P. CHINNUKALAI Vs. K. SELVENDRAN

JUDGEMENT

(1.) Challenging the order passed in W.P.(MD)No.10937 of 2021, the fourth respondent in the writ petition has filed the above Writ Appeal.

(2.) The writ petitioner filed the writ petition for the issuance of a Writ of Mandamus, directing the respondents 1 and 2 to consider the petitioner's application dated 07.06.2021, requesting the respondents 1 and 2 to demarcate the measured land in Survey No.197/4A2 with the help of the third respondent/police, within a time frame.

(3.) The learned Single Judge, taking into consideration the case of both parties, disposed of the writ petition, directing the respondents 1 and 2 in the writ petition, to act upon the application submitted by the writ petitioner and fix the date for the survey of the subject property. Further, the learned Single Judge directed the authority to issue notice to the fourth respondent in the writ petition, who is the appellant herein. Further, it has been ordered that the survey shall be conducted based on the title documents of the parties. The learned Single Judge also observed that thereafter, the official respondents shall fix the boundaries and demarcate the property and if there is any resistance on the part of the appellant, it is left open to the offical respondents to take the help of the Police.