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Madras High Court
Sasikumar S vs The Tahsildar on 26 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 7340 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 7340 of 2026
1. Sasikumar S
Petitioner(s)
Vs
1. The Tahsildar,
Anaicut Taluk, Vellore District - 632
101.
2.The Head Surveyor
Anaicut Taluk, Vellore District - 632
101.
3.The Inspector of Police
C3, Pallikonda Police Station,
Pallikonda Bus Stop, Vellore District -
635 809.
4.Kumaran
5.Loganathan
6.Renunathan
7.Aranganathan
Respondent(s)
PRAYER
Directing the respondents 1 and 2 to survey the peitioners property in old survey
number 80/3, new survey number 80/3A and 80/3C measuring and extent of 3
1/4 Cents and 5 1/2 Cents in patta No.1069 and 1062, respectively situated at
Okkanapuram Village, Anaicut Taluk, Vellore District and fix its boundaries as
per the Sale deeds No.5133/2025 and 187/2026 by obtaining adequate police
protection from the 3rd respondent, within the period that may be stipulated by
this Honble Court.
For Petitioner(s): Mr.A.Arun Kumar
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WP No. 7340 of 2026
For Respondent(s): Mr.R.P.Murugan Raja Govt
Advocate For R1 and R2
Mr.R.Venkatesa Perumal Govt
Advocate For R3
ND/W - R4 to R7 -Pvt
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 him, based on his online application dated 19.01.2026 within a time
frame to be fixed by this Court.
2. The petitioner had submitted an online application on 19.01.2026 for
the aforesaid purpose. Since the same 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. Mr.Venkatatesa Perumal, learned
Government Advocate (Crl.Side) accepts notice on behalf of the third
respondent. Since no adverse orders are passed against the respondents 4 to 7,
notice to the respondents 4 to 7 is dispensed with by this Court.
4.No prejudice will be caused to the respondents 1 and 2 if the said
authority is directed to survey and demarcate the boundaries of the petitioner’s
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property, morefully described in the prayer to this writ petition, after hearing the
objections of the respondents 4 to 7 and neighbouring land owners if any as well
as any other third party, whom they deem it fit to enquire. Accordingly, this
writ petition is disposed of in the following manner:-
(a) Before surveying the lands in question, the
respondents 1 and 2 is directed to issue notice to the
respondents 4 to 7 and any neighbouring land owners as well
as any other third party, whom they deem it fit to enquire.
(b) After receiving objections if any and after
considering the same, the respondents 1 and 2 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 the need arises for police assistance and on a
request made by the respondents 1 and 2, the third respondent
shall render police assistance for the effective implementation
of this order.
No Costs.
26-02-2026
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
ab
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To
1.The Tahsildar,
Anaicut Taluk, Vellore District - 632
2.The Head Surveyor
Anaicut Taluk, Vellore District - 632
3.The Inspector of Police
C3, Pallikonda Police Station,
Pallikonda Bus Stop, Vellore District -
635 809.
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ABDUL QUDDHOSE J.
ab
26-02-2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/02/2026 03:49:55 pm )
