ROHINI CHOPRA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner-Ms. Rohini Chopra has filed the present petition challenging the order of the District Magistrate (DM) dtd. 7/11/2022 and the subsequent corrigendum dtd. 17/11/2022.

(3.) By the impugned order, the Petitioner has been directed to shift to a rented accommodation within 30 days. However, it has been submitted by the ld. Counsel for the Petitioner that the detailed order is yet to be passed. She, further, submits that an appeal to the Divisional Commissioner has been filed by her in terms of Sec. 16 the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.