LATHIKA SASI Vs. COMMISSIONER

JUDGEMENT

(1.) This Writ Petition has been filed to forbear the First and Second Respondents from evicting the petitioners from the shop No. 1 and 2, M.S. Nagar, Waltax Road, Chennai.

(2.) The Second and Third Respondents have filed Counter Affidavit dated 31.10.2019, in which it has been stated as follows:-

(3.) Having regard to the aforesaid cogent reasons assigned by the Second Respondent opposing the claim of the Petitioner in this Writ Petition, it would be useful to refer to the dictum laid down by the Hon'ble Supreme Court of India in Director of Settlements, A.P. -vs- M.R. Apparao [(2002) 4 SCC 638], in which it has been held as follows:-