KANAK BHUSHAN SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioners have preferred this petition against the order dated 28.5.2018 passed by Up Zila Adhikari, Sadar, District Farrukhabad as a Maintenance Officer under the provisions of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 (hereinafter referred to as the 'Act, 2007') directing the petitioners to vacate the house of their father within a period of one month.

(2.) Learned Standing Counsel submits that against the aforesaid order, the petitioner has a remedy of filing an appeal under Sec. 16 of the Act, 2007.

(3.) The order impugned is an order passed by the Tribunal has been created under Sec. 15 of the Act, 2007 creates an Appellate Tribunal. Sec. 16 provides for an appeal to the Appellate Tribunal by the Senior Citizen or a parent as the case may be who is aggrieved by the order of the Tribunal but this power has not been conferred upon any other person other than senior citizen or a parent.