J YOGESWARI Vs. DISTRICT COLLECTOR AND TAHSILDAR

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner and the learned Additional Government Pleader appearing on behalf of the Respondents.

(2.) The main contention of the learned Counsel appearing on behalf of the Petitioner is that the application of the Petitioner for a legal heir certificate, submitted to the second Respondent, had been returned without adducing proper reasons for the same. Therefore, the act of the second Respondent in returning the application, without giving proper reasons, is arbitrary and illegal.

(3.) The learned Additional Government Pleader appearing on behalf of the Respondents had submitted that if the application for the legal heir certificate, dated 29.04.2011, is re-submitted, the same would be considered by the second Respondent and appropriate orders would be passed on the said application, on merits and in accordance with law, within the period specified by this Court.