SULAKSHNA DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD . Legality of order dated 05-01-2012 and 04-12-2012 is being questioned vide this petition.

(2.) BY order dated 05-01-2012 allotment of Government Quarter F-50/18, South T. T. Nagar, Bhopal, has been cancelled from 10-04-2007 being unauthorizedly occupied by the petitioner. Whereas, by order dated 04-12-2012 an Appeal preferred by the petitioner under section 9 of Lok Parisar Bedakhli Adhiniyam, 1974 has been rejected.

(3.) IN an appeal preferred by the petitioner, the Appellate Authority being apprised of the fact that the petitioner was granted extension for four months on normal rent by letter dated 06-08-2009 and further two month on market rate on 29-09-2009 and that from 10-10-2007 to 03-09-2008 rent of Rs. 28646/-was deposited on 01-03-2011 and since September 2008 the rent is being deduced from her monthly salary and that she has vacated the quarter on 03-11-2012, disposed of the Appeal.