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Judgment
Sl.No.,Date,Description of document
1,18.05.1992,Birth Certificate issued by Yanam MUnicipality
2,03.07.1997,"Residence certificate issued by the Deputy Tahsildar, Yanam
3,25.03.1999,"Certificate issued by the Mandal Revenue Officer, indicating that the name of the petitioner is found in the ration card relating
to the residential house of his father in Uppalaguptam Mandal at Nangavaram Village, Puducherry.
4,10.5.2007,Secondary School Certificate
5,9.7.2004,Study certificate issued by MGGB High School
6,28.06.2007,"Community certificate issued by Deputy Tahsildar, Yanam
7,6.7.2009,"Nativity certificate issued by the Deputy Tahsildar, yanam
8,6.7.2009,"Community certificate issued by the Deputy Tahsildar, yanam
9,9.7.2009,"Identity card issued by employment exchange, yanam
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10,8.10.2015,"Driving license issued by the Licensing Authority, Yanam
11,9.10.2015,"Nationality certificate issued by the Deputy Tahsildar, Yanam
12,9.10.2015,"Nativity certificate issued by the Deputy Tahsildar, Yanam
13,29.8.2016,"Community certificate issued by the Thasildar, Uppalaguptam, indicating that the father of the petitioner along with family,
migrated to Yanam, seeking livelihood about twenty years ago.
14,,Passbook issued to the petitioner by the Yanam Branch of Puducherry State Cooperative society
15,,Family Ration card issued by the Regional Executive Officer at Yanam
16,6.2.2012,"Endorsement made by Social Welfare Department for supplly of free saree, lungi and towel to the family of the petitioner.
17,15.7.2006,Endorsement made with regard to supply of bicycle to the family of the petitioner under social welfare scheme.
18,,Aadhaar card of the petitioner
19,,Aadhaar card of the mother of the petitioner
20,,Aadhaar card of the father of the petitioner
21,,Aadhaar card of the brother of the petitioner
22,,Identity card issued by the Election Commission to the petitioner
23,,"Identity card issued by the Health Department, Yanam to the petitioner under the Health Insurance Scheme
24,,Interview card sent by the Police Department at Yanam address of the petitioner.
The Regional Executive Officer cum Additional District Magistrate, without any valid materials, cancelled the nativity certificate issued to the",,
petitioner. The Deputy Tahsildar who is a subordinate of the Additional District Magistrate, followed his orders and rejected the application",,
submitted by the petitioner for community certificate. We are therefore of the view that the orders impugned in the Writ Petitions are liable to be,,
set aside.,,
Disposition:-,,
In the result, the order dated 7 April 2016 on the file of the Additional District Magistrate, Yanam, and the related order dated 13 April 2016",,
on the file the Deputy Tahsildar, Yanam, are quashed. The Deputy Collector, Yanam, and the Tahsildar, Yanam, are directed to issue nativity and",,
community status certificates to the petitioner within a period of one week from the date of receipt or production of a copy of this order.,,
In the upshot, we allow the Writ Petitions. No costs. Consequently, W.M.P.No.34046 of 2016 is closed.",,