SUNITA MOTWANI Vs. AMITABH SINHA

JUDGEMENT

(1.) Smt.Sunita Motwani, petitioner Party-in-Person.

(2.) The writ petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner inter alia has prayed for the following directions: