ANANDA GOWDA Vs. NAGAMMA

JUDGEMENT

(1.) The appellant before this Court has filed this writ appeal being aggrieved by the order dtd. 19/11/2020 passed in WP.No.10398/2020 [Ananda Gowda vs. Smt.Nagamma and one another].

(2.) The facts of the case reveal that the present appellant has approached the learned Single Judge earlier also, by filing a writ petition i.e. WP.No.36144/2017 and the learned Single Judge has passed an order on 25/1/2019, which reads as under:

(3.) The learned Single Judge has directed the Assistant Commissioner to pass necessary orders as directed by this Court after granting an opportunity of hearing to all the necessary parties before proceeding further with the matter. The case was relating to a dispute under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007. Learned Assistant Commissioner has not passed any order and a second petition was preferred claiming the same relief. The learned Single Judge by an order dtd. 19/11/2020 passed in WP.No.10398/2020 has passed the following order: