ABIDA KHAN Vs. PRESCRIBE AUTHORITY

JUDGEMENT

(1.) Maternal grandfather of the petitioners has filed an application under Sec. 5 (1) (a) and (b) of Maintenance and Welfare of Parents and Senior Citizens Act, 2007 before Prescribed Authority/S.D.M., Haldwani, District Nainital. Prescribed Authority has issued notice to the petitioners and according to the petitioners, they have filed their objection against said application.

(2.) By means of this writ petition, petitioners have sought the following relief:

(3.) It is admitted position that no order adverse to the interest of the petitioners has been passed as yet. Thus, in the humble opinion of this Court, any interference in the matter at this stage would be uncalled for.