KATTURAJA Vs. DISTRICT COLLECTOR,MADURAI DISTRICT,MADURAI

JUDGEMENT

(1.) This writ petition has been filed for issuance of Writ of Mandamus, directing the respondents 1 to 4 herein by cancelling the survey carried out based on the notice issued by the 3rd respondent herein in Demarcation RTR FL No.558/2020, dated 20.08.2020 and order resurvey after removing the illegal survey stones as well as fence put up by the 6th respondent in the light of the Appeal Petition dated 06.09.2020, sent by the petitioner, within a stipulated time as fixed by this Court.

(2.) Heard Mr.A.Saravanan, learned counsel for the petitioner and Mr.C.M.Mari Chelliah Prabhu, learned Additionl Government Pleader, who takes notice for the respondents 1 to 5 and considering the facts and circumstances of the case. By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.

(3.) The learned counsel for the petitioner submitted that based on a wrong survey conducted by the 3rd and 4th respondents on 20.08.2020, the 6th respondent has put up the boundary stones in and around the public road, which is used to reach the petitioner's house and other adjacent land owners. Therefore, the petitioner filed an appeal petition before the second respondent on 06.09.2020, seeking cancellation of earlier survey conducted by the 3rd and