R. SARIYALAMMAI Vs. DISTRICT COLLECTOR, PUDUKKOTTAI DISTRICT, PUDUKKOTTAI

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus, directing the 3rd and 5th respondents to take appropriate action to measure and mark boundaries of the petitioner's land situated at S. Nos. 36/7B, 36/7C1, 36/7C2 and 36/7C3 in Kayakadu, Rajendrapuram Revenue Village, Aranthangi Taluk, Pudukkottai District, within a time frame that may be fixed by this Court.

(2.) Heard Mr. B.S. Meltiue,, learned counsel appearing for the petitioner and Mr. P. Kannidevan, learned Additional Government Pleader appearing for the respondents 1 to 3 and 5. Since no adverse order is going to be passed against the 4th respondent, notice to him is dispensed with.

(3.) The petitioner, in order to survey and identify the boundaries of the land belongs to the petitioner in S. Nos. 36/7B, 36/7C1, 36/7C2 and 36/7C3 in Kayakadu, Rajendrapuram Revenue Village, Aranthangi Taluk, Pudukkottai District, has made a request on25.10.2018 to the 3rd respondent and the same request has been made on 29.03.2019 to the 2nd respondent. Despite the said representations have been made in the said dates, no action seems to have been taken by the respondents, especially, the revenue authority. Therefore, the petitioner is before this Court.