BHUPENDRA KUMAR DHANKAR Vs. RAMESHWAR DHANKAR

JUDGEMENT

(1.) All the petitions are being heard and decided together for the reason that the nucleus of the issue is order dtd. 29/1/2021 passed by the Tribunal under the Maintenance and Welfare Of Parents and Senior Citizens Act, 2007 (hereinafter referred to as "the Act, 2007").

(2.) One petition WP(227) No.83 of 2021 is preferred by the son, daughter-in-law and grandson to quash the order dtd. 29/1/2021 and the other petitions WPC No.1163 and 3030 of 2021 are preferred by the senior citizens with a relief to implement the order dtd. 29/1/2021 with the State aid.

(3.) Learned counsel for the son, daughter-in-law and grandson would submit that the respondents father and mother are already receiving certain rental income and therefore no requirement would be there to get the premises vacated and it is on the false pretext the petitions have been filed before the Tribunal under the Act, 2007 and the orders which are passed cannot be implemented.