[Cites 4, Cited by 0]
Madras High Court
P.Valarpandiammal vs The District Collector on 18 February, 2026
W.P.(MD) No.4491 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD) No.4491 of 2026
P.Valarpandiammal ... Petitioner
Vs.
1.The District Collector,
The Collector Office, Madurai.
2.The Tahsildar,
The Tahsildar Office,
Usilampatty Taluk,
Madurai District.
3.The Head Surveyor,
Usilampatti Taluk,
Madurai District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Mandamus directing the first to third respondents
to conduct the survey as per Tamil Nadu Survey and Boundaries Act,
1923 and to fix boundaries in respect of entire land comprised in Patta No.
1045, Survey number 25/5C1 situated at, Usilampatti Taluk, Madurai
district within a time stipulated by this Court.
For Petitioner : M/s.B.Bhuvaneshvari
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W.P.(MD) No.4491 of 2026
For Respondents : Mr.P.Subbaraj
Special Government Pleader
ORDER
This Writ Petition has been filed seeking issuance of a Writ of
Mandamus directing the first to third respondents to conduct a survey in
accordance with the provisions of the Tamil Nadu Survey and Boundaries
Act, 1923 and to fix the boundaries in respect of the entire land comprised
in Patta No.1045, Survey No.25/5C1, situated at Usilampatti Taluk,
Madurai District, within a time to be stipulated by this Court.
2. With the consent of the parties, this Writ Petition is taken up for
final disposal at the admission stage itself.
3. The learned counsel appearing for the petitioner would submit
that an online application has been submitted for the survey of the
property in question and for demarcation of its boundaries.
4. The learned Special Government Pleader appearing for the
respondents would submit that after consideration of the claims of the
parties, proper steps would be taken by the second and third respondents
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to survey and demarcate the land in question in accordance with Sections
9 and 10 of the Tamil Nadu Land Survey and Boundaries Act, 1923.
5. Recording the aforesaid submissions, this Court directs the
second and third respondents to consider the petitioner's online
application dated 04.02.2026, survey and demarcate the petitioner’s land
after consideration of the claims of all parties and pass orders in
accordance with Sections 9 and 10 of the Tamil Nadu Land Survey and
Boundaries Act, 1923, within a period of sixteen 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 pursue their remedies before the Civil Court. It is needless
to state that before surveying the land, notice shall be issued to the
adjacent landowners and other interested parties, if any.
6. With the above directions, this Writ Petition stands disposed of.
There shall be no order as to costs.
[K.SURENDER, J.]
18.02.2026
JEN
Index : Yes / No
Neutral Citation : Yes / No
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To
1.The District Collector,
The Collector Office, Madurai.
2.The Tahsildar,
The Tahsildar Office,
Usilampatty Taluk,
Madurai District.
3.The Head Surveyor,
Usilampatti Taluk,
Madurai District.
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K.SURENDER, J.
JEN
18.02.2026
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