VE.ANNAMALAI Vs. SECRETARY

JUDGEMENT

(1.) The petitioners seek issuance of a deed of conveyance of the property bearing door No.12A, Main Road, Thillai Nagar South Tiruchirappalli District, pursuant to the petitioners' representati 17/4/2021.

(2.) The petitioners state that their grandmother purchased aforesaid property from the first respondent and constructed a hous thereon. According to the petitioners, there are no pending dues in respect of such property to the respondents. The petitioners' grand is said to have executed a Will on 15/1/1977, in terms of which the property has been bequeathed in equal shares to the grandsons born through her five sons. On the basis of such Will, which came into f upon the death of the petitioners' grandmother on 14/2/1977, the p writ petition has been filed.

(3.) Mr.P.Subbaraj, learned counsel for the State, accepts behalf of both the respondents.