DINESH @ DINESH KUMAR Vs. DISTRICT MAGISTRATE, YAMUNA NAGAR

JUDGEMENT

(1.) Challenge in the instant petition is to the order dated 09.01.2019 (Annexure P-4) passed by the District Magistrate, Yamuna Nagar and in terms of which the petitioners have been directed to vacate the premises in question i.e.House No.248, Vijay Colony, Yamuna Nagar, Tehsil Jagadhri, District Yamuna Nagar.

(2.) Petitioners herein are the grandson and grand daughter-in-law of respondent No.4-Naranjan Singh.

(3.) An application was moved by respondent No.4 under Section 22/23 of Maintenance and Welfare of Paretns and Senior Citizen Act, 2007 (hereinafter to be referred to as 'the Act') seeking eviction of his son Surinder Kumar as also grandson Dinesh and grand daughter-in-law Sonia @ Sonia Devi wife of Dinesh, from the premises in question. Vide impugned order dated 09.01.2019 (Annexure P-4) the application has been allowed and directions have been issued to vacate the premises owned by respondent No.4 within a period of 30 days from the date of passing of the