LAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the impugned order passed by the second respondent in Na. Ka. No. 1842/2019/E1, dated 30. 7. 2019, as illegal and consequently to direct the respondents to continue to pay the Old Age Widow Pension to the Petitioner till her lifetime along with arrears.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The Petitioner is a destitute widow challenging the impugned order passed by the second respondent in Na. Ka. No. 1842/2019/E1, dated 30. 7. 2019, which is withdrawal of the Old Age Widow Pension to the Petitioner.