ARJUN C Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers :-

(2.) Heard the learned counsel for the petitioner, the learned Assistant Solicitor General appearing for the 1 st respondent, the learned Government Pleader and the learned Standing Counsel appearing for the Grama Panchayat as well as the learned Standing Counsel appearing for respondent Nos.8 and 9 respectively.

(3.) The petitioner's contention is that he is entitled for the certificate as sought for by him in view of the fact that his family owned only 55.87 cents of agricultural land in the Panchayat area and that as such, the rejection of the claim raised by the petitioner by Ext.P7 was untenable. By way of an interim order dated 24.1.2020, the 4th respondent had been directed to issue an Income and Asset Certificate as sought for by the petitioner provisionally and the 8th respondent was directed to accept the certificate so issued by the 4th respondent and process the application of the petitioner. It is submitted by the learned counsel for the petitioner that going by Ext.P9 revised guidelines, the maximum extent of property in respect of Panchayat area is 2.5 Acres and that since the extent of land owned by the petitioner's family is only 55.87 cents, the petitioner is entitled to the certificate as sought for by him.