CWP-38095

IN THE HIGH COURT OF PUNJAB AND HARYANA

 (207)  

Sunita  

District Magistrate and Appellate 

Tribunal, Hisar

CORAM: 

Present:  

KULDEEP TIWARI

1.  

evicted  from  her 

(mother-in-law)  of  the  petitioner}

(Annexure P

appeal filed  under  the  Maintenance  and  Welfare  of  Paren

Citizens Act, 2007 (hereinafter to be referred as ‘the Act of 2007’)

2.   

therein, that she is the owner of the house

floors. It was pleaded in 

District  Sirsa

095-2018 (O&M)                                                                         

IN THE HIGH COURT OF PUNJAB AND HARYANA

  AT CHANDIGARH  

     Versus 

District Magistrate and Appellate  

Tribunal, Hisar and others     

 HON’BLE MR. JUSTICE KULDEEP TIWARI

Mr. R.S. Kundu, Advocate and

Mr. Chirag Kundu, Advocate 

for the petitioner 

Mr. Bhupender Singh, Addl. AG, Haryana.

Mr. Amit Jain, Advocate  

for respondent No.3. 

None for respondent No.4, despite service, 

as such proceeded against exparte

        **** 

KULDEEP TIWARI,J.(ORAL) 

The  petitioner-Sunita  (daughter

evicted  from  her matrimonial  house {owned  by  the  respondent  No.3         

law)  of  the  petitioner}, through  verdict  dated  13.11.2018 

(Annexure P-14), passed by the learned Appellate Authority concerned,

filed  under  the  Maintenance  and  Welfare  of  Paren

Citizens Act, 2007 (hereinafter to be referred as ‘the Act of 2007’)

Succinctly,  the  respondent  No.3

t she is the owner of the house 

It was pleaded in the application, that she is living in village Umedpur

District  Sirsa.  However,  the  house,  in  question,  was  situated  at Bishnoi 

                                                                         1 

IN THE HIGH COURT OF PUNJAB AND HARYANA   

 CWP-38095-2018 (O&M) 

Date of Decision : 01.10.2025 

    …Petitioner 

     ...Respondents 

KULDEEP TIWARI 

and 

Mr. Bhupender Singh, Addl. AG, Haryana. 

None for respondent No.4, despite service,  

exparte. 

Sunita  (daughter-in-law),  was  ordered  to  be 

{owned  by  the  respondent  No.3         

through  verdict  dated  13.11.2018 

passed by the learned Appellate Authority concerned, on an 

filed  under  the  Maintenance  and  Welfare  of  Parents  and  Senior 

Citizens Act, 2007 (hereinafter to be referred as ‘the Act of 2007’). 

Succinctly,  the  respondent  No.3 filed  an  application,  stating 

 in question, which consists of two 

the application, that she is living in village Umedpur

.  However,  the  house,  in  question,  was  situated  at Bishnoi 

,  was  ordered  to  be 

{owned  by  the  respondent  No.3         

through  verdict  dated  13.11.2018 

on an 

ts  and  Senior 

filed  an  application,  stating 

two 

the application, that she is living in village Umedpur, 

.  However,  the  house,  in  question,  was  situated  at Bishnoi 

CWP-38095

Colony,  Hisar

respondent No.3 resides in the village Umedpur

her house situated at Hisar. She solemnized the marriage of her son

the  petitioner

studying  in  Chaudhary

(CCSHAU), Hisar,

the husband of 

son of the respondent No.3, and her daughter

petitioner  along  with  her  family  members,  gav

respondent  No.3

along with her family members illegally broke open the door of the house, in 

question, and took over the posses

and her husband, is running from p

house in question.

3.   

suffering  from  various  ailments

Umedpur,  and  the  applicant  is  getting  treatment  from 

Hisar. However, she is unable to travel fr

the said treatment.

