FATHIMA ALIAS FATHUMA Vs. DISTRICT COLLECTOR COLLECTORATE IDUKKI

JUDGEMENT

(1.) THE petitioner claims to be the legal heirs of Late K.M.Moideen. THE 4th respondent has obtained a legal heirship certificate excluding the petitioners for succeeding to the estate of the deceased. Aggrieved by the same petitioner has filed Ext.P3 petitions styling it as an appeal before the first respondent. Petitioner seeks a direction to the first respondent to consider and pass orders on Ext.P3 expeditiously.

(2.) HAVING heard the learned Government Pleader also. I dispose of this Writ Petition with a direction to the first respondent to consider and pass orders on Ext.P3, after affording an opportunity of being heard to the petitioners as well as the 4th respondent and other legal heirs if any, as expeditiously as possible at any rate, within the one month from the date of receipt of copy of this judgment.