D.INDIRANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Senthilkumar Ramamoorthy, J 1. The petitioner is a senior citizen and seeks legal action in terms of Rules 20 and 21 of the Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009.

(2.) The petitioner states that her late husband purchased a vacant site on 16/4/1979 and constructed a residential house thereon. After his death, the petitioner and her three children inherited such property. The petitioner executed a release deed dtd. 11/5/2016 in respect of her 1/4th share in such property on the understanding that her three children would look after her and take care of her needs. However, it is stated that the fourth respondent has harassed the petitioner and insisted that she should vacate the residential house. In such circumstances, the petitioner lodged a complaint before the third respondent, but it is stated that appropriate action has not been taken on the petitioner's complaint. https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.13906 of 2021

(3.) Mr.P.Subbaraj, learned counsel for the State, accepts notice on behalf of the respondents 1 to 3.