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Madras High Court
N.Ganesan vs The Tahsildar on 10 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 8304 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10-03-2026
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 8304 of 2026
1. N.Ganesan
S/o.Nallathambi, West Kattukottay,
Unathur Village, Thalaivasal Taluk,
Salem District.
Petitioner(s)
Vs
1. The Tahsildar
Thalaivasal Taluk, Salem District.
2.The Inspector of Police
Thalaivasal Police Station, Salem
District.
3.V.Dharmaraj
S/o.Vadivel, West Kattukottay, Unathur
Village, Thalaivasal Taluk,Salem
District.
4.Rama
D/o.Dharmaraj, West Kattukottay,
Unathur Village, Thalaivasal
Taluk,Salem District.
Respondent(s)
PRAYER
Directing the 1st respondent to survey the petitioner Agriculture land with the
help of the 2nd respondent in survey Nos.166/2A and 143/8 and patta
no.2005 and fix the foundry stones in four side of the survey numbers and the
property situated at Unathur village, Thalaivasal Taluk and Salem District and
by passing order petitioner online payment and E- Challan dated 10.05.2025
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WP No. 8304 of 2026
WP No. 8304 of 2026
For Petitioner(s): Mr.T.Velu
For Respondent(s): Mr.R.P.Murugan Raja Govt
Advocate For R1
Mr.V.Meganathan Govt
Advocate(Crl.Side) For R2
R3 and R4 – notice dispensed
with
ORDER
This writ petition has been filed seeking for a direction to the first
respondent to survey and demarcate the property, which according to the
petitioner is owned by him, based on his online application dated 10.05.2025
within a time frame to be fixed by this Court.
2. The petitioner had submitted an online application on 10.05.2025 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 1st respondent. Mr. V. Meganathan, learned Government
Advocate (Crl. Side) accepts notice on behalf of the second respondent. Since
no adverse orders are passed against the respondents 3 and 4, notice to the
respondents 3 and 4 is dispensed with by this Court.
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4. This Court is not expressing any opinion on the merits of the
petitioner’s application.
5.No prejudice will be caused to the first respondent if the said authority
is directed to survey and demarcate the boundaries of the petitioner’s property,
morefully described in the prayer to this writ petition, after hearing the
objections of the respondents 3 and 4 and any neighbouring land owners 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 first
respondent is directed to issue notice to the respondents 3 and
4 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 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 the need arises for police assistance and on a
request made by the first respondent, the second respondent
shall render police assistance for the effective implementation
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of this order.
No Costs.
10-03-2026
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
ab
To
1.The Tahsildar
Thalaivasal Taluk, Salem District.
2.The Inspector of Police
Thalaivasal Police Station, Salem
District.
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ABDUL QUDDHOSE J.
ab
10-03-2026
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