MOGILI VIJAYA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. M.Arun Kumar, learned counsel representing Mr. D.Ramakrishna, learned counsel for the appellant and Mr. Rapolu Bhaskar, learned counsel for respondent No.4.

(2.) This appeal is directed against the order dtd. 13/12/2022 passed by the learned Single Judge dismissing W.P.No.40962 of 2022 filed by the appellant as the writ petitioner.

(3.) Appellant had filed the related writ petition assailing the legality and validity of the order dtd. 12/10/2022 passed by the Revenue Divisional Officer and Sub-Divisional Magistrate, Hyderabad Division, acting as the Tribunal under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (briefly, 'the 2007 Act' hereinafter).