SURENDRAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the Learned Counsel for the Petitioner and the Learned Government Advocate for the Respondents.

(2.) ACCORDING to the Petitioner, he obtained power of attorney from one Indravathi and Surendran in respect of S.No. 245/7D measuring an extent of 3 Cents and the same was registered on 28.08.2009. The S.No. 245/7D, measuring 66 Cents was originally belonged to Indravathi and Surendran and out of 66 Cents, 63 Cents was sold by Indravathi, Surendran and one Alla Pitchai and the balance 3 Cents, the Petitioner obtained through a power of attorney.

(3.) IT comes to be known that the Petitioner submitted a representation to the 1st Respondent on 19.03.2012 and the 1st Respondent forwarded the same to the 2nd Respondent. But the 2nd Respondent has not taken any action against his representation so far. Once again, he submitted a petition to the 2nd Respondent on 19.09.2014 and paid necessary fee for surveying the land. On this occasion also, the 2nd Respondent has not taken any steps to survey the land. If the property is not measured and sub divided, the petitioners would be put into peril and irreparable loss. Hence, the Petitioner has filed the present Writ Petition.