SUBBULAKSHMI Vs. ADDITIONAL DISTRICT EXECUTIVE MAGISTRATE ERODE

JUDGEMENT

(1.) This writ petition has been filed for the issue of a writ of mandamus, directing respondents 3 and 4 to conduct a survey in the subject property and to mark boundaries as per the directions issued by the District Revenue Officer, Erode by proceedings dated 11.12.2019.

(2.) The case of the petitioner is that the petitioner and one Selvanayagi are each entitled for half share in the subject property. A dispute arose and ultimately, proceedings were conducted by the District Revenue Officer, Erode and vide order dated 11.12.2019, the District Revenue Officer had found that the petitioner and the above said Selvanayagi are entitled for half share each in the subject property and they were directed to divide the property and enjoy the same.

(3.) The petitioner, thereafter submitted a representation before the 2nd respondent requesting division of the property pursuant to the orders passed by the District Revenue Officer. The 2nd respondent, vide letter dated 28.02.2020, directed the 3rd respondent to conduct an inspection and send a report. Since this letter was not acted upon, the petitioner once again made a detailed representation on 18.07.2020, requesting for survey and sub-division of the property and for laying the boundary stones. Even this was not acted upon and left with no other alterntive, the present writ petition has been filed before this Court seeking for appropriate directions.