[Cites 3, Cited by 0]
Madras High Court
A.Seethapathi vs The Tahsildar on 17 February, 2026
W.P.(MD)No.4381 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.4381 of 2026
A.Seethapathi ... Petitioner
-vs-
1.The Tahsildar,
Athoor Taluk Office,
Athoor,
Dindigul District.
2.The Taluk Surveyor,
Athoor Taluk Office,
Athoor,
Dindigul District.
3.Kottaisamy ... 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 conduct the
survey by demarcating the boundary line between Survey No.510/8A and Survey
No.510/9, situated at Narasingapuram Village, Athoor Taluk, Dindigul District,
within a time frame to be fixed by this Court.
For Petitioner : Mr.K.Sekar
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W.P.(MD)No.4381 of 2026
For R1 and R2 : Mr.P.Subbaraj
Special Government Pleader
ORDER
This Writ Petition is filed seeking a Writ of Mandamus directing the
respondents 1 and 2 to conduct the survey by demarcating the boundary line
between Survey No.510/8A and Survey No.510/9, situated at Narasingapuram
Village, Athoor Taluk, Dindigul District, within a time frame to be fixed by this
Court.
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 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 several
representations, including a representation dated 27.01.2026 before the competent
authorities, seeking survey and fixation of boundaries in respect of the said
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property. 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.
5. The learned Special Government Pleader 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.
6. Recording the aforesaid submission, this Court directs the respondents 1
and 2 to consider the petitioner's representation dated 27.01.2026 and demarcate
the subject property, after considering the claims of the petitioner, the third
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 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.
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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,
Athoor Taluk Office,
Athoor,
Dindigul District.
2.The Taluk Surveyor,
Athoor Taluk Office,
Athoor,
Dindigul District.
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K.SURENDER, J.
smn2
17.02.2026
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