TAMILSELVAN Vs. COLLECTOR

JUDGEMENT

(1.) THE petitioner is residing at No.2/12, N.G.O. Colony, Sirperumbudur Town and Taluk, Kancheepruam District. The house at No.2/12, N.G.O. Colony, referred to above, belongs to his father. He was residing with his father viz., Thanthoni, his mother viz., Mariammal, his younger brother viz., Manivannan and his younger sister viz., Uma Maheswari.

(2.) THE ration Card issued by the third respondent for the joint family for the period 2005-2009 bears five members, viz., Thanthoni, Mariammal, Tamilselvan (petitioner), Manivannan and Uma Maheswari.

(3.) WITHOUT deleting the petitioner's name in the joint family ration card and giving a separate ration card to him by including his wife and his two children, the second respondent passed the impugned order dated 19.01.2012.