GNANAGURU DEVELOPERS PVT LTD REP BY ITS DIRECTOR L S ABHINESHA BABU Vs. TAHSILDAR TALUK OFFICE TAMBARAM

JUDGEMENT

(1.) THE petitioner has approached this Court with prayer for issuance of a writ in the nature of Mandamus, directing the respondents herein to consider the representation dated 11/12/2010, and also the representation through Telegram dated 27/1/2011 for the purposes of conducting a joint survey to demarcate the lands of the petitioner situated in S.Nos.53/1B, 53/3A, 53/3B, 53/4B, 53/5B, 53/6B, 53/7, 54/2B, 54/3B, 68/1B, 68/2 and 69/1A in Town S.Nos.3 to 14 in Ward No.F, Block No.2024, measuring about 3.578 acres in G.S.T.Road, Irumbuliyur Village, Tambaram Taluk, Chennai.

(2.) LEARNED counsel for the petitioner was directed to assist this Court, to show cause under what provisions of law, the respondents could be directed to conduct joint survey and demarcate the land, as prayed for, in this writ petition.

(3.) LEARNED counsel for the petitioner also referred to the letter dated 21.01.2009, issued by Southern Railway on the question of No Objection Certificate for proposed construction of residential building at Tambaram.