[Cites 1, Cited by 0]
Madras High Court
Arumugam vs The Tasildhar on 17 February, 2026
W.P.(MD)No.4374 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.4374 of 2026
and
W.M.P.(MD)No.3632 of 2026
Arumugam ... Petitioner
-vs-
1.The Tasildhar,
Natham Taluk,
Natham, Dindigul District.
2.The Firka Surveyor,
Natham Taluk,
Natham, Dindigul District.
3.Kurinchinathan ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorari, calling for the entire records in connection with the
impugned order passed by the first respondent dated 06.02.2026 in Na.Ka.No.
3092/2025/S1 and quash the same as illegal.
For Petitioner : Mr.D.Anbarasu
For R1 and R2 : Mr.N.Ramesh Arumugam
Government Advocate
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W.P.(MD)No.4374 of 2026
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Certiorari, to
quash the impugned order passed by the first respondent in Na.Ka.No.
3092/2025/S1, dated 06.02.2026.
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 third
respondent, notice to the third respondent is hereby dispensed with.
4. The learned counsel for the petitioner submits that the property
comprised in Survey No.252/7, measuring an extent of 22½ cents, situated at
Samuthirapatti Village, Natham Taluk, Dindigul District, originally belonged to
the petitioner’s family members and others, and the same has been in continuous
possession and enjoyment of the petitioner and his family members for several
decades without any interruption.
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5. It is submitted that the petitioner and one Sekar constructed residential
houses in the said property nearly 30 years ago and have been residing therein.
The petitioner and other co-owners have also planted trees and have been
regularly paying house tax, water tax and electricity charges to the concerned
authorities. The petitioner came to know on 01.02.2025 that the third respondent
had mortgaged the subject property to a private Finance Company after allegedly
obtaining Patta fraudulently in respect of the petitioner’s property and entering
into several transactions. Immediately thereafter, the petitioner and others filed a
civil suit in O.S.No.245 of 2025 on the file of the Principal Sub Court, Dindigul,
seeking declaration and mandatory injunction. The third respondent entered
appearance and filed written statement.
6. The learned counsel further submits that during pendency of the said
suit, suppressing the pendency of the civil proceedings and without impleading
the petitioner as a party, the third respondent filed W.P.(MD)No.4791 of 2025
before this Court and obtained an order dated 21.02.2025 for conducting survey.
Pursuant to the said order, the second respondent passed an order dated
09.01.2026 to conduct survey without issuing notice to the petitioner or
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conducting proper enquiry. The petitioner submitted a detailed representation on
06.01.2026 and subsequently, filed W.P.(MD)No.811 of 2026 seeking to restrain
the respondents from conducting survey. This Court disposed of the said writ
petition on 09.01.2026 with certain directions. Thereafter, despite the petitioner
submitting detailed objections on 09.01.2026, the first respondent, without
properly considering the objections and the pendency of the civil suit regarding
title, rejected the petitioner’s claim and passed the impugned order dated
06.02.2026. Hence, the present writ petition has been filed challenging the said
order.
7. The learned Government Advocate appearing for the respondents 1 and 2
submits that the first respondent has acted strictly in accordance with the
directions issued by this Court in W.P.(MD)No.4791 of 2025. It is contended that
the proposed survey is only for the purpose of measuring and identifying the land
as per revenue records and does not confer or determine title over the property.
8. The learned Government Advocate further submits that notice was issued
to the concerned parties and that the petitioner was given opportunity to submit
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objections. The objections were considered and the impugned order dated
06.02.2026 was passed in accordance with law.
9. It is further submitted that mere pendency of a civil suit will not bar the
revenue authorities from conducting a survey, especially, when the same is
pursuant to the directions of this Court. Therefore, the writ petition is liable to be
dismissed.
10. Heard the learned counsel appearing for the parties.
11. Considering the rival submissions and the materials placed on record,
this Court is of the view that conduct of survey by the revenue authorities, by
itself, does not amount to adjudication of title. Accordingly, while upholding the
authority of the respondents 1 and 2 to conduct survey in respect of Survey No.
252/7, this Court deems it fit and appropriate to issue the following directions:-
(i) The respondents 1 and 2 are directed to conduct the survey strictly in
accordance with law, after issuing notice to all concerned parties and affording
them an opportunity of participation.
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(ii) The respondents 1 and 2 shall ensure that the survey is confined only to
measurement and demarcation as per revenue records and shall not demarcate on
the basis of the title of the parties, which is the subject matter of O.S.No.245 of
2025 pending before the competent civil court.
(iii) It is made clear that under the garb of conducting survey, the
respondents 1 and 2 shall not dispossess the petitioner or interfere with his
peaceful possession, if any, except by due process of law.
12. With the above observations and directions, the writ petition is
disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
NCC : Yes / No (K.SURENDER, J.)
Index : Yes / No 17.02.2026
smn2
To:-
1.The Tasildhar,
Natham Taluk,
Natham, Dindigul District.
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2.The Firka Surveyor,
Natham Taluk,
Natham, Dindigul District.
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K.SURENDER, J.
smn2
17.02.2026
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