
subject property, after considering the claims of the petitioner, the respondents 4
and 5 and any other rival parties, if any, and to pass orders in accordance with
Sections 9 and 10 of the Tamil Nadu Survey and Boundaries Act, 1923, within a
period of twelve weeks from the date of receipt of a copy of this order. In the
event of any rival claims, the parties are at liberty to work out their remedies
before the Civil Court.
7. With the above direction, this Writ Petition is disposed of. There shall
be no order as to costs.
NCC : Yes / No (K.SURENDER, J.)
Index : Yes / No 17.02.2026
smn2
To:-
1.The Tahsildar,
Peraiyur Taluk,
Madurai District.
2.The Head Surveyor,
Peraiyur Taluk,
Madurai District.
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3.The Inspector of Police,
Saptur Police Station,
Madurai District.
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K.SURENDER, J.
smn2
17.02.2026
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