Boddu Narsimhulu And 3 Others vs The State Of Telangana And 4 Others
2021 Latest Caselaw 3532 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                              AND
          THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                               W.A.No.88 of 2020

JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      The present writ appeal is arising out of the order dated

06.12.2019

passed by a learned Single Judge in I.A.No.1 of 2019 in

W.P.No.27050 of 2019.

The facts of the case reveal that a writ petition was preferred

by the present appellants before the learned Single Judge being

aggrieved by the order passed by the Special Tribunal for

Maintenance of Welfare of Parents and Senior Citizens in respect of

an old person, aged about 90 years, who is the father of the

present appellants and who was neglected and forced to starve. In

the writ petition, an application i.e., I.A.No.1 of 2019 was preferred

to stay the order passed by the Special Tribunal dated 23.07.2019.

The learned Single Judge has dismissed the application for stay

holding that primarily it is the duty of the writ

petitioners/appellants to take care of their father who is aged

about 90 years.

The fact remains that the writ petition is still pending. This

Court has carefully gone through the record of the case and is of

the opinion that no case is made out for interfering with the

impugned order passed in the application. However, the learned

Single Judge is requested to decide the writ petition itself at an

early date.

With the aforesaid, the writ appeal stands dismissed.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 17.11.2021 JSU