Rajbir Kaur And Another vs State Of Punjab And Others
2022 Latest Caselaw 17671 P&H

RAJ KUMAR
2022.12.23 12:09

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
102
CWP No.29930 of 2022
DATE OF DECISION ; 23" DECEMBER, 2022

Rajbir Kaur & another
.... Petitioners
Versus

State of Punjab & Others.
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

3 Ok Ok OK

Present: | Ms. Manpinder Kaur, Advocate for
Mr. P.P.S.Duggal, Advocate the petitioners

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

The petitioners have filed this petition under Articles

226/227 of the Constitution of India, for issuance of any writ, order, fiat, to meet the ends of justice with a further prayer that there is a total omission on the part of the official respondents in performance of the official duties in consonance of the Maintenance and Welfare of Parents and Senior Citizens Act/Rules, 2007 (Rules 22 & Rule 20 of the Act); along with certain other prayers.

The petitioners have the alternate statutory remedy under the Maintenance and Welfare of Parents and Senior Citizens Act/Rules, 2007 (Rules 22 & Rule 20 of the Act). Therefore, this court is not inclined to interfere in the matter.

In view of the above, the counsel for the petitioners seeks permission to withdraw the present petition, with liberty to approach the appropriate statutory authority.

Dismissed as withdrawn, with liberty as aforesaid.

23" DECEMBER, 2022 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

| attest to the accuracy and integrity of this document/judgment