P.RANGANTHAN Vs. THE TAHSILDAR

JUDGEMENT

(1.) The relief sought in the present writ petitions is to quash the respective proceedings issued by the respondent in Na.Ka.No.A2/1496/19 dtd. 4/11/2019 and Na.Ka.No.EII/404/2021 dtd. 20/7/2021 and consequently, direct the respondent to issue legal heirship certificate of the petitioner's deceased sister Vasumathi and deceased brother Rajagopal.

(2.) According to the petitioner, his parents had 5 children viz.,

(3.) The learned counsel for the petitioner submitted that in similar circumstances, this Court had passed an order in WP (MD) No. 15901 of 2018 [N.R.Raja and Ors. Vs. the Tahsildar, Madurai South] dtd. 3/8/2018, wherein, it directed the respondent therein to issue Legal Heir Certificate to the Class II legal heirs also. The relevant portion of the said order is usefully extracted below: