Smt. V. Kamalamma vs Smt. Saraswathi
2022 Latest Caselaw 11340 Kant

                           1

      IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 11TH DAY OF AUGUST, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

           WRIT PETITION NO.10116/2022(GM-RES)

Between:
SMT. V. KAMALAMMA
W/O LATE C K VELLAIYAN
AGED 76 YEARS
RESIDING AT NO.43,
2ND MAIN, 4TH CROSS,
CHAMRAJPET,
BANGALORE - 560 018.
                                         ... PETITIONER
(BY SMT. SANDHYA U. PRABHU., ADVOCATE)

AND

1.    SMT. SARASWATHI,
      W/O SELVARAJ
      AGED 50 YEARS
      RESIDING AT NO.43,
      2ND MAIN ROAD,
      4TH CROSS, CHAMRAJPET,
      BANGALORE - 560 018.

2.    SMT RANI
      W/O ARMUGAM
      AGED ABOUT 56 YEARS
      R/AT PLOT NO 4 AND 5
      NANDI STREET,
      VELLIMURGAN NAGAR,
      BYPASS ROAD, MADURAI

3.    SMT SAROJA,
      W/O LAKSHMAN,
      AGED ABOUT 60 YEARS
      R/AT 305/3,
      ANJANEYA NILAYA, 3RD FLOOR,
      RAGHAVENDRA TEMPLE ROAD ,
      SEETHAPATHY AGRAHARA ROAD,
      NEAR RAYANNA CIRCLE, THARAGUPET
      BENGALURU - 560 002.
                                  2

4.    THE DISTRICT MAGISTRATE
      OFFICE OF THE DEPUTY COMMISSIONER,
      BANGALORE URBAN DISTRICT,
      K G ROAD, BENGALURU - 9.

5.    THE CHAIRMAN,
      TRIBUNAL OF MAINTENANCE AND
      WELFARE PARENTS AND SENIOR CITIZEN AND
      ASSISTANT COMMISSIONER,
      BENGALURU NORTH SUB -DIVISION,
      BENGALURU.
                                              ... RESPONDENTS

(BY SRI. RAGHAVENDRA. K., ADVOCATE FOR R1 AND R3,
    R2 SERVED AND UNREPRESENTED,
    SRI. B.V KRISHAN., AGA FOR R4 AND R5)

    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 08.04.2022 PASSED BY R4
PRODUCED AT ANNEXURE-F.

     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                              ORDER

Regardless of the script of prayer in the writ petition,

learned counsel for the petitioner vehemently submits that

if the subject Appeal No.143/2020 filed by the respondent

herein is ordered to be disposed off in a time bound way,

her client would be satisfied.

2. Learned counsel for the petitioner draws attention

of the Court to the judgment of this Court in

W.P.No.15526/2021 disposed of on 08.09.2021, wherein a

direction was issued for expeditious disposal of the said

appeal. She complains that there is no respect for the

orders of this Court and therefore official respondent

should be hauled up for inaction.

3. Learned AGA appearing for the official

respondents fairly submits that he would instruct his

official clients to look into the grievance of petitioner in the

light of the earlier judgment dated 08.09.2021 and also

the complaint raised by the petitioner. Although this is a

very poor solace to the petitioner who is a senior citizen,

this Court does not intend to dilate the matter any

further, hoping that the assurances would be kept, with a

warning that non-compliance thereof may result in some

penal action, if an application is moved in that regard.

In the above circumstances and with the above

warning, the petition is disposed off again directing

respondent No.4 to dispose of the said appeal and report

compliance to the Registrar General of this Court within an

outer limit of four weeks.

All contentions are kept open.

Sd/-

JUDGE *mn/-