JUDGEMENT
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(1.)Mr.S.Venkatesh, learned Additional Government Pleader, takes notice for the respondents.
(2.)Writ Petition praying to issue a Writ of Certiorari calling for the records pertaining to the order passed by the first respondent in his Proceedings No.6120/Athi. Na.2/2000 dated 10.6.2002 confirming the order of the second respondent in his Proceedings No.K.5/48878/99 dated 10.11.1999 and quash the same.
(3.)In the affidavit filed in support of the writ petition, the petitioner would submit that she belongs to Adi Dravidar Community and her forefathers got converted to Christianity; that when her mother died, her family decided to re-convert to Hinduism and they became Hindus by conversion, following the procedures; that her father Savarimuthu became Sundar, her sister Hema Naveernarani became Kavitha and the petitioner Merilin Perishaba became Madhuri, after conversion to Hinduism, to which they belong now.
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