JUDGMENT
The prayer in the writ petition is for a direction to the respondents to complete the physical measurement of the petitioner's property based on Exts.P10 and P11 applications and to take necessary steps to correct the entry in the B.T.R.
2. Even though there are other prayers made in the writ petition, I do not think it is necessary to go into those aspects, if necessary directions are issued regarding the 1stprayer. In view of the limited prayer made, this writ petition is disposed of directing the respondents to complete the physical measurement of the petitioner's property based on Exts.P10 and P11 applications. Ext.P13 report dated 01.08.2022 may also be considered for the purpose of deciding the issue. Necessary steps shall be completed within four months from the date of receipt of a copy of this judgment. The correction of the entries in the B.T.R may be taken up after the completion of the physical measurement of the property as directed above. The respondents may intimate the petitioner upon the fee if any payable for the purpose of the
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measurement and on getting such intimation, the petitioner shall comply with the requirement.
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T.R.RAVI
JUDGE
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