INDRAPALSINGH UMRAOSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India seeking the following reliefs:

(2.) The petitioner herein has challenged the order dtd. 12/9/2018 passed by the respondent No.2 Collector, Ahmedabad in HB/Maintenance/Appeal/ Hukum/ Case No. 9 of 2018, whereby, the order dtd. 27/12/2017 passed by the respondent No.3 - President, Maintenance Tribunal and Sub Divisional Magistrate, Ahmedabad, was partly allowed in Parents Appeal No. 33 of 2017 under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

(3.) The brief facts leading to the filing of the present petition reads thus: