[Cites 3, Cited by 0]
Madras High Court
V.Lenin vs The Tahsildar on 25 February, 2026
W.P.(MD)No.4996 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.4996 of 2026
1.V.Lenin
2.V.Murugan ... Petitioners
-vs-
1.The Tahsildar,
Vadipatti Taluk,
Vadipatti,
Madurai District.
2.The Firka Surveyor,
Vadipatti Taluk,
Vadipatti,
Madurai District.
3.The Village Administrative Officer,
Kallanai Village,
Vadipatti Taluk,
Madurai District.
4.Vellaiyammal
5.Perumal
6.Asaithambi
7.M.Ganesan ... Respondents
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W.P.(MD)No.4996 of 2026
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 conduct survey
and earmark the four boundaries comprised in the first petitioner's Survey No.
54/9C vide Patta No.3098 and the second petitioner comprised in Survey Nos.
54/9B and 54/9D, vide Patta No.3097, situated at Kallanai Village, Vadipatti
Taluk, Madurai District, based on their representation dated 09.07.2024.
For Petitioners : Mr.R.Ganesan
For R1 to R3 : Mr.P.Subbaraj
Special Government Pleader
ORDER
This Writ Petition is filed seeking a Writ of Mandamus directing the
respondents 1 and 2 to conduct survey and earmark the four boundaries of the
first petitioner's property comprised in Survey No.54/9C, vide Patta No.3098 and
the second petitioner's properties comprised in Survey Nos.54/9B and 54/9D,
vide Patta No.3097, situated at Kallanai Village, Vadipatti Taluk, Madurai
District, based on their representation dated 09.07.2024.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
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3. Since no adverse orders are going to be passed against the respondents 4
to 7, notice to the respondents 4 to 7 is hereby dispensed with.
4. The learned counsel for the petitioners would submit that the subject
properties are ancestral in nature and the petitioners are in possession and
enjoyment thereof. With a view to properly identifying the boundaries and
avoiding future disputes, the petitioners submitted a representation dated
09.07.2024 before the competent revenue authorities seeking survey and
demarcation of the said lands. Despite the receipt of the said representation, the
respondents 1 and 2 have failed to take any action to survey and demarcate the
petitioners' lands within a reasonable time. Hence, the petitioners have been
constrained to approach this Court by filing the present Writ Petition for the relief
stated supra.
5. The learned Special Government Pleader appearing for the respondents 1
to 3 would submit that proper steps would be taken to survey and demarcate the
land in accordance with Sections 9 and 10 of the Tamil Nadu Survey and
Boundaries Act, 1923.
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6. Recording the aforesaid submission, this Court directs the respondents 1
and 2 to consider the petitioners' representation dated 09.07.2024 and demarcate
the subject properties, after considering the claims of the petitioners, the
respondents 4 to 7 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.
7. 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 25.02.2026
smn2 (2/2)
To:-
1.The Tahsildar,
Vadipatti Taluk,
Vadipatti,
Madurai District.
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2.The Firka Surveyor,
Vadipatti Taluk,
Vadipatti,
Madurai District.
3.The Village Administrative Officer,
Kallanai Village,
Vadipatti Taluk,
Madurai District.
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K.SURENDER, J.
smn2
25.02.2026
(2/2)
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