JAYASAMRAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents 4 and 5 to survey and demarcate the boundaries of the property, owned by the petitioners, which is morefully described in the prayer to this writ petition, based on their representation dtd. 21/4/2025.

(2.) Since the said representation was not considered till date, the petitioners have filed this writ petition.

(3.) Mr.S.Arumugam, learned Government Advocate, accepts notice on behalf of the respondents.