D. RAMACHANDRAN Vs. TAHSILDAR AYANAVARAM TALUK

JUDGEMENT

(1.) The writ of mandamus has been instituted to direct the respondent to consider petitioner's representations dtd. 25/9/2023 and 13/10/2023 and issue Second Grade Legal Heirship Certificate of late Smt. Indirani Wife of late. Purusothaman including 1) P.Parvathi 2) D.Kesavamoorthy 3) G.Gowri 4) Chandrika 5) D. Ramachandran 6) late. S.Latha 7) Late. D.Gopalakrishnan 8) Late. Babu @ Duraibabu.

(2.) The petitioner states that his elder sister Mrs.Indirani w/o late Purusothaman died on 18/9/2003, intestate without any issues. On 10/1/1993, husband of said Indirani pre-deceased her. Father of late Mrs.Indirani died on 5/2/1999 and her mother Mrs.Thayarammal died on 12/3/2015. Mrs.Indirani died leaving behind Class 2 legal heirs.

(3.) Mr.T.Arul, learned Counsel for the petitioner would submit that eight legal heirs were identified. Out of which, three legal heirs are died. Therefore, their legal heirs are also entitled to claim share in the property of late Mrs.Indirani. The petitioner submitted an application seeking legal heirship certificate and it was not considered by the Authorities. Thus, the present writ petition came to be instituted.