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Azhagumalai v. The Director of Survey and S
W.P.(MD) No.19699 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 14.07.2026
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.(MD) No.19699 of 2026
Azhagumalai ... Petitioner /vs./
1.The Director of Survey and Settlement and Land Reforms and Bhoodan Board O/o. Director of Survey and Settlement and Land Reforms and Bhoodan Board Ezhilagam
Chepauk
Chennai-600 005.
2.The District Revenue Officer Dindigul District
Dindigul.
3.The Tahsildar
Dindigul East Taluk
Dindigul District.
4.The District Registrar (Admin) Registration Department
Palani
Dindigul District.
5.The Sub Registrar
Vadamadurai
Dindigul District. ... Respondents
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PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Mandamus, directing the 1st Respondent to take appropriate decision on the report of the 2nd Respondent in his Proceedings in Na.Ka.No.1684-2020-T7 dated 07.06.2024 and issue No Objection Certificate for registration of documents with respect to the Petitioner's property in S.F.No.359/1A, 359/11 situated in Kambiliyampatti Village, Dindigul East Taluk, Dindigul District and consequently directing the Respondents No.4 and 5 to register the document with respect of said property. For Petitioner : Mr.J.Lawrance
For Respondents : Mr.R.Parthiban
counsel for the State of Tamil Nadu
ORDER
Mr.R.Parthiban, learned counsel for the State of Tamil Nadu, takes notice for the respondents.
2.This writ petition has been filed for a Mandamus to direct the first respondent to take appropriate decision on the report of the second respondent in his proceedings bearing Na.Ka.No.1684-2020-T7 dated 07.06.2024 and issue 'No Objection Certificate' for registration of documents with respect to the property in S.F.No.359/1A, 359/11 situated in Kambiliyampatti Village, Dindigul East Taluk, Dindigul District and to direct
2/5
the respondents 4 and 5 to register the document, insofar as the aforesaid property is concerned.
3.This writ petition is disposed of, without going into the merits of the case, at the time of admission, after hearing the learned counsel for the petitioner and the learned counsel for the State of Tamil Nadu appearing for the respondents and also after recording the submission of the learned counsel for the State of Tamil Nadu appearing for the respondents that if the petitioner submits a fresh representation, the same will be considered and disposed of by the first respondent taking note of the report of the second respondent dated 07.06.2024, within a period of four weeks from the date of receipt of a copy of this order. Needless to state, the petitioner shall be heard before final orders are passed. No costs.
Index : Yes / No 14.07.2026
Internet : Yes / No mm
To
1.The Director of Survey and Settlement and Land Reforms and Bhoodan Board O/o. Director of Survey and Settlement and Land Reforms and Bhoodan Board
3/5
Ezhilagam Chepauk Chennai-600 005. 2.The District Revenue Officer Dindigul District
Dindigul.
3.The Tahsildar
Dindigul East Taluk
Dindigul District.
4.The District Registrar (Admin) Registration Department Palani
Dindigul District.
5.The Sub Registrar
Vadamadurai
Dindigul District.
4/5
C.SARAVANAN, J.
mm
W.P.(MD) No.19699 of 2026
14.07.2026
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