P.RIZA AHMED Vs. THE THASILDAR

JUDGEMENT

(1.) Mr.P.V.Selvakumar, learned Additional Government Pleader takes notice for the respondent. By consent of the parties, this writ petition is taken up for final disposal at the admission stage itself.

(2.) This writ petition has been filed challenging the order dated 28.01.2020 passed by the respondent/Tahsildar rejecting the petitioner's request for issuing the legal-heir Certificate.

(3.) According to the petitioner, his sister viz., Raziya Begum and his brother-in-law viz., Mohammed Athar died on 28.02.2009 and 19.04.2016 respectively. The petitioner is the brother of the deceased viz., Raziya Begum, who died on 28.02.2009 without any issues. After her death, the petitioner filed an application on 21.10.2019 seeking for issuance of legal heirship certificate for his deceased sister viz., Raziya Begum. Based on the application, an enquiry was conducted and the respondent-Tahsildar passed an order dated 28.01.2020 rejecting his application on the ground that since the petitioner is not the direct legal heir of the deceased Raziya Begum and as per the Circular No.11/2017 and the order of the Commissioner of Revenue Administration dated 09.08.2017, Class-II legal heirship certificate cannot be issued to the petitioner. Challenging the said order, the present writ petition is filed.