ISHAK Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Mr. Firdaus Ahmad, learned advocate holding brief of Mr. Akhilesh Kumar Singh appears on behalf of petitioner and submits, his client seeks direction upon respondent No. 2 to ensure his life and property as is said respondent's duty under Rule 21 of UP Maintenance and Welfare of Parents and Senior Citizens Rules, 2014 The Rules, 2014. On query he submits, his client wants to construct gate on his property but private respondent Nos. 2 to 5 are obstructing and holding out threats. His client is a senior citizen.

(2.) Mr. Gireesh Chandra Tiwari, learned advocate, Standing Counsel appears on behalf of State.

(3.) On observations made, Mr. Ahmad, in addition to referring to Rule 21 of the Rules 2014, as aforesaid, also relies on Ss. 20 and 21 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 The Act, 2007 to submit that the provisions come to aid of senior citizens, not only against children and relatives but also against any one who causes distress to them.