- (1.) By means of Writ-C No.33040 of 2016, the petitioner has prayed for following reliefs:- "i) issue a writ, order or direction in the nature of certiorari quashing orders dated 26.05.2016 (Annexure 6), 27.06.2016 (Annexure-7) and recovery certificate dated 27.06.20126 (Annexure-8) issued by respondent no.3. ii) issue writ, order or direction in the nature of mandamus restraining the respondents from taking coercive action including eviction proceeding against the petitioner in pursuance of orders dated 26.5.16 (Annexure 6), 27.6.16 (Annexure 7) 27.6.16 (Annexure 8). iii) Issue writ order or direction in the nature of mandamus redeterming the rentals afresh after affording opporutnity of hearing to the petitioner within the time as specified by this Court."
(2.) By means of Writ-C No.33479 of 2016, the petitioner has prayed for following reliefs:- "(A) Issue a writ, order or direction in the nature of certiorari quashing the office memo in the form of direction dated 26.05.2016 issued by respondent no.4 and office memo dated 4.7.2016 in the form of recovery citation issued by respondent no.5 (Annexure no.4 and 5). (B) Issue a writ, order or direction in the nature of mandamus to the respondent no.5 to permit the petitioner to run her business there from and be further pleased not to initiate coercive method in pursuance thereof against her. (C) Issue a writ, order or direction in the nature of mandamus to the respondent no.4 suitably directing not to restrain the petitioner to carry on business there from and be further pleased to suitably direct to enhance rent reasonable in nature from Rs.1350/- per annum enabling her to meet both the ends of the day."
(3.) Since the controversy involved in both the writ petitions are similar, they are being decided by this common judgment.;