S ANNAMMAL Vs. TAHSILDAR

JUDGEMENT

(1.) ON direction, Mr. N. Senthilkumar, learned Government Advocate, takes notice for the respondent.

(2.) THE writ petition is filed for direction against the respondent to entertain the representation sent by the petitioner dated 20/7/2007, to issue a new or duplicate legal heir certificate over the distorted legal heir certificate, which she already possesses.

(3.) IT is the case of the petitioner that after the death of her husband, she approached the respondent for the purpose of issuance of legal heir certificate since the legal heir certificate which was given in the year 1982 was in a distorted condition and therefore, the Transport Corporation in which she was to join has refused to take the same. Under these circumstances, the petitioner has applied to the respondent on 20. 07. 2007, to issue a new or duplicate legal heir certificate and to issue such direction to the respondent, she has filed the present writ petition.