SMT. B.Y.VEENA Vs. TAHASILDAR

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court for assailing the Endorsements all dtd. 2/6/2018 copies whereof are at Annexures F, G and H respectively, whereby her request for the issuance of Heirship Certificate has been rejected; all the Endorsements have a single line of reasoning namely, Petitioner is not residing at Village Kallur presently.

(2.) After service of notice, the respondent having entered appearance through the learned AGA, opposes the writ petition on the ground of availability of alternate remedy in terms of Circular dtd. 9/8/2017; according to this Circular, appeal lies before the Assistant Commissioner; however, the same is not stated in the impugned Endorsements.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant indulgence in the matter as under and for the following reasons: