[Cites 3, Cited by 0]
Madras High Court
Arun vs The District Collector on 17 February, 2026
W.P.(MD)No.4342 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.4342 of 2026
Arun ... Petitioner
-vs-
1.The District Collector,
Madurai District Collector Office,
Madurai.
2.The Tahsildar,
T.Vadipatti Taluk Office,
Madurai District.
3.The Head Surveyor,
The Tahsildar Office,
T.Vadipatti,
Madurai District.
4.The Inspector of Police,
Sholavandan Police Station,
Sholavandan,
Madurai District.
5.Lingaprakash ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents 2 and 3 to survey and
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W.P.(MD)No.4342 of 2026
demarcate the petitioner's landed properties to an extent of 0.17.41Ares,
comprised in Survey No.192/1B1, property situated at Thiruvedagam Village,
Vadipatti Taluk, Madurai District, on the basis of the petitioner's application dated
23.09.2025 after giving necessary opportunity to the parties concerned, within
time frame as fixed by this Court.
For Petitioner : Mr.B.Arun
For R1 to R3 : Mr.N.Ramesh Arumugam
Government Advocate
For R4 : Mr.S.Prakash
Government Advocate (Criminal side)
ORDER
This Writ Petition is filed seeking a Writ of Mandamus, directing the
respondents 2 and 3 to survey and demarcate the petitioner's landed properties, to
an extent of 0.17.41Ares, comprised in Survey No.192/1B1, situated at
Thiruvedagam Village, Vadipatti Taluk, Madurai District, on the basis of the
petitioner's application dated 23.09.2025, after giving necessary opportunity to
the parties concerned, within time frame as 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 fifth
respondent, notice to the fifth respondent 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 23.09.2025 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.
5. The learned Government Advocate appearing for the respondents 1 to 3
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 2
and 3 to consider the petitioner's application dated 23.09.2025 and demarcate the
subject property, after considering the claims of the petitioner, the fifth
respondent 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 sixteen 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 District Collector,
Madurai District Collector Office,
Madurai.
2.The Tahsildar,
T.Vadipatti Taluk Office,
Madurai District.
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3.The Head Surveyor,
The Tahsildar Office,
T.Vadipatti,
Madurai District.
4.The Inspector of Police,
Sholavandan Police Station,
Sholavandan,
Madurai District.
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K.SURENDER, J.
smn2
17.02.2026
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