- (1.) Heard Sri H.N. Singh learned Senior Advocate assisted by Sri Sudhir Bharti learned counsel for the petitioners and Sri Abhishek Gupta learned counsel for the respondent.
(2.) This writ petition is directed against the order dated 28.6.2019 passed by the District Magistrate, Gautam Budh Nagar, whereby he has rejected the application moved by petitioner no. 1 namely Ms. Swaraj Varun under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as "the Senior Citizens Act, 2007"). The petitioner no. 1 is unmarried daughter of petitioner no. 2, whereas respondent no. 5 is his daughter-in-law.
(3.) The aforesaid order of rejection is being challenged on the ground that the petitioner no. 1 is a senior citizen aged about 60 years, whereas petitioner no. 2 (father of petitioner no. 1) is 93 years old. The petitioner no. 2 is incapable to move freely due to fracture of his both hips. The brother of petitioner no. 1, i.e. husband of respondent no. 5 had committed suicide on 21.4.2004. The allegations are that her brother (husband of respondent no. 5) had died due to cruelty and atrocities committed by her sister-in-law.;