A KATHIRAVAN Vs. DISTRICT SURVEY OFFICER

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the natuer of Mandamus, directing the 1st respondent to survey measure, and mark the boundaries of the schedule property in accordance with law, as requested vide representation dated 16.08.2011 and further to direct the 2nd respondent to give appropriate protection, if so required by the 1st respondent in carrying out the survey and measurement.

(2.) IT is submitted by the petitioner that immovable property to the extent of 10 acres 92 cents, as fully described in the schedule, is possessed by petitioner, in pursuance to the deed of release executed on 27.11.2009, by Manickam and others. That while petitioner was enjoying the property peacefully, as owner thereof and was also issued computer generated patta, by the Tahsildar Officer, Ambattur, Venkatasamy Naidu, Arumugam, Rajan, Babu and Rasi Begum started interfering in the possession and enjoyment of the property of petitioner, which forced the petitioner to file civil suit.

(3.) SUBSEQUENT to the filing of writ petition, private respondents have been impleaded as party. However, no specific averments have been made.