R. SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Baglekar Akash Kumar, learned counsel for the petitioner; Smt.K.Mani Deepika, learned Government Pleader for Women and Development appearing for respondent Nos.1 and 2 and Sri A.Praneeth, learned counsel representing Sri P.Lakshma Reddy, learned counsel for respondent No.3 and perused the record.

(2.) This Writ Petition is filed, under Article 226 of the Constitution of India, with the following prayer:

(3.) The petitioner is the third son of respondent No.3, a senior citizen aged about 80 years, who is the absolute owner of residential premises bearing H.No.4/2/122, situated at Ranisatiji Colony, Adilabad. The genesis of the dispute traces to the year 2023, when respondent No.3 lodged a complaint before the Revenue Divisional Officer (RDO), Adilabad, alleging that the petitioner had unauthorisedly occupied portions of the said house, failed to provide maintenance, broke open the lock of a shop belonging to the wife of respondent No.3 and locked the common latrine, thereby causing hardship to the aged parents.