Anjani Kumar, J. - (1.) Heard learned counsel for the petitioner and the learned standing counsel for the contesting respondents.
(2.) In view of the order which I propose to pass, it is not necessary to invite any counter-affidavit.
(3.) The petitioner, by means of this writ petition under Article 226 of the Constitution of India, has prayed for the following reliefs : (i) Issue writ, order or direction in the nature of mandamus commanding the Superintendent of Railway Police, Agra Cantt., Agra (respondent No. 1) not to interfere in the peaceful living of petitioner in House No. D-7, Railway Colony, Agra Cantt., Agra and further direct the respondent No. 1 to permit the petitioner for residing in the aforesaid house till the allotment of new residential house in District Police, Agra. (ii) Issue writ, order or direction in the nature of mandamus commanding the respondent No. 1 to not Initiate any legal or departmental proceeding against the petitioner for non-vacating the residential house No. D-7, Railway Colony, Agra Cantt., Agra. (iii) issue any other writ, order or direction which this Hon'ble Court may deem fit and proper on the facts and circumstances of the case ; (iv) Award cost on the petition to the petitioner.;