ANURADHA AGARWAL Vs. SHIV SHANKAR AGARWAL

JUDGEMENT

(1.) Mr. Prabal Mukherjee, learned Senior Counsel, appears for the appellant. The appellant is the wife of the respondent no.2 in this appeal and the daughter-in-law of the respondent no.1 to in this appeal. The respondent no.1 in this appeal is the writ petitioner before the Hon 'ble Single Bench.

(2.) Mr. Mukherjee is aggrieved by the order dated 14th July, 2021 in the writ petition being W.P.O. No. 246 of 2021. The Hon 'ble Single Bench, inter alia, noticing the fact that the writ petitioner/respondent no.1 to this appeal is the exclusive owner of the flat in which the appellant has been residing with her husband/the respondent no.2, has complained of ill-treatment at the hands of the appellant. It has been also noticed that the respondent no.1, being a senior citizen, is entitled to enjoy peaceful residence in his own house and the status of the appellant as well as the respondent no.2 are not better than licencees.

(3.) In the above view of the matter, the Hon 'ble Single Bench has directed the local police station to ensure that the appellant and the respondent no.2, i.e. respectively the daughter-in-law and her husband, are escorted out of the said flat and shall not enter into the said flat without the written consent of the respondent no.1.