GOPAL PRASAD SAHA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing Mode.

(2.) Heard Mr. Bahali, learned counsel for the petitioners and Mr. Samal, learned Additional Government Advocate.

(3.) According to Mr. Bahali, the petitioners are aggrieved by inaction of the authorities in not protecting them from the criminal activities of their son and daughter-in-law. In this context, he relies on Rule-20 of the Odisha Maintenance of Parents and Senior Citizens Rules, 2009, which reads as follows: