ARUL RASU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE Petitioner has filed this instant Writ of Mandamus praying for passing an order directing the Respondents to grant Community Certificate (Ganjam Reddy) in favour of the minor children of the Petitioner, namely, (1) A.Vignesh and (2) A.Mithra.

(2.) ACCORDING to the Petitioner, he is the father of the children born out of the lawful wedlock, namely, A.Vignesh and A.Mithra, aged 16 years and 14 years respectively. He hails from the said village and belonging to Ganjam Reddy Community, Hindu Religion. The stand of the Petitioner is that Community Certificate was issued to him by the Second Respondent that he belonged to Ganjam Reddy Community. His brother Arasilangovan and his nephew Thilakraj and other family members were all given Ganjam Reddy Community Certificate. During the year 1989, his father purchased some properties by means of a sale deed dated 09.02.1989 wherein it was recited that he belongs to Ganjam Reddy Community. His mother Jayalakshmi also purchased a property on 31.05.1989 and in the said sale deed it was recited that she belongs to Ganjam Reddy Community.

(3.) WITH the above said directions, the Writ Petition stands disposed of. However, there will be no orders as to costs.