A KATHIJA BANU Vs. TAHSILDAR THIRUMANGALAM TALUK

JUDGEMENT

(1.) This writ petition has been filed challenging the order of the first respondent, dated 23.08.2010, and to direct the first respondent to issue a Legal Heir Certificate to the petitioner stating that she is the wife of the deceased Abdul Latheef.

(2.) Mr.R.Manoharan, the learned Government Advocate takes notice for the first respondent.

(3.) The learned counsel appearing on behalf of the petitioner had submitted that the first respondent, by the impugned order, dated 23.08.2010, had directed the petitioner to approach the Civil Court to obtain the relief sought for by her, as the claim of the petitioner could only be decided based on oral, as well as documentary evidence, as it involved complicated questions of fact and law.