[Cites 3, Cited by 0]
Madras High Court
M.Muruganantham vs The Special Tahsildar on 27 February, 2026
W.P.(MD) No.5362 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.5362 of 2026
M.Muruganantham ... Petitioner
Vs.
1.The Special Tahsildar,
Adi Dravidar and Tribal Welfare Department,
Ramanathapuram Taluk and District.
2.The Surveyor
(Special Sub Inspector of Survey),
Office of the Special Tahsildar,
Adi Dravidar and Tribal Welfare Department,
Ramanathapuram Taluk and District.
3.The Tahsildar,
Ramanathapuram Taluk,
Ramanathapuram District. ... Respondents
[R3 is suo motu impleaded vide this order]
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Mandamus directing the first and second
respondents to conduct a survey of the land for Plot No.27 in S.No.
115/1A, measuring to an extent of 3 cent in Palangulam Village,
Ramanathapuram District and fix the four boundaries by considering
petitioner's representations dated 16.05.2025 and 18.01.2026 and issue the
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W.P.(MD) No.5362 of 2026
certificate of survey or acknowledgment of completion of survey, within
the time fixed by this Court.
For Petitioner : Mr.V.S.Rishikesh
For Respondents : Mr.N.Ramesh Arumugam
Government Advocate
ORDER
This Writ Petition has been filed seeking the issuance of a Writ of
Mandamus directing the first and second respondents to conduct a survey
of the land in respect of Plot No.27 in S.No.115/1A, measuring an extent
of 3 cents, situated at Palangulam Village, Ramanathapuram District, fix
the four boundaries by considering the petitioner’s representations dated
16.05.2025 and 18.01.2026 and issue a survey certificate or
acknowledgment of completion of the survey within the time stipulated by
this Court.
2. With the consent of the parties, this Writ Petition is taken up for
final disposal at the admission stage itself.
3. The learned counsel appearing for the petitioner would submit
that the petitioner has submitted representations seeking survey and
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demarcation of boundaries and is ready and willing to remit the requisite
survey charges.
4. The learned Government Advocate appearing for the
respondents, on instructions, would submit that the Tahsildar,
Ramanathapuram Taluk, Ramanathapuram District, is the competent
authority to conduct the survey and demarcation of the petitioner’s plot
and that on payment of the necessary survey charges and after considering
the claims of the parties, appropriate steps would be taken to survey and
demarcate the plot in question in accordance with Sections 9 and 10 of the
Tamil Nadu Land Survey and Boundaries Act, 1923.
5. Considering the aforesaid submissions, this Court suo motu
impleads the Tahsildar, Ramanathapuram Taluk, Ramanathapuram
District, as the third respondent. The first and second respondents are
directed to forward the petitioner’s representations dated 16.05.2025 and
18.01.2026 to the third respondent forthwith. The impleaded third
respondent is directed to consider the petitioner’s representations dated
16.05.2025 and 18.01.2026 and subject to the petitioner paying the
necessary survey charges, conduct a survey and demarcate the petitioner’s
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plot after considering the claims of all parties and pass appropriate orders
in accordance with Sections 9 and 10 of the Tamil Nadu Land Survey and
Boundaries Act, 1923, within a period of twelve (12) 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 competent Civil
Court. It is needless to state that before conducting the survey, notice shall
be issued to the adjacent landowners and other interested parties.
6. With the above directions, this Writ Petition stands disposed of.
There shall be no order as to costs.
[K.SURENDER, J.]
27.02.2026
JEN
Index : Yes / No
Neutral Citation : Yes / No
To
1.The Special Tahsildar,
Adi Dravidar and Tribal Welfare Department,
Ramanathapuram Taluk and District.
2.The Surveyor
(Special Sub Inspector of Survey),
Office of the Special Tahsildar,
Adi Dravidar and Tribal Welfare Department,
Ramanathapuram Taluk and District.
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3.The Tahsildar,
Ramanathapuram Taluk,
Ramanathapuram District.
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K.SURENDER, J.
JEN
27.02.2026
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