GOMTI DEVI Vs. NATIONAL CAPITAL TERRITORY OF DELHI

JUDGEMENT

(1.) The present petition has been filed by the petitioner inter alia praying for the following reliefs:

(2.) The present petition has been filed by the petitioner alleging that pursuant to the order of eviction dated 05.03.2019, passed by the District Magistrate, (Central) Darya Ganj, New Delhi, in case No. 007/2018 titled Smt. Gomti Devi v. Smt. Nandini Sharma, under the maintenance and welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as the 'Act'), respondent No. 6 was ordered to be evicted from property bearing No. A-114, 2nd and 3rd Floor, Shastri Nagar, Delhi and hand over the vacant physical possession of the same to the petitioner within 30 days of receipt of the order. Paragraph 22 of the said order further directed as under:

(3.) In compliance with the above direction, the respondent No. 6 was evicted from the above property by the SHO, Police Station Sarai Rohilla and the Sub-Divisional Magistrate, Kotwalia on 05.04.2019. However, the articles belonging to the respondent No. 6 were not claimed by the respondent No. 6 and at own cost of the petitioner and on instructions of the SHO as also the bailiff, the said articles were sought to be delivered to the mother of the respondent No. 6. As she also refused to take delivery of those articles, the same have been put in a vehicle which is parked near the residence of the petitioner, burdening the petitioner with additional costs.