BADAR ALAM KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Munuga Sateesh, learned counsel for the petitioners and learned Asst.Govt.Pleader for Revenue. Perused the record.

(2.) This writ petition is filed to appoint the petitioner No.1 namely Badar Alam Khan, S/o Mohmood Alam Khan, as the guardian of his Comatose state mother Mrs.Najma Alam Khan @Najma Ansari @ Najeema Ansari to protect her interest, administer her company affairs, company accounts, investments and company shares etc., and also in the event of necessity to sell the immovable property standing in the name of his Comatose state mother and to use the said proceeds towards her medical treatment and family expenses.

(3.) Mother of the petitioner Nos.1, 3 and 4 and wife of petitioner No.2 i.e. Mrs.Najma Alam Khan @Najma Ansari @ Najeema Ansari was admitted in Lilavati Hospital and Research Centre, Mumbai on 19/9/2008 with heavy bleeding associated with clots as an in-patient bearing IP No.2008013337. She was discharged on 22/2/2014. According to Petitioner No. 1, presently, she is hemo-dynomically stable with minimal conscious state and she had tracheotomy tube and PEG in situ. She has developed generalized spastic contractures in both upper and lower limbs which prevents her from being mobilized out of bed and she needs a wheel chair to move and regular physiotherapist support. Further, she needs 24 hours trained nursing care. A room in the house of the petitioners has been converted into a ward (like ICU). Petitioner No.1 states that he had arranged nursing staff for care and well being of his mother. It is further stated that, at present, she is in a comatose state and is unable to handle affairs of her property and manage its transactions, due to her comatose condition.