PARITOSH MANMOHAN KHANVILKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed invoking the doctrine of parens patriae whereby petitioner no.1 and petitioner no.2, who are the son and daughter of "Smt. Madhura Manmohan Khanvilkar" age 78 years, are before the Court praying that petitioner no.2 Rajlaxmi, daughter of Smt. Madhura be appointed as a guardian of her mother who is stated to be suffering from dementia and severe degree of cognitive impairment.

(2.) Considering such plea as urged on behalf of the petitioners, by an order dtd. 19/3/2025 passed on the present proceedings, this Court requested the Dean of Byramjee Jeejeebhoy (B.J.) Medical College and Sassoon General Hospital, Pune to appoint a Medical Board consisting of experts who would visit the residence of petitioner no.2 where Smt. Madhura Khanvilkar resides so as to examine her and make a report of her medical condition to the Court, to be forwarded to the learned Assistant Government Pleader. Accordingly, a Medical Board was constituted by the Dean of B.J. Medical College. A report of the Medical Board was forwarded by the Dean along with his covering letter dtd. 5/4/2025 which was placed on record of this Court. Summary and impressions of 'Department of Clinical Psychology' read thus:-

(3.) The report of the Medical Board as constituted by the Dean of Sassoon General Hospital, Pune dtd. 5/4/2025 records the following observations on the medical condition of "Smt. Madhura Manmohan Khanvilkar":-