S. SUBHASHINI Vs. COMMISSIONER

JUDGEMENT

(1.) Two writ petitioners in the captioned two 'Writ Petitions' {hereinafter 'WP' in singular and 'WPs' in plural for the sake of brevity} are spouses.

(2.) Captioned WPs have been filed with certiorari prayers assailing an 'order dtd. 27/1/2025 bearing reference No.11243/2021/H2(E) made by R1 [The Commissioner, Coimbatore City Municipal Corporation, Coimbatore - 641 001]' {hereinafter 'impugned order' for the sake of brevity, convenience and clarity}. The impugned order has been made under proviso to Sec. 128(1)(b) of 'The Tamil Nadu Urban Local Bodies Act, 1998 (Act 9 of 1999)' (hereinafter 'TNULB Act' for the sake of convenience and clarity).

(3.) The subject matter of the captioned two main WPs is a 'piece of land in Uppilipalayam Village, Coimbatore South Taluk, Coimbatore District' {hereinafter 'said land' for the sake of brevity, convenience and clarity} purchased by writ petitioners vide two sale deeds, one sale deed dtd. 16/4/2010 (Document No.3115 of 2010) and another sale deed dtd. 26/8/2011 (Document No.8394 of 2011), both on the file of Singanallur Sub-Registrar's Office. In one sale deed, both writ petitioners are purchasers and in another sale deed one of the spouses is purchaser. One sale deed pertains to 6400 sq.ft and another sale deed pertains to 3200 sq.ft totalling 9600 sq.ft.