D. JANARTHANAM Vs. TAHSILDARN

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents to survey and demarcate the property, which according to the petitioner is owned by him, based on his representation dtd. 21/8/2025, within a time frame to be fixed by this Court.

(2.) The petitioner had submitted his representation dtd. 21/8/2025 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.