As per case facts the petitioner Atlapakala Rama Krishna claimed to belong to the Konda Kapu Scheduled Tribe community His caste certificate was cancelled by the nd respondent an order ... later confirmed by the st respondent alleging that his family members belonged to Kapu OC caste and that he failed to produce sufficient documentary evidence This cancellation was based on an inquiry report and land records from which recorded his paternal relatives as Kapu OC despite his school records and other documents showing Konda Kapu ST status The petitioner challenged these orders as illegal arbitrary and violative of natural justice arguing that the report of the District Level Scrutiny Committee was not furnished to him and that the burden of proof lies with the authority disputing the social status and children acquire the social status of their father The question arose whether the authorities followed due process in cancelling the caste certificate and correctly applied the law regarding caste determination especially concerning inter-caste marriages and the burden of proof Finally the High Court allowed the Writ Petition setting aside the orders of the st and nd respondents finding that the reliance on old land records was absurd given the petitioner's father and paternal grandmother were identified as tribals and reiterating that children get the social status of the father and the burden to prove otherwise lies with the authority