K.M.Murugesan vs The Revenue Divisional Officer
2026 Latest Caselaw 680 Mad

Madras High Court

K.M.Murugesan vs The Revenue Divisional Officer on 23 February, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                                W.P.No.5939 of 2026

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 23.02.2026

                                                         CORAM :

                                  THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                W.P.No.5939 of 2026
                                                       and
                                               W.M.P.No.6460 of 2026

                     K.M.Murugesan                                                      ... Petitioner

                                                               Vs.

                     1.The Revenue Divisional Officer,
                       Harur Revenue Division,
                       Dharmapuri District.

                     2.The Tahsildar,
                       Harur Taluk,
                       Dharmapuri District.

                     3.The Inspector of Survey,
                       Office of Tahsidar,
                       Harur Taluk,
                       Dharmapuri District.

                     4.The Inspector of Police,
                       Kottapatti Police Station,
                       Dharmapuri District.

                     5.The Village Administrative Officer,
                       Kottapatti Village,
                       Harur Taluk,
                       Dharmapuri District.

                     6.Duraisamy                                                        ... Respondents


                     Page No.1 of 6



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                                                                                            W.P.No.5939 of 2026

                     Prayer : Writ Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorari, to call for the records relating
                     to the Impugned Notice passed by the 2nd respondent dated 23.12.2025 in
                     Na.Ka.No.1453/2025(1) and to quash the same.


                              For Petitioner       : Mr.C.Prabakaran
                              For Respondents : Mr.C.Jayaprakash
                                                Government Advocate [R1 to R3 & R5]
                                                Mr.R.Venkatesa Perumal
                                                Government Advocate (Crl.Side) [R4]
                                                       *****

                                                              ORDER

This writ petition has been filed challenging the impugned notice,

dated 23.12.2025 issued by the 2nd respondent to the 4th respondent,

requesting for police assistance to conduct the survey and demarcation of

boundaries based on the request made by the 6th respondent.

2. Mr.C.Jayaprakash, learned Government Advocate, accepts

notice on behalf of the respondents 1 to 3 and 5 and Mr.R.Venkatesa

Perumal, learned Government Advocate (Crl.Side), accepts notice on

behalf of the 4th respondent.

3. The petitioner has challenged the impugned notice on the

ground that, since a civil suit is pending between the petitioner and the 6 th

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respondent, survey and demarcation of boundaries cannot take place. The

petitioner has also raised other grounds in this writ petition. The

petitioner also contends that he has already raised objections with the 2 nd

respondent and had protested the survey and demarcation of the

boundaries, based on the request made by the 6th respondent. Necessarily,

the 2nd respondent will have to hear the objections of the petitioner, since

a civil suit is already pending between the petitioner and the 6 th

respondent and only thereafter, the 2nd respondent shall conduct the

survey and demarcation of boundaries. The objections that have been

raised by the petitioner in this writ petition will have to be raised only

before the 2nd respondent.

4. For the foregoing reasons, this Writ Petition is disposed of by

directing the petitioner to submit written objections before the 2 nd

respondent opposing the survey and demarcation of boundaries to be

conducted by the 2nd respondent based on the request made by the 6 th

respondent, within a period of one (1) week from the date of receipt of a

copy of this order. The 2nd respondent shall consider the said written

objections if the same is received within the stipulated time and

thereafter, decide as to whether the survey and demarcation of boundaries

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can be done or not on the request made by the 6 th respondent. No costs.

Consequently, the connected miscellaneous petition is closed.

23.02.2026 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes/No sp

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To

1.The Revenue Divisional Officer, Harur Revenue Division, Dharmapuri District.

2.The Tahsildar, Harur Taluk, Dharmapuri District.

3.The Inspector of Survey, Office of Tahsidar, Harur Taluk, Dharmapuri District.

4.The Inspector of Police, Kottapatti Police Station, Dharmapuri District.

5.The Village Administrative Officer, Kottapatti Village, Harur Taluk, Dharmapuri District.

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ABDUL QUDDHOSE, J.

sp

23.02.2026

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