J ROBY Vs. DISTRICT COLLECTOR, KANYAKUMARI, KANYAKUMARI DISTRICT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to issue a Writ of Mandamus to direct the respondent Nos.1 and 2 to protect the petitioner and his property and consequently direct the respondents No.1 and 2 to ensure the life and property of the petitioner are protected and he is able to live with security and dignity as per Section 20 of Tamilnadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009.

(2.) Heard Mr.T.Lajapathi Roy, learned Counsel for the petitioner, Mr.M.Govindan, learned Special Government Pleader, appearing for the respondents 1 to 3.

(3.) At the time of hearing, the fourth respondent/son of the petitioner is present in Court.