D.N.Navya vs The Tahsildar
2025 Latest Caselaw 805 Mad

Madras High Court

D.N.Navya vs The Tahsildar on 8 July, 2025

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                                         Writ Petition No.24470 of 2025

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 08.07.2025

                                                           CORAM

                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                            Writ Petition No.24470 of 2025

                     D.N.Navya
                     D/o.Late Dhanasekaran                                               ... Petitioner

                                                                Vs.

                     1.The Tahsildar,
                       Salem West Taluk,
                       Salem District.

                     2.The Village Administrative Officer,
                       V.A.O. Office,
                       Jahir Ambalapalayam,
                       Salem West, Salem District.                                       ... Respondents

                                  Writ Petition filed under Article 226 of the Constitution of
                     India seeking issuance of a Writ of Mandamus directing the first
                     respondent to include the petitioner's name also in the legal heir
                     certificate in respect of the petitioner's deceased father Dhanasekaran and
                     issue the same on the basis of her representation dated 27.01.2025.


                                  For Petitioner        : Mr.T.Indrachithu
                                  For Respondents       : Mr.G.Velu,
                                                          Additional Government Pleader
                                                           *****


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                                                                                         Writ Petition No.24470 of 2025

                                                       ORDER

This writ petition has been filed seeking issuance of a writ of

mandamus directing the first respondent to act upon the representation

made by the petitioner on 27.01.2025 wherein the petitioner is seeking

for including her name in the legal heirship certificate with respect to the

deceased father Dhanasekaran.

2. Heard Mr.T.Indrachithu, learned counsel for the petitioner

and Mr.G.Velu, learned Additional Government Pleader appearing for

respondents.

3. The case of the petitioner is that Nandini/mother of the

petitioner, was married to deceased Dhanasekaran and thereafter, the

marriage was dissolved through a judgment passed by a competent Court.

Thereafter, the petitioner's father re-married and through the second wife,

he also had children. The petitioner's father died on 02.12.2024 leaving

behind the petitioner, her mother and also the children born out of the

second marriage.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/07/2025 04:55:14 pm ) Writ Petition No.24470 of 2025

4. The petitioner made a representation dated 27.01.2025 to the

first respondent seeking issuance of legal heirship certificate by

including the name of the petitioner. Since the same was not acted upon,

the present writ petition has been filed.

5. In the considered view of this Court, if the petitioner wants

the first respondent to issue the legal heirship certificate, the petitioner

has to submit an online application by providing all the particulars and

by paying the necessary charges. Only if an online application is

submitted, the first respondent can act upon the same in line with the

relevant Government Order. Merely sending a representation to the first

respondent will not yield any result. Hence, it is left open to the

petitioner to submit an online application to the first respondent with all

relevant particulars and the first respondent shall act upon the same,

conduct enquiry and thereafter, issue a legal heirship certificate.

This writ petition is disposed of with the above direction. No

costs.

08.07.2025 Neutral Citation: Yes/No Index: yes/no Speaking Order/Non-Speaking Order gm

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/07/2025 04:55:14 pm ) Writ Petition No.24470 of 2025

N.ANAND VENKATESH, J

gm

To

1.The Tahsildar, Salem West Taluk, Salem District.

2.The Village Administrative Officer, V.A.O. Office, Jahir Ambalapalayam, Salem West, Salem District.

Writ Petition No.24470 of 2025

08.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/07/2025 04:55:14 pm )