Madras High Court
Amsavalli vs The District Collector on 23 April, 2021
W.P.(MD)No.11793 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :23.04.2021
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD)No.11793 of 2013
Amsavalli : Petitioner
Vs.
1. The District Collector,
Dindigul District, Dindigul.
2. The Tahsildar,
Taluk Office, Dindigul.
3. The District Supply Officer,
Food Supplies Department, Dindigul District,
Dindigul.
4. Murugesan : Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents 1 and 2
to include the name of the petitioner and the name of her children namely,
Pavitra and Santosh Kumar in the Family Card and consequently to initiate
necessary action against the third and fourth respondents for deleting their
names.
For Petitioner : Mr.G.Gomathi Sankar
For R-1 to R-3 : Mr.M.Rajarajam
Additional Government Pleader
For R-4 : Mr.V.Janakiramalu
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1/4
W.P.(MD)No.11793 of 2013
ORDER
This Writ Petition has been filed for the issue of a Writ of
Mandamus directing the first and second respondents to include the name of
the petitioner and her children in the Family Card.
2. According to the petitioner, the fourth respondent is her husband
and he has unilaterally removed the name of the petitioner and her children in
the Family Card. Therefore, representations were made before the first and
second respondents to include the name of the petitioner and her children.
Since the same was not considered, the present Writ Petition has been filed
before this Court.
3. The learned counsel appearing on behalf of the petitioner
submitted that as a subsequent development, a separate Family Card has been
issued in the name of the petitioner and her children.
4. The learned counsel appearing on behalf of the fourth respondent
submitted that the marriage between the petitioner and the fourth respondent
was dissolved by Judgment passed in H.M.O.P.No.211 of 2008, dated
03.02.2009. The learned counsel further submitted that subsequent to the
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W.P.(MD)No.11793 of 2013
Judgment, there is no husband and wife relationship between the petitioner and
the fourth respondent.
5. In the considered view of the Court, the relationship between the
petitioner and the fourth respondent got snapped after the marriage was
dissolved by the competent Court. Therefore, there is no requirement for the
fourth respondent to add the name of the petitioner in the Family Card. That
apart, the petitioner has already got a Family Card in her name.
6. In view of the above, no further orders are required to be passed
in this Writ Petition and the Writ Petition itself stands disposed of without any
further directions. No costs.
23.04.2021
Index : Yes / No
Internet : Yes / No
tsg
NOTE:
In view of the present lock down owing to COVID-19 pandemic, a
web copy of the order may be utilized for official purposes, but,
ensuring that the copy of the order that is presented is the correct
copy, shall be the responsibility of the advocate/litigant concerned.
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W.P.(MD)No.11793 of 2013
N.ANAND VENKATESH, J.
tsg
To
1. The District Collector,
Dindigul District, Dindigul.
2. The Tahsildar,
Taluk Office, Dindigul.
3. The District Supply Officer,
Food Supplies Department, Dindigul District,
Dindigul.
Order made in
W.P.(MD)No.11793 of 2013
Dated:
23.04.2021
https://www.mhc.tn.gov.in/judis/
