S.BABU Vs. THE TAHSILDAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, praying for issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the impugned order passed by the respondent in his proceedings Letter No.E1/764/2014, dated 10.06.2014 and to quash the same and consequently, to direct the respondent herein to issue the Legal Heir Certificate to the petitioner, within a time -frame.

(2.) In the affidavit filed in support of the writ petition, it has been averred by the petitioner that the petitioner's mother S.Dhamal had passed away on 10.04.1991 and she had three daughters and one son viz., one P.Vasantha, S.Vijaya, S.Santhi and the petitioner herein. At the time of his mother death, the petitioner was very young. The petitioner applied for Legal Heirship Certificate on 10.03.2014 to the respondent. But, the respondent without conducting a proper enquiry rejected the petitioner's application on the sole ground that the petitioner's mother had passed away 23 years ago. Hence, the petitioner has come forward with the present writ petition before this Court.

(3.) Heard both sides and perused the materials available on record.