POOJA MEHTA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been heard through video conferencing.

(2.) This petition has been filed by the petitioner praying for the following relief:-

(3.) Admittedly, the petitioners have been staying at the property, being Sai Naman Asher Estate, Bandh Road, Gadaipur, Mehrauli, New Delhi-110030, since atleast the year 2013. By an order dated 18.09.2020, on an application filed by the respondent nos. 3 and 4 herein, under the provisions of The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as the 'Act') read with Rule 22(2) of the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 (hereinafter referred to as the 'Rules'), the District Magistrate (South) in Case no. 47/2019 titled Vijay Mehta and Anr. vs. Nanak Mehta and Anr. issued the following directions:-