Tamil Nadu Estates Land Act, 1908 – Section – 3(13), 3(15) – Constitution of India, 1950 – Article – 136, 39(b) – Ryots – Whether the respondent-tenants are entitled to ryotwari patta or the ryotwari patta granted to the first respondent is in accordance with law –
(1996) 11 JT 499 : (1996) 9 SCALE 284 : (1997) 9 SCC 313 : (1996) 9 SCR 161 Supp SUPREME COURT OF INDIA STATE OF T.N. — Appellant Vs.…