4.   

detailed  reply

04.03.2015 

observations that 

(daughter-in

the  use  and  occupation  of  the  respondent  No.3  (mother

days, and she will shift to the first floor of the 

095-2018 (O&M)                                                                         

Colony,  Hisar.  The  pleading,  as set  up  in  the  application 

respondent No.3 resides in the village Umedpur

her house situated at Hisar. She solemnized the marriage of her son

the  petitioner-Sunita,  on  18.05.2008.  After  marriage,  the  petitioner  was 

studying  in  Chaudhary Charan  Singh  Haryana  Agricultural  University 

(CCSHAU), Hisar, and all the expenses regarding her education were born by 

the husband of respondent No.3. Subsequently, the relationship between the 

son of the respondent No.3, and her daughter

petitioner  along  with  her  family  members,  gav

respondent  No.3 (Alok),  and  in  the  month  of  January,  2013,  the  petitioner 

along with her family members illegally broke open the door of the house, in 

question, and took over the possession, and since then, the respondent No.3, 

her husband, is running from pillar to post, to 

in question. 

It  was  also  pleaded in  the  application  that  respondent  No.3, is 

suffering  from  various  ailments, and  at  present,  she  is  living  in  village 

,  and  the  applicant  is  getting  treatment  from 

Hisar. However, she is unable to travel from the village Umedpur to Hisar, for 

the said treatment.  

The said application was contested by the petitioner, by filing a 

detailed  reply.  The  learned  Maintenance  Tribunal,  vide  order  dated 

 (Annexure  P-3),  disposed  of  the  said  application  with  the 

observations that both the parties are ad idem

in-law), shall vacate the ground floor of the 

the  use  and  occupation  of  the  respondent  No.3  (mother

days, and she will shift to the first floor of the 

                                                                         2 

set  up  in  the  application is  that  though 

respondent No.3 resides in the village Umedpur, but she occasionally visits

her house situated at Hisar. She solemnized the marriage of her son-Alok with 

Sunita,  on  18.05.2008.  After  marriage,  the  petitioner  was 

Charan  Singh  Haryana  Agricultural  University 

and all the expenses regarding her education were born by 

Subsequently, the relationship between the 

son of the respondent No.3, and her daughter-in-law became strained, and the 

petitioner  along  with  her  family  members,  gave  beatings to  son  of  the 

(Alok),  and  in  the  month  of  January,  2013,  the  petitioner 

along with her family members illegally broke open the door of the house, in 

sion, and since then, the respondent No.3, 

illar to post, to evict the petitioner from the 

It  was  also  pleaded in  the  application  that  respondent  No.3, is 

and  at  present,  she  is  living  in  village 

,  and  the  applicant  is  getting  treatment  from hospital  situated,  at 

om the village Umedpur to Hisar, for 

The said application was contested by the petitioner, by filing a 

he  learned  Maintenance  Tribunal,  vide  order  dated 

,  disposed  of  the  said  application  with  the 

ad idem to the effect that the petitioner 

shall vacate the ground floor of the house, in question, for 

the  use  and  occupation  of  the  respondent  No.3  (mother-in-law),  within  15 

days, and she will shift to the first floor of the said premises. The respondent 

is  that  though 

visits 

Alok with 

Sunita,  on  18.05.2008.  After  marriage,  the  petitioner  was 

Charan  Singh  Haryana  Agricultural  University 

and all the expenses regarding her education were born by 

Subsequently, the relationship between the 

, and the 

to  son  of  the 

(Alok),  and  in  the  month  of  January,  2013,  the  petitioner 

along with her family members illegally broke open the door of the house, in 

sion, and since then, the respondent No.3, 

the 

It  was  also  pleaded in  the  application  that  respondent  No.3, is 

and  at  present,  she  is  living  in  village 

,  at 

om the village Umedpur to Hisar, for 

The said application was contested by the petitioner, by filing a 

he  learned  Maintenance  Tribunal,  vide  order  dated 

,  disposed  of  the  said  application  with  the 

the petitioner 

house, in question, for 

,  within  15 

The respondent 

CWP-38095

No.3, fetching grievance from the said order, filed an appeal, on the ground 

that no such consent was 

order dated 04.08.2016

5.   

by filing a CWP

dated 14.05.2018

learned Appellate Authority concerned, and remanded the 

issue afresh, by passing a speaking order

Authority concerned, vide impugned o

has passed a direction upon the petitioner, to vacate the house in question, 

within 30 days. Fetching grievance from the order (supra), the petitioner has 

filed  the  instant  writ  petition, 

India, to throw a challenge to the impugned order. 

