LT. COL. PYARA SINGH SARANG Vs. DISTT. MAGISTRATE

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted that the petitioner is more than 99 years of age, who has filed an application under Section 22 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 for seeking eviction of the unauthorized occupants. The said application is with the respondent and is fixed for 09.11.2017. His grievance is that his case is not making any headway as the respondent is not deciding the same despite the fact that he is more than 99 years of age.

(2.) After hearing learned counsel for the parties and taking into consideration the facts and circumstances much less the age of the complainant/petitioner, the present petition is hereby disposed of with a direction to the respondent, who is allegedly seized of the application made by the petitioner to try and decide the same on the date already fixed before him or by the end of this month.