GOVIND LODHI Vs. STATE OF M.P.

JUDGEMENT

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

(2.) It is submitted by counsel for petitioner that Additional Collector, Narsinghpur by order dtd. 15/06/2023 passed in case No.1/Appeal/Year 2023-24 has affirmed with modification the order dtd. 09/03/2023 passed by SDO Gadarwara/ Tribunal in revenue case No.690/B-121/2022-23, by which the application filed by respondent No.4 / Smt. Hakki Bai under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (in short 'Act, 2007 ') has been allowed.

(3.) It is submitted by counsel for petitioner that Smt. Hakki Bai filed an application under Sec. 16 of Act, 2007 against the petitioner and her other sons. It was her contention that she had distributed the land to her sons by executing separate sale-deeds and her sons had promised that they would maintain her, but now they are not making payment of the same. Accordingly, by order dtd. 09/03/2023, SDO Gadarwara directed for payment of Rs.3,000.00 per month by each of her sons, in all Rs.12,000.00 per month