V.MURUGESAN Vs. THE TAHSILDAR

JUDGEMENT

(1.) Mr.S.Kumar, learned Additional Government Pleader takes notice for the respondent.

(2.) By consent, the writ petition is taken up for disposal at the admission stage itself.

(3.) The petitioner seeks for a direction to the respondent to survey the land situated in Survey No.174/12, Mallankinar Village, Kariapatti Taluk, Virudhunagar District.