SHAJAHAN Vs. COMMISSIONER, CORPORATION OF COIMBATORE

JUDGEMENT

(1.) The petitioners have come up with these Writ Petitions for issuance of Writs of Mandamus to direct the first respondent to de-lock and de-seal the business premises of the petitioners' shops in State Bank Road (Near Lanka Corner) Coimbatore - 641 018.

(2.) According to the petitioners, the property in question originally belonged to one V.B.Rangaraj, V.B.Devarjan, V.B.Selvaraj and V.B.Padmanabha, who are the sons of V.Balasamy Naidu., and they became tenants, about 3 to 4 decades ago and they have been paying the rent regularly. A suit in O.S.No.496 of 2014, instituted by one of the co-owners of the property for partition is still pending.

(3.) The petitioner would allege that in the year 2000, three brothers out of four, had alienated their shares to the private respondents. Thereafter, they started demanding enhanced rent, so there was exchange of notice in the year 201 Further there was a threat of dispossession, hence Civil Suits have been filed by the tenants seeking permanent injunction restraining the landlords from dispossessing the tenants, except by following the due process of law. The landlords instead of approaching the Rent Controller, has now sought the help of Corporation to evict them indirectly by sealing the premises. Accordingly, the first respondent had placed the premises under lock and seal on 28.02018. Hence, they are before this Court with these Writ Petitions.