KOREM LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Petitioner No.1 had submitted online application on 25/5/2016, through Meeseva, to Respondent No.4, for issuance of death certificate of late Korem Papaiah who is none other than her father-in-law and the said application was forwarded to the respondent No.3 through letter dtd. 3/6/2016, recommending for issuance of death certificate and basing upon the said report respondent No.3 issued Memo No.E/7226/2016 dtd. 13/6/2016 stating that, the fact of death of late Korem Papaiah was confirmed as in the year 1968, but the exact date of death could not be ascertained. Therefore, request for issuance of death certificate was rejected.

(3.) Aggrieved by the same, respondent No.5 filed application on 5/11/2016 before respondent No.2 and requested him to conduct enquiry and take necessary action. After due verification of the records respondent No.2 passed the impugned order dated 17-12- 2016 vide Memo No.D1/4798/2016 cancelling the memo dtd. 13/6/2016 issued by the respondent No.3. Questioning the same petitioners have filed the present writ petition.