[Cites 3, Cited by 0]
Madras High Court
N.Subbulakshmi vs The Tahsildar on 18 February, 2026
W.P.(MD)No.4513 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.4513 of 2026
N.Subbulakshmi ... Petitioner
-vs-
1.The Tahsildar,
Thirupuvanam Taluk,
Sivagangai District.
2.The Head Surveyor,
Thirupuvanam Taluk,
Sivagangai District.
3.The Inspector of Police,
Poovanthi Police Station,
Sivagangai District.
4.Kalyana Sundaram
5.Raman ... 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 survey
and fix boundaries upon the Challan No. 20231003013330 and 20231003013336
dated 03.10.2023 for the petitioner's land in S.No.133/8C having Patta No.1937,
situated at Poovanthi Village, Thirupuvanam, Sivagangai and another land
situated under S.No.20/1B1 under Patta No.967 at Madapuram Village,
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W.P.(MD)No.4513 of 2026
Thirupuvanam, Sivagangai District, based on the petitioner's petition dated
04.02.2026, with necessary police protection within the time fixed by this Court.
For Petitioner : Mr.R.Rajeshkumar
For R1 and R2 : Mr.P.Subbaraj
Special Government Pleader
For R3 : Mr.S.Prakash
Government Advocate (Criminal side)
ORDER
This Writ Petition is filed seeking a Writ of Mandamus directing the
respondents 1 and 2 to conduct survey and fix boundaries upon the Challan Nos.
20231003013330 and 20231003013336 dated 03.10.2023 for the petitioner's land
in S.No.133/8C having Patta No.1937, situated at Poovanthi Village,
Thirupuvanam, Sivagangai and another land situated under S.No.20/1B1 under
Patta No.967 at Madapuram Village, Thirupuvanam, Sivagangai District, based
on the petitioner's petition dated 04.02.2026, with necessary police protection
within the time fixed by this Court.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
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3. Since no adverse orders are going to be passed against the respondents 4
and 5, notice to the respondents 4 and 5 is hereby dispensed with.
4. The learned counsel for the petitioner would submit that the petitioner is
the lawful owner of the subject properties and is in possession and enjoyment
thereof. With a view to properly identifying the boundaries and avoiding future
disputes, the petitioner submitted an application dated 04.02.2026 before the
competent revenue authorities seeking survey and demarcation of the said lands.
Despite the receipt of the said application, the respondents 1 and 2 have failed to
take any action to survey and demarcate the petitioner’s lands within a reasonable
time. Hence, the petitioner has been constrained to approach this Court by filing
the present Writ Petition for the relief stated supra.
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.
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6. Recording the aforesaid submission, this Court directs the respondents 1
and 2 to consider the petitioner's application dated 04.02.2026 and demarcate the
subject properties, after considering the claims of the petitioner, the respondents 4
and 5 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 from the date of receipt of a copy of this order. It is
needless to state that the revenue officials may seek assistance from the third
respondent Police, if Police assistance is required while carrying out such survey.
In the event of any rival claims, the parties are at liberty to work out their
remedies before the Civil Court.
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 18.02.2026
smn2
To:-
1.The Tahsildar,
Thirupuvanam Taluk,
Sivagangai District.
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2.The Head Surveyor,
Thirupuvanam Taluk,
Sivagangai District.
3.The Inspector of Police,
Poovanthi Police Station,
Sivagangai District.
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K.SURENDER, J.
smn2
18.02.2026
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