S.LOGANATHAN vs The Tahsildar,

W.P.No.44283 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.11.2026
CORAM
THE HON'BLE MR.JUSTICE K.SURENDER
W.P.No.44283 of 2026
CNR: {HCMA012514502026}
S.Loganathan,
W/o.Sengottaiyan,
No.8/4-77A, Sellankattu Valavu,
Mecheri, Mettur Taluk,
Salem District.
..Petitioner(s)
Vs
1. The Tahsildar,
Mettur Taluk Office,
Salem District.
2. The Taluk Head Surveyor,
Mettur Taluk Office, Salem District.
3. The Inspector of Police,
Karumalai Koodal Police Station,
Salem District.
4. A.Murugesan,
S/o.Arthanari Gounder,
No.19C, Pound Road,
Idappadi, Salem District.
5. A.M.Prabu,
S/o.A.Murugesan,
No.19C, Pound Road,
Idappadi, Salem District.
..Respondent(s)
PRAYER: Writ Petition is filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus or order or direction in the nature of a writ directing
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W.P.No.44283 of 2026
the respondents 1 and 2 to survey, demarcate, fix the boundary stones with the
rd
protection of the 3 respondent and consequently issue patta with regard to the
property of the petitioner comprised in old survey No.85/18 (New survey
No.85/18A5), situated at Veerakkalpudur Village, Mettur Taluk, Salem District,
measuring 1207.5 sq.ft in accordance with the registered sale deed dated
08.05.2002, registered as document No.541 of 2002 by considering the
applications of the petitioner in Appl.No.2026/0123/08/007058 dated
12.10.2026 and Appl.No.2026/0105/08/054531 dated 26.08.2026.
For Petitioner(s): Mr.R.Vinothraja
For Respondent(s): Ms.A.Bakkiyalakshmi,
Additional Government Pleader for R1 & R2
Mr.Durai Gunasekaran,
Government Advocate (Criminal Side) for R3
ORDER
This Writ Petition has been filed seeking a direction to the respondents 1
and 2 to survey and demarcate the petitioner's property, fix boundary stones
with the assistance and protection of the 3rd respondent Police, and
consequently issue patta in respect of the property measuring 1,207.5 sq.ft.,
comprised in Old Survey No.85/18 (New Survey No.85/18A5), situated at
Veerakkalpudur Village, Mettur Taluk, Salem District, in accordance with the
registered Sale Deed dated 08.05.2002, registered as Document No.541 of 2002,
by considering the petitioner's applications bearing Appl.
Nos.2026/0123/08/007058, dated 12.10.2026, and 2026/0105/08/054531, dated
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W.P.No.44283 of 2026
26.08.2026.
2.The case of the petitioner is that he is the owner of the property
comprised in Old Survey No.85/18 (New Survey No.85/18A5), having
purchased the same under a registered Sale Deed dated 08.05.2002, registered
as Document No.541 of 2002. The petitioner further submits that he has
submitted an online Appl.No.2026/0123/08/007058 dated 12.10.2026 and
Appl.No.2026/0105/08/054531 dated 26.08.2026, seeking survey of the subject
th th
property and fixation of boundary stones. The 4 and 5 respondents have no
right, title or interest over the petitioner's property and are merely adjacent
landowners. Therefore, no prejudice would be caused to them if the competent
authorities conduct a survey, demarcate the boundaries, fix boundary stones and
issue patta in respect of the petitioner's property. However, the respondents have
not taken appropriate action on the petitioner's application. Hence, the petitioner
has approached this Court by way of the present writ petition.
3.The learned counsel appearing for the petitioner submitted that the
petitioner had purchased the subject property under a registered Sale Deed dated
08.05.2002 and had subsequently submitted an online application seeking
survey and demarcation of the property and fixation of boundary stones. It is
th th
further submitted that the 4 and 5 respondents are only adjacent landowners
and have no right or interest over the petitioner's property. Therefore, their
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W.P.No.44283 of 2026
interests would not be affected by conducting the survey and demarcating the
petitioner's property. Hence, the learned counsel sought a direction to the
respondents to consider the petitioner's application, conduct a survey, fix
boundary stones and issue patta in accordance with law.
4.The learned Additional Government Pleader appearing for the
respondents 1 & 2 would submit that if a specific time frame is fixed by this
st
Court, the 1 respondent will consider the petitioner’s applications and pass
appropriate orders on its own merits in accordance with law.
5.Heard the learned counsel appearing for the petitioner and the learned
Additional Government Pleader appearing for the respondents 1 & 2 and the
rd
learned Government Advocate (Criminal Side) appearing for the 3 respondent.
6.In view of the limited nature of the order proposed to be passed and the
relief sought, notice to the respondents 4 & 5 is dispensed with, and this Writ
Petition is taken up for final disposal at the admission stage itself.
7.Without going into the merits of the property claims made by either
st

side, this Court deems it appropriate to dispose of the matter by directing the 1
respondent to entertain the petitioner’s Appl.No.2026/0123/08/007058 dated
12.10.2026 and Appl.No.2026/0105/08/054531 dated 26.08.2026 and conduct a
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W.P.No.44283 of 2026
fresh, field survey and boundary demarcation of the petitioner’s land, which is
st nd
the subject property herein. The 1 respondent shall direct the 2 respondent to
measure the property strictly in accordance with the relevant Field Measurement
Book (FMB) sketches, revenue records and the parental title deeds of the
st
parties. The 1 respondent is directed to issue notice to the petitioner as well as
to the respondents 4 & 5 and any other counter-claimants or adjacent land-
owners, fixing the exact date and time for the physical inspection and
measurement. Both the petitioner and the respondents 4 and 5 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.
8.The entire exercise, including the physical measurement of the
property, the fixation of boundary stones, and the passing of a reasoned final
st
operational order on the petitioner’s application, shall be completed by the 1
respondent within a period of eight weeks from the date of receipt of a copy of
this order. It is needless to say, in the event, any obstruction is being caused by
any third parties, the respondents 1 and 2 are at liberty to seek the assistance of
rd
the 3 respondent to render all kinds of assistance, as required, by the Revenue
Official for demarcation of the subject property.
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W.P.No.44283 of 2026
9.With the above directions, this Writ Petition is disposed of. No costs.
04.11.2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
vv2
To
1. The Tahsildar,
Mettur Taluk Office,
Salem District.
2. The Taluk Head Surveyor,
Mettur Taluk Office, Salem District.
3. The Inspector of Police,
Karumalai Koodal Police Station,
Salem District.
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W.P.No.44283 of 2026
K.SURENDER, J.
vv2
W.P.No.44283 of 2026
04.11.2026
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