V.VIVEK RAM THILAK Vs. PRINCIPAL CHIEF CONSERVA

JUDGEMENT

(1.) The writ petition is filed challenging the order passed by the 1st respondent rejecting the application filed by the petitioner under Sec. 40 of the Wild Life (Protection) Act, 1972 seeking name transfer after death of his father.

(2.) It is the case of the petitioner that his grandfather namely V.R.Thirumalaisamy Gounder obtained certificate of ownership from office of the 2nd respondent under Rule 36 of the Declaration of Wildlife Stock Rules, 2003 framed under Wild Life Protection Amendment Act, 2002, to hold Elephant Tusk and wildlife articles like some Sambar Antler with skull etc. After death of his grandfather, the father of the petitioner was granted certificate of ownership on 23/12/2004 in respect of two Elephant Tusk and four numbers of Sambar Antler with skull.

(3.) The petitioner's father died intestate on 26/4/2013 and his death certificate was issued on 13/5/2013. In order to apply for transfer of name, the petitioner applied for legal heirship certificate and the same was issued to the petitioner by Tahsildar, Pollachi only on 22/10/2013. Immediately, thereafter, the petitioner submitted an application on 11/12/2023 under Sec. 40 of the Wild Life (Protection) Act, 1972 seeking name transfer to hold Elephant Tusk and wildlife articles like some Sambar Antler with skull etc.