A.C.SURESH BABU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed in the nature of Certiorari, to call for the records pertaining to the proceedings Na.Ka.1279/A1/2015 dated 16.10.2015, which confirmed the order of the second respondent in proceedings No.Mu.Mu.223/2014/A5 dated 30.01.2015 and quash the same.

(2.) Heard Mr.T.S.N.Prabhakaran, learned counsel appearing for the petitioner, Mr.N.Inbanathan, learned Additional Government Pleader appearing for the first, second and third respondents and Mr.M.Mimavanth, learned counsel appearing for the fourth respondent.

(3.) The entire writ petition surrounds the orders passed under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007. The object of the Act is as follows:-