AYYUB HASSAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Petitioner wants to be legally declared the guardian of his brother (Mr. Amjad) and sister (Ms. Raheesa) who are children of their parents (late Mohd. Idris and late Akhtari Begum).

(3.) The reason for seeking guardianship is that Mr. Amjad and Ms. Raheesa are the real brother and sister of petitioner who are suffering from 'severe intellectual disability' and certificate to that effect has been annexed as Annexure No.4 to the petition whereby it is depicted that both Mr. Amjad and Ms. Raheesa are disabled to the extent of 90%.