RANI Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) Petition herein, inter alia, is for issuance of a writ in the nature of certiorari to set aside the impugned order dtd. 1/6/2021 (Annexure P-9) passed by respondent No.l whereby application filed by respondent No.2 under the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 (herein after referred to as 'the Act') was allowed and petitioner (herein) was directed to vacate the property of respondent No.2 within 30 days of the order passed.

(2.) I have heard learned counsel for the parties and gone through the case file.

(3.) Perusal of the record vis-a-vis Annexures particularly, Annexures P-1 (Ration Card), P-l-A (Aadhar Card) and P-4 (an earlier petition filed in this court by the respondent No.2) reflects that on her own volition, respondent No.2 has stated her age to be less than 58 years as on the date of instituting proceedings before the Maintenance Tribunal vide petition Annexure P-5, which is dtd. 4/9/2020.