P.Rajagiri vs The Tahsildar
2023 Latest Caselaw 9695 Mad

                                                                             WP(MD)No.18281 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04.08.2023

                                                    CORAM:

                              THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                           WP(MD)No.18281 of 2023

                P.Rajagiri                                                    .. Petitioner

                                                        v.

                The Tahsildar,
                Sivagangai Taluk Office,
                Sivagangai,
                Sivagangai District.                                          .. Respondent



                           Writ Petition filed under Article 226 of the Constitution of India

                seeking issuance of a Writ of Mandamus directing the respondent to issue

                legal heir certificate for the petitioner's father Palaniyappan @ Subbaiya

                died on 20.12.1988 in view of the judgment passed in O.S.No.66 of 2021

                on the file of the District Munsif Court, Sivagangai, by considering the

                petitioner's online application in TN7202306121303 dated 12.06.2023,

                within a stipulated time limit.



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                                                                               WP(MD)No.18281 of 2023


                                       For Petitioner    : Mr.S.Atham Ali

                                       For Respondent : Mrs.D.Farjana Ghoushia,
                                                      Special Government Pleader
                                                     *****

                                                        ORDER

The petitioner has submitted an application on 12.06.2023 for legal

heir certificate for his deceased father and has filed this writ petition that

his application has not been considered.

2.Learned Special Government Pleader submitted that enquiry has

already been completed and that orders would be passed on the petitioner's

application within a reasonable time.

3.In view of the above submissions, this writ petition is disposed of

with a direction to the respondent to take a decision on the petitioner's

application and pass appropriate orders within a period of four weeks from

the date of receipt of a copy of this order. No costs.

                Index              :   Yes / No                                 04.08.2023
                NCC                :   Yes / No
                Internet           :   Yes
                gk

https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis WP(MD)No.18281 of 2023

To

The Tahsildar, Sivagangai Taluk Office, Sivagangai, Sivagangai District.

https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis WP(MD)No.18281 of 2023

B.PUGALENDHI, J.

gk

WP(MD)No.18281 of 2023

04.08.2023

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