[Cites 3, Cited by 0]
Madras High Court
Vijayalakshmi vs The Tahsildar on 17 February, 2026
W.P.(MD)No.4416 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.4416 of 2026
Vijayalakshmi ... Petitioner
-vs-
1.The Tahsildar,
Andipatti Taluk Office,
Theni District.
2.The Head Surveyor,
Department of Land Survey,
Andipatti Taluk Office,
Andipatti Taluk,
Theni District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents to conduct a survey in the
petitioner's lands, situated in Survey Nos.719/3C to an extent of 0.24.50 Ares
(60.54 cents), 720/1B to an extent of 0.8.00 Ares (19.76 cents), 725/1B to an
extent of 0.24.00 Ares (59.30 cents), and 725/1C to an extent of 0.40.00 Ares (98
acres and 84 cents) situated at Thimmarasanayakanur Revenue Village, Andipatti
Taluk, Theni District, based on the petitioner's survey Application in
2025/0123/25/004826, dated 09.06.2025, within a stipulated time that may be
fixed by this Court.
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W.P.(MD)No.4416 of 2026
For Petitioner : Mr.R.Senthilkumar
For Respondents : Mr.D.Sadiq Raja
Additional Government Pleader
ORDER
This Writ Petition is filed seeking a Writ of Mandamus directing the
respondents to conduct a survey the petitioner's lands, situated in Survey Nos.
719/3C to an extent of 0.24.50 Ares (60.54 cents), 720/1B to an extent of 0.8.00
Ares (19.76 cents), 725/1B to an extent of 0.24.00 Ares (59.30 cents), and 725/1C
to an extent of 0.40.00 Ares (98 acres and 84 cents), situated at
Thimmarasanayakanur Revenue Village, Andipatti Taluk, Theni District, based on
the petitioner's survey Application in 2025/0123/25/004826, dated 09.06.2025,
within a time frame that may be fixed by this Court.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
3. 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
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enjoyment of the same. It is further submitted that the petitioner made an
application dated 09.06.2025 before the competent authorities, seeking survey
and fixation of boundaries in respect of the said properties. Despite receipt of the
said representations, 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.
4. The learned Additional Government Pleader appearing for the
respondents 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.
5. Recording the aforesaid submission, this Court directs the respondents
to consider the petitioner's application dated 09.06.2025 and demarcate the
subject properties, after considering the claims of the petitioner 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
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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.
6. 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,
Andipatti Taluk Office,
Theni District.
2.The Head Surveyor,
Department of Land Survey,
Andipatti Taluk Office,
Andipatti Taluk,
Theni District.
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K.SURENDER, J.
smn2
17.02.2026
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