[Cites 3, Cited by 0]
Madras High Court
M.Radhakrishnan vs The Tasildhar on 23 February, 2026
W.P.(MD)No.4918 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.4918 of 2026
M.Radhakrishnan ... Petitioner
-vs-
1.The Tasildhar,
Manapparai Taluk,
Trichy District.
2.The Taluk Surveyor,
Manapparai Taluk,
Trichy District.
3.The Inspector of Police,
Manapparai Police Station,
Trichy District. ... 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 take necessary
steps to survey the petitioner's property in S.Nos.6/2, 6/8 and 7/4 to a total extent
of 0.49.00 Ares, situated at Seegampatti Village, Manapparai Taluk, Trichy
District, with necessary police protection, based on the petitioner's application
dated 16.12.2025, within a stipulated time in accordance with law.
For Petitioner : Mr.A.Thiyagarajan
For R1 and R2 : Mr.P.Subbaraj
Special Government Pleader
____________
Page 1 of 5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 03:24:49 pm )
W.P.(MD)No.4918 of 2026
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 take necessary steps to survey the petitioner's property in
S.Nos.6/2, 6/8 and 7/4, measuring a total extent of 0.49.00 Ares, situated at
Seegampatti Village, Manapparai Taluk, Trichy District, with necessary police
protection, based on the petitioner's application dated 16.12.2025, within a
stipulated time in accordance with law.
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
properties are ancestral in nature and the petitioner and his siblings are in
peaceful possession and enjoyment thereof. With a view to properly identifying
the boundaries and avoiding future disputes, the petitioner submitted an
application dated 16.12.2025 before the competent revenue authorities seeking
survey and demarcation of the said lands. Despite the receipt of the said
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 03:24:49 pm )
representation, the respondents 1 and 2 have failed to take any action to survey
and demarcate the petitioner’s land 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.
4. 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
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 1
and 2 to consider the petitioner's application dated 16.12.2025 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.
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 03:24:49 pm )
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 Tasildhar,
Manapparai Taluk,
Trichy District.
2.The Taluk Surveyor,
Manapparai Taluk,
Trichy District.
3.The Inspector of Police,
Manapparai Police Station,
Trichy District.
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 03:24:49 pm )
K.SURENDER, J.
smn2
23.02.2026
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 03:24:49 pm )
