[Cites 3, Cited by 0]
Madras High Court
G.Jesuraj vs The Tahsildar on 19 February, 2026
W.P.(MD)No.4665 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.4665 of 2026
G.Jesuraj ... Petitioner
-vs-
1.The Tahsildar,
Dindigul West Taluk,
Dindigul District.
2.The Head Surveyor,
Dindigul West Taluk,
Dindigul District.
3.Mookai Pandi
4.Pandiammal ... 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 earmark the four boundaries of the petitioner's landed properties in Survey
No.6B1A2, Patta No.7376, as per the petitioner's Application No.
2025/0123/13/015615, dated 18.09.2025, in respect of the properties, situated in
Dindigul West Taluk, at the Sub-Registrar Office, Chinnalapatti Town Panchayat
Office, Dindigul District, within a stipulated time that may be fixed by this Court.
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W.P.(MD)No.4665 of 2026
For Petitioner : Mr.V.Vishnu
For R1 and R2 : Mr.S.Kameswaran
Government Advocate
ORDER
This Writ Petition is filed seeking a Writ of Mandamus directing the
respondents 1 and 2 to conduct survey and earmark the four boundaries of the
petitioner's landed properties comprised in Survey No.6B1A2, Patta No.7376, as
per the petitioner's Application No.2025/0123/13/015615, dated 18.09.2025,
situated at Dindigul West Taluk, at the Sub-Registrar Office, Chinnalapatti Town
Panchayat Office, Dindigul District, within a stipulated time that may 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 respondents 3
and 4, notice to the respondents 3 and 4 is hereby dispensed with.
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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 an
application dated 18.09.2025 before the competent authority, seeking survey and
fixation of boundaries in respect of the said property. Despite receipt of the said
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.
5. The learned Government Advocate appearing for the respondents 1 and 2
would submit that proper steps would be taken to survey and demarcate the lands
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 application dated 18.09.2025 and demarcate the
subject property, after considering the claims of the petitioner, the respondents 3
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and 4 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.
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 19.02.2026
smn2
To:-
1.The Tahsildar,
Dindigul West Taluk,
Dindigul District.
2.The Head Surveyor,
Dindigul West Taluk,
Dindigul District.
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K.SURENDER, J.
smn2
19.02.2026
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