[Cites 3, Cited by 0]
Madras High Court
Murugavalli vs The Special Tahsildar on 23 February, 2026
W.P.(MD)No.4825 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.4825 of 2026
Murugavalli ... Petitioner
-vs-
1.The Special Tahsildar,
Adi Dravidar and Tribal Welfare Department,
Ramanathapuram Taluk and District.
2.The Surveyor (Special Sub Inspector of Survey),
Office of the Special Tahsildar,
Adi Dravidar and Tribal Welfare Department,
Ramanathapuram Taluk and District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents to conduct a survey of the
land for Plot No.117, in S.No.115/1A, measuring to an extent of 3 cents in
Palangulam Village, Ramanathapuram District and fix the four boundaries by
considering the petitioner's representations dated 16.05.2025 and 18.01.2026 and
issue the certificate of survey or acknowledgment of completion of survey, within
the time fixed by this Court.
For Petitioner : Mr.V.S.Rishikesh
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W.P.(MD)No.4825 of 2026
For Respondents : Mr.P.Subbaraj
Special Government Pleader
ORDER
This Writ Petition is filed seeking a Writ of Mandamus, directing the
respondents to conduct a survey of the land for Plot No.117, in S.No.115/1A,
measuring to an extent of 3 cents in Palangulam Village, Ramanathapuram
District and fix the four boundaries by considering the petitioner's representations
dated 16.05.2025 and 18.01.2026 and issue the certificate of survey or
acknowledgment of completion of survey, within the 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 subject land
was allotted to the petitioner and he is in peaceful possession and enjoyment of
the same. It is further submitted that the petitioner made representations dated
16.05.2025 and 18.01.2026 before the competent authority, seeking survey and
fixation of boundaries in respect of the said property. 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 Special Government Pleader appearing for the respondents
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.
5. Recording the aforesaid submission, this Court directs the respondents
to consider the petitioner's representations dated 16.05.2025 and 18.01.2026 and
demarcate the subject property, 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 23.02.2026
smn2
To:-
1.The Special Tahsildar,
Adi Dravidar and Tribal Welfare Department,
Ramanathapuram Taluk and District.
2.The Surveyor (Special Sub Inspector of Survey),
Office of the Special Tahsildar,
Adi Dravidar and Tribal Welfare Department,
Ramanathapuram Taluk and District.
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K.SURENDER, J.
smn2
23.02.2026
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