PALAK MAHARSHI PATEL Vs. COLLECTOR

JUDGEMENT

(1.) Heard Mr. Gaurang K. Patel, learned advocate for the petitioner and Mr. Rohan Shah, learned AGP for the respondent nos.1 and 2.

(2.) It is the case of the petitioner that the respondent no.3- original applicant being mother-in- law of the present petitioner had instituted the application being Maintenance Application no.15 of 2019 before the City Deputy Collector under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 on 24.05.2019 for the following reliefs:

(3.) The Maintenance Application preferred by the respondent no.3 was allowed by order dated 27.12.2019 granting the following reliefs: