VIMAL DAGADU KATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned counsel appearing for parties, the Petition is taken up for hearing and final disposal.

(2.) By this Petition Petitioners have challenged order dtd. 30/10/2023 passed by the Maintenance and Welfare of Senior Citizen Tribunal (Tribunal) under Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (the Act) by which the Tribunal has directed Petitioners to handover possession of the premises to Respondent No.2.

(3.) I have heard Mr. Jagtap, the learned counsel appearing for the Petitioners, Mr. Chandanshiv, the learned counsel appearing for Respondent No.2 and Mr. Rayrikar, the learned AGP appearing for the Respondent Nos.1 and 3/State.