S P SIVAGAMI Vs. DISTRICT COLLECTOR AND TAHSILDAR

JUDGEMENT

(1.) Heard Mr. D.Sadiq Raja, learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

(2.) The learned Counsel for the petitioner would echo the cri de coeur of the petitioner to the effect that the petitioner approached the second respondent viz., the Tahsildar, Madurai North for getting legal heirship certificate, consequent upon the death of her husband; the respondent simply returned it. Hence, this writ petition.

(3.) In my view, the petitioner is capable of furnishing clinching evidence to prove the legal heirship of the deceased.