GOPAL KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present writ petition, the challenge is to the order dtd. 22/2/2019 (Annexure P-3) passed by the authorities exercising jurisdiction under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred as '2007 Act') vide which a direction has been given directing the petitioner to vacate the premises in question which belongs to the respondent No.3-senior citizen.

(2.) Learned counsel for the petitioner submits that the property in question from where the eviction of the petitioner has been directed consists of three rooms, one kitchen, one bathroom and three shops.

(3.) Learned counsel for the petitioner further submits that the impugned order passed by the authorities exercising jurisdiction under 2007 Act is incorrect as the respondent No.3-senior citizen is not residing in Ambala where the property in question is situated and therefore, eviction order should not have been passed by the authorities concerned.