MINOR GAURAV MURALI Vs. ZONAL DEPUTY TAHSILDAR

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner is a minor. His father and natural guardian is Thiru.Murali Chelliah. Murali Chelliah was born in Chithoor, Musiri Taluk, Trichy District on 4/4/1970. He did his schooling in Tamil Nadu. He also did his graduation and post graduation in this State. He got married to Ms.Gomathi Ponnangan. She is also a native of Pollachi, Coimbatore District. The couple were working in the Shipping Corporation of India Limited at Mumbai. The petitioner (Guarav Murali) was born in Mumbai on 6/11/2006. He is studying in Mumbai. The petitioner intends to apply for pursuing higher studies in Tamil Nadu. He is in need of Nativity Certificate. An online application was submitted on 15/3/2024 in this regard. The Zonal Deputy Tahsildar, Musiri Taluk rejected the application. The application was resubmitted on 31/3/2024. On 6/4/2024, the first respondent issued the impugned order stating that Nativity Certificate cannot be issued because the petitioner is not residing as on date and his place of birth is Mumbai. Challenging the said order, the present writ petition came to be filed.

(3.) The issue raised in this writ petition is no longer res integra. The learned counsel for the petitioner has filed a compilation of judgments in this regard. They are as follows :