6.   

litigation, at the behest of son of the respondent No.3

husband of the petitioner

Domestic  Violence  Act

declared  as  a  sh

from the house in question. The learned Appellate Authority concerned, ha

not ascertained this fact earlier, as to whether, the house in question was a 

shared household of the petitioner, or not. 

7.   

litigation  pending  between  the  petitioner  and  her  husband,  to  subm

various order were passed in the proceedings under Section 125

as well as under the DV Act

the husband of the petitioner

095-2018 (O&M)                                                                         

No.3, fetching grievance from the said order, filed an appeal, on the ground 

hat no such consent was ever given. However, the appeal was dismiss

order dated 04.08.2016 (Annexure P-5). 

The orders (supra), were put to challenge by the respondent No.3, 

by filing a CWP-20022-2016. The Coordinate Bench of this Court, vide order 

14.05.2018  (Annexure  P-6),  has  set  aside  the  order  passed  by  the 

learned Appellate Authority concerned, and remanded the 

issue afresh, by passing a speaking order. Thereafter, the learned Appellate 

Authority concerned, vide impugned order dated 13.11.2018

has passed a direction upon the petitioner, to vacate the house in question, 

within 30 days. Fetching grievance from the order (supra), the petitioner has 

filed  the  instant  writ  petition, under  Article  226/227  of  the 

India, to throw a challenge to the impugned order. 

Learned counsel for the petitioner submits that it is a sponsored 

litigation, at the behest of son of the respondent No.3

of the petitioner. He further submit

Domestic  Violence  Act  (DVA),  the  house  in  question 

declared  as  a  shared  household,  therefore, 

from the house in question. The learned Appellate Authority concerned, ha

not ascertained this fact earlier, as to whether, the house in question was a 

shared household of the petitioner, or not.  

He  further  draws  the  attention  of  this  Court  toward  various 

litigation  pending  between  the  petitioner  and  her  husband,  to  subm

various order were passed in the proceedings under Section 125

as well as under the DV Act, wherethrough, a direction was 

the husband of the petitioner, to pay the maintenance of Rs.10,000/

                                                                         3 

No.3, fetching grievance from the said order, filed an appeal, on the ground 

given. However, the appeal was dismissed, vide 

were put to challenge by the respondent No.3, 

Coordinate Bench of this Court, vide order 

,  has  set  aside  the  order  passed  by  the 

learned Appellate Authority concerned, and remanded the lis, for deciding the 

. Thereafter, the learned Appellate 

rder dated 13.11.2018 (Annexure P-14)

has passed a direction upon the petitioner, to vacate the house in question, 

within 30 days. Fetching grievance from the order (supra), the petitioner has 

under  Article  226/227  of  the Constitution  of 

India, to throw a challenge to the impugned order.  

Learned counsel for the petitioner submits that it is a sponsored 

litigation, at the behest of son of the respondent No.3, who is an estranged 

submits that under the proceedings of 

,  the  house  in  question was  subsequently,

herefore, the  petitioner  cannot  be  evicted 

from the house in question. The learned Appellate Authority concerned, ha

not ascertained this fact earlier, as to whether, the house in question was a 

He  further  draws  the  attention  of  this  Court  toward  various 

litigation  pending  between  the  petitioner  and  her  husband,  to  submit  that 

