HUKMARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has laid challenge to the order dtd. 30/5/2019, passed by the learned District Magistrate cum Appellate Tribunal, Hanumangarh (hereinafter referred to as the 'Appellate Tribunal') constituted under Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as the 'Act of 2007') whereby the appeal filed by petitioner's wife-Gauran Devi (respondent No. 6 herein) has been allowed.

(2.) The facts in brief relevant for the present purposes are that the petitioner being a Senior Citizen filed two applications under Ss. 5 and 21 of the Act of 2007, one for claiming maintenance from his two sons and another for recovery of possession of the agriculture land belonging to him.

(3.) The Sub Divisional Magistrate, Hanumangarh allowed the petitioner's application(s) by way of the order dtd. 11/10/2018 and directed the Tehsildar to hand over vacant possession of 2.656 hectare or 10.10 bigha of agriculture land (Khata No. 80/67) to the petitioner. The operative portion of the order dtd. 11/10/2018 reads thus :