JOSEPH EASWARAN WAPSHARE RESIDING AT OUT HOUSE OF PORTO BELLO SNOW DOWN ROAD UDAGAMANDALAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the petitioner would produce all the relevant documents for the issuance of the legal heir certificate, as directed by this Court by its order, dated 13.11.2008 in W.P.No.25120 of 2008.

(2.) THE learned counsel appearing on behalf of the respondent had submitted that if the petitioner submits all the relevant and necessary documents before the second respondent, an appropriate order would be passed relating to the issuance of a legal heir certificate to the petitioner, if he is entitled to, on considering the documents submitted by the petitioner and after conducting necessary enquiries.