[Cites 1, Cited by 0]
Madras High Court
Vijayaraja vs The Tahsildar on 26 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 7875 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 7875 of 2026
Vijayaraja
..Petitioner(s)
Vs
1. The Tahsildar
Panruti Taluk
cuddalore District
2. The Taluk Head surveyor
Panruti Taluk
Cuddalore District
3. The Inspector of Police
Kadampuliyur police station
cuddalore District
4. Vijayakanth
..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 petitioner’s online application dated 18.09.2025 and thereby direct
the respondents 1 and 2 to measure the property with the help of 3rd respondent
and erect the mile stones in survey No.206/2A1 totally to an extent of 9.30 Ares
situated at Kadampuliyur village, Panruti Taluk, Cuddalore District.
For Petitioner(s): Mr.B.Sundarapandiyan
For Respondent(s): Mr.R.P.Murugan Raja
Govt Advocate
For R1 & R2
Mr.R.Venkatesa Perumal
Govt Advocate (Crl.side)(R3)
__________
Page1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/02/2026 06:03:08 pm )
WP No. 7875 of 2026
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 18.09.2025 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.R.P.Murugan Raja, learned Government Advocate, accepts notice
on behalf of the respondents 1 and 2. Since no adverse orders are passed
against the fourth respondent, notice to the fourth respondent 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 fourth respondent as well as
any other party whom the first respondent deems it fit to enquire. Accordingly,
this writ petition is disposed of in the following manner:-
(a) Before surveying the land in question, the first
__________
Page2 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/02/2026 06:03:08 pm )
respondent is directed to issue notice to the fourth respondent,
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
To
1. The Tahsildar
Panruti Taluk
cuddalore District
2. The Taluk Head surveyor
Panruti Taluk
Cuddalore District
3. The Inspector of Police
Kadampuliyur police station
cuddalore District
__________
Page3 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/02/2026 06:03:08 pm )
ABDUL QUDDHOSE, J.
RKM
26-02-2026
__________
Page4 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/02/2026 06:03:08 pm )
