LALITHAMMA N.G. Vs. DEPUTY TAHSILDAR

JUDGEMENT

(1.) In this writ petition, the petitioners seek quashing of the impugned endorsement at Annexures-G and G1 dtd. 18/11/2021 passed by the respondent No.1-Deputy Tahasildar and for other reliefs.

(2.) I have heard learned counsel for the petitioners, learned HCGP for respondent No.1 and learned counsel for respondent No.2 and perused the material on record.

(3.) The material on record discloses that the petitioners filed an application seeking issuance of survival certificate in their favour pursuant to the demise of late Nagendrappa N.G, who expired on 29/6/2021. The respondent No.2-Kum. Rajeshwari Nanjangoudra claiming to be the daughter of aforesaid Nagendrappa N.G, filed objections opposing request of the petitioner for issue of survival certificate. Pursuant thereto, the respondent No.1 proceeded to issue impugned endorsement at Annexures-G and G1 stating that the report is kept in abeyance and sufficient documents were not submitted by the petitioners. Aggrieved by the impugned endorsement, the petitioners are before this Court by way of the present writ petition.