M.Sathyanarayanan, J. - (1.) By consent, all these writ petitions are taken up for final disposal and disposed of by this common order, as the issue involved is one and the same.
(2.) The petitioner in W.P.No.25641 of 2017 claims to be a tenant of the premises bearing Door No.12/2, Kumarappa Maistry Street, Chennai-600 001, which is owned by the third respondent and he is occupation of the shop in Ground Floor and carrying on the business as a Dealer dealing with turmeric, chillies, coriander, garlic and tamarind for the past 5 years. The petitioner would further aver that to his shock and surprise, all of a sudden on 05.09.2017, the officials attached to the respondents 1 and 2 had visited the premises and informed the petitioner and other two tenants in the ground floor to vacate the premises in order to put them under Lock and Seal. The petitioner and other tenants requested the authorities to grant a week time and however, it was not considered by the officials of the respondents 1 and 2 and they locked and sealed the premises.
(3.) The petitioner in W.P.No.25642 of 2017 claims to be a tenant of the premises bearing Door No.12/2, Kumarappa Maistry Street, Chennai-600 001, which is owned by the third respondent and he is occupation of the shop in Ground Floor and carrying on the business as a Dealer dealing with cereals, pulses, spices and dry fruits for the past 20 years. The petitioner would further aver that to his shock and surprise, all of a sudden on 05.09.2017, the officials attached to the respondents 1 and 2 had visited the premises and informed the petitioner and other two tenants in the ground floor to vacate the premises in order to put them under Lock and Seal. The petitioner and other tenants requested the authorities to grant a week time and however, it was not considered by the officials of the respondents 1 and 2 and they locked and sealed the premises.;