Madras High Court
Francis M.Ravindran vs The Tahsildar on 19 November, 2025
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) No.24096 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.11.2025
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD)No.24096 of 2019
Francis M.Ravindran .. Petitioner
Vs.
The Tahsildar,
Taluk Office,
Palayamkottai,
Tirunelveli District. .. Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorarified Mandamus, to call for the
records pertaining to the order passed by the respondent on the
petitioner's online application No. TN-720190917556 dated 17.09.2019
and quash the same and further direct the respondents to issue the legal
heir certificate to the petitioner based on his representation dated
08.11.2019 within the time fixed by this Court.
For Petitioner : Mr.T.Selvan
For Respondent : Mrs.D.Farjana Ghoushia
Special Government Pleader
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W.P.(MD) No.24096 of 2019
ORDER
This writ petition has been filed for the following relief :
“to call for the records pertaining to the order passed by the respondent on the petitioner's online application No. TN-720190917556 dated 17.09.2019 and quash the same and further direct the respondents to issue the legal heir certificate to the petitioner based on his representation dated 08.11.2019 within the time fixed by this Court.”
2. It is the case of the petitioner that his father had one son and four daughters. The legal Heir Certificate was issued by the respondent on 25.09.1997. His mother died on 27.07.2019 leaving behind the petitioner and his sisters as her legal heirs. To obtain pension due amount and other monetary benefits, his four sisters gave No Objection Certificate. Thereafter, the petitioner had applied online for the Legal Heir Certificate to the respondent on 17.09.2019. The same has been rejected stating that his sisters' name differed from the previous Legal Heir Certificate. Challenging the same, the petitioner is before this Court.
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3. Heard the learned counsels on either side.
4. The learned counsel for the petitioner would state that the difference in name of his sister was on account of the fact that they had adopted their husband's name as their surname after marriage.
5. Considering the above, the impugned order is set aside. The petitioner is directed to submit a fresh online application showing the names of the legal heirs as shown in the Legal Heir Certificate issued on 25.09.1997. On such application being made, the respondent is directed to issue the Legal Heir Certificate, on the basis of the Legal Heir Certificate dated 25.09.1997 showing the very same names as indicated therein since it is the mother who has now passed away and her children are to be recorded as her legal heirs. The exercise shall be done within a period of two (2) weeks from the submission of the fresh online application.
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6. With the above directions, this Writ Petition stands allowed. No costs.
19.11.2025 NCC : Yes/No Index : Yes/No Internet : Yes gbg To The Tahsildar, Taluk Office, Palayamkottai, Tirunelveli District.
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