DULLI BISWAS Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

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

(2.) The Petitioner and her husband - Mr. Anil Biswas who are both senior citizens, have four children i.e., two sons and two daughters. All four children, along with their family members, are stated to be living in property bearing No.WE-30, Gali No.9, Mohan Garden, Pipal Road, Uttam Nagar, New Delhi (hereinafter, "subject property").

(3.) The Petitioner and her husband live on the ground floor with one daughter Ms. Anjali Biswas and a granddaughter. The first floor is occupied by the second daughter Ms. Ranjana Biswas and her family. The second floor and third floor was in the occupation of the two sons Mr. Ashok Biswas and Mr. Aseem Biswas and their families at the time of filing of the present writ petition. However, during the pendency of the petition, Aseem Biswas and his family is stated to have shifted out. There are various disputes that have arisen between the parties and complaints have been filed by the Petitioner and her husband against their children.