SNEHAPRABHA K. Vs. TAHSILDAR

JUDGEMENT

(1.) The petitioners are claiming that they are the legal heirs of one Sri.V.M. Jayadevan, who died on 31/3/2006.

(2.) According to the petitioners, the land belonging to the said Sri.V.M.Jayadevan was acquired under the Land Acquisition Act and they require Legal Heirship Certificate for getting payment of the compensation amount from the land acquisition authorities as his legal heirs. They made a Request to the Respondent No.1 to issue a Legal Heirship Certificate of Late Sri.V.M.Jayadevan, but the same was turned down by Ext.P6 order holding that the authority to issue Legal Heirship Certificate of Late Sri.V.M.Jayadevan is the Revenue Authorities in Mahe, the place where Sri.V.M.Jayadevan had resided and was dead. The petitioners have filed this writ petition challenging Ext.P6 and seeking direction to the respondents to issue Legal Heirship Certificate of the said late V.M. Jayadevan.

(3.) The Respondent No.1 filed a Statement opposing the prayers in the writ petition and reiterating the reasons stated in Ext.P6.