Abdul Quddhose, J
1. This writ petition has been filed seeking for a direction to the respondents 2 and to survey and demarcate the property, which according to the petitioner is owned by him, based on her online application dated 19.08.2025 within a time frame to be fixed by this Court.
2. The petitioner had submitted an application through on-line on 19.08.2025 for the aforesaid purpose. Since the same has not been considered till date, the petitioner has filed this writ petition.
3. Mr.D.Ravichander, learned Special Government Pleader, accepts notice on behalf of the respondents 1 to 4.
4. No prejudice will be caused to the respondents 2 and 3 if they are directed to survey and demarcate the boundaries of the petitioner’s property morefully described in the prayer to this writ petition, after hearing the objections if any from the neighbouring land owners as well as any other party as they deem fit. Accordingly, this writ petition is disposed of in the following manner:-
(a) Before surveying the lands in question, the respondents 2 and 3 are directed to issue notice to the neighbouring land owners, and also to any other party, if they deem fit to put on notice.
(b) After receiving objections if any and after considering the same, the respondents 2 and 3 shall conduct survey and demarcate the boundaries of the property morefully described in the prayer to this writ petition, on merits and in accordance with law, within a period of 12 weeks from the date of receipt of a copy of this order.
(c) The fifth respondent is directed to provide police assistance while undertaking the aforesaid exercise by the respondents 2 and 3.
No Costs.
