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Judgment
6 paragraphs · 287 wordsK.Surender, J
This writ petition has been filed seeking issuance of a writ of mandamus, directing the third respondent to survey the Punja land with the help of the fourth respondent Police in Document No. 2710/2022 vide Patta No.3146 bearing S.No.563/1B to an extent of 57 Cents, S.No. 563/2A to an extent of 34 cents and in Patta No.1901 in S.No.576/1 to an extent of 63 cents situated at Uthumalai Village, V.K.Pudur Taluk, Tenkasi District on the basis of the petitioner's representation dated 29.03.2023.
Heard the learned counsel for the parties and perused the materials available on record.
3.The learned counsel appearing for the petitioner submits that a representation dated 29.03.2023 was made seeking a survey of the subject property. Since no action has been taken by the respondents 1 to 3, the present writ petition has been filed.
The learned Government Advocate appearing for the respondents 1 to 3 submits that after considering the claims of all parties, proper steps would be taken to survey the land in accordance with Sections 9 and 10 of the Tamil Nadu Land Survey and Boundaries Act, 1923.
In view of the above, this Court directs the second respondent to consider and dispose of the petitioner's representation dated 29.03.2023 for survey on merits and in accordance with law. Notice shall be issued to the petitioner, respondents 5 to 8 and the owners of relevant adjacent lands and appropriate orders shall be passed in accordance with Sections 9 and 10 of the Tamil Nadu Land Survey and Boundaries Act 1923, within a period of twelve weeks from today. In the event of any rival claims, the same can be agitated before the competent civil court. No costs.