R.MOHAMED KASSALI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner seeks a survey of the nanjai land ad-measuring 99 cents at Survey No.631 in 'B' Block, Town Survey No.26, Tenkasi Taluk, Tenkasi District, on the basis of the representations submitted in such connection.

(2.) The petitioner traces title to the property described above through a sale deed dtd. 12/2/2018. A copy of such registered sale deed bearing Document No.565/18 has been enclosed. The petitioner states that a civil suit in O.S.No.78/18 was filed by the predecessors in title and that such suit is likely to be settled amicably.

(3.) Since the petitioner intended to carry out a survey and mark the boundaries of the property, a representation was submitted to the second and fifth respondents in such regard and on account of the failure of such respondents to initiate action, the present writ petition is filed.