LAWS(P&H)-2015-11-172

MANMOHAN SINGH Vs. UNION TERRITORY, CHANDIGARH AND ORS.

Decided On November 02, 2015
MANMOHAN SINGH Appellant
V/S
Union Territory, Chandigarh and Ors. Respondents

JUDGEMENT

(1.) This is an avoidable and unfortunate litigation between father, son and daughter-in-law. Challenge in the instant writ petition is to order dated 22.12.2014 (Annexure P/6) passed by respondent No.2 District Magistrate, Chandigarh.

(2.) I had the occasion to deal with almost the identical dispute in Ashwinder Singh and another vs. Bhagwant Singh and another, 2014 3 RCR(Civ) 906. It would be apposite to reproduce relevant paragraphs:-

(3.) Over the years the law has become more complicated and more involved in the different areas of people's lives. Sometimes the law appears to be meddling and intrusive particularly in family disputes and private life. There has to be a balance between people's right to live and the right of the law to intervene on behalf of the society. The balance between the needs of society and people's individual rights applies to families too.