[Cites 3, Cited by 0]
Madras High Court
Chinnathambi vs The District Collector on 25 February, 2026
W.P.(MD)Nos.6072 and 10726 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :25.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)Nos.6072 and 10726 of 2023
and
WMP (MD) Nos.9443 of 2023
W.P.(MD) No.6072 of 2023
Chinnathambi ... Petitioner(s)
Vs.
1. The District Collector,
Tenkasi District, Tenkasi.
2. The Thasildar,
Senkottai Taluk, Tenkasi District.
3. The Head Surveyor,
Senkottai Taluk, Tenkasi District.
4. The Inspector of Police,
Senkottai Police Station, Tenkasi
District.
5. Esakki ... Respondent(s)
PRAYER : Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the third respondent
to survey the land in S.No. 14/1A of Piranoor Revenue Village, Vallam
Village, Shencottai Taluk, Tenkasi District on the basis of the petitoiner's
representation dated 10.01.2023
1/6
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W.P.(MD)Nos.6072 and 10726 of 2023
For Petitioner : M/s.R.Chandrasubramanian
For Respondents :Mr.B.Ramanathan
Addl. Govt. Pleader for R1 to R3
Mr.S.Prakash, Govt. Advocate for R4
W.P.(MD) No.10726 of 2023
Chinnathambi ... Petitioner(s)
Vs.
1. The District Collector,
Tenkasi District, Tenkasi.
2. The Assistant Director of Panchayat,
Rural Development Department,
Office of the District Collectorate,
Tenkasi District.
3. The Block Development Officer,
Tenkasi Panchayat Union,
Tenkasi District.
4. The Panchayat President,
Piranoor Panchayat, Vallam Village,
Senkottai, Tenkasi District. ... Respondent(s)
PRAYER : Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, forbearing the respondents
no.2 to 4 from interfering with the petitioner's peaceful possession and
enjoyment of the petitioner's land in S.No.14/1A situated at Piranoor
Revenue Village, Vallam Village, Senkottai Taluk, Tenkasi District.
For Petitioner : M/s.R.Chandrasubramanian
For Respondents :Mr.B.Ramanathan
Addl. Govt. Pleader for R1 to R3
Mr.J.K.Jayaseelan for R4
2/6
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W.P.(MD)Nos.6072 and 10726 of 2023
COMMON ORDER
Both the writ petitions have been filed by the petitioner seeking a
direction to the third respondent to conduct a survey and to forbear
respondents 2 to 4 from interfering with the petitioner’s peaceful
possession and enjoyment of the land in S.No. 14/1A of Piranoor
Revenue Village, Vallam Village, Shencottai Taluk, Tenkasi District,
based on the petitioner’s representation dated 10.01.2023.
2. When the matter was taken up for hearing, the learned counsel
for the petitioner confined his prayer to a direction to consider and
dispose of his representation dated 10.01.2023 on merits and in
accordance with law.
3. In response, learned Additional Government Pleader appearing
for the official respondents submits that after considering the claims of
all parties, proper steps would be taken to survey and demarcate the land
in accordance with Sections 9 and 10 of the Tamil Nadu Land Survey and
Boundaries Act, 1923.
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W.P.(MD)Nos.6072 and 10726 of 2023
4. In view of the above, this Court directs the second
respondent/Tahsildar to consider and dispose of the petitioner's
representation dated 10.01.2023 for survey and demarcation on merits
and in accordance with law. Notice shall be issued to the petitioner, the
fifth respondent and the owners of relevant adjacent lands and
appropriate orders shall be passed in accordance with Sections 9 and 10
of the Tamil Nadu Land 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 same can be agitated before the
competent civil court.
5. These writ petitions are disposed of on the above terms. No
costs. Consequently, the connected miscellaneous petition is closed.
(K.SURENDER, J)
25.02.2026
NCC :Yes/No
Internet :Yes/No
Index :Yes/No
PKN
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W.P.(MD)Nos.6072 and 10726 of 2023
To
1. The District Collector,
Tenkasi District, Tenkasi.
2. The Assistant Director of Panchayat,
Rural Development Department,
Office of the District Collectorate,
Tenkasi District.
3. The Block Development Officer,
Tenkasi Panchayat Union,
Tenkasi District.
4. The Panchayat President,
Piranoor Panchayat, Vallam Village,
Senkottai, Tenkasi District.
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W.P.(MD)Nos.6072 and 10726 of 2023
K.SURENDER, J.
PKN
W.P.(MD)Nos.6072 and 10726 of 2023
25.02.2026
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