Prathiba M. Singh,J. - (1.) This hearing has been done through hybrid mode (physical and virtual hearing).
(2.) The present petition has been filed by the Petitioner - Ms. Sonam Asrani, along with her two children, arraying various officials of the GNCTD, including the District Magistrate (District-North-West), the SubDivisional Magistrate (North-West) and the SHO, PS Subhash Place as the Respondents, along with her mother-in-law and husband i.e., Ms. Padma Asrani and Mr. Rajesh Asrani respectively.
(3.) The Petitioner married Respondent No.6 in 1987. It is her case that disputes arose between them and there are various court cases and litigations pending. In 2018, the mother-in-law filed an application before the District Magistrate under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 seeking eviction from the first floor of House No.38, Vasudha Enclave, Pitampura, Delhi (hereinafter, suit property ). In the said litigation, an arrangement was arrived at and on 18th October, 2018, a consent order was recorded wherein Petitioner No.1 and her children agreed to shift to the ground floor of the suit property. Thereafter, a comprehensive settlement agreement was also entered into on 14th February, 2020, by which it was agreed by the mother-in-law and the husband that they would transfer ownership of the ground floor of the suit property in the name of both children of Petitioner No.1.;