DIDAR SINGH Vs. GURDIP SINGH

JUDGEMENT

(1.) THE present appeal has been filed against the Order dated 18.02.2012 passed by the Additional District Judge, Rupnagar. Briefly the facts of the case are that the present appellant has filed an application under Sections 50, 52 read with Sections 53 and 54 of the Mental Health Act, 1987 before the Additional District Judge, Ropar for conducting medical examination of Lal Singh @ Lallu under the provisions of Mental Health Act, who is 105 years of age and is unable to manage his estate. The said application was dismissed. However, the present appeal has been filed to challenge the said impugned Order dated 18.02.2012 passed by the Additional District Judge, Rupnagar.

(2.) NOTICE of motion was issued on 05.03.2012. Thereafter, vide Order dated 31.07.2012, the following Order was passed :-

(3.) IN response to the Order passed by this Court on 26.11.2012, a status report has been filed by the State of Punjab, which is on record. As per status report, an enquiry was conducted and it has been mentioned therein that Lal Singh died due to natural death as he was 107 years of age. The statement of Nambardar of Village concerned was recorded who affirmed the factum of natural death. In view of the status report, the present petition has become infructuous. Dismissed as such.