V.Rajeswari vs The District Collector
2026 Latest Caselaw 694 Mad

Madras High Court

V.Rajeswari vs The District Collector on 24 February, 2026

                                                                                       W.P.(MD) No.4924 of 2026

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 24.02.2026

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE K.SURENDER

                                            W.P.(MD) No.4924 of 2026

                    V.Rajeswari, Trustee of
                    Shree Vembaiyar Saswatha Trust,
                    No.55/17-A, Mitta Office Street,
                    Krishnapuram, Kadayanallur,
                    Tenkasi District.                                                       ... Petitioner

                                                              Vs.

                    1.The District Collector,
                      Tenkasi District, Tenkasi.

                    2.The Tahsildar,
                      Kadayanallur Taluk,
                      Kadayanallur,
                      Tenkasi District.

                    3.The Taluk Surveyor,
                      Kadayanallur Taluk,
                      Kadayanallur,
                      Tenkasi District.                                                     ... Respondents

                    Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                    for issuance of a Writ of Mandamus directing the respondents to conduct
                    survey and measure the properties comprised in Survey Nos. situated at
                    Tenkasi District, Kadaiyanallur Taluk, Vairavankulam Village Nanja
                    Lands in Sy. Nos 120/4, 14, 119/1, 119/3, 120/2, 198/2, 198/4, 198/7,


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                                                                                          W.P.(MD) No.4924 of 2026

                    275/3, 277, 227/2, 224/2, 280/4P, 280/P, 280/P, 292/1P, 292/1P, 292/1P,
                    292/1P, 292/2G1, 292/2A, 291/1, 289/2, 289/4BP, 289/4B8, 294/P, 294/P,
                    294/P, 294/P, 365/13, 209/3, 258/4 and consider the representation dated
                    19.12.2025.


                                    For Petitioner        : Mr.K.Muraleedharan

                                    For Respondents : Mr.P.Subbaraj
                                                      Special Government Pleader

                                                           ORDER

This Writ Petition has been filed seeking issuance of a Writ of

Mandamus directing the respondents to conduct survey and measure the

properties comprised in Survey Nos. 120/4, 14, 119/1, 119/3, 120/2,

198/2, 198/4, 198/7, 275/3, 277, 227/2, 224/2, 280/4P, 280/P, 280/P,

292/1P, 292/1P, 292/1P, 292/1P, 292/2G1, 292/2A, 291/1, 289/2,

289/4BP, 289/4B8, 294/P, 294/P, 294/P, 294/P, 365/13, 209/3 and 258/4,

situated at Vairavankulam Village, Kadaiyanallur Taluk, Tenkasi District,

classified as Nanja Lands, by considering the petitioner’s representation

dated 19.12.2025, within a time frame to be stipulated by this Court.

2. With the consent of the parties, this Writ Petition is taken up for

final disposal at the admission stage itself.

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3. The learned Special Government Pleader appearing for the

respondents, on instructions, would submit that the petitioner has not filed

an online application along with the requisite fee for survey and that if the

petitioner files such an online application along with the necessary fee, the

second and third respondents would consider the claims of the parties and

take appropriate steps to survey and demarcate the land in question in

accordance with Sections 9 and 10 of the Tamil Nadu Land Survey and

Boundaries Act, 1923.

4. Recording the aforesaid submissions and without expressing any

opinion on the merits of the matter, this Court directs the petitioner to file

an online application and pay the requisite fee. On such application being

filed, the second and third respondents shall consider the claims of all

parties, conduct survey and demarcate the petitioner’s land and pass

appropriate orders in accordance with Sections 9 and 10 of the Tamil

Nadu Land Survey and Boundaries Act, 1923, within a period of twelve

(12) weeks from the date of receipt of such application. In the event of

any rival claims, the parties are at liberty to pursue their remedies before

the Civil Court. It is needless to state that before surveying the land,

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notice shall be issued to the adjacent landowners and other interested

parties.

5. With the above directions, this Writ Petition stands disposed of.

There shall be no order as to costs.

[K.SURENDER, J.] 24.02.2026 JEN Index : Yes / No Neutral Citation : Yes / No

To

1.The District Collector, Tenkasi District, Tenkasi.

2.The Tahsildar, Kadayanallur Taluk, Kadayanallur, Tenkasi District.

3.The Taluk Surveyor, Kadayanallur Taluk, Kadayanallur, Tenkasi District.

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K.SURENDER, J.

JEN

24.02.2026

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