DEVANATHAN JANARDHANAM Vs. THE COMMISSIONER OF LAND ADMINISTRATION

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition seeking a direction to the third respondent to conduct a survey and fix the boundaries in respect of his lands.

(2.) HEARD Mr. Thanjai P.N. Chezhian, learned counsel for the petitioner. Mr. S. Gunasekaran, learned Government Advocate takes notice for the respondents.

(3.) IT is settled law that if the patta stands in favour of the petitioner or the predecessor in title of the petitioner and if there are no disputes about the title or about the boundaries of the property with the neighbours, the fourth respondent can always measure the property.