THANGAVEL Vs. DISTRICT COMMISSIONER OF SURVEY AND SETTLEMENT

JUDGEMENT

(1.) By relying on joint Patta No.1372, the petitioner had applied for the conduct of a survey in Survey No.42/1A of an extent of 1.64 hectares.

(2.) Learned Special Government Pleader has placed on record notice dtd. 28/10/2025 for an inquiry on 7/11/2025. Such notice has been sent to all the pattadhars in the Patta No.1372.

(3.) In these circumstances, this writ petition is disposed of by directing the second respondent to conduct an inquiry in relation to the petitioner's request for survey, provide a reasonable opportunity to the petitioner and the other pattadhars and thereafter issue a speaking order within three months from the date of receipt of a copy of this order. There shall be no order as to costs.