R.SAMUEL vs The Inspector General of Registration
- Court
- Madras High Court
WP No. 42344 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14-10-2026
CORAM
THE HON'BLE MR.JUSTICE K. SURENDER
WP No. 42344 of 2026
CNR:{HCMA012401122026}
and
WMP No. 47577 of 2026
R.Samuel
S/o.T.Rajarathinam
No.58B/2,Gopalasami Street
Ram Nagar,
Ambattur
Chennai-600 053
Rep by his General Power Agent
(Document No.16410/2025,Dated 24.11.25 Regd
in Ambattur S.R.O)
S.Nagarajan
S/o.Subramanian
No.26, Ponnan 1st street
Purshaivakkam
Chennai-600 007
..Petitioner(s)
Vs
1. The Inspector General of Registration
Office of the Inspector General of Registration
No.100, Pattinampakkam
Santhome High Road,
Foreshore Estate
Chennai-600 028
2. The Collector
The Collector office
Singaravelar Maaligai
62, Rajaji Salai
Chennai-600 001
3. The Tahsildar
The Avadi Tahsildar(Taluk) Office
Modern City, Deena Dayalan Nagar
Pattabiram
Chennai-600 072
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WP No. 42344 of 2026
4. The Land Surveyor(Land Survey Department)
The Avadi Tahsildar(Taluk ) Office
Modern city
Deena Dayalan Nagar
Pattabiram,
Chennai-600 072
5. Sanmugapriya
W/o.A.R.Chandrapandian
O.No.14, N.No.31,
Palayam Pillai Nagar
Chennai-600 023
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, directing the 5th respondent to consider the
representation by the way of on line application in No.206/0178/01/000315,
dated 11.6.2026 requesting to survey the exact extension and boundaries for
our property in Old survey No.838 and New Survey No.90/1.
For Petitioner(s): M/s.S.Elankumaran
For Respondent(s): Mr.P.Elayarajkumar
Special Government Pleader for R1 to R5
ORDER
The petitioner has filed this petition seeking for a direction to the second
respondent, to consider and pass orders upon the petitioner's representation and
survey application, with a view to measure, demarcate, and survey the property
belonging to the petitioner.
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2.The petitioner claims ownership over 2204 square feet of land
comprised in Old survey No.838 and New Survey No.90/1 situated at
Thirumullaivoyal Village, Ambattur, Taluk, Thiruvallur District, having
acquired through a sale deed dated 30.03.2012. The petitioner executed a power
of attorney in favour of S.Nagarajan in respect of 1102 sq.ft. out of the said
property. The petitioner alleges that the fifth respondent, who is stated to be
working as a surveyor in the office of the VAO, is attmpeting to trespass upon
the said property by relying on forged documents. The petitioner submitted an
online application on 11.06.2026 seeking a fresh, definitive survey and
boundary demarcation. However, the fourth respondent has neither initiated the
survey process nor responded to the petitioner’s representation. Hence, the
petitioner has filed the present writ petition.
3.The learned Additional Government Pleader appearing for the
respondents one to four submitted that if a specific time frame is fixed by this
Court, the third respondent will consider the petitioner’s representation and pass
appropriate orders on its own merits in accordance with law.
4.Heard the learned counsel appearing for the petitioner and the learned
Special Government Pleader Pleader appearing for the respondents one to four.
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5.In view of the limited nature of the order proposed to be passed and the
relief sought, notice to the fifth respondent is dispensed with, and this Writ
Petition is taken up for final disposal at the admission stage itself.
6.Without going into the merits of the property claims made by either
side, this Court deems it appropriate to dispose of the matter by directing the
third respondent to entertain the petitioner's online Application No.
2026/0178/01/000315, dated 11.06.2026 and conduct a fresh, field survey and
boundary demarcation of the petitioner’s land,which is the subject property
herein. The third respondent shall direct the fourth 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 parties. The
third respondent is directed to issue notice to the petitioner as well as to the fifth
respondent 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 fifth respondent 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.
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7.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 petitioner's application, shall be completed by the third
respondent respondent within a period of ten (10) weeks from the date of receipt
of a copy of this order.
8.It is made clear that this Court has not expressed any opinion on the
merits of the claim made by the petitioner . If there is any dispute relating to the
title or inter-se civil rights over the property, the parties are at liberty to
approach the competent Civil Court for appropriate relief.
9.With the above directions, this writ petition is disposed of. No costs.
Consequently, connected miscellaneous petition is closed.
14-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
Uma
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To
1. The Inspector General of Registration
Office of the Inspector General of Registration
No.100, pattinampakkam
Santhome High Road,
Foreshore Estate
Chennai-600 028
2. The Collector
The Collector’s Office
Singaravelar Maaligai
62, Rajaji Salai
Chennai-600 001
3. The Tahsildar
The Avadi Tahsildar(Taluk) Office
Modern City, Deena Dayalan Nagar
Pattabiram
Chennai-600 072
4. The Land Surveyor(Land Survey Department)
The Avadi Tahsildar(Taluk ) Office
Modern city
Deena Dayalan Nagar
Pattabiram,
Chennai-600072
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WP No. 42344 of 2026
K.SURENDER J.
Uma
WP No. 42344 of 2026
and
WMP No. 47577 of 2026
14-10-2026
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