VIDYAWATI Vs. STATE OF M P AND OTHERS

JUDGEMENT

(1.) The petitioner, a widow of Constable Moti Lal filed this petition under Article 226 of the Constitution of India. The petitioner's husband Moti Lal working in Special Armed Force died in an attack by Naxelites in Langi District Balaghat on 16 th July, 1991. The petitioner preferred her claims arising out of sad and sudden demise of her husband.

(2.) The learned counsel for the petitioner submits that during the pendency of the petition, various reliefs have already been granted and she confines her relief as under:-

(3.) The learned counsel for the petitioner, by placing reliance on Annexure P-9 dated 23.10.1991, submits that accommodations are provided to various dependents of police employees in various Housing Boards/Development Authorities.