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Judgment
Nooty Ramamohana Rao, J.—This writ petition is instituted by one P. Balasubramaniyan, resident of Kagithapuram Post, Karur District. He sought for a writ of Mandamus directing the Tahsildar, Manmangalam Taluk, Karur District, to furnish Community Certificate for his two sons, namely, Sri. B. Kanagasabapathy and Sri. B. Rathnasabapathy.
At pages 80 and 82 of the paper book, two applications filed by Sri. B. Kanagasabapathy and Sri. B. Rathnasabapathy, seeking grant of Community Certificate, are enclosed. It is, thus, clear that the Certificates were sought for by Sri. B. Kanagasabapathy and Sri. B. Rathnasabapathy, respectively. But however, they are not the petitioners in this writ petition. Incidentally, they might be the children of the present petitioner herein. The petitioner, therefore, cannot appear and sue in his name on their behalf. The petitioner should be the one, who has applied for Community Certificate, in his name. If we permit the petitioner - Sri. P. Balasubramaniyan, to appear as party-in-person and plead on behalf of his children, it would amount to practising the profession of law. Only an authorised practitioner of law, can appear and plead on behalf of some other individual. Hence, we are of the opinion that this writ petition is not maintainable and the objection raised by the Registry is upheld. Accordingly, W.P(MD)SR.No. 31508 of 2016 is rejected.