Ma.M.Muthumalai vs The Tahsildar
2026 Latest Caselaw 696 Mad

Madras High Court

Ma.M.Muthumalai vs The Tahsildar on 24 February, 2026

                                                                                         W.P.(MD) No.4937 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.4937 of 2026

                    MA.M.Muthumalai                                                           ... Petitioner

                                                                Vs.

                    1.The Tahsildar,
                      Taluk Office - Tirunelveli,
                      Tirunelveli Town,
                      Tirunelveli - 627 001.

                    2.The Sub Registrar,
                      Sub Registrar Office,
                      Gangaikondan,
                      Tirunelveli District - 627 352.

                    3.The Head Surveyor,
                      Tirunelveli Taluk,
                      Tirunelveli District.

                    4.Subbiah

                    5.Sembukutty Karaiyalar                                                   ... Respondents

                    Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                    for issuance of a Writ of Mandamus directing the first respondent to
                    consider the petitioner’s representation dated 08.11.2025, within time
                    frame as fixed by this Court and directing the third respondent to maintain
                    status quo until the disposal of enquiry before the first respondent.

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                                                                                          W.P.(MD) No.4937 of 2026

                                    For Petitioner        : Mr.R.Guruchakkravarthy

                                    For R1 & R3           : Mr.D.Sadiq Raja
                                                            Additional Government Pleader

                                    For R2                : Mr.A.Kannan

                                                              *****

                                                           ORDER

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

Mandamus directing the first respondent to consider the petitioner’s

representation dated 08.11.2025 within a time frame to be stipulated by

this Court and directing the third respondent to maintain status quo until

completion of the enquiry by the first respondent.

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

final disposal at the admission stage itself, dispensing with the notice to

the fourth and fifth respondents, as no adverse orders are proposed to be

passed against them.

3. The grievance of the petitioner is that the fifth respondent

purchased the land adjacent to the petitioner’s property from one

Masilamani Nadar vide a registered Sale Deed bearing Document No.

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614/1987. However, the fifth respondent illegally obtained a Natham patta

with incorrect measurements exceeding the extent mentioned in the said

Sale Deed.

4. Therefore, the petitioner submitted a representation-cum-petition

dated 08.11.2025 to the first respondent seeking appropriate action.

However, no action has been taken thereon. Meanwhile, taking advantage

of the excess extent, the fifth respondent alienated the same in favour of

the fourth respondent. Hence, the petitioner has been constrained to file

the present Writ Petition.

5. The learned Additional Government Pleader appearing for the

first and third respondents, on instructions, would submit that the

petitioner's representation dated 08.11.2025 would be considered and

appropriate orders would be passed by the first respondent within a period

of twelve weeks.

6. Recording the above submission and without expressing any

opinion on the merits of the matter, this Writ Petition is disposed of with a

direction to the first respondent to consider the petitioner's representation

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dated 08.11.2025 and pass appropriate orders on its merits and in

accordance with law within a period of twelve (12) weeks from the date of

receipt of a copy of this order. The first respondent is also directed to

provide a reasonable opportunity of hearing to the petitioner, the fourth

and fifth respondents and any other interested parties who may be affected

by such decision, before passing any order. 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 Tahsildar, Taluk Office - Tirunelveli, Tirunelveli Town, Tirunelveli - 627 001.

2.The Sub Registrar, Sub Registrar Office, Gangaikondan, Tirunelveli District - 627 352.

3.The Head Surveyor, Tirunelveli Taluk, Tirunelveli District.

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K.SURENDER, J.

JEN

24.02.2026

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