M.RAJA Vs. LAND SURVEYOR

JUDGEMENT

(1.) The petitioner seeks a direction to the first and second respondents to measure and demarcate the property bearing Survey Nos.601/10B and 602/4C of a total extent of seven Ares at Melakkaal Village, Vadipatti Taluk, Madurai District.

(2.) The petitioner traces title to the property under a registered partition deed bearing Document No.1904/1985. It is stated that the revenue records were mutated in favour of the petitioner pursuant to the above mentioned partition. Patta No.1513 is cited in this regard.

(3.) In order to erect a fence around the property, the petitioner approached the first and second respondents. Pursuant thereto, the first and second respondents initiated action to conduct a survey. However, in view of the objections of respondents 5 to 7, the survey was not compeleted. The present Writ Petition is filed in these facts and circumstances.