GYANWATI DARBAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE issue that arises for our consideration in this appeal is whether the appellant herein is entitled to retain possession of the government accommodation allotted in the name of her late husband as freedom fighter, in perpetuity i. e. till her death.

(2.) THE appellant, who was stated to be of 77 years of age in the year 2002 when the writ petition was filed, is widow of the freedom fighter late Shri B. S. Darbar.

(3.) IN 1984, Government formulated a policy for allotment of general pool quarters to freedom fighters. In terms of the said policy the husband of the appellant late Shri B. S. Darbar was allotted a general pool Government accommodation bearing house No. 23/211, Lodhi Colony, New Delhi. The allotment letter clearly stipulates that the allotment was purely on ad hoc basis and the allottee was liable to vacate the property when it was no longer required by him. The allotment letter also stipulates that the allotment was purely temporary and liable to be revoked by giving one month's notice.