RUCHI SHARMA Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) By this petition preferred under Article 226 of the Constitution of India, the petitoner has prayed for the following reliefs:

(2.) Learned counsel for the petitioner submits that an application under Sec. 5 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 has been filed by respondent No.2 against the petitioner before respondent No.1, wherein the proceedings are being taken in a manner which is greatly prejudicing the petitioner. Respondent No.1 is not acting in any judicious manner and is not treating the proceedings to be proceedings under an enactment. He is passing orders in a very casual manner and with an intent to proceed against the petitioner. The applications being filed by the petitioner are also not being considered.

(3.) In the available facts of the case, respondent No.1 is directed to advert to the proceedings of the case and to ensure that he affords sufficient opportunity of hearing to the petitioner and carries out the proceedings strictly in accordance with law and by complying with the principles of natural justice so as to ensure that the parties are extended full justice in the matter. He shall go through the order sheets of the case and decide applications preferred by the petitioner if any of them have not been decided. He shall conclude proceedings by following the due process of law.