RAM KISHAN Vs. STATE

JUDGEMENT

(1.) PRESENT writ petition has been filed claiming the following relief:

(2.) IT is stated that daughter-in-law of petitioners i.e. wife of deceased son is living on the same floor with the petitioners. Petitioners who are both senior citizens want their daughter-in-law to vacate the premises.

(3.) POLICE has filed a status report which reads as under:-