T P JANAKI Vs. TAHSILDAR

JUDGEMENT

(1.) Petitioner submits that she has made an application to the first respondent for legal heirship certificate. It is complaining that, despite having heard the petitioner on the application, orders have not been passed or certificate issued, this writ petition was filed.

(2.) Learned Government Pleader has obtained instructions in the matter. According to the learned Government Pleader, the deceased husband of the petitioner had contracted a second marriage and that in the second wedlock he had two children. It is submitted that it was for want of details of these two children that orders have not been passed on the application made by the petitioner. Learned counsel for the petitioner submitted that all these details have already been submitted to the first respondent.

(3.) Be that as it may, having regard to the submission made by the learned Government Pleader, it is directed that the petitioner shall furnish the particulars regarding the children of the deceased in the second wedlock before the first respondent, within two weeks from today. Once details are made available, the first respondent will make appropriate enquiry and thereafter pass final orders on the application for issuance of the legal heirship certificate, at any rate, within six weeks of receipt of the details from the petitioner.