PALAK MAHARSHI PATEL Vs. COLLECTOR

JUDGEMENT

(1.) By way of present writ-application filed under Article 226 of the Constitution of India the writ-applicant herein is aggrieved by the order dtd. 7/4/2021 passed by the learned District Collector, Ahmedabad in Appeal No.ECB/MPA/APPEAL/ 11/2020 by which the appeal preferred by the writ-applicant herein came to be rejected and the order dtd. 27/12/2019 passed in Application No.MAG/MAINTENANCE/SR NO./15/2019 by the City Deputy Collector, Ahmedabad came to be confirmed.

(2.) The writ-applicant herein approached the City Deputy Collector, Ahmedabad by preferring Application No.MAG/MAINTENANCE/SR NO./15/2019 under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 on 24/5/2019. The prayers as prayed for read thus :-

(3.) The respondent No.2 allowed the said application by order dtd. 27/12/2019 which reads thus :-