NEENA KHANNA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present writ petition under Article 227 of the Constitution of India is filed for quashing of judgment and order dtd. 24/4/2019 passed by the Appellate Tribunal, Dehradun under the "Maintenance and Welfare of Parents and Senior Citizen Act, 2007", whereby the appeal filed by the Respondent no.2 was allowed and the order dtd. 5/1/2019 passed by the Prescribed Authority/S.D.M., Dehradun under Sec. 22 of the Act was set aside.

(2.) Admit the petition.

(3.) Heard final arguments of learned counsel for the parties and perused the material available on record.