MOHD FAIZ Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Standing Counsel and perused the records. In both these writ petition, common question with regard to social problems being faced by the citizens of this democratic country, is involved. Hence, with the consent of learned counsel for the parties, both these petitions are being heard and disposed of by this common judgment. Writ Petition No. 9162:

(2.) By means of this writ petition petitioner, Mohd. Faiz, a minor aged about 18 years, has approached this Court under Article 226 of the Constitution, being aggrieved with the action of his parents in not providing required assistance by discharging their parental duties.

(3.) According to learned counsel for the petitioner, father of the petitioner-respondent No. 3, has married to another lady. Similarly, the petitioner's mother has also married another person leaving their children without any guardianship. Submission is that petitioner's father is disposing of the parental Bhumidhari property which the family had inherited from their ancestors leaving no land for the petitioner.