various order were passed in the proceedings under Section 125-A of Cr.P.C., 

, wherethrough, a direction was also passed upon 

, to pay the maintenance of Rs.10,000/- per month 

No.3, fetching grievance from the said order, filed an appeal, on the ground 

ed, vide 

were put to challenge by the respondent No.3, 

Coordinate Bench of this Court, vide order 

,  has  set  aside  the  order  passed  by  the 

, for deciding the 

. Thereafter, the learned Appellate 

14), 

has passed a direction upon the petitioner, to vacate the house in question, 

within 30 days. Fetching grievance from the order (supra), the petitioner has 

Constitution  of 

Learned counsel for the petitioner submits that it is a sponsored 

estranged 

under the proceedings of 

was  subsequently, 

the  petitioner  cannot  be  evicted 

from the house in question. The learned Appellate Authority concerned, has 

not ascertained this fact earlier, as to whether, the house in question was a 

He  further  draws  the  attention  of  this  Court  toward  various 

it  that 

A of Cr.P.C., 

passed upon 

per month 

CWP-38095

and Rs.5,500/

been paid by the husband of the petitioner. He also submits that 

No.382 dated 14.05.2015, under Sections 498

34  of  IPC,  1860, 

against  the  husband  of  the  petitioner.  Subsequently,  he  was  declared  as  a 

‘Proclaimed 

dated 24.07.2024, under Section 174

that the contents

not qualify the learned Maintenance Tribunal, to entertain the same under the 

Act of 2007.

at village Umedupur, since beginning. This fact is very much clear from the 

perusal of the application and the said application has been filed at the behest 

of his son, to harass the petitioner. 

accommodation to 

8.   

Hon’ble  Supreme  Court  in 

Vanitha versus 

others’ 2021 AIR (Supreme Court) 177; decided on 15.12.2020

that in case, it is established that 

the summary proceedings under the Act of 2007, cannot be invoked seeking 

eviction of a woman. 

9.   

vociferously  opposed  the  submissions  made  by  the  lea

petitioner, and

husband  of  the  petitioner  (respondent  No.4)

respondent No.4, have already disowned him, way back on 09.10.2014

095-2018 (O&M)                                                                         

and Rs.5,500/- as expenses. However, till date, not even a single penny has 

been paid by the husband of the petitioner. He also submits that 

o.382 dated 14.05.2015, under Sections 498

34  of  IPC,  1860, has  been  registered at  Po

against  the  husband  of  the  petitioner.  Subsequently,  he  was  declared  as  a 

Proclaimed Person’ in the said FIR, which led to registration of FIR No.

dated 24.07.2024, under Section 174-A of IPC

contents of the application, as preferred by the respondent N

qualify the learned Maintenance Tribunal, to entertain the same under the 

Act of 2007. He finally, submits that the respondent No.3, is living separately 

ge Umedupur, since beginning. This fact is very much clear from the 

perusal of the application and the said application has been filed at the behest 

of his son, to harass the petitioner. Furthermore, the petitioner has no other 

accommodation to reside; therefore, she cannot be left at the mercy of God. 

He  has  also placed  reliance  upon  the  judgment  passed  by  the 

Hon’ble  Supreme  Court  in Civil  Appeal  No.3822  of  2020, 

Vanitha versus The Deputy Commissioner, Bengaluru Urban District and 

others’ 2021 AIR (Supreme Court) 177; decided on 15.12.2020

that in case, it is established that it is a shared household of the woman, then 

the summary proceedings under the Act of 2007, cannot be invoked seeking 

eviction of a woman.  

On the other hand, learned counsel for the respondent No.3, has 

vociferously  opposed  the  submissions  made  by  the  lea

petitioner, and submits that it is not a sponsored litigation, at the behest of 

husband  of  the  petitioner  (respondent  No.4)

respondent No.4, have already disowned him, way back on 09.10.2014

                                                                         4 

s expenses. However, till date, not even a single penny has 

been paid by the husband of the petitioner. He also submits that a criminal FIR 

o.382 dated 14.05.2015, under Sections 498-A, 406, 323 read with Section 

at  Police  Station  Civil  Lines,  Hisar, 

against  the  husband  of  the  petitioner.  Subsequently,  he  was  declared  as  a 

in the said FIR, which led to registration of FIR No.270 

A of IPC, 1860. He, in addition, submits 

of the application, as preferred by the respondent No.3, do

qualify the learned Maintenance Tribunal, to entertain the same under the 

submits that the respondent No.3, is living separately 

ge Umedupur, since beginning. This fact is very much clear from the 

perusal of the application and the said application has been filed at the behest 

Furthermore, the petitioner has no other 

refore, she cannot be left at the mercy of God. 

placed  reliance  upon  the  judgment  passed  by  the 

Civil  Appeal  No.3822  of  2020, titled ‘Smt.  S. 

