AKHTAR MAHAMMED Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Chhatoi, learned advocate appears on behalf of petitioner and submits, prayer of his client is for direction upon opposite party no.3 to cancel legal heir certificate issued by the Tahsildar in Misc. Case no.435 of 2007 and consequential directions. He draws attention to affidavit filed on behalf of Public Information Officer (PIO), Bhubaneswar Tahasil that record of Legal Heir Misc. Case no.435 of 2007 was not readily available but from the register it was confirmed that a legal heir certificate was issued.

(2.) On query from Court, Mr. Chhatoi refers to rule 10 in Odisha Miscellaneous Certificate Rules, 2019 providing for appeal. He submits, since the case record is not available his client is before the writ Court.

(3.) Mr. Babu, learned advocate, Additional Government Advocate appears on behalf of State.