RAJU Vs. SABIR HUSSAIN

JUDGEMENT

(1.) The present petition challenges order dated 7 th October, 2020 passed by the District Magistrate, North-East Delhi, by which the Petitioners have been evicted from property bearing No. 833, Gali No. 8, Old Mustafabad, Dlehi -110094 (hereinafter, suit property?), as well as interim order dated 21st December, 2020, by which the application for interim relief has been rejected by the Divisional Commissioner.

(2.) The brief background is that the Petitioners are the son and daughterin-law of the Respondent. The Respondent filed an eviction petition before the District Magistrate under the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules (Amendment) Rules, 2016. Vide order dated 7th October, 2020, the ld. District Magistrate observed that this was a case of illtreatment and misbehaviour with the Respondent by the Petitioners and accordingly, directed the Petitioners to vacate the suit property within 30 days. The operative portion of the order reads as under:-

(3.) The Petitioners filed an appeal challenging this order before the Divisional Commissioner and also sought interim relief. Vide the impugned order dated 21st December, 2020, the prayer for interim relief has been rejected. The operative portion of the order reads as under:-