LAWS(DLH)-2022-2-255

KANCHANA RAI Vs. RAJYA SABHA SECRETARIAT

Decided On February 22, 2022
Kanchana Rai Appellant
V/S
RAJYA SABHA SECRETARIAT Respondents

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner inter alia seeks setting aside of letter dtd. 16/2/2022, issued by respondent No.1, Rajya Sabha Secretariat to the New Delhi Municipal Council (NDMC), directing the NDMC to disconnect electricity and water supply at Bungalow No.4, Safdarjung Lane, New Delhi. Petitioner also seeks a direction to the respondents not to take coercive steps against the petitioner and her family members residing at Bungalow No.4, Safdarjung Lane, New Delhi.

(3.) Late Dr. Mahendra Prasad, a seven-time Member of Parliament, was allotted the said accommodation. Dr. Mahendra Prasad passed away on 27/12/2021, while holding the office of Member of Parliament, Rajya Sabha.