J. Sivasankari vs The Tahsildar
- Court
- Madras High Court
WP No. 41086 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13-10-2026
CORAM
THE HON'BLE MR.JUSTICE K. SURENDER
WP No. 41086 of 2026
CNR: {HCMA012277472026}
1. J. Sivasankari
W/o Late Jeevanadham
2. J. Arivuselvan
S/o Late Jeevanadham,
3. J. Kiran Bedi
D/o Late Jeevanadham,
(Represented by her mother and natural
st
guardian, the 1 Petitioner herein)
..Petitioner(s)
Vs
1. The Tahsildar
Tirupur North Taluk office,
Tirupur
2. The Taluk land Surveyor
15 Velampayam,
Tirupur North Taluk,
Tirupur District
3. The Inspector of Police
15 Velampalayam Police station,
Tirupur
4. The Sub Registrar
Joint II Tiruppur,
Tiruppur District
..Respondent(s)
Writ Petition filed under Article 226 of the Constitution of India, for the
st
issuance of Writ of Mandamus directing the 1 respondent to pass appropriate
orders on the online Application No.2025/N123/003614 dated 21.08.2025 (filed
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by the late Mr.Jeevanandham) upon receipt of E-Challan bearing number
nd
2025093029697 dated 03.09.2025, and further direct the 2 respondent to
conduct a comprehensive field survey measurement work, including the 3 feet
rd
inner portion of the property, with adequate protection and assistance of the 3
respondent in respect of the property situated at Survey No.336/2A22,
Velampalayam village, Tirupur North Taluk, Tirupur District in compliance
with the order of this Court dated 15.09.2025 in W.P. No 34683 of 2025 so as to
enable the petitioners (legal heirs of the deceased applicant) to fix the boundary
line demarcation, including the said 3 feet inner portion, expeditiously without a
stipulated time frame.
For Petitioner(s): Mr.E.Gowthaman
For Respondent(s): Ms.A.Bakkiyalakshmi
Additional Government Pleader for R1, R2 and R4
Mr.Durai Gnanasekaran
Government Advocate (Crl. Side) for R3
ORDER
st
The writ petition has been filed to direct the 1 respondent to pass
appropriate orders on the online Application No.2025/N123/003614 dated
21.08.2025 (filed by the late Mr.Jeevanandham) and E-Challan bearing number
nd
2025093029697 dated 03.09.2025, and further direct the 2 respondent to
conduct a comprehensive field survey measurement work, including the 3 feet
rd
inner portion of the property, with adequate protection and assistance of the 3
respondent in respect of the property situated at Survey No.336/2A22,
Velampalayam village, Tirupur North Taluk, Tirupur District in compliance
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WP No. 41086 of 2026
with the order of this Court dated 15.09.2025 in W.P. No 34683 of 2025 so as to
enable the petitioners (legal heirs of the deceased applicant) to fix the boundary
line demarcation, including the said 3 feet inner portion, expeditiously without a
stipulated time frame.
2. The case of the petitioners is that they are the legal heirs of deceased
Jeevanandham who is the absolute owner of the subject property. During his
lifetime, the deceased made an online Application No.2025/N123/003614 dated
st
21.08.2025 before the 1 respondent seeking survey and demarcation of the
subject property and also remitted the necessary fees via E-Challan bearing No.
2025093029697 dated 03.09.2025. Since the same was not considered, the
deceased approached this Court by way of Writ Petition in W.P. No 34683 of
2025 and this Court by dated 15.09.2025 directed the respondents to consider
their application within a period of four weeks. Despite the directions of this
Court, no effective steps were taken by the authorities. Hence, the present Writ
Petition has been filed.
3. Ms.A.Bakkiyalakshmi, learned Additional Government Pleader
appearing for the respondents one, two and four, submitted that if a specific
time frame is fixed by this Court, the petitioners’ application dated 21.08.2025
will be considered and disposed of on its own merits in accordance with law.
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4. Considering the limited scope of the prayer sought by the petitioners
and without going into the merits of the case, this Court deems it appropriate to
dispose of the matter by directing the first respondent to entertain the online
st
Application No.2025/N123/003614 dated 21.08.2025 made by the 1
petitioner's deceased husband and conduct a field survey and boundary
demarcation of the petitioners’ land, which is the subject property herein,
strictly in accordance with the relevant revenue records and the parental title
deeds of the parties. The respondent concern is further directed to issue notice to
the petitioners and any other counter-claimants or adjacent land-owners, fixing
the exact date and time for the physical inspection and measurement. The
parties shall be given a fair and full opportunity to place their objections,
representations, and title documents before the surveying authority at the time
of inquiry.
5. The entire exercise, including the physical measurement of the
property, the fixation of boundary stones, and the passing of a reasoned final
operational order on the petitioners’ application, shall be completed within a
period of six (6) weeks from the date of receipt of a copy of this order.
6. It is made clear that this Court has not expressed any opinion on the
merits of the claim made by the petitioners . If there is any dispute relating to the
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title or inter-se civil rights over the property, the parties are at liberty to
approach the competent Civil Court for appropriate relief.
7. It is needles to say that if the authorities concerned require any police
protection, they are at liberty to secure the same, and the jurisdictional police
shall provide necessary protection.
8. With the above directions, this writ petition is disposed of. No costs.
K.SURENDER J.
13-10-2026
(1/2)
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
KSA-2
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WP No. 41086 of 2026
To
1. The Tahsildar
Tirupur North Taluk office,
Tirupur
2. The Taluk land Surveyor
15 Velampayam,
Tirupur North Taluk,
Tirupur District
3. The Inspector of Police
15 Velampalayam Police station,
Tirupur
4. The Sub Registrar
Joint II Tiruppur,
Tiruppur District
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WP No. 41086 of 2026
K.SURENDER, J.
KSA-2
WP No. 41086 of 2026
13-10-2026
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