[Cites 3, Cited by 0]
Madras High Court
P.Muthuraman vs The Tahsildar on 17 February, 2026
W.P.(MD)No.27415 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :17.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.27415 of 2025
P.Muthuraman ... Petitioner(s)
Vs.
1. The Tahsildar,
Alankulam Taluk,
Tenkasi District.
2. The Taluk Head Surveyor,
Alankulam Taluk,
Tenkasi District.
3. The Sub-Inspector of Police,
Veerakulam Puthur Police Station,
Alankulam Taluk,
Tenkasi District.
4. Subbiah Pandiyan
5. Selvi
6. Sivakumar
7. Nirmal Elizabeth
8. Sheila Sathiavathy
9. Sagunthala
10. Prabhakar Samuel
11. Evangelin
1/6
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W.P.(MD)No.27415 of 2025
(R7 to R11 impleaded vide order of this
Court dated 13.11.2025) ... Respondent(s)
PRAYER : Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondent NO.
2 to conduct survey and earmark the petitioner's land in S.Nos.68/16A
and 16C total extent of 0.7.66 Ares at kaluneerkulam Village, Alankulam
Taluk, Tenkasi District within the time frame.
For Petitioner :Mr.S.Rajasekar
M/s.Roy and Roy Associates
For Respondents :Mr.P.Subbaraj
Spl. Government Pleader for R1 and R2
Mr.S.Prakash
Government Advocate (Crl. Side) for R3
Mr.R.Alagia Nambi for R4 to R6
Mr.Robin Maruthaya Prakash for R7 to R11
ORDER
This writ petition has been filed seeking issuance of a writ of
mandamus, directing the second respondent to conduct survey and
earmark the petitioner's land in S.Nos.68/16A and 16C total extent of
0.7.66 Ares at kaluneerkulam Village, Alankulam Taluk, Tenkasi District
within the time frame.
2. Heard the learned counsel for the parties and perused the
materials available on record.
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3. The learned counsel appearing for the petitioner submits that the
representation dated 26.05.2025 was made seeking survey and
demarcation of the boundaries of the property in question. Since no
action has been taken by the respondents 1 and 2, the present writ
petition has been filed.
4. Per contra, learned counsel appearing for the respondents 7 to 11
submitted that already a partition suit is pending between the petitioner
and the respondents 4 to 11 and therefore, the petitioner has to seek his
remedy before the civil Court.
5. On the other hand, the learned Special Government Pleader,
appearing on behalf of respondents 1 and 2 submits that after considering
the claims of all parties, proper steps would be taken to survey and
demarcate the land in accordance with Sections 9 and 10 of the Tamil
Nadu Land Survey and Boundaries Act, 1923.
6. In view of the above, this Court directs the first respondent to
consider and dispose of the petitioner's representation dated 26.05.2025
after taking into account the pending civil litigation, if any. Notice shall
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be issued to the petitioner, respondents 4 to 11 and the owners of relevant
adjacent lands and appropriate orders shall be passed in accordance with
Sections 9 and 10 of the Tamil Nadu Land Survey and Boundaries Act
1923, within a period of twelve weeks from the date of receipt of a copy
of this order. The objections shall be recorded and will form part of the
record. In the event of any rival claims, the same can be agitated before
the competent civil court. No costs.
(K.SURENDER, J)
17.02.2026
NCC :Yes/No
Internet :Yes/No
Index :Yes/No
PKN
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To
1. The Tahsildar,
Alankulam Taluk,
Tenkasi District.
2. The Taluk Head Surveyor,
Alankulam Taluk,
Tenkasi District.
3. The Sub-Inspector of Police,
Veerakulam Puthur Police Station,
Alankulam Taluk,
Tenkasi District.
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K.SURENDER, J.
PKN
17.02.2026
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