[Cites 1, Cited by 0]
Madras High Court
Rani @ Vijayarani vs The District Collector on 20 February, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :20.02.2026
CORAM:
THE HON'BLE MR JUSTICE R.VIJAYAKUMAR
W.P(MD)No.577 of 2026
Rani @ Vijayarani ... Petitioner
.Vs.
1.The District Collector,
Sivagangai District,
Sivagangai.
2.The Revenue Divisional Officer,
Devakottai,
Sivagangai District.
3.The Tahsildar,
Devakottai Taluk,
Sivagangai District,
Sivagangai.
4.The Village Administrative Officer,
Udappanpatti, Theneervayan village,
Sivagangai District.
5.Ramasamy
(5th respondent is suo-motu impleaded by this Court
as per order of this Court in W.P(MD)NO.577 of 2026, dated
1/6
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9.1.2026)
(Second respondent is suo motu impleaded by this Court
as per order of this Court made in W.P(MD)No.577 of 2026, dated
20.2.2026)
... Respondents/Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus directing
the third respondent herein to include the name of the Petitioner
in the legal heirship certificate of his late father Swarnam and
issue a fresh leal heirship certificate including all the legal heirs
in accordance with law considering the representation of the
Petitioner dated19.12.2025.
For Petitioner : Mr.K.Vasantha Kumar
For Respondents : Mr.B.Saravanan
1 to 4 Addl.Govt. Pleader
For Respondent-5 : Mr.A.Muralikumar
ORDER
The present Writ Petition has been filed seeking issuance of
a Writ of Mandamus directing the third respondent herein to
include the name of the Petitioner in the legal heirship certificate
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of his late father Swarnam and issue a fresh legal heirship
certificate including all the legal heirs in accordance with law
considering the representation of the Petitioner, dated19.12.2025.
2.According to the learned counsel for the Writ Petitioner,
she is the daughter of Late Soranam @ Kaalimuthan who had
passed away on 8.1.1997.However, his brother namely the fifth
respondent has managed to obtain legal heirship certificate as if
he is the legal heir of his deceased father. Hence the Petitioner had
made a request to the third respondent on 19.12.2025 seeking to
cancel the said certificate and issue new legal heir ship certificate
by including the name of the Petitioner. The same was not
considered so far. Hence the present Writ Petition is filed for the
relief stated supra.
3.The fifth respondent was suo-motu impleaded by this
Court. The learned counsel for the fifth respondent has submitted
that he is questioning the status of the petitioner with the
deceased Sornam. The Petitioner has filed a partition suit, in
which, the status of the Petitioner has been questioned by the fifth
respondent.
4.In view of the above, it is clear that the Petitioner has to
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approach the concerned Revenue Divisional Officer by filing an
appeal as against the order of the third respondent. In case , if any
appeal is filed, the Revenue divisional Officer Devakottai shall
entertain the same in accordance with law. The Revenue
Divisional Officer, Devakottai, Sivagangai District is suo-motu
impleaed as second respondent in the Writ Petition and the
Registry is directed to make necessary amendments and rearrange
the array of parties in the Writ Petition.
5.The Writ Petition stands disposed of with a direction to
the second respondent to file an appeal before the second
respondent as aforesaid. If any such appeal is filed before the
second respondent on or before 23.3.2026, the same shall be
entertained without reference to the period of limitation and pass
appropriate orders on merits and in accordance with law after
affording reasonable opportunity to the Petitioner and the fifth
respondent.
No costs.
20.02.2026
NCS : Yes/No
Index : Yes / No
Internet : Yes/No
vsn
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To
1.The District Collector,
Sivagangai District,
Sivagangai.
2.The Revenue Divisional Officer,
Devakottai.
3.The Tahsildar,
Devakottai Taluk,
Sivagangai District,
Sivagangai.
4.The Village Administrative Officer,
Udappanpatti, Theneervayan village,
Sivagangai District.
5.Ramasamy
R.VIJAYAKUMAR.,J.
vsn
ORDER MADE IN
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20.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 12:48:26 pm )
