[Cites 3, Cited by 0]
Madras High Court
P.Matha Nayakkar vs The Tahsildar on 27 February, 2026
W.P.(MD) No.5363 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.5363 of 2026
P.Matha Nayakkar ... Petitioner
Vs.
1.The Tahsildar,
Manapparai Taluk,
Trichy District.
2.The Taluk Surveyor,
Manapparai Taluk,
Trichy District.
3.The Inspector of Police,
Vaiyampatty Police Station,
Trichy District. ... Respondents
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 take necessary steps to survey the petitioner's property in
S.Nos.35/5, 35/6, 35/7, 35/10 and 36/2 situated at Ponnampalampatty
Village, Manapparai Taluk, Trichy District, with necessary police
protection, based on the petitioners application dated 29.09.2025 within a
stipulated time and in accordance with law.
For Petitioner : Mr.A.Thiyagarajan
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W.P.(MD) No.5363 of 2026
For R1 & R2 : Mr.P.Subbaraj
Special Government Pleader
For R3 : Mr.S.Prakash
Government Advocate (Crl. Side)
ORDER
This Writ Petition has been filed seeking issuance of a Writ of
Mandamus directing the first and second respondents to take necessary
steps to survey the petitioner’s property comprised in S.Nos.35/5, 35/6,
35/7, 35/10 and 36/2, situated at Ponnampalampatty Village, Manapparai
Taluk, Trichy District, with necessary police protection, based on the
petitioner’s application dated 29.09.2025, 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 learned counsel appearing for the petitioner would submit
that an online application has been made for the survey of the property in
question and for demarcation of its boundaries.
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4. The learned Special Government Pleader appearing for the first
and second respondents, on instructions, would submit that after
consideration of the claims of the parties, proper steps would be taken to
survey and demarcate the land in question in accordance with Sections 9
and 10 of the Tamil Nadu Land Survey and Boundaries Act, 1923.
5. Recording the aforesaid submissions, this Court directs the first
and second respondents to consider the online application of the petitioner
dated 29.09.2025, survey and demarcate the petitioner’s land after
consideration of the claims of all parties and pass orders in accordance
with Sections 9 and 10 of the Tamil Nadu Land Survey and Boundaries
Act, 1923, within a period of twelve 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 pursue their remedies before the Civil Court. It is needless to
state that before surveying the land, notice shall be issued to the adjacent
landowners and other interested parties and that if required, the police
assistance may be taken.
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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 Tahsildar,
Manapparai Taluk,
Trichy District.
2.The Taluk Surveyor,
Manapparai Taluk,
Trichy District.
3.The Inspector of Police,
Vaiyampatty Police Station,
Trichy District.
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K.SURENDER, J.
JEN
27.02.2026
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