- (1.) The petitioner is a Sub Inspector in Civil Police. He was allotted a government accommodation being Quarter No.B-11, Police Colony, Atarsuiya Compound, District Allahabad when he was posted at Allahabad. From the record, it transpires that the petitioner was transferred from Allahabad to Sitapur on 5.11.2013 and the accommodation of the petitioner was allotted to the respondent no.8 on 13.2.2014. The respondent no.8 had filed several representations before the Police Officers for taking possession of the said accommodation but no action was taken, whereupon, he preferred Writ Petition No.9900 of 2015 for a direction upon the respondents to take appropriate action. The said writ petition was disposed of on 16.2.2015 by issuing a direction upon the fourth respondent to consider the cause of the petitioner therein.
(2.) It appears that in compliance of the order of this Court dated 19.2.2015, the fourth respondent has passed the impugned order against the petitioner to vacate the premises in question within five days. Aggrieved by the said order, the petitioner has preferred this writ petition.
(3.) The experience reveals that several writ petitions have been filed in this Court for the similar relief. In the case in hand, for the same accommodation, two writ petitions have been filed, one by the allottee and another by the person, who is occupying the accommodation.;