Rajasthan High Court - Jodhpur
Bidami Devi vs State Of Rajasthan & Ors on 24 April, 2017
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3978 / 2017
Bidami Devi Wd/o Late Lakhmi Chand,, Aged About 75 Years,
Resident of Village 11 LNP, Khyaliwala, Tehsil District Sri
Ganganagar.
----Petitioner
Versus
1. The State of Rajasthan Through District Collector,, Sri
Ganganagar.
2. Sub Divisional Magistrate,, Sri Ganganagar.
3. Krishan Goapl S/o Kundan Lal, Resident of Village 11 LNP,
Khyaliwala, Tehsil & District Sri Ganganagar.
4. Kamla Devi W/o Kundan Lal, Resident of Village 11 LNP,
Khyaliwala, Tehsil & District Sri Ganganagar.
5. Suman D/o Kundan Lal, Resident of Village 11 LNP, Khyaliwala,
Tehsil & District Sri Ganganagar.
6. Mamta D/o Kundan Lal, Resident of Village 11 LNP, Khyaliwala,
Tehsil & District Sri Ganganagar.
7. Madhusudan Bihani S/o Late Sushil Bihani,, Resident of 14,
Public Park, Sri Ganganagar.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Baldev Singh Badhran
_____________________________________________________
HON'BLE MR. JUSTICE SANGEET LODHA
Order 24/04/2017 Precisely, the grievance of the petitioner in the present writ petition is that the appeal preferred by her before the Appellate Tribunal under the provisions of Section 16 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, on 24.2.14 is not being heard and disposed of whereas as per mandate of sub-section (6) of Section 16, the Appellate Tribunal is under an (2 of 2) [CW-3978/2017] obligation to make an endeavour to decide the appeal within a period of one month.
Keeping in view the statutory mandate, the Appellate Tribunal is expected to decide the appeal preferred by the petitioner expeditiously.
The writ petition is disposed of with the observation as above.
(SANGEET LODHA)J. vij33