NEERAJ JAISWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed by the petitioners under Article 226 of the Constitution of India seeking following relief:-

(2.) The petitioners are presently residing at Ahmedabad and the petitioner no.1/ Neeraj Jaiswal happens to be father of petitioner no.2/Tanvangi Jaiswal and petitioner no.3 Om Jaiswal, who are his daughter and son respectively. The petitioner no.1's /Neeraj Jaiswal wife Rashmi Jaiswal is in a vegetative state since August, 2020 on account of brain hemorrhage and she is bedridden.

(3.) The petitioner no.1/ Neeraj Jaiswal grievance is that he and his wife/ Rashmi Jaiswal had jointly purchased five properties at Indore, the description of which is given in Annexure P1, and the sale deeds of the same have also been filed on record as Annexure P-2, however, since all these properties are in their joint names, it is not possible for the petitioner no.1 to dispose of the same owing to the medical condition of his wife, although he is required to bear the medical and other expenses of his wife, who is in such state since August 2020, and also to take care of his children, the petitioners no.2 and 3.