Allahabad High Court
Vineet Kumar Mishra vs State Of U.P. And 3 Others on 12 September, 2019
Bench: Sudhir Agarwal, Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 28043 of 2019 Petitioner :- Vineet Kumar Mishra Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Shiv Kant Pandey Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
Hon'ble Rajeev Misra,J.
1. Heard Sri Shiv Kant Pandey, learned counsel for the petitioner and learned Standing Counsel for State.
2. Petition is a senior citizen and under the provisions of Maintenance and Welfare of Parents and Senior Citizen Act, 2007 and Welfare of Parents and Senior Citizen Rule 2014, he has submitted an application before District Magistrate, Allahabad on 25.03.2019 (copy thereof has been filed as Annexure-6 to the writ petition) but District Magistrate has not passed any appropriate order protecting petitioner from harassment by respondent no.4, who is continuously occupying petitioner's house without permission though it not permissible for respondent no.4 at all.
3. Learned Standing Counsel states that in case appropriate decision has not been taken by District Magistrate, the same shall be taken expeditiously.
4. Considering the facts and circumstances of case, without expressing any opinion on merit, we dispose of this petition by directing respondent-2 to take a final decision on the said application of petitioner expeditiously, preferably within two months from the date of production of a certified copy of this order before him.
Order Date :- 12.9.2019 YK