D. CHANDRA Vs. TAHSILDAR

JUDGEMENT

(1.) This writ petition has been filed for a mandamus seeking for a direction to the respondent to issue legal heirship certificate for D.Dhanapal who died on 25/11/2017 based on the application submitted by the petitioner on 5/3/2021 within a time frame to be fixed by this Court.

(2.) Heard Mrs.Nalini Chidambaram, learned senior counsel representing Mrs.Uma, learned counsel for the petitioner and Mr.SJ.Mohammed Sathik, learned Government Advocate appearing for the respondent.

(3.) The petitioner who is the sister of the deceased D.Dhanapal died as a bachelor on 25/11/2017 and she is one of the class II legal heir of the deceased D.Dhanapal.