SHUCHI GOEL Vs. SHASHI GOEL

JUDGEMENT

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

(2.) The present petition has been filed by the Petitioner-Ms. Shuchi Goel challenging the order dtd. 27/10/2022 passed by the Divisional Commissioner (hereinafter, 'DC'), Department of Revenue, GNCTD. Vide the said order, the DC dismissed the appeal against the eviction order passed by the District Magistrate (East) (hereinafter, 'the DM') dtd. 25/2/2021 under Rule 22(3)(4) of the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 (hereinafter, '2009 Rules'). The said order of the DM arose out of a petition bearing no. Eviction No. 218/2019 filed by Respondent No. 1-Smt. Shashi Goel who is the mother-in law of the Petitioner.

(3.) The DM directed the Petitioner to vacate the premises bearing House No. 261, Pocket-D, Mayur Vihar-II, New Delhi-110091 ('said premises') belonging to Respondent No. 1. Both the Petitioner and Respondent No. 1 reside in the said premises. Respondent No. 2- Mr. Vikram Goel- the husband of Petitioner and the son of Respondent No. 1, reside in a separate property in Gurgaon with their minor daughter.