- (1.) Shri Ratnesh Chandra, learned counsel for petitioner and learned Additional Chief Standing Counsel for State.
(2.) This is a writ petition under Article 226 of the Constitution of India filed by the Indian National Trade Union Congress which is a Trade Union registered under the Trade Unions Act, 1926.
(3.) The petitioner claims that in 1996 an accommodation was allotted to it but subsequently that was changed to House No. 155 Vidhayak Niwas- 2, New Darul Safa, District- Lucknow, in 2014.;