The Deputy Commissioner, Bengaluru Urban District and 

others’ 2021 AIR (Supreme Court) 177; decided on 15.12.2020, to submit

it is a shared household of the woman, then 

the summary proceedings under the Act of 2007, cannot be invoked seeking 

learned counsel for the respondent No.3, has 

vociferously  opposed  the  submissions  made  by  the  learned  counsel  for  the 

submits that it is not a sponsored litigation, at the behest of 

husband  of  the  petitioner  (respondent  No.4),  rather  the  parents  of  the 

respondent No.4, have already disowned him, way back on 09.10.2014. He 

s expenses. However, till date, not even a single penny has 

a criminal FIR 

A, 406, 323 read with Section 

lice  Station  Civil  Lines,  Hisar, 

against  the  husband  of  the  petitioner.  Subsequently,  he  was  declared  as  a 

270 

, submits 

o.3, does 

qualify the learned Maintenance Tribunal, to entertain the same under the 

submits that the respondent No.3, is living separately 

ge Umedupur, since beginning. This fact is very much clear from the 

perusal of the application and the said application has been filed at the behest 

Furthermore, the petitioner has no other 

refore, she cannot be left at the mercy of God.  

placed  reliance  upon  the  judgment  passed  by  the 

‘Smt.  S. 

The Deputy Commissioner, Bengaluru Urban District and 

to submit 

it is a shared household of the woman, then 

the summary proceedings under the Act of 2007, cannot be invoked seeking 

learned counsel for the respondent No.3, has 

rned  counsel  for  the 

submits that it is not a sponsored litigation, at the behest of 

,  rather  the  parents  of  the 

. He 

CWP-38095

further  submits 

(respondent No.4), and on account of this, the parents, who are senior citizens, 

cannot be made

the proceedings of DV Act, as well as

Cr.P.C., are in fact a misplaced reliance, as these are the liabilities of their son, 

and they (senior

submits  that  son  of  the  respondent  No.3,  is  already  absconding  from  the 

clutches of law, and he has been declared as a 

draws the attention of this Court towards 

Director General

efforts  made  by  the  District  Police, 

petitioner (respondent N

10.   

respondent No.3

phase of her life, as she is suffering from Stage

regular treatment, which is available in Hisa

her own house, and 

shared  household

petitioner has 

to his arguments, 

the  Supreme  Court  in  case  titled 

Batra (Smt.)’ (2007) 3 Supreme Court Cases 169

an exclusive property of the mother

household’. 

11.  

High Court 

095-2018 (O&M)                                                                         

further  submits that  the  dispute  is  between  the  petitioner  and  her husband 

(respondent No.4), and on account of this, the parents, who are senior citizens, 

made to suffer. He also submits that the reliance of the petitioner on 

the proceedings of DV Act, as well as the proceedings

, are in fact a misplaced reliance, as these are the liabilities of their son, 

and they (senior citizens) cannot be held liable for the same. 

submits  that  son  of  the  respondent  No.3,  is  already  absconding  from  the 

clutches of law, and he has been declared as a 

draws the attention of this Court towards the affidavit filed by the 

General of Police, Hisar Range, Hisar, to submit

efforts  made  by  the  District  Police, the 

respondent No.4), could not be traced out. 

All  the  above  mentioned 

respondent No.3, is fighting for her right to use her own property, in the last 

of her life, as she is suffering from Stage

regular treatment, which is available in Hisa

her own house, and the house in question,

shared  household,