B.L.Vimala vs The Thasildar
2022 Latest Caselaw 9649 Mad

                                                                          W.A.No.1151 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:     08.06.2022

                                                        CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                         AND
                                         THE HON'BLE MRS.JUSTICE N.MALA


                                                W.A.No.1151 of 2022


                     B.L.Vimala                                           .. Appellant

                                                          Vs

                     The Thasildar,
                     Sholinganallur Taluk,
                     Chengalpattu District.                               .. Respondent

                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 02.02.2022 in W.P.No.1443 of 2022.


                                   For the Appellant       : Mr.A.Prabhakaran

                                   For the Respondent      : Mr.P.Muthukumar
                                                             State Government Pleader
                                                             assisted by
                                                             Mrs.R.Anitha
                                                             Spl. Government Pleader




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.1151 of 2022




                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

By this writ appeal, a challenge is made to the judgment dated

02.02.2022 passed in W.P.No.1443 of 2022, whereby the writ petition

preferred to seek a direction on the respondent to issue legal heir

certificate of the deceased Balthasar was dismissed.

2. The learned Single Judge, while dismissing the writ petition

found a dispute on the claim made by the appellant, as she claimed

herself to be an adopted daughter of the deceased. In the absence of

a valid adoption deed, the learned Single Judge held that the Tahsildar

can not issue legal heir certificate in favour of the appellant. However,

the learned Single Judge granted liberty to the appellant to approach

the competent civil Court for the purpose of resolving the issues in the

manner known to law.

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https://www.mhc.tn.gov.in/judis W.A.No.1151 of 2022

3. We find no illegality or error in the order of the learned Single

Judge and, accordingly, the writ appeal fails and is dismissed. There

will be no order as to costs.

                                                                      (M.N.B., CJ)      (N.M., J.)
                                                                             08.06.2022
                     Index : Yes/No
                     bbr

                     To:

                     The Thasildar,
                     Sholinganallur Taluk,
                     Chengalpattu District.




                     ____________

https://www.mhc.tn.gov.in/judis W.A.No.1151 of 2022

THE HON'BLE CHIEF JUSTICE AND N.MALA, J.

bbr

W.A.No.1151 of 2022

08.06.2022

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https://www.mhc.tn.gov.in/judis