PRAKASH Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Mr.J.Gunaseelan Muthiah, learned Additional Government Pleader takes notice on behalf of the respondents. By consent, the writ petition is taken up for final disposal at the stage of admission itself.

(2.) The petitioner has approached the respondents for issuance of legal heir certificate, which was refused by the second respondent, Tahsildar on the ground that the petitioner is not a Class - I legal heir. Challenging the same, the petitioner is before this Court.

(3.) This Court in WP(MD)No.15901 of 2018 [N.R.Raja and others Vs. The Tahsildar, Madurai South], by its order dated 03.08.2018, directed the respondent therein to grant legal heir certificate to Class - II legal heirs also. In the said decision, the issue with respect to issuance of legal heir certificate to Class - II legal heir has been elaborately dealt with. The relevant portion is extracted hereunder: