Madras High Court
K.V.S.Subha vs The District Collector on 20 July, 2023
W.P.No.20898 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.07.2023
CORAM
MR.JUSTICE N.SESHASAYEE
W.P.No.20898 of 2023
K.V.S.Subha ... Petitioner
Vs.
1.The District Collector
Thiruvallur, Thiruvallur District
2.The Sub-Collector
Thiruvallur, Thiruvallur District
3.The Revenue Divisional Officer
Thiruvallur, Thiruvallur District
4.The Tahsildar
Thiruvallur Taluk, Thiruvallur District
5.K.V.S.Nagarajan
6.K.V.S.Kumar
7.K.V.S.Kuberan
8.K.V.S.Jagadish
9.K.V.S.Kamal ... Respondents
PRAYER: The writ petition filed under Article 226 of the Constitution of India,
for issuance of a writ of Certiorarified Mandamus, to call for the records on the
file of the 3rd respondent, the Revenue Divisional Officer, by his proceeding in
Na.Ka.1534/2022 /A4 dated 11.04.2023 and quash the same and consequently,
direct the 3rd respondent to rectify the error cmmitted by the 4th respondent,
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Tahsildar and to cancel the legal heir certificates in PA.MU number 6208/93
W.P.No.20898 of 2023
dated 8/7/1993 and include the petitioner name in the legal heir certificate of
petitioner's late father K.V.Subramanian within the time frame fixed by this
Court.
For Petitioner : Mr.E.Manoharan
for E.Balamurugan
For Respondents : Mr.C.Kathiravan
Special Government Pleader for R1 to R4
ORDER
By consent, this writ petition is taken up for final disposal at the admission
stage itself.
2. The petitioner claims herself to be the daughter of Late K.V.Subramaniam
and she was born through his third wife. The petitioner's father died on
13.06.1993. At the relevant time the petitioner was barely four years old.
Subsequently, the Tahsildhar issued a legal heir certificate to other heirs of
K.V.Subramaniam but he did not include her name. On coming to know the
same, the petitioner approached 3rd respondent, R.D.O, with her application
dated 11.05.2022. with a request for amending the legal heir certificate earlier
issued and to issue a fresh legal heir certificate including her name. The 3rd
respondent appeared to have directed the 4th respondent to cause an enquiry,
and the Tahsildar vide proceeding dated 27.01.2022 has entered a finding that
as per his enquiry, the petitioner is one of the daughters of late
K.V.Subramaniam.
https://www.mhc.tn.gov.in/judis However, the R.D.O chose to reject the petitioner's
W.P.No.20898 of 2023
application on the ground that the other heirs of late K.V.Subramaniam, more
particularly the respondents 5 to 9 did not appear despite notice given to them
and hence he refused to consider her plea for an amendment of the legal heir
certificate earlier issued.
3.Learned counsel for the petitioner submitted that non appearance of other
heirs of late K.V.Subramaniam cannot be a ground for denying the petitioner
her legal heir certificate, if she is otherwise entitled to, when he is required to
apply his mind to the facts and take a decision on the facts available.
4.Mr.C.Kathiravan, the learned Special Government Pleader has taken notice
for the respondents 1 to 4.
5.Arguing for respondents 1 to 4 and on instructions, the learned Special
Government Pleader submitted that against the order of the R.D.O. a revision
provision is available to the D.R.O.
6.This Court finds some merit and force in the submissions of the learned
counsel for the petitioner. Irrespective of the legal consequence or defect of the
legal heir certificate, in the face of the judgment of this Court in
P.Venkatachalam Vs. The Tahsildar and batch of cases reported in
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W.P.No.20898 of 2023
W.P.Nos.25247 of 2021 dated 17.06.2022 by the Full Bench of this Court, the
fact remains that the legal heir certificate has its relevance in several
transactions which a citizen may have with the State and its instrumentalities.
The Full Court has held that a legal heir certificate may not be conclusive as to
the legal status of any person as per the personal law governing the person and
may be relevant only to establish the relationship. Therefore, it could have
been appropriate if the Revenue Divisional Officer had considered this aspect
on this perspective. What if the private respondents, the other heirs of late
K.V.Subramaniam never choose to appear? Does it mean that the petitioner
would never be entitled to a legal heir certificate? To grant or not to grant legal
heir certificate should be decided by the authorities, and it is not a concession
made by others. It may be that, failure of the private respondents to appear
during enquiry by the R.D.O. may have caused difficulties for him to decide a
certain aspect conclusively, but the absence does not imply that he can refuse to
decide the issue. After all, irrespective of how he decides, his decision is still
will not be conclusive in terms of the decision referred to above.
7.This Court now directs the petitioner to approach the D.R.O, who may now
bestow requisite care, appreciate not only G.O.(Ms).No.478, Revenue &
Disaster Management, Revenue Administration Wing RA-3(2) Section dated
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W.P.No.20898 of 2023
29.09.2022 but also paragraph 65 of the judgment of the Full Court and also
what has been herein above observed by this Court.
9.The petitioner is directed to present her revision within a period of two (2)
weeks from the date of receipt of a copy of this order, and the 2nd respondent is
required to dispose of the matter within the next twelve (12) weeks.
10.This writ petition stands disposed of accordingly. No costs.
20.07.2023
kas
Index : Yes / No
Neutral citation : yes/no
Copy to:
1.The District Collector
Thiruvallur, Thiruvallur District
2.The Sub-Collector
Thiruvallur, Thiruvallur District
3.The Revenue Divisional Officer
Thiruvallur, Thiruvallur District
4.The Tahsildar
Thiruvallur Taluk, Thiruvallur District
https://www.mhc.tn.gov.in/judis
W.P.No.20898 of 2023
N.SESHASAYEE, J.
kas
W.P.No.20898 of 2023
20.07.2023
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