P.VENKATACHALAM Vs. TAHSILDAR, NAMAKKAL

JUDGEMENT

(1.) The writ petitions, which were listed on different dates, were heard, separately, but as the issue involved in all the writ petitions being common, relating to issuance of Class II Legal Heir Certificate to the respective petitioners therein, they are being dealt with by this common order.

(2.) In all the petitions, the respective petitioners have applied for issuance of Class II Legal Heir Certificate, which has since been rejected by the concerned respondent therein, leading to the filing of the present petitions. Though facts in the petitions are different, but as the issue relates to issuance of Class II Legal Heir Certificate, which is a legal issue in view of the order passed by the concerned respondent, this Court is not adverting to the individual facts.

(3.) There is no dispute about the fact that the petitioners are allegedly class II legal heirs of the deceased persons and they have filed applications before the respective revenue officials for issuance of Class II legal heir certificate. However, in view of Circular No. 9/2019 (Rc. No. R.A.5(3)/180/2017) dtd. 24/9/2019, more particularly the general instructions contained in para-8 of the said circular, the respective Tahsildars have rejected the application for issuance of class II legal heir certificate and assailing the said orders, the present writ petitions have been filed.