(1.) Heard Mr. A.S.Baalaji, Learned Counsel for the Petitioner, Mr. K.Magesh, Learned Counsel for the First Respondent, Mr. K.Mayilsamy, Learned Counsel for the Second and Third Respondent and Mr. J.Ramesh, Learned Advocate Commissioner and perused the materials placed on record, apart from the pleadings of the parties.
(2.) The Petitioner, who is tenant of the Second and Third Respondents in respect of building situated at Ward No. 72, Door No. 952, Avinashi Road, Coimbatore - 641018 has filed this Writ Petition challenging the proceedings dtd. 25/10/2022 passed by the First Respondent in the exercise of powers under Sec. 327 and 344 of the Coimbatore City Municipal Corporation Act, 1981 (hereinafter referred to as 'the Act' for short).
(3.) At this juncture, it would be necessary to extract Ss. 327 and 344 of the Act, which read as follows:-