[Cites 1, Cited by 0]
Madras High Court
Rathinam vs The Tahsildar on 27 February, 2026
W.P.(MD) No.5355 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD) No.5355 of 2026
Rathinam ... Petitioner
Vs.
1.The Tahsildar,
Kadayanallur Taluk,
Tenkasi District.
2.The Taluk Surveyor,
Kadayanallur Taluk,
Tenkasi District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Mandamus directing the respondents to take
necessary steps to rectify the errors in measurements present in Filed
measurement Book (FMB) based on the petitioner's representation dated
29.08.2025 within a stipulated time in accordance with law.
For Petitioner : Mr.M.Prabu
For Respondents : Mr.D.S.Nedunchezhian
Government Advocate
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W.P.(MD) No.5355 of 2026
ORDER
This Writ Petition has been filed seeking issuance of a Writ of
Mandamus directing the respondents to take necessary steps to rectify the
errors in the Field Measurement Book (FMB), based on the petitioner’s
representation dated 29.08.2025, within a stipulated time frame and in
accordance with law.
2. With the consent of the parties, this Writ Petition is taken up for
final disposal at the admission stage itself.
3. The grievance of the petitioner is that the extent of his land has
been wrongly mentioned in the FMB sketch and shown as less than the
actual extent reflected in the revenue records. Therefore, the petitioner
submitted a representation dated 29.08.2025 to the first respondent
seeking rectification of the errors in the FMB sketch and correction of the
same in accordance with the Sale Deed dated 20.03.2025, registered as
Document No.1199 of 2025. However, no action has been taken. Hence,
the petitioner has been constrained to file the present Writ Petition.
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4. The learned Government Advocate appearing for the
respondents, on instructions, would submit that the petitioner's
representation dated 29.08.2025 would be considered and appropriate
orders would be passed by the first respondent within a period of sixteen
weeks.
5. Recording the above submission and without expressing any
opinion on the merits of the matter, this Writ Petition is disposed of with a
direction to the first respondent to consider the petitioner's representation
dated 29.08.2025 and pass appropriate orders on its merits and in
accordance with law within a period of sixteen (16) weeks from the date
of receipt of a copy of this order. The representation shall be disposed of
after conducting an enquiry. The first respondent is also directed to
provide a reasonable opportunity of hearing to the petitioner and any other
interested parties who may be affected by such decision, before passing
any order. There shall be no order as to costs.
[K.SURENDER, J.]
27.02.2026
JEN
Index : Yes / No
Neutral Citation : Yes / No
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To
1.The Revenue Divisional Officer,
Revenue Divisional Office,
Sankarankovil,
Tenkasi District.
2.The Tahsildar,
Taluk Office,
Sankarankovil Taluk,
Tenkasi District.
3.The Zonal Deputy Tahsildar,
Taluk Office,
Sankarankovil Taluk,
Tenkasi District.
4.The Village Administrative Officer,
The Village Administration Office,
Perumalpatti,
Sankarankovil Taluk,
Tenkasi District.
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K.SURENDER, J.
JEN
27.02.2026
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