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Judgment
G. Rajasuria, J.—Heard Mr. D.Sadiq Raja, learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate,
who took notice on behalf of the respondents.
The learned Counsel for the petitioner would echo the cri de coeur of the petitioner to the effect that the petitioner approached the second
respondent viz., the Tahsildar, Madurai North for getting legal heirship certificate, consequent upon the death of her husband; the respondent
simply returned it. Hence, this writ petition.
In my view, the petitioner is capable of furnishing clinching evidence to prove the legal heirship of the deceased.
Hence, in this factual matrix, the following direction is issued:
On receipt of a copy of this order, the petitioner shall approach the second respondent viz., the Tahsildar, Madurai North once again enclosing all
the documentary evidence and also citing the witnesses, who would speak in favour of the legal heirship and thereupon, the Tahsildar shall deal
with it objectively with the help of Revenue Inspector and Village Administrative Officer within a period of two months thereafter.
With the above said direction, this writ petition is disposed of. No costs.