M.P.Singh, J. - (1.) IT is really a very unfortunate case where a poor widow has been dispossessed from her house in a most illegal manner by a very high police officer. These are two connected writ petitions filed by the landlady. Points raised are practically common.
(2.) THE main relief sought by the petitioner is for the restoration of possession of her house from where she has been dispossessed in the night of 5.12.1983. The disputed house is C -1001, Sector -B, Mahanagar, Lucknow. The petitioner's husband was a Captain in the Indian Army. While he was serving the nation away from Lucknow, the house was let out to one Ashok Jaipuri. He was a medical representative in a Pharmaceutical concern. On his transfer from Lucknow to Srinagar, he did not deliver the possession to the petitioner but inducted one Vishwanath Bose, as an unauthorised occupant. This resulted in declaration of vacancy on 4.5.1983.
(3.) HOWEVER , on 15.10.1983, Vishwanath Bose handed over the possession of the house to the petitioner. Since then she remained in possession.;