VETTAIYAR Vs. TAHSILDAR, ILAYANGUDI TALUK, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition, seeking a direction to the respondents to survey the petitioner's ancestral land in Survey No.15/6, 15/9A, 15/9D with an total extent of 0.60.00 hectars, situated at Periyavandalai Village, Nagamugundangudi Group, Ilayangudi Taluk, Sivagangai District based on the petitioner's application dated 07.07.2017 and 31.07.2020.

(2.) According to the petitioner, the property in Survey No. 15/6, 15/9A, 15/9D with an total extent of 0.60.00 hectars, situated at Periyavandalai Village, Nagamugundangudi Group, Ilayangudi Taluk, Sivagangai District, belongs to the petitioner's ancestral property. On 07.07.2017, the petitioner has made a representation to the first respondent to survey the land. Since no action was taken by the first respondent, the petitioner again on 27.07.2020, has made an application to the second respondent. However, he has not taken any action. Thereafter, the petitioner has sent a representation on 31.07.2020 to the first respondent with necessary survey fee through registered post and the same was received by the respondents. However, no effective steps have been taken to survey the land. Hence, the petitioner has approached this Court, seeking aforesaid prayer.

(3.) When the matter is taken up for hearing, the learned counsel appearing for the petitioner has submitted that notice has already been served to the parties concerned.