G. RAMASAMY Vs. DISTRICT COLLECTOR, SIVAGANGAI DISTRICT, SIVAGANGAI

JUDGEMENT

(1.) This appeal has been preferred by the appellant aggrieved against the last line of Paragraph 5 of the order of the learned Single Judge, which mandates that a Patta shall be issued only in favour of the Trust alone and not in favour of individuals, namely, either the petitioner or any one in the family.

(2.) The learned Single Judge made it clear that it would include the appellant / writ petitioner or any one of his family members.

(3.) The learned counsel appearing for the appellant submitted that all the members of different branches are to be included along with the Trust name in the Patta.