Boundary demarcation must follow revenue records and title deeds after notice to affected parties.

The petitioners, legal heirs of Jeevanandham, sought action on his online application dated 21 August 2025 for survey and demarcation of land in Survey No. 336/2A22, Velampalayam village.

The required fee had been paid by e-challan.

In an earlier writ petition, the Court had directed the authorities to consider the application within four weeks, but the petitioners alleged that no effective steps followed.

They then sought consideration of the application and a comprehensive survey, including a disputed three-foot inner portion, with police assistance if necessary.

The Government Pleader submitted that the application would be considered if the Court fixed a specific timeframe.

1. Whether the authorities should be directed to consider the deceased applicant’s survey application and conduct a field survey and boundary demarcation of the petitioners’ land.

2. Whether the survey and related proceedings should be completed within a fixed timeframe, with notice and an opportunity for affected parties to present their objections and documents.

The Court acted under its writ jurisdiction, invoked through Article 226 of the Constitution, to direct the relevant authority to consider and dispose of the pending application.

It directed that the survey and demarcation be carried out in accordance with the relevant revenue records and the parties’ parental title deeds, with notice and an opportunity for affected parties to be heard.

The Court also stated that disputes concerning title or inter se civil rights should be taken to the competent Civil Court.

No statutory provision or precedent was cited in the order.

Given the limited scope of the petition and the respondents’ submission that the application could be considered within a fixed period, the Court issued directions without deciding the merits of the petitioners’ claim.

It required notice to the petitioners, counter-claimants, and adjacent landowners, and a fair opportunity to submit objections, representations, and title documents during the inquiry.

The Court confined the administrative process to survey and demarcation under the relevant records and deeds, leaving any underlying title or civil-rights dispute to the Civil Court.

The authorities may obtain police protection if required, and the jurisdictional police must provide it.

The Court expressed no view on the merits of the petitioners’ claim; no costs were awarded.