B. Amit Sthalekar, J. - (1.) Heard Shri Pawan Kumar Singh, learned counsel for the petitioner and Shri Ajay Kumar Patel holding brief of Shri Adarsh Bhusan, learned counsel for the respondents.
(2.) The petitioner is seeking quashing of the notice dated 10.04.2018 directing her to vacate the government quarter No.33/11 K.V. Vidhyut Upkendra, Hafizpur, District Azamgarh.
(3.) The shocking facts of the case are that the husband of the petitioner retired from service on 31.01.2006 and since then the family of the petitioner is continuing to occupy the official government quarter. The petitioner has not been able to show what is her right to continue to hold government quarter unauthorisedly for 12 years for which she shall be liable to pay normal rent, penal rent and damage rent, as the case may be, as per rate prescribed in the Rules.;