POOJA SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Anupam Kulshreshtha, learned Amicus Curaie assisted by Shri Ashvanee Kumar Srivastav, learned counsel for the petitioner; Shri S.P. Singh, learned Additional Solicitor General of India assisted by Shri Paras Nath Rai, learned Senior Standing Counsel for Union of India, Shri Ambrish Shukla, learned Additional Chief Standing Counsel and Sri Fuzail Ahmad Ansari, learned Standing Counsel for the State respondents.

(2.) By means of present writ petition, the petitioner has prayed for following reliefs:-

(3.) The husband of the petitioner has purchased a piece of land through a registered sale deed dtd. 5/9/2011. After purchasing the land, his name has also been mutated in the revenue records. Unfortunately, the petitioner's husband, who had bought the land, met with an accident and sustained serious head injury. He is lying in a camatose state since then. The petitioner, who comes from a very average family, has been subjected to lot of medical expenses, which she is unable to pay. She has already incurred huge expenses in connection with the treatment. Having exhausted all financial resources, she is in despair, isolation and abandonment besides undergoing agony, stress on account of her husband lying in 'permanent vegetative state".