M. VIJAYAN Vs. TAHSILDAR HOSDURG TALUK, KASARGOD

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) It is the case of the petitioner that as per registered Sale Deed No.740 of 2011 dtd. 19/2/2011 of SRO, Kasaragod, he purchased an extent of 1 Acre 18 cents of land in R.S.No.626/1pt of Panayal Village, Kasaragod District from respondents 2 and 3, who are the wife and daughter of deceased K.Raghavan. It is stated in the writ petition that respondents 2 and 3 assigned the property contending that they are the only legal heirs of deceased Raghavan. Subsequently certain other persons claimed that respondents 2 and 3 are not the only legal heirs of deceased Raghavan. Hence the petitioner approached respondents 2 and 3 to give a copy of the legal heir certificate which they did not give. Therefore a legal notice was issued to the 2nd respondent on 30/11/2020 which is produced as Ext.P2 in the writ petition. The 2nd respondent sent a reply to the legal notice, as evident from Ext.P3. Thereafter the petitioner submitted Ext.P4 representation before the 1st respondent to issue a certified copy or a photocopy of the legal heir certificate of late Kadayangan Raghavan. There is an alternative prayer also in Ext.P4 to the effect that, if no legal heir certificate is issued to anybody so far, then to conduct an enquiry and issue a legal heir certificate. Since there is no response, this writ petition is filed.

(3.) Heard the counsel for the petitioner, the Government Pleader and the counsel who is appearing for respondents 2 and 3.