LAXMI DEVI Vs. DISTRICT MAGISTRATE HARDOI AND ORS.

JUDGEMENT

(1.) The petitioner is the daughter in law of late Ramni Devi who was the wife of one Gaya Din. She died on 1.10.2012.

(2.) The petitioner contends that she moved an application to provide the certificate certifying the death of late Ramni Devi which was required for utilisation in succession matters. The applications have been filed before the District Magistrate and the District Panchayat Raj Officer, Annexures-5 and 6 respectively and subsequently before the Sub Divisional Magistrate, copy whereof is Annexure-7 to the writ petition.

(3.) According to the petitioner late Ramni Devi died at her village residence and this fact has been certified by the village Pradhan. Consequently, such registration of death, and the necessary entries in relation thereto, have to be carried out at the village level under Rule 142 read with Rule 143 of the U.P. Panchayat Raj Rules, 1947.