ANWAR HUSSAIN Vs. TEHSILDAR

JUDGEMENT

(1.) The petitioners, who are children of late Ahemmed Hussain and late Shereefa Beevi, seek to issue a writ of mandamus directing the 1st respondent-Tahsildar to issue legal heirship certificate as per Ext.P3 by effecting requisite notification in gazette in accordance with law and incorporating the names and relevant particulars of the writ petitioners and respondents 4 to 8 as the legal heirs of late Shereefa Beevi.

(2.) Petitioners 1 to 3 are the children of late Ahemmed Hussain and late Shereefa Beevi. They are brothers of late Abdul Salam. Father Ahemmed Hussain passed away in the year 1980. Mother Shereefa Beevi expired on 12/11/2023. Abdul Salam A., brother of the petitioners, died on 3/12/2023. The 4th respondent is the wife of the deceased brother. Respondents 5 to 8 are his children.

(3.) The 1st petitioner filed Ext.P3 application dtd. 29/7/2024 before the Tahsildar seeking issuance of legal heirship certificate in respect of the deceased mother. The details of legal heirs are provided in Ext.P3 application. They also submitted Ext.P4 application for legal heir certificate in respect of the deceased brother.