Bakkiyameri vs The District Collector
2026 Latest Caselaw 1013 Mad

Madras High Court

Bakkiyameri vs The District Collector on 9 March, 2026

Author: M.Dhandapani

Bench: M.Dhandapani

WP No. 9020 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 09-03-2026 CORAM THE HON'BLE MR JUSTICE M.DHANDAPANI WP No. 9020 of 2026 Bakkiyameri ..Petitioner(s) Vs

1. The District collector office of the District collector, Thanjavur District.

2. the Revenue Divisional officer Kumbakonam Thanjavur District.

3. The Thasildhar Kumbakonam Thanjavur District.

4. Arul S/o.Palanivel B-60, Arul Jerusalem Nagar, Puthiya Madana Gopalapuram, Perambalur

..Respondent(s)

Prayer: Writ Petition is filed under Article 226 of the Constitution of India praying for issuance of writ of Mandamus directing the 3rd respondent to issue a legal heirs certificate in respect of late Palanivel by including the names of all his legal heirs.

For Petitioner(s): Mr.R.Rajasekar

For Respondent(s): Mr.S.Balamurugan, Government Advocate for R1 to R3

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Order

The petitioner has filed the writ petition to direct the 3rd respondent to

issue a legal heirs certificate in respect of late Palanivel by including the names

of all his legal heirs.

2. Case of the petitioner is that she got married and reside at Perambalur

District. She and the 4th respondent are the son and daughter of Palanivel and

Selvi. Their mother died and after her demise, their father Palanivel contracted a

second marriage. Out of the said wedlock, two children namely Sabeena and

James were born. Thereafter, the said Palanivel also died on 25.07.2008, leaving

behind the petitioner, 4th respondent, and his children through the second

marriage namely Sabeena and James. While so, the 4 th respondent by

suppressing all the legal heirs, obtained a legal heir certificate mentioning only

his name as the sole legal heir of the deceased father Palanivel. The petitioner

made several representations and complaints before competent authorities.

Since the said representations were not considered, she filed W.P.No.7609 of

2024, whereby a direction was issued to consider her complaints. Pursuant to

the direction of this Court, the 2nd respondent conducted an enquiry, and

cancelled the legal heir certificate issued in favour of the 4 th respondent. Despite

the cancellation of the fraudulent legal heir certificate, the 3 rd respondent has not

issued a fresh legal heir certificate by including the names of all the legal heirs

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of late Palanivel. Hence the petitioner is constrained to approach this Court by

filing this writ petition.

3. Learned counsel appearing for the petitioner submitted that taking

advantage of the cancelled legal heir certificate, the 4 th respondent has created

false title documents in respect of their deceased father’s property. In order to

protect her legal rights, it is absolutely necessary for the petitioner to obtain a

legal heir certificate and hence prays for appropriate orders.

4. Learned Government Advocate who takes notice for the respondents 1

to 3 submitted that the legal heir certificate will be issued after due verification

and upon satisfaction of all the required formalities in accordance with law.

5. Heard both sides and also perused the materials available on record.

6. Considering the fact that earlier the 2 nd respondent conducted enquiry

and cancelled the legal heir certificate in favour of the 4 th respondent, however

failed to issue the said certificate to the legal heirs of the said Palanivel, the 3 rd

respondent is directed to issue legal heir certificate in respect of late Palanivel

by including the names of all this legal heirs, after due verification and upon

satisfaction of all the required formalities in accordance with law and file a

report before this Court on 16.03.2026.

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Post the matter on 16.03.2026 ‘’for reporting compliance’’.

09-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

sk Note:Issue order copy on 10.03.2026.

To

1. The District collector office of the District collector, Thanjavur District.

2. the Revenue Divisional officer Kumbakonam Thanjavur District.

3. The Thasildhar Kumbakonam Thanjavur District.

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M.DHANDAPANI J.

sk

09-03-2026

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