P. BALASUBRAMANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents 2 and 3 to survey and demarcate the property, which according to the petitioner is owned by him, based on his online application dtd. 11/9/2025 within a time frame to be fixed by this Court.

(2.) The petitioner had submitted an online application on 11/9/2025 for the aforesaid purpose. Since the same has not been considered till date, the petitioner has filed this writ petition.

(3.) Mr.S.Arumugam, learned Government Advocate accepts notice on behalf of the respondents 1 to 3. Mr.Venkatatesa Perumal, learned Government Advocate (Crl.Side) accepts notice on behalf of the fourth respondent.