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Thangavel vs District Commissioner Of Survey And Settlement And Others

Madras High Court · Decided on 28 October 2025 · Citation: (2025) 10 MAD CK 1308

HON’BLE JUDGES
Senthilkumar Ramamoorthy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (MD) No. 26098 Of 2025
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Judgment

4 paragraphs · 125 words

Senthilkumar Ramamoorthy, J

1.

By relying on joint Patta No.1372, the petitioner had applied for the conduct of a survey in Survey No.42/1A of an extent of 1.64 hectares.

2.

Learned Special Government Pleader has placed on record notice dated 28.10.2025 for an inquiry on 07.11.2025. Such notice has been sent to all the pattadhars in the Patta No.1372.

3.

In these circumstances, this writ petition is disposed of by directing the second respondent to conduct an inquiry in relation to the petitioner's request for survey, provide a reasonable opportunity to the petitioner and the other pattadhars and thereafter issue a speaking order within three months from the date of receipt of a copy of this order. There shall be no order as to costs.