[Cites 1, Cited by 0]
Madras High Court
S.Rajkumar vs The Sub Collector on 20 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)No.32357 of 2025
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 20.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.32357 of 2025
S.Rajkumar ... Petitioner
Vs.
1.The Sub Collector,
Devakkottai,
Sivagangai District.
2.The Tahsildar,
Singapuneri Taluk,
Sivagangai District.
3.The Registrar of Births and Deaths,
Singapuneri Municipality,
Singapuneri Taluk,
Sivagangai District.
4.The Deputy Director of Health Services,
01904 – Directorate of Public Health and Preventive Medicine,
Sivagangai District. ... Respondents
1/6
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W.P.(MD)No.32357 of 2025
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Certiorarified Mandamus, to call for
the records pertaining to the impugned order in Oo.Mu.Aa.
2/7150/2024 dated 21.01.2025 on the file of the first respondent
and quash the same as illegal and consequently for a direction,
directing the respondents to issue the death certificate of
Periyasamy Aasari within the time period stipulated by this Court.
For Petitioner : Mr.R.Mathava Selvam
For Respondents : Mr.K.Balasubramani
Special Government Pleader
ORDER
This Writ Petition has been filed challenging the impugned
order passed by the first respondent dated 21.01.2025 and for a
consequential direction, to direct the respondents to issue the
death certificate of Periyasamy Aasari within the time period
stipulated by this Court.
2.The learned Counsel for the petitioner would submit that
the petitioner had applied for death certificate of his great
grandfather Periyasamy, who died on 01.07.1972 with all relevant
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documents. But the first respondent has rejected the same vide the
impugned order dated 21.01.2025. Hence, the present Writ Petition
has been filed.
3.Learned Special Government Pleader appearing for the
respondents would submit that the petitioner has not furnished the
relevant documents before the respondents and hence, the
impugned order came to be passed. He further submitted that in
the event of production of the relevant documents, the respondent
will consider the request of the petitioner.
4.In reply to the same, learned Counsel for the petitioner
would submit that all the necessary documents have already been
produced before the respondents.
5.Heard the learned Counsel on either side.
6.The grievance of the petitioner is that the first respondent
by virtue of the impugned order has refused to issue death
certificate of his great grandfather Periyasamy who died on
01.07.1972. It is the claim of the petitioner that the petitioner has
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already submitted all the relevant documents before the
respondents. In such case, the respondent is supposed to have
considered all the documents. However, the impugned order came
to be passed by the respondent without considering those
documents. Therefore, the impugned order is liable to be set aside.
Accordingly, the impugned order passed by the first respondent
dated 21.01.2025 is set aside and the matter is remanded back to
the first respondent for fresh consideration. The petitioner is
directed to produce additional documents, if any. On production of
the relevant documents, the first respondent is directed to issue the
death certificate, subject to the satisfaction of the first respondent.
The entire exercise shall be completed within a period of three [3]
months from the date of receipt of a copy of this order.
7.With the above direction, this Writ Petition stands disposed
of. There shall be no order as to costs.
20.02.2026
Index: Yes/No
Internet: Yes/No
Neutral Citation: Yes/No
MR
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To
1.The Sub Collector,
Devakkottai,
Sivagangai District.
2.The Tahsildar,
Singapuneri Taluk,
Sivagangai District.
3.The Registrar of Births and Deaths,
Singapuneri Municipality,
Singapuneri Taluk,
Sivagangai District.
4.The Deputy Director of Health Services,
01904 – Directorate of Public Health and Preventive Medicine,
Sivagangai District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/02/2026 02:33:33 pm )
KRISHNAN RAMASAMY, J.
MR
20.02.2026
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