[Cites 1, Cited by 0]
Madras High Court
T.Maheswari vs The Tahsildar on 26 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 7629 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 7629 of 2026
T.Maheswari
..Petitioner(s)
Vs
1. The Tahsildar
Maduravoyal Taluk,
Chennai District.
2. The Taluk Surveyor
Maduravoyal Taluk,
Chennai District.
3. The Inspector Of Police
Maduravoyal Police Station,
Chennai District.
4. Sampath
5. Rajesh
6. Shyamala Surendar
..Respondent(s)
Writ petition is filed under Article 226 of the Constitution of India
seeking for issuance of a writ of mandamus to direct the respondents 1 and 2 to
consider the petitioners application dated 29.01.2026 and thereby direct the
respondents 1 and 2 to measure to property and erect the milestones with the
help of 3rd respondent in Grama Natham Survey No.20/1B, as per Natham Patta
No.1083, as per Patta No.20/1B Part, New Survey No.605/5, Ponnamallee High
road, Maduravoyal Village, Maduravoyal Taluk, Chennai District to an extent
of 108 sq.m as per Patta No.1227 stands in the name of petitioner and father and
pass such further orders.
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WP No. 7629 of 2026
For Petitioner(s): Mr.B.Sundarapandiyan
For Respondent(s): Mr.C.Jayaprakash, GA (R1 & R2)
Mr.R.Venkatesa Perumal, GA (Crl.Side) (R3)
ORDER
This writ petition has been filed seeking for a direction to the respondents
1 and 2 to survey and demarcate the property, which according to the petitioner
is owned by her, within a time frame to be fixed by this Court.
2. The petitioner had submitted a representation dated 29.01.2026 seeking
for survey and demarcation of the property morefully described in the prayer to
this writ petition. Since the said representation has not been considered till date,
the petitioner has filed this writ petition.
3. Mr.C.Jayaprakash, learned Government Advocate, accepts notice on
behalf of the respondents 1 and 2. Since no adverse orders are passed against
the respondents 5 to 6, notice to them in this writ petition is dispensed with.
4. No prejudice will be caused to the first respondent, if the aforesaid
representation of the petitioner is considered, on merits and in accordance with
law, after hearing the objections if any from the respondents 4 to 6 as well as
any other party whom the first respondent deems it fit to enquire. Accordingly,
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this writ petition is disposed of in the following manner:-
(a) Before surveying the land in question, the first
respondent is directed to issue notice to the respondents 4 to
6, and also to any other party, whom the first respondent
deems it fit to enquire.
(b) After receiving objections if any and after considering
the same, the first respondent shall conduct survey and
demarcate the boundaries of the property morefully described
in the prayer to this writ petition, on merits and in accordance
with law, within a period of 12 weeks from the date of receipt
of a copy of this order.
(c) If any need arises, the first respondent is permitted to
submit a petition for police assistance, and upon receipt of
such request, the third respondent police shall render
necessary police assistance for conducting survey and
demarcation of the subject property.
No Costs.
26-02-2026
Neutral Citation: Yes/No
RKM
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ABDUL QUDDHOSE, J.
RKM
o
1. The Tahsildar
Maduravoyal Taluk,
Chennai District.
2. The Taluk Surveyor
O/o The Tahsildar,
Maduravoyal Taluk,
Chennai District.
3. The Inspector Of Police
Maduravoyal Police Station,
Chennai District.
26-02-2026
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