SATULA DEVI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition relates to guardianship which was sought in respect of a senior citizen who is referred to, since inception, as Mr. DMP, who was a Member of Parliament and was diagnosed with "fronto-temporal dementia'. The guardianship sought by the Petitioner/Mrs. Satula Devi (hereinafter "Mrs. SD") - i.e., Mr. DMP's wife, was vehemently contested by other family members of Mr. DMP and the petition was heard by this Court from time to time. Mrs. SD was supported by her two sons - Respondent No.4/Mr. Rajiv Sharma (hereinafter "Mr. RS"), Respondent No.3/Mr. Ranjit Sharma (hereinafter "Mr. RJS") and their respective families. However, Respondent No.5/Ms. Uma Devi (hereinafter "Ms. UD"), who was Mr. DMP's companion, Intervener/Mr. Umesh Sharma (hereinafter "Mr. US")- Mr. DMP's brother, and Respondent No.6/Mrs. Kanchana Rai (hereinafter "Mrs. KR"), - Mr. DMP's daughter-in-law whose husband was the deceased third son of Mr. DMP, and her sons were opposing the present writ petition.

(2.) The present writ petition was disposed of vide judgment dtd. 29/10/2021, whereby Justice (Retd.) Rajiv Sahai Endlaw was appointed as the Supervising Guardian along with a Guardianship Committee to take care of Mr. DMP and his financial affairs. Subsequently, on 6/1/2022, this Court was informed of Mr. DMP's demise on 27/12/2021. Various disputes between the family members had also been cited on the said date and there were allegations of utilization of Mr. DMP's assets by the contesting Respondents. Accordingly, vide order dtd. 6/1/2022, Justice (Retd.) Rajiv Sahai Endlaw was appointed as the Sole Guardian of Mr. DMP and the Guardianship Committee was disbanded. Various directions were issued vide the said order. The same are as under:

(3.) The present application being CM APPL. 697/2022, had been filed alleging various violations of the directions issued by the ld. (then) Supervising Guardian and a reply had been directed to be filed by this Court vide order dtd. 6/1/2022. However, today it is submitted by all the parties that the following proceedings have been filed and are pending between the parties: