VAISHALI ABHISHEK MEHTA Vs. HONBLE SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) This Writ Petition is filed under Article 227 of the Constitution of India by Petitioners who are daughter-in-law and son of Respondent Nos.2 and 3. The challenge in this Writ Petition is to the order dtd. 23/10/2023 passed under Sec. 5(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ( for short "the Senior Citizens Act"). FACTS

(3.) As Respondent Nos.2 and 3 were not represented by any Advocate in the present proceedings, this Court appointed Advocate Mr. Sarthak Diwan as Amicus Curiae to assist this Court in disposing of this matter. SUBMISSIONS :