Revenue authorities must demarcate land using official survey records after hearing both sides.

The petitioner claimed ownership of properties in Natham Survey Nos. 306/2 and 306/3 at Karuppur Village under Patta No. 815, purchased by registered sale deed dated 20 October 2014. She applied to the first respondent on 25 June 2026 for a survey and demarcation, paid the prescribed fees, and sought a writ of mandamus when the application remained unconsidered.

The respondents’ counsel submitted that the survey had been scheduled for 6 October 2026.

1. Whether the respondents should be directed to act on the petitioner’s survey application and conduct a physical measurement and boundary demarcation of the properties

2. Whether the Court should determine the merits of the petitioner’s property claim or leave any title or inter se civil-rights dispute to the competent Civil Court

The petition invoked the High Court’s writ jurisdiction under Article 226 of the Constitution of India. The judgment cites no specific statutory survey provision or precedent.

It directs the authorities to consider the application on its merits and in accordance with law, after giving both sides a personal hearing, and to conduct the measurement and demarcation using official Field Measurement Book records, parent title deeds, and updated revenue registers.

Questions of title or inter se civil rights may be pursued before the competent Civil Court.

The Court did not adjudicate ownership or the parties’ competing property claims.

Instead, it considered the pending survey application suitable for determination by the revenue authorities through a field exercise based on official records and relevant documents, with an opportunity for both sides to be heard.

It preserved the parties’ right to seek civil relief if the matter involved a dispute over title or inter se civil rights.

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