(1.) THE petitioner is the widow of one S.Prasad who died on 31.01.2011. Shri. Prasad and the petitioner have two minor children by name Kapila Prasad and Kavya Prasad. Late Prasad was the owner of three state carriage vehicles. After his death, the vehicles are in the possession of the petitioner. The petitioner has approached the 1st respondent for transfer of the said vehicles to her name. However, the transfer has not been effected for the reason that the 2nd respondent, the father of the petitioner's husband has objected to such transfer.
(2.) THE learned counsel appearing for the petitioner draws my attention to Ext.P3 legal heirship certificate issued by the Tahsildar, Mavelikara, wherein the name of the 2nd respondent is shown as a legal heir of the deceased. According to the counsel, the matter was subsequently enquired into and the Tahsildar has issued a fresh certificate dated 11.06.2012 to the effect that the inclusion of the 2nd respondent's name among the legal heirs of the deceased was a mistake. Therefore, he has clarified the legal heirship certificate to the effect that the 2nd respondent is not a legal heir of the deceased.
(3.) THIS writ petition is accordingly disposed of directing the 1st respondent to consider the application for transfer of the vehicles submitted by the petitioner, in accordance with law and in the light of such other additional documents that the petitioner may produce, including the order dated 11.06.2012 referred to above and to pass appropriate orders thereon, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment.