KAVITHA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of Writ of Certiorarified Mandamus, questioning the order of the 1st respondent, namely, the Revenue Divisional Officer, Vridhachalam Taluk, Cuddalore District dated 17.06.2018 and quash the same and direct the said official to issue a certificate to the petitioner categorizing her as a Destitute Widow.

(2.) In the affidavit filed in support of the writ petition, it had been stated that the petitioner had married one Vetrivelan of Melakuppam Village and two female children were born on 03.01.2001 and 03.12.2003 respectively. Her native place is Sendirakillai, Bhuvanagiri Taluk, Cuddalore District. Her parents are residing there. After her marriage, she separated from her husband. During the year 2013, her husband purchased a house site worth about Rs.54,000/- and started construction of a small house, by availing private loan. He could not repay the loan amount. He, therefore committed suicide on 15.02.2016. In order to settle the loan amount, his share of the agriculture land was sold by his father.

(3.) The petitioner had availed Bank loan under Mudra scheme for purchasing a sewing machine and is doing tailoring work for her family's livelihood. Her father is a retired Village Administrative Officer. Her father-in-law is a retired teacher and he has been living separately and does not extend any financial help to her family. Her monthly income is not more than Rs.3,000/-.