LAWS(APH)-2019-8-63

SK CHAMANBI Vs. STATE OF AP

Decided On August 28, 2019
Sk Chamanbi Appellant
V/S
State Of Ap Respondents

JUDGEMENT

(1.) The petitioner in WP.no.3662 of 2019 is the mother of the petitioner in WP.no.7465 of 2019.

(2.) The subject matter in WP.no.3662 of 2019 is the order, dated 17.09.2018, in OP.No.14 of 2018, of the learned Presiding Officer of the Maintenance Tribunal under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

(3.) The subject matter in WP.no.7465 of 2019 is the notice, dated 12.06.2019, issued by the Tahasildar, Narsaraopet, pursuant to the afore-stated order.