COMMISSIONER, NAGERCOIL MUNICIPALITY Vs. K MURUGAN

JUDGEMENT

(1.) Challenging the order of interim injunction granted in W.M.P(MD)Nos.10685 and 10687 of 2018 in W.P(MD)Nos.11774 and 11775 of 2018, the third respondent, the Commissioner, Nagercoil Municipality, Nagercoil, has filed the above writ appeals.

(2.) The writ petitioners filed W.P(MD)Nos.11774 and 11775 , to issue a Writ of Mandamus, directing the third respondent therein to put lock and seal in respect of the Shop Nos.35 and 15 at Bethesda Complex, Nagercoil, till the disposal of SLP(D) Nos.12338, 12268 and other batch of SLP No.8785 etc., on the file of the Honourable Supreme Court of India.

(3.) In the said writ petitions, the writ petitioners have also filed petitions in W.M.P(MD)Nos.10685 and 10687 of 2018 seeking for interim injunction, restraining the third respondent from handing over the shops to any third person till the disposal of the S.L.Ps, pending disposal of the Writ petitions.