Dilip Alais Keshav Parvat Dighe vs The District Collector And Others
2021 Latest Caselaw 14955 Bom

                                                                936 WP 11164 21.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                         936 WRIT PETITION NO.11164 OF 2021

                        DILIP ALAIS KESHAV PARVAT DIGHE
                                      VERSUS
                    THE DISTRICT COLLECTOR AND OTHERS
                                        ...
                   Advocate for Petitioner : Mr. Karpe Rahul R.
                AGP for Respondents No. 1 & 2 : Mr. Y.G. Gujrathi.

                              CORAM          : MANGESH S. PATIL, J.

                              DATE           : 12.10.2021.


PER COURT :

         Heard.

2. The petitioners are the son and daughter in law of the respondent No. 3 who has by the impugned judgment and order succeeded in having a relief in a proceeding under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

3. The Appeal preferred by the petitioners has been refused to be entertained since it is not an appeal by the Senior Citizen as is required by the provisions of Section 16 of that Act.

4. By the impugned order, some other reliefs not prima facie contemplated under the Act have been granted.

5. Learned advocate for the petitioners submits that as is mentioned in the ground No. 8 in their Writ Petition the petitioners have been paying and would continue to pay maintenance at the rate of Rs. 7000/- per month to the respondent No. 3.

6. Subject to such undertaking, execution and operation of the impugned

936 WP 11164 21.odt order shall stand stayed till the next date.

5. Issue notice to the respondents, returnable on 07.12.2021. Learned A.G.P. waives service for the respondent Nos. 1 and 2.

(MANGESH S. PATIL, J.)

mkd/-