SYAMALA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The limited prayer in this writ petition is to issue a direction to the 2nd respondent to implement Ext.P1 order passed by the 1st respondent and also to issue a direction to the 3rd respondent to vacate the house owned by the petitioner and to give physical possession of the said house to the petitioner.

(2.) According to the petitioner, who is a senior citizen and the mother of respondents 3 to 5, pursuant to an application filed by her before the Maintenance Tribunal, Ext.P1 order was passed by the 1st respondent. But in spite of the said order, 2nd respondent is not implementing Ext.P1 under the influence of the husband of the 3 rd respondent.

(3.) The learned Government Pleader entered appearance for respondents 1 and 2.