UNION OF INDIA Vs. GULAM NABI AZAD

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated 7th March 1990, the effect of which is that the respondent No. I has been permitted to stay in the premises which had (originally been allotted to him by the Government upto 20th April 1990.

(2.) Brielly staled the facts are that the respondent No. 1 was a member of Lok Sabha and he had been allotted I, Rajaji Marg. New Delhi. He was also a member of the Council of Ministers in 1982 and, according to respondent No. 1, he was allotted category VIII house because of his long standing in the parliament and also in view of the fact that he had been appointed a member of Council of Ministers.

(3.) The 8th Lok Sabha, of which respondent No. 1 was a member, was dissolved on 27th November 1989. It is a common ground that under the Rules of allotment, the respondent No, 1 was entitled, as of right, to retain the premises in question for a period of one month thereafter. This period expired on 27th December 1989.