NIRMALA Vs. SHOBHA

JUDGEMENT

(1.) The petitioners have filed this petition being aggrieved by the order dtd. 26/5/2025 passed by Sub-Divisional Officer (Revenue) under Rule 19 of the Rules made under Maintenance and Welfare of Parents and Senior Citizen Act, 2007.

(2.) It is the case of the petitioners that the impugned order has been passed without hearing the petitioners in complete violation of principles of natural justice. He further submits that the order is without jurisdiction for the reason that no relation between the petitioners and respondent established before the authority.

(3.) Be that as it may, there is an appeal provided under Sec. 16 of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 against the order passed by the Tribunal. As such in view of the availability of alternative remedy this Court is not inclined to entertain this petition.