ASAITHAMBI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed, seeking to forbear the 4th respondent herein from surveying the petitioner's property in T.S.No.62 and Survey No.66/7 in Patta No.R.T.R. 676(a), 94-95, dated 23.12.1994 at Ponmeni Village, Bye-Pass Road, Madurai by adverting to the orders passed by the 1 st respondent herein proceedings in Na.Ka.No.5609/2012/C, dated 31.12.2015.

(2.) Mr.M.Pandiyarajan, learned Additional Government Pleader takes notice for the respondents 1 to 4. Mr.G. Prabhurajadurai, learned counsel takes notice for the 5th respondent. By consent of both parties, the Writ Petition is disposed of at the admission stage itself.

(3.) It is represented by the learned counsel appearing for the petitioner that despite several surveys being conducted on previous occasions, the fourth respondent has been repeatedly insisting upon the Official respondents to conduct survey of the property in S.Nos. 62 and 66/7 in Patta No.R.T.R.No.676(a) 94-95, dated 23.12.1994. It is further represented that the 4th respondent has been creating a lot of trouble and causing hindrance to the petitioner by way of frequent survey. Aggrieved by the same, the petitioner is before this Court with the aforesaid relief.