- (1.) Heard Mr. Ravi Singh, learned Counsel for the petitioner, learned Additional Chief Standing Counsel for the respondent Nos. 1 and 2 and Mr. Umesh Pratap Singh, learned Counsel for the respondent No. 3.
(2.) The petitioner has approached this Court under Article 226 of the Constitution of India, challenging the order dated 8.6.2017 passed by the District Magistrate, Faizabad, whereby representation dated 1.6.2017 preferred by the petitioner for protection of his life and property under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as "Act, 2007") has been rejected on the wrong premises.
(3.) Shorn off unnecessary details, the facts of the case are as under : The petitioner is an ex-Navy person and is a Senior Citizen aged about 68 years. During his service period, the petitioner had purchased a land, bearing Gata No. 544, situated at Village & Post-Jaisingh Mau, Police Station Tarun, Tehsil Bikapur, District Faizabad for construction of his house through registered sale deed from S/Shri Shiv Prasad Singh and Mata Badal Singh, both sons of Shri. Bhagauti Singh. After his retirement, the petitioner came to his native place and he constructed a house over the said land and started living in it along with his entire family.;