AMIT KUMAR Vs. KIRAN SHARMA

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition challenges order dated 18th August, 2020 passed by the ld. Additional District Magistrate (hereinafter, "ADM") under The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter, "Act").

(3.) Ld. counsel for the Respondents relies upon the judgment of the Punjab & Haryana High Court in Paramjit Kumar Saroya v. The Union of India & Anr.,2014 SCCOnLineP&H 10864 as also the recent order of a ld. Single Judge of this Court in Naveen Kumar v. GNCTD & Ors. [W.P.(C) 1337/2020, decided on 5th February, 2020] to argue that the Petitioner has an alternative remedy to approach the Tribunal.