N DHANALAKSHMI Vs. DISTRICT REVENUE OFFICER SALEM

JUDGEMENT

(1.) THE petitioner seeks for issue of a writ of certorarified Mandamus to call for the records connected with the order in d. Dis. 55101 of 96 (H1) dated 6. 9. 1996 issued by the first respondent, the district Revenue Officer, Salem and quash the same.

(2.) HEARD the advocate for the petitioner. The petitioner one Dhanalakshmi claims that she is the widow of late Natarjan and resident of annai Illam, 330 Salem Main road, Kumarpalayam. According to her, for securing certain benefits she had moved the local Tahsildar for issue of legal heir certificate. The said certificates was issued in her favour. Thereafter the 3rd respondent herein claiming that she had been adopted by the said late Natarjan had moved the Tahsildar as well as the revenue Divisional Officer. The tahsildar by his order dated 4. 3. 1996 held that being a civil dispute it has to be decided by a civil court and directed the parties to go before the Civil court. Besides, it was also ordered that the legal heir certificate which was already issued shall be kept is abeyance.