UMA Vs. TAHSILDAR, THIRUMANGALAM TALUK

JUDGEMENT

(1.) This Writ Petition is filed for a Writ of Mandamus directing the respondents 1 and 2 to survey and demarcate the Petitioner's property in S.Nos.105/1, 105/2, 105/11A, 105/11D and 110/17B situated at Kinnimangalam Village, Thirumangulam Taluk, Madurai District and fix the boundary by considering the Petitioner's application vide payment of Challan, dtd. 6/11/2024 within the time fixed by this Court.

(2.) Mr.M.Muthumanikkam, learned Government Advocate(Civil Side) takes notice for the respondents 1 and 2. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) The Petitioner is the absolute owner of the subject properties, having purchased the same under registered sale deed, dtd. 31/7/2024 measuring an extent of 2 acres and 20 cents comrprised in S.Nos.105/1, 105/2, 105/11A, 105/11D and 110/17B and patta for the aforesaid properties were mutated in favour of the Petitioner in patta Nos.5094 and 5165. The Petitioner intended to safeguard the properties by fencing the same. Hence, the Petitioner submitted an application to the respondent on 06/11/2024 along with necessary fee for survey and demarcation of boundaries of the properties. Though the second respondent issued notice on 9/11/2024, stating that survey would be conducted on 28/11/2024, survey was not conducted. Even thereafter, the second respondent did not conduct the survey. Therefore the Petitioner was constrained to file the above Writ Petition for the aforesaid relief.