RAJALAKSHMI Vs. THASILDAR, TALUK OFFICE, THOOTHUKUDI

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of mandamus seeking a direction against the respondents 1 and 2 / the Tahsildar, Vilathikukam Taluk, in Thoothukudi District and the Head Surveyor, Taluk Office, Vilathikulam Taluk, Thoothukudi District, to survey and mark four boundaries of the property of the petitioner including house measuring 327.76 sq.ft. in S.No.652/4, Pillayar Natham, Vilathikulam Taluk, Thoothukudi District. The petitioner had given a representation on 25/2/2023.

(2.) In the affidavit filed in support of the Writ Petition, it had been stated that the petitioner owns the aforementioned property. Her mother, Paapathiyammal had executed a release deed in favour of the petitioner by registered Document No.2407/2011 on the file of Sub Registrar Office, Vilathikulam Taluk, Thoothukudi District, on 12/8/2011. The petitioner had also paid a sum of Rs.4,000.00 for the survey at the time on 22/2/2023 for surveying the property. However, the second respondent had not done so.

(3.) It had been stated by the learned Government Advocate on behalf of the respondents that there appears to be a dispute between the petitioner and the brother of the petitioner herein.