Sarojini vs The Sub Divisional Officer (Rdo)
2021 Latest Caselaw 15538 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
        FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                       WP(C) NO. 14624 OF 2021
PETITIONER:

           SAROJINI
           AGED 83 YEARS
           W/O. LATE RAGHAVAN, PUTHANCHIRA HOUSE, THALAVADY
           VILLAGE, NEERETTUPURAM MURI, NEERETTUPURAM P.O.,
           KUTTANADU TALUK, PIN-689671, NOW RESIDING AT C/O.
           THANKAMANI T.R., W/O. THANKACHAN, RASASADANAM HOUSE,
           AMBIKAMARKET KARA AND P.O., VAIKOM TALUK, KOTTAYAM.

           BY ADV P.K.MURALEEDHARAN



RESPONDENTS:

    1      THE SUB DIVISIONAL OFFICER (RDO)
           ALAPPUZHA, OFFICE OF THE R.D.O., ALAPPUZHA, OPPOSITE
           DISTRICT AND SESSIONS COURT, ALAPPUZHA.

    2      T.R.SASIDHARAN,
           S/O. SAROJINI, AGED 62 YEARS, RESIDING AT PUTHANCHIRA
           HOUSE, NEERETTUPURAM, VYASAPURAM, NEERETTUPURAM P.O.,
           THALAVADY VILLAGE, KUTTANADU TALUK, PIN-689671.

    3      VANAJA,
           W/O.SASIDHARAN, AGED ABOUT 55 YEARS, RESIDING AT
           PUTHANCHIRA HOUSE, NEERETTUPURAM, VYASAPURAM,
           NEERETTUPURAM P.O., THALAVADY VILLAGE, KUTTANADU TALUK,
           PIN-689671.

    4      SANDHYA,
           D/O.SASIDHARAN, AGED 33 YEARS, RESIDING AT PUTHANCHIRA
           HOUSE, NEERETTUPURAM, VYASAPURAM, NEERETTUPURAM P.O.,
           THALAVADY VILLAGE, KUTTANADU TALUK, PIN-689671.

    5      JAGAN P.S.,
           S/O.SASIDHARAN, AGED 27 YEARS, RESIDING AT PUTHANCHIRA
           HOUSE, NEERETTUPURAM, VYASAPURAM, NEERETTUPURAM P.O.,
           THALAVADY VILLAGE, KUTTANADU TALUK, PIN-689671.


OTHER PRESENT:
 W.P.(C) No.14624/2021              2

              SR.GP BIMAL K NATH




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.14624/2021                      3

                                      JUDGMENT

Petitioner is a senior citizen/widow aged 84 years. She filed Ext.P1

application before the first respondent seeking reliefs under the Maintenance and

Welfare of Parents and Senior Citizens Act. Grievance of the petitioner is that,

though Ext.P1 was dated 16/11/2020, it is still pending consideration, without

bringing it to its logical conclusion. Learned counsel for the petitioner submitted

that the service is completed on the respondents.

2. Considering the limited prayer sought by the petitioner and after hearing

the learned counsel for the petitioner and the learned senior Government Pleader, I

am inclined to dispose of the writ petition itself by directing the first respondent to

take up Ex.P1 application as expeditiously as possible and to pass final orders on

the same within a period of two months from the date of receipt of a copy of this

judgment.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS, JUDGE

dpk

APPENDIX OF WP(C) 14624/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE O.A.NO.7198/2020 DATED 16.11.2020 FILLED BY THE PETITIONER BEFORE THE SUB DIVISIONAL OFFICER, ALAPPUZHA.