C. SELVAM Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The Writ Petition has been filed challenging the impugned orders dtd. 29/8/2025 and 9/12/2025.

(2.) Upon hearing the learned counsel for the petitioner and upon perusal of the materials available on record, it is seen that, by the impugned orders, the application submitted by the petitioner for inclusion of her name in the Legal Heirship Certificate in respect of the deceased Raja Singh has been rejected by the authorities.

(3.) The case of the petitioner is that she is the legally wedded wife of the said Raja Singh, who died on 3/7/2022. According to her, she, along with her two daughters, namely, Malin Pramila and Celin Diana, constitute the legal heirs of the deceased. It is her grievance that the request for issuance of the Legal Heirship Certificate has been rejected solely on the ground that she was residing separately from the deceased.