TABASSUM Vs. AMNA BEGUM

JUDGEMENT

(1.) The present writ petition impugns order dtd. 2/3/2022 whereby the Divisional Commissioner in exercise of its powers under Rule 22(3)(4) of the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, (Amendment) Rules, 2016, 'the Delhi Senior Citizens Rules' upheld the eviction of the Petitioners No. 1 to 4. The impugned order stems from order dtd. 13/8/2020, issued by the District Magistrate (North-East), permitting Respondent No. 1 to reclaim possession of her property bearing No. C-25/28, Gali No. 3, Rishi Kardam Marg, Chauhan Bangar, Seelampur, Delhi-110053, 'the subject property' through eviction of the Petitioners.

(2.) The present petition is filed by Ms. Tabassum (Petitioner No. 1) who is married to Mr. Aslam Parvez (Petitioner No. 4). Together, they have two children, who are Petitioners No. 2 and 3 in these proceedings.

(3.) Ms. Amna Begum (Respondent No. 1), an elderly senior citizen, is the mother of Mr. Aslam Parvez, Mr. Mohammad Shahid (Respondent No. 4) and Ms. Shabana (Respondent No. 2). Mr. Shahid is married to Ms. Naima (Respondent No. 5) while Ms. Shabana remains unmarried.