KARIM NAWAZ ALLADIN Vs. MANIZA JUMABHOY

JUDGEMENT

(1.) The appellant (respondent No.4 in the writ petition) has filed the present writ appeal challenging the order dated 29.06.2020, passed by a learned Single Judge, in W.P.No.8619 of 2020, wherein the respondent No.1-petitioner prayed for a direction to the official respondents therein to act upon the complaints lodged by her, dated 06.04.2020 and 05.06.2020, thereby ensuring the life and liberty of her old aunt, Mrs. Fareeda Alladin, residing at H.NO.8-2-584, Road No.9, Banjara Hills, Hyderabad, is properly taken care of, and to take steps to restore regular water supply and other necessities which have been disconnected by the appellant-respondent No.4. A consequential direction was also sought to the appellant-respondent No.4 and his wife not to disturb or change the premises by making unauthorised construction, so as to create hindrance to the peaceful living of the aged aunt of the respondent No.1-petitioner.

(2.) By the impugned order, the learned Single Judge directed the Commissioner of Police, Hyderabad, the respondent No.3 herein, who is the competent authority under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ("the Act", for short), to look into the said complaints lodged by the respondent No.1- petitioner; to ensure protection to her life by taking necessary action by considering the said representations in accordance with the provisions of the Act and the Rules made thereunder, and by extending necessary protection, if found necessary.

(3.) On 20.07.2020, when the appeal has been taken up for hearing, Mr. Prabhakar Sripada, the learned counsel for the appellant, submitted that the appellant is looking after Mrs. Fareeda Alladin, who is suffering from advanced multiple sclerosis, and other ailments, and that she has availability and clear access to a bathroom, and potable water. However, Mr. Sunil B Ganu, the learned counsel for the respondent No.1-petitioner, submitted that despite the order of the learned Single Judge, dated 29.06.2020, the bathroom being used by the aunt had been demolished. Therefore, this Court appointed Mr. V. Raghunath, the learned counsel, as a Commissioner, and directed him to submit a report with regard to the living conditions, availability of food, availability of medical help, or treatment, availability of bathroom and availability of drinking water to Mrs. Fareeda Alladin and to record the statements of Mrs. Fareeda Alladin and her nurse, Ms. Maria.