INDU GUPTA @ INDU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner/Indu Gupta @ Indu Devi claims herself to be the daughter of one Sheo Nandan Prasad Bhagat. For the purposes of obtaining a certified genealogical table, an application was filed by the petitioner before the Circle Officer, Tarapur, who, vide his order dtd. 30/4/2005 declared the genealogical table showing her as the daughter of one late Sheo Nandan Prasad Bhagat and Ramrati Devi.

(2.) This certificate was found to be incorrect by order dtd. 6/5/2015 passed by the Sub-Divisional Officer, Tarapur in Miscellaneous Case No. 337 of 2014, wherein the petitioner has been shown to be the daughter of Raghunandan Bhagat, who is the full brother of aforesaid Sheo Nandan Prasad Bhagat.

(3.) It appears that when the first genealogical certificate dtd. 30/4/2005 was issued by the Circle Officer, Tarapur on 31/7/2006, the same was objected by the respondent No. 4 as being a document which was based on no material. Satisfied with the objection, the aforesaid genealogical certificate dtd. 30/4/2005 was cancelled. It may be noted here that the respondent No. 4 had approached this Court vide C.W.J.C. No. 3222 of 2013, wherein a direction was issued to him to appear before the Sub-Divisional Officer, Tarapur along with a copy of the order passed in the aforesaid writ petition for a re-hearing in the matter with respect to the correctness of the genealogy wherein the status of the Indu Gupta @ Indu Devi was shown as the daughter of Sheo Nandan Prasad Bhagat.