R.KARTHIK Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ Petition has been filed in the nature of a Certiorari calling for the records relating to an order dtd. 29/11/2022 in proceedings Na.Ka.No. 3832/2022/A1 passed by the second respondent, Revenue Divisional Officer, Sooramangalam Post, Salem District and quash the same.

(2.) The petitioner is the son of the third respondent. The mother of the petitioner had unfortunately died of cancer. The petitioner is the only son. The third respondent has nobody else to look after him.

(3.) In the affidavit filed in support of the Writ Petition, it had been stated that in the order impugned, the second respondent had stated that the petitioner should pay monthly maintenance of Rs.9,000.00 to the third respondent. It had also been stated that if the amount is not paid, necessary proceedings will be initiated under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act 2007. The petitioner further stated that the third respondent had worked in the Highways Department and after retirement, he is getting a monthly pension of Rs.11,000.00. Further, the third respondent had lodged a complaint as against the petitioner and the wife of the petitioner alleging that they had both taken away a sum of Rs.25,00,000.00 and also gold jewelery from the house of the third respondent and in this case FIR in Cr.No. 789 of 2022 had been filed by the Sulur Police Station.