ANJALI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed seeking direction to the Respondents to permit the retention of premises bearing no. D-2/56, Shah Jahan Road, New Delhi, 110003 (hereinafter 'subject premises') by the Petitioner and restoration of electricity connection. The Petitioner further seeks directions to the Respondents restraining them from disconnecting basic amenities like gas, water etc. to the subject premises. The PetitionerMrs. Anjali Singh is the wife of Respondent No.5 - Mr. Vijay Singh who is stated to be a Commandant in BSF. The Petitioner is in the occupation of the subject premises allotted to her husband. The Petitioner has a specially abled child, who is studying in Sanskriti School, Chanakyapuri, New Delhi.

(3.) The Petitioner and Respondent No.5, the husband, have matrimonial discord. Proceedings are stated to be pending between the parties in the Family Court. Respondent No.5 was transferred out, initially, to Srinagar and thereafter to another location. In the meantime, Respondent No.5 has surrendered the subject premises and Respondent No.2 has disconnected the supply of electricity to the premises. The prayer in the writ petition is seeking direction to the NDMC for restoration of the electricity and the Directorate of Estate to not to take any coercive action for evicting the Petitioner and her family till the exams of the Petitioner's son is over.