SIRAJ NISHA BEEVI Vs. THE DISTRICT COLLECTOR, RAMANATHAPURAM

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.

(3.) According to the Petitioner, her mother died on 26.6.2015 leaving behind her two daughters and three sons namely, the Petitioner, Ramjan Begam, Sheik Abdullah, Hakkim Abuthahir, Ajmal Khan and one Sarijal Kani as her legal heirs. It appears that the Petitioner's mother filed earlier W.P.No.18048/2014 and this Court on 10.11.2014 had passed an order directing the second respondent therein to look into the representation of the Petitioner's mother, dated 1.10.2014 in a fair, free, unbiased and dispassionate manner and to dispose of the same by passing a reasoned order and dispose of the Writ Petition accordingly.