Raghukumar A.K vs Revenue Divisional Officer
2023 Latest Caselaw 13183 Ker

Kerala High Court

Raghukumar A.K vs Revenue Divisional Officer on 15 December, 2023

Author: V.G.Arun

Bench: V.G.Arun

W. A. No. 2159 of 2023
                                 -1-




             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                  &
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
  FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA,
                                1945
                         WA NO. 2159 OF 2023
   AGAINST THE JUDGMENT WP(C) 31520/2023 OF HIGH COURT OF
                               KERALA
APPELLANT/S:

             RAGHUKUMAR A.K.,
             AGED 56 YEARS
             S/O. LATE KRISHNANKUTTY,NEDUMTHARA VADAKKETHIL
             VEEDU,ERUVELIPRA MURI,MANAJADI P.O,THIRUVALLA.,
             PIN - 689105
             BY ADVS.
             ARUN LUCKOSE ABRAHAM
             PHILIA KOSHY


RESPONDENT/S:

     1       REVENUE DIVISIONAL OFFICER
             (MAINTENANCE TRIBUNAL CONSTITUTED UNDER THE
             PROVISIONS OF THE MAINTENANCE AND WELFARE OF
             PARENTS AND SENIOR CITIZENS ACT, 2007),
             THIRUVALLA, PIN - 689582
     2       AMMINI KRISHNAN,
             AGED 78 YEARS
             W/O.LATE KRISHNANKUTTY,NEDUMTHARA
             VADAKKETHILVEEDU,THANNIKKAMOOLAYIL,KAVIYOOR
             P.O.THIRUVALLA., PIN - 689582
     3       NADESHAN
             AGED 60 YEARS
             S/O. LATE KRISHNANKUTTY,NEDUMTHARA VADAKKETHIL
             VEEDU,KUTTOOR P.O,THIRUVALLA, PIN - 689106
 W. A. No. 2159 of 2023
                                       -2-



     4        VISWAMBHARAN
              S/O. LATE KRISHNANKUTTY NEDUMTHARA VADAKKETHIL
              VEEDU, THANNIKKAMOOLAYIL,KAVIYOOR P.O.
              THIRUVALLA., PIN - 689582
     5        GEETHA KUMARI
              AGED 54 YEARS
              D/O. LATE KRISHNANKUTTY,MANNATH VEEDU,
              TRIKODITHANAM,AMARA P.O,CHANGANASSERY., PIN -
              686546

OTHER PRESENT:

              SR.GP.K.P.HARISH



       THIS    WRIT      APPEAL   HAVING     COME   UP    FOR    ADMISSION    ON
15.12.2023,      THE      COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 2159 of 2023
                                       -3-



                              JUDGMENT

Dated this the 15th day of December, 2023 A. J. Desai, C. J.

By way of the present appeal filed under Section 5 of the Kerala High Court Act, 1958, the original petitioner has challenged the judgment dated 07.11.2023 in W. P. (C) No. 31520 of 2023 by which the learned Single Judge, while rejecting the prayer for a direction to accommodate the petitioner's mother in an old-age home, directed the Social Justice Officer to visit the house of the petitioner every week and to file a report after a month.

It is unfortunate that the appellant, who is one among the three sons, is not ready to accommodate his mother even for a period of three months in a year. In such circumstances, we do not find any reason to interfere with the judgment impugned in this appeal.

The writ appeal is accordingly dismissed. Pending Interlocutory Applications, if any, shall stand closed.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE Eb