Madras High Court
Ganesan vs The District Collector on 3 June, 2025
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
WP No. 19678 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03-06-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
WP No. 19678 of 2025
GANESAN
S/o. Late Periyasamy,
55, South Arijana Colony, Alangiyam,
Dharapuram Taluk,
Tiruppur District-638657.
Petitioner(s)
Vs
1. The District Collector
Tiruppur District.
2.The Sub Collector Cum Revenue
Divisional Officer
Dharapuram Taluk, Tiruppur District.
3.The Tahsildar
Dharapuram Taluk, Tiruppur District.
4.The Deputy Tahsildar
Dharapuram Taluk, Tiruppur District.
5.The Revenue Inspector
Alangiyam, Dharapuram Taluk,
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WP No. 19678 of 2025
Tiruppur District.
6.The Village Admnistrative Officer
Alangiyam, Dharapuram Taluk,
Tiruppur District.
7.The Inspector of Police
Alangiyam Police Station,
Tiruppur District.
8.Mrs. K. Radha
The Deputy Tahsildar,
Dharapuram Taluk,
Tiruppur District.
9.Mr. S. Bharathi
The Revenue Inspector
Alangiyam, Dharapuram Taluk,
Tiruppur District.
10.Mr. R. Nandagopal
The Village Administrative Officer,
Alangiyam, Dharapuram Taluk,
Tiruppur District.
11.MURUGESAN
S/o. Thiruman,
No.25, Gandhi Nagar,
Alangiyam Village,
Dharapuram Taluk, Tiruppur District.
Respondent(s)
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WP No. 19678 of 2025
PRAYER
Writ Petition filed under Article 226 of the Constitution of India for issuance of
Writ of Mandamus to direct the Respondents 1 and 2 to grant legal heirship
certificate in petitioners name for his deceased mother named Angammal and
take necessary department action on the Respondents 8 to 10 by considering the
petitioners representations/Appeal dated 12.04.2025 and 19.04.2025.
For Petitioner(s): M/s.N.Ponraj
E. Shobana
For Respondent: Mr.R.Neelakandan
Additional Advocate General
Assisted by
Mr.R.Murthy
Government Advocate
(for R1 to R6 & R8 to R10)
Mr.Leonard Arul Joseph Selvam
Government Advocate (for R7)
ORDER
This writ petition has been filed for the issue of writ of Mandamus directing the respondents 1 and 2 to grant the legal heirship certificate and also to initiate necessary departmental action against the respondents 8 to 10 by considering the representation / appeal filed by the petitioner on 12.04.2025 ad 19.04.2025.
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2. Heard Mr.N.Ponraj, learned counsel for the petitioner and Mr.R.Neelakandan, Additional Advocate General Assisted by Mr.R.Murthy , learned Government Advocate for Respondents 1 to 6 & Respondents 8 to 10 th and Mr.Leonard Arul Joseph Selvam, learned Government Advocate for 7 respondent.
3. The case of the petitioner is that the subject property which is a land and house belonged to his mother Angammal and patta No.52 also stood in her name. The petitioner's mother died on 02.07.2016 leaving behind the petitioner as the only sole surviving legal heir. The petitioner was taking steps to get his name mutated in the revenue records and at that point of time, it came to his attention that the private respondents colluded with each other and submitted rd an application before the 3 respondent as if they are the legal heirs of the deceased Angammal. The legal heirship certificate was also given and by using the same, they were attempting to grab the property.
nd
4. The petitioner submitted an appeal before the 2 respondent questioning the legal heirship certificate granted in the name of the private respondents. That apart, the petitioner also found that the officials had colluded with the private respondents and therefore, sought for initiating departmental 4/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/06/2025 12:52:45 pm ) WP No. 19678 of 2025 action against the concerned officials. Since the same was not considered, the present writ petition has been filed before this Court.
5. Taking into consideration the facts and circumstances of the case and the materials placed before this Court, it will suffice if a direction is issued to the 2nd respondent to deal with the appeal filed by the petitioner on 12.04.2025 on its own merits and in accordance with law after affording opportunity to 11th respondent and all other interested persons and final orders shall be passed, within a period of eight weeks from the date of receipt of a copy of this order.
6. This writ petition is disposed of with the above directions. No costs.
03-06-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No rka 5/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/06/2025 12:52:45 pm ) WP No. 19678 of 2025 To
1. The District Collector Tiruppur District.
2.The Sub Collector Cum Revenue Divisional Officer Dharapuram Taluk, Tiruppur District.
3.The Tahsildar Dharapuram Taluk, Tiruppur District.
4.The Deputy Tahsildar Dharapuram Taluk, Tiruppur District.
5.The Revenue Inspector Alangiyam, Dharapuram Taluk, Tiruppur District.
6.The Village Administrative Officer Alangiyam, Dharapuram Taluk, Tiruppur District.
7.The Inspector of Police Alangiyam Police Station, Tiruppur District.
8.Mrs. K. Radha The Deputy Tahsildar, Dharapuram Taluk, Tiruppur District.
9.Mr. S. Bharathi 6/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/06/2025 12:52:45 pm ) WP No. 19678 of 2025 The Revenue Inspector Alangiyam, Dharapuram Taluk, Tiruppur District.
10.Mr. R. Nandagopal The Village Administrative Officer, Alangiyam, Dharapuram Taluk, Tiruppur District.
11.MURUGESAN S/o. Thiruman, No.25, Gandhi Nagar, Alangiyam Village, Dharapuram Taluk, Tiruppur District.
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rka WP No. 19678 of 2025 Dated: 03-06-2025 8/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/06/2025 12:52:45 pm )