NAMASSIVAYANE Vs. DISTRICT COLLECTOR-CUM-APPELLATE AUTHORITY

JUDGEMENT

(1.) This writ petition has been filed by a super senior citizen, seeking a writ of certiorarified mandamus calling for, and quashing an order on the file of the District Collector-cum-Appellate Authority, dtd. 3/6/2019 passed by the Special Officer, Department of Revenue and Disaster Management, Puducherry holding that he is ineligible to claim protection under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (in short ..Welfare Act..).

(2.) I had on 4/3/2022 heard the parties in brief and had crystallised the issue arising in the writ petition as follows:

(3.) Pursuant thereto, a clarification has been obtained from the Government of India, Ministry of Home Affairs dtd. 17/3/2022. They rely on Sec. 7 B (1) of the Citizenship Act, 1955 (in short ..Citizenship Act..) and Notification issued in terms thereof, dtd. 4/3/2021. Specific reference is made to clause (5) of the aforesaid notification, the relevant portion of which is extracted below: