Sundarammal vs The Tahsildar

M. Jaichandren

Heard Mr. P. Senthur Pandian, the learned counsel appearing on behalf of the petitioner, as well as Mr. K.M. Vijaya Kumar, the learned Special Government Pleader appearing on behalf of the respondent. At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the petitioner would furnish all the necessary particulars, as required by the respondent, including the particulars of the other persons claiming to be the wife of Late E. Arumugam, and such other existing legal heirs. On such particulars being given, the respondent may be directed to consider the same and pass appropriate orders thereon, after giving sufficient opportunity of hearing to all the legal heirs of Late E. Arumugam, as expeditiously as possible.

The learned Special Government Pleader appearing on behalf of the respondent has no objection for this Court to issue such a direction after setting aside the impugned order of the first respondent, dated 23.04.2010.

In view of the submissions made by the learned counsels appearing on behalf of the petitioner, as well as the respondent, the impugned order of the first respondent, dated 23.04.2010, is set aside directing the petitioner to furnish necessary application for the issuance of the legal heir certificate, along with all the particulars, as noted above, to establish her claim before the respondent, within a period of four weeks from today. On furnishing all the necessary particulars, the respondent shall consider the same and pass appropriate orders thereon, after giving an opportunity of hearing to all the legal heirs of Late E. Arumugam, within a period of eight weeks thereafter. The writ petition is disposed of, with the above direction. No costs.