L.R. ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ON 24th July, 2013, this Court directed the respondent Nos. 1 to 3 to file their reply within a period of two weeks from that day showing cause as to why some persons were permitted to occupy the Govt. accommodation, even after their transfer/retirement and why discriminatory approach has been adopted in regard to other persons. Two weeks time has not been completed till date. Counsel for the petitioner Smt. Neetu Singh insisted that since application for extension of time to occupy the accommodation in question has been rejected, the writ petition may be heard finally. In such circumstances, the matter is being heard finally today itself. The respondent Nos. 1 to 3 are not required to file affidavit, as directed by this Court on 24.07.2013.

(2.) THIS petition has been filed for the following reliefs: -

(3.) BY way of instant petition, the petitioner has challenged the order dated 01.05.2013 by which the petitioner has been directed to deposit a sum of Rs. 96,100/ - as rent w.e.f. 01.04.2012 to 30.04.2013, as well as order dated 13.05.2013 by which the Executive Engineer, Project Division, Rishikesh requested the District Magistrate, Dehradun to recover the amount of Rs. 95,100/ - from the petitioner.