CHITRA GAUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashish Kumar Pandey, learned counsel for petitioner as well as learned Standing Counsel for the respondents.

(2.) It has been submitted by learned counsel for petitioner that husband of the petitioner was allotted government accommodation and the petitioner is being sought to be vacate from the said premises.

(3.) It is noticed that the said premises were allotted in the name of husband of the petitioner.