[Cites 3, Cited by 0]
Madras High Court
Ammapillai vs The District Collector on 17 February, 2026
W.P.(MD)No.4369 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.4369 of 2026
Ammapillai ... Petitioner
-vs-
1.The District Collector,
Madurai District,
Madurai.
2.The Tahsildar,
Madurai East Taluk,
Madurai.
3.The Firka Surveyor,
Madurai East Taluk,
Madurai.
4.Jayakumar
5.Hema ... 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 carry out survey
and demarcation of boundary works in the petitioner's landed property comprised
in Survey Nos.122/2A1 and 122/2B1 at Angadimangalam Bit - I Village, Madurai
East Taluk, Madurai District, on the basis of the petitioner's application dated
03.03.2025.
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W.P.(MD)No.4369 of 2026
For Petitioner : Mr.J.Lawrance
For R1 to R3 : Mr.S.Kameswaran
Government Advocate
ORDER
This Writ Petition is filed seeking a Writ of Mandamus directing the
respondents 2 and 3 to carry out survey and demarcation of boundary works in
the petitioner's landed property comprised in Survey Nos.122/2A1 and 122/2B1,
situated at Angadimangalam Bit - I Village, Madurai East Taluk, Madurai District,
on the basis of the petitioner's application dated 03.03.2025.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
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 properties and is in peaceful possession and
enjoyment of the same. It is further submitted that the petitioner made an
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application dated 03.03.2025 before the competent authority, seeking survey and
fixation of boundaries in respect of the said properties. 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.
6. Recording the aforesaid submission, this Court directs the second
respondent to consider the petitioner's application dated 03.03.2025 and
demarcate the subject properties, 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
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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,
Madurai.
2.The Tahsildar,
Madurai East Taluk,
Madurai.
3.The Firka Surveyor,
Madurai East Taluk,
Madurai.
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K.SURENDER, J.
smn2
17.02.2026
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