- (1.) Heard Shri Krishna Kumar Chaurasia, learned counsel for the petitioner and Shri B.P. Singh Kachwaha, learned Additional Chief Standing Counsel for the respondents.
(2.) The petitioner claims himself to be a senior citizen and has filed the present writ petition praying for the following relief :- (i)? Issue a writ, order or direction in the nature of mandamus directing the respondent no.2/ District Magistrate, Allahabad to decide the application dated 13.3.2021 filed Under Section 22(1)(3) of THE MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZENS ACT, 2007 read with Rule 21(2)(1) Rule 22(1) Sub-Rule 2 and 3 of UTTAR PRADESH MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZENS RULES, 2014 within a specific period which may kindly be fixed by this Hon'ble Court. (ii)? Issue a wirt, order or direction in the nature of mandamus directing the respondent no.2/ District Magistrate, Allahabad to restrain respondent no. 6 to 9 from raising any construction further over the share of the petitioner. (iii)? Issue a writ, order or direction in the nature of mandamus directing the respondent no.2/ District Magistrate, Allahabad to provide security of life and property to the petitioner from respondent no. 6 to 9 and from the other anti social elements who are with the respondent no.6 to 9 at this time. (iv)? Issue a writ, order or direction in the nature of mandamus directing respondent no.5/ Station House Officer, P.S. Karchhana, Prayagraj not to interfere in peaceful possession of the petitioner by himself as well as by his agent in pursuance of the application filed Under Section 22(1)(3) of THE MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZENS ACT, 2007 read with Rule 21(2)(1) Rule 22(1) Sub-Rule 2 and 3 of UTTAR PRADESH MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZENS RULES, 2014. (v) ? to issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. (vi)? to award the cost of this writ petition to the petitioner.
(3.) In his aforesaid application/ complaint dated 13.3.2021 submitted before the District Magistrate, Prayagraj, under Section 22(1)(3) of The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as the Act, 2007) read with Rule 21(2)(i) Rule 21(1) Sub-Rule 2 and 3 of Uttar Pradesh Maintenance and Welfare of Parents and Senior Citizens Rules, 2014 (hereinafter referred to as the U.P. Rules), the petitioner has alleged that in the village abadi, there is an ancestral house which was owned by his father and is now occupied by him and his two brothers who all are residing in the same house and each brother has a share of 14 x 20 sq. ft. in the said house. But his brothers are trying to encroach over his share. The petitioner in the aforesaid complaint dated 13.3.2021 has prayed for protection of his life and property and to give him possession over that portion of the property which has been encroached by his brothers.;