ANJANA Vs. SUB-COLLECTOR

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition seeking quash of the order of respondent passed in No.Pa.Mu.8225/2015/A4 dated 17.09.2018 and consequently, direct the respondent to issue 'Kurumans' Scheduled Tribe Community Certificates to petitioner, her husband Gowdappa and her children, viz., Lokesh Kumar and Loga Ilakkiya.

(2.) Heard learned counsel for petitioner and learned Special Government Pleader for respondent. Perused the materials on record.

(3.) Learned counsel for petitioner submitted that the petitioner belongs to 'Kurumans' community, which is a Scheduled Tribe Community. Petitioner submitted an application dated 24.08.2015 to Revenue Divisional Officer, Dharmapuri, through the office of the District Collector, Dharmapuri, seeking issuance of Community Certificates to her, her husband and children stating that they belong to 'Kurumans' community. Since no action was taken on the petitioner's application, she filed W.P.No.14416 of 2016 seeking a direction to Revenue Divisional Officer to consider and pass appropriate orders on the petitioner's application. This Court, under orders dated 24.01.2016, directed the Revenue Divisional Officer to pass appropriate orders on the petitioner's application. Pursuant thereto, an enquiry was conducted by the Revenue Divisional Officer and the petitioner has also produced copy of proceedings of the State Level Scrutiny Committee dated 01.12.2014 declaring that one Adiyaman, petitioner's paternal uncle's grand son, belongs to 'Kurumans' community. Petitioner has also produced the Community Certificate of her brother's son and the State Level Scrutiny Committee is yet to render a finding on the genuineness of such certificate. However, the Revenue Divisional Officer, under orders dated 18.08.2017, without considering the documents produced by petitioner, has kept the petitioner's application in abeyance. Challenging the same, petitioner filed W.P.No.11214 of 2018 before this Court. Taking into consideration the facts surrounding the case, this Court, under orders dated 05.06.2018, has passed the following order: