N CHELLAPERUMAL Vs. DISTRICT COLLECTORCHENNAI DISTRICT SINGARAVELAR MALIGAI

JUDGEMENT

(1.) THIS writ petition is filed challenging the order of the second respondent in rejecting the claim of the petitioner to issue Legal Heirship Certificate to him based on the adoption deed dated 23. 09. 2002.

(2.) ACCORDING to the petitioner he was an adopted son of Tmt. Kannammal, who executed an adoption deed dated 23. 09. 2002 and registered as document No. 583 of 2002 on the file of the Registrar Central Chennai and she died without any issues on 11. 02. 2007 and her husband predeceased her on 15. 05. 1989.

(3.) THE impugned order of the second respondent tahsildar states that on enquiry it is found that the petitioner is the adopted son of Tmt. N. Kannammal and hence rejected the claim of the petitioner for issuance of legal heir certificate and it is this order which is challenged on the ground that when the Tahsildar has enquired and has satisfied himself based on the document that adoption is valid, it is his duty to issue the legal heirship certificate.