[Cites 3, Cited by 0]
Madras High Court
M.Munnamalai vs The Tahsildar on 17 February, 2026
W.P.(MD)No.4364 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.4364 of 2026
M.Munnamalai ... Petitioner
-vs-
1.The Tahsildar,
Madurai North Taluk,
Madurai District,
Madurai.
2.The Assistant Director,
Survey Department,
Madurai,
Madurai District.
3.The Surveyor,
Chatharapati Firkka,
Madurai North Taluk,
Madurai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents herein to conduct survey
measure and fix boundaries of S.No.37/1B1B, 1B2A, 2A1A1, 2A1B, 2B2A to the
extent of 122.56 cents at Manjampatti Revenue Village, Madurai North Taluk,
Madurai District, based on the petitioner's Application No.2025/0123/24/020245,
dated 18.09.2025, within a reasonable time.
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W.P.(MD)No.4364 of 2026
For Petitioner : Mr.Aayiram K.Selvakumar
For Respondents : Mr.R.Ragavendran
Government Advocate
ORDER
This Writ Petition is filed seeking a Writ of Mandamus directing the
respondents herein to conduct survey, measure and fix boundaries of S.Nos.
37/1B1B, 1B2A, 2A1A1, 2A1B, 2B2A to the extent of 122.56 cents, situated at
Manjampatti Revenue Village, Madurai North Taluk, Madurai District, based on
the petitioner's Application No.2025/0123/24/020245, dated 18.09.2025, 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. 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
application dated 18.09.2025 before the competent authority, seeking survey and
fixation of boundaries in respect of the said properties. Despite receipt of the said
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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.
4. The learned Government Advocate 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 first
respondent to consider the petitioner's application dated 18.09.2025 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
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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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,
Madurai North Taluk,
Madurai District,
Madurai.
2.The Assistant Director,
Survey Department,
Madurai,
Madurai District.
3.The Surveyor,
Chatharapati Firkka,
Madurai North Taluk,
Madurai District.
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K.SURENDER, J.
smn2
17.02.2026
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