LAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents 2 and to survey and demarcate the property, which according to the petitioner is owned by him, based on her online application dtd. 19/8/2025 within a time frame to be fixed by this Court.

(2.) The petitioner had submitted an application through on-line on 19/8/2025 for the aforesaid purpose. Since the same has not been considered till date, the petitioner has filed this writ petition.

(3.) Mr.D.Ravichander, learned Special Government Pleader, accepts notice on behalf of the respondents 1 to 4.