M.Govindhan vs The Tahsildhar
2026 Latest Caselaw 1196 Mad

Citation : 2026 Latest Caselaw 1196 Mad
Judgement Date : 12 March, 2026

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Madras High Court

M.Govindhan vs The Tahsildhar on 12 March, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

WP No. 8940 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 12-03-2026 CORAM THE HON'BLE MR JUSTICE ABDUL QUDDHOSE WP No. 8940 of 2026

M.Govindhan ..Petitioner(s) Vs

1. The Tahsildhar Uthangari tk Krishnagiri DT

2. The Taluk surveyor Uthangarai Taluk office Krishnagiri Dt

3. The Inspector of Police Singarapettai Police station Krishnagiri DT

..Respondent(s)

directing the respondents 1 and 2 to conduct a survey of the petitioners land situated at Ettipatti(Nadupatti)village, Uthangarai Taluk, and Krishnagiri measuring 0.49.00 Hectares in S.No.69/6 and 0.14.50 Hectares in S.No.71/5,by considering online application dated 3.4.2025 made by the petitioner with police protection by the 3rd respondent.

For Petitioner(s): Mr.J.Bharathi Raja

For Respondent(s): Mr.R.P.Murugan Raja Govt Advocate For R1 & R2 Mr.V.Meganathan Govt Advocate For R3

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Order This writ petition has been filed seeking for a direction to respondents 1

and 2 to survey and demarcate the boundaries of the property, which according

to the petitioner is owned by him, within a time frame to be fixed by this Court.

2.Learned counsel for the petitioner submits that the petitioner had

submitted an online application on 03.04.2025 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 respondents 1 and 2. Mr.V.Meganathan, learned Government

Advocate (Crl.Side) accepts notice on behalf of the third respondent.

4.No prejudice will be caused to respondents 1 and 2 if the said

authorities are 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 if any from the neighbouring land owners and 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, first

respondent is directed to issue notice to the neighbouring land

owners and also to any other third party whom they deem it

fit to put on notice.

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(b) After receiving objections if any and after considering

the same, the second 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.

made by the first respondent, the third respondent shall render

police assistance for the effective implementation of this

order.

No Costs.

12-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No