G.RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 16/6/2022 passed by the Assistant Commissioner, Bangalore South Sub-Division exercising his jurisdiction as Chairman of the Maintenance and Welfare of Parents and Senior Citizens Tribunal ('the Tribunal' for short) and has sought a mandamus to dismiss the petition filed by the 2nd respondent before the Assistant Commissioner, as a consequence thereon.

(2.) Heard Sri D.R. Ravishankar, learned senior counsel appearing for the petitioner, Sri B.N. Jagadeesha, learned State Public Prosecutor for respondent No.1 and Sri K. Srinivasa, learned counsel appearing for respondent No.2.

(3.) Facts, in brief, germane are as follows:-