Property surveys must follow revenue records and afford affected parties notice and an opportunity to object.

The petitioner claimed ownership of 99.5 cents in Survey Nos. 77/6D, 77/7C and 77/E, Chitheri Village, through a partition deed registered in 1989, and stated that she had obtained patta.

She alleged that respondents 5 and 6 obstructed a survey and that the Tahsildar had not acted on her online application of 24 April 2026 or her representation dated 5 June 2026.

She filed this writ petition seeking a direction to the Tahsildar to survey the land with police assistance.

The Government Pleader submitted that the representation would be considered on its merits if the Court fixed a time limit.

The Court proceeded under its writ jurisdiction under Article 226 of the Constitution.

It directed that the survey be conducted by reference to the relevant Field Measurement Book sketches, revenue records and the parties’ parent title deeds, with notice to affected parties and a fair opportunity to submit objections and documents.

The Court also recognised that disputes concerning title or inter se civil rights are for the competent Civil Court to determine.

No statute or precedent was cited.

The Court did not adjudicate the competing property claims.

In light of the petitioner’s pending representation and the Government Pleader’s submission, it considered a time-bound administrative process appropriate.

To ensure that the survey addressed the parties’ competing claims fairly, it required measurement by reference to the relevant records, prior notice to affected parties and an opportunity to submit objections and title documents.

It reserved questions of title and civil rights for the Civil Court.

The process must include notice to the petitioner, respondents 5 and 6, and other counter-claimants or adjacent landowners, and must allow them to present objections and documents.

The Court expressed no opinion on the merits of the petitioner’s claim and left title or inter se civil-rights disputes to the competent Civil Court; no costs were ordered.