P. VIJAYA BHASKAR Vs. TAHSILDAR

JUDGEMENT

(1.) THE writ petition has been filed challenging the order of the Tahsildar, Valangaiman Taluk refusing to grant Nativity Certificate to the petitioner's son on the ground that he has not continuously resided for five years in the State. The learned counsel for the petitioner states that the petitioner has got sufficient material to prove that he has been residing in the State for more than five years and could not file the proof at the relevant point of time, as he got the material subsequently. Heard the learned Additional Government Pleader for the respondent as well.

(2.) THE Manual for Revenue Department officials of Revenue Administration issued in the year 2001 relating to Nativity/Residential certificate provides as follows: -