LAWS(MAD)-2020-8-177

SAKKAMMA Vs. DISTRICT HEAD SURVEYOR

Decided On August 05, 2020
Sakkamma Appellant
V/S
District Head Surveyor Respondents

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition to issue a Writ of Mandamus, directing the respondents to survey the petitioner's properties situated in Survey No.328/5B and 328/4B, Patta Nos.1753 and 1754 to an extent of 0.0075 situated at Hanumanthanpatti Village, Uthamapalayam Taluk, Theni and give adequate police protection by considering the petitioner's representation dated 20.07.2020.

(2.) Mr.C.M.Mari Chelliah Prabhu, learned Additional Government Pleader takes notice for the respondents.

(3.) By consent, the Writ Petition is taken up for final disposal at the stage of admission itself.