JAGABANDHU ROUT Vs. SURESH KUMAR ROUT

JUDGEMENT

(1.) Since the same order passed by the Collector, Cuttack is impugned in both the Writ Petitions, both were heard together and are being disposed of by this common judgment.

(2.) This a dispute between the parents on one hand and their son on the other. W.P.(C) No.1519/2024 has been preferred by the parents while the other Writ Petition (W.P.(C) No.31945/2024) has been preferred by their eldest son questioning the correctness of order dtd.27/9/2023 passed by the Collector, Cuttack in Maintenance(A) No.39/2022. Case of the parents:

(3.) They claim that their elder son has not been coming to their house nor taking care of them since the past four years and is residing at Angul with his wife. The parents are unable to take care of themselves. As such, they filed a case being Maintenance Case No.9/2023 before the Sub-Collector, Cuttack under Ss. 4 and 5 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short "2007 Act").