KAMALAKANT MISHRA Vs. ADDITIONAL COLLECTOR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant is aggrieved by the judgment and final order of the High Court of Judicature at Bombay in W.P. No. 14585 of 2024 dtd. 25/4/2025 wherein the appeal of the respondent was allowed and the order passed by the Maintenance Tribunal dtd. 5/6/2024 and the Appellate Authority dtd. 11/9/2024 under the Maintenance and Welfare of Senior Citizens Act, 2007 [Hereinafter referred to as 'the Act'] directing to respondent to vacate the property was set aside.