P. PULIYAMMAL Vs. DISTRICT COLLECTOR, MADURAI DISTRICT, MADURAI

JUDGEMENT

(1.) Ms. R. Jenifer Bibin, learned counsel representing Mr. K. Pandiyarajan, learned counsel for writ petitioner and Mr. M. Pandiarajan, learned Additional Government Pleader, who accepts notice on behalf of all five respondents, are before this Court.

(2.) With consent of learned counsel on both sides, main writ petition is taken up, heard out and is being disposed of.

(3.) The main writ petition turns on a very narrow compass, as it is one seeking mandamus qua disposal of writ petitioner's representation dated 29.07.2019 wherein writ petitioner has sought survey measurement and fixing of boundaries of land mentioned in the representation, which according to writ petitioner belongs to her having purchased under registered sale deed dated 03.09.1992. Writ petitioner undertakes to pay necessary charges and prescribed fee in this regard, if not already paid. To be noted, said representation has already been forwarded by second respondent (District Surveyor, Madurai) to third respondent (the Tahsildar, Melur Taluk) being jurisdictional Tahsildar to do the needful and this is vide letter dated 31.07.2019 bearing Reference O.M.L.S. No. 27/4964/2019.