Shabihul Hasnain, J. - (1.) Heard Sri Girdhari Lal Shukla, learned counsel for petitioner and learned Standing Counsel.
(2.) Petitioner has filed this petition against the order dated 27.4.2015, by which the petitioner has been required to forcefully evicted from the residence allotted to him by the Estate Department.
(3.) Petitioner has clearly admitted that he has been transferred and the order of vacating the house is absolutely right. He also does not deny that he wants to vacate the house. At the same time he has humbly prayed that there is a practical difficulty, which is personal in nature and that the same may kindly be considered by this Court.;