A.Jeganraj vs The District Collector on 29 August, 2023

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Madras High Court

A.Jeganraj vs The District Collector on 29 August, 2023

Bench: Sanjay V.Gangapurwala

                                                                    W.P(MD)No.1143 of 2016


                    BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED : 29.08.2023

                                               CORAM :

              THE HONOURABLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                       and
                     THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                      W.P(MD)No.1143 of 2016


             A.Jeganraj                                           ... Petitioner


                                                 Vs.


             1.The District Collector,
                District Collector's Office,
                Tiruchirapalli.


             2.The Thasildar,
                Thirvarambur,
                Tiruchirapalli.                                   .. Respondents




                      PRAYER : Petition filed under Article 226 of the Constitution of

             India, to issue a Writ of Mandamus directing the respondents herein

             to made correction in the petitioner's Community Certificate dated

             05.06.2009 issued by the second respondent and describe him as

             Hindu Parayar instead of Christian Parayan.


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https://www.mhc.tn.gov.in/judis
             Page 1 of 5
                                                                             W.P(MD)No.1143 of 2016




                           For Petitioner       : Mr.P.Santhoshkumar

                           For Respondents : Mr.J.Ashok,

                                                 Additional Government Pleader



                                                    ORDER

[Order of the Court was made by The Hon'ble CHIEF JUSTICE] Heard Mr.P.Santhoshkumar, learned counsel for the petitioner and Mr.J.Ashok, learned Additional Government Pleader appearing for the respondents.

2. The petitioner seeks correction of religion in a Community Certificate issued by the Deputy Tahsildar.

3. According to the petitioner, the petitioner belongs to Hindu Parayar. However, it is mentioned as Christian Parayan. Even the order issued by the Judicial Magistrate directing to register the birth, records the religion as Hindu. All other documents, records the religion as Hindu.

____________ https://www.mhc.tn.gov.in/judis Page 2 of 5 W.P(MD)No.1143 of 2016

4. In that case, the petitioner has to approach the Deputy Tahsildar with necessary application. If the petitioner files such an application, the Deputy Tahsildar shall consider the said application on its own merits expeditiously and decision shall be taken in accordance with law, preferably, within a period of three months from the date of application of the petitioner.

5. With the aforesaid directions, the Writ Petition is disposed of. No costs.

                                                 [S.V.G., C.J.]                [C.K., J.]
                                                                  29.08.2023

             Index            : Yes / No
             Neutral Citation : Yes / No
             RM




               ____________

https://www.mhc.tn.gov.in/judis Page 3 of 5 W.P(MD)No.1143 of 2016 To

1.The District Collector, District Collector's Office, Tiruchirapalli.

2.The Thasildar, Thirvarambur, Tiruchirapalli.

____________ https://www.mhc.tn.gov.in/judis Page 4 of 5 W.P(MD)No.1143 of 2016 THE HONOURABLE CHIEF JUSTICE and C.KUMARAPPAN, J.

RM W.P(MD)No.1143 of 2016 29.08.2023 ____________ https://www.mhc.tn.gov.in/judis Page 5 of 5

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