SHEETAL DEVANG SHAH Vs. PRESIDING OFFICER OF THE MAINTENANCE AND ) WELFARE OF PARENTS AND SENIOR CITIZENS

JUDGEMENT

(1.) This Bench has been specially constituted to hear the petitioner 's aforesaid petition and other petitions, by the Hon 'ble Chief Justice. Both the members of this Bench preside over their respective Benches and have to disturb their regular boards, to assemble only for these matters.

(2.) During the pendency of this petition, the Division Bench of this Court (Coram: S. C. Dharmadhikari and G. S. Patel, JJ.), by order dated 18. 09.2019, directed thus,

(3.) Background facts leading to the filing of this petition are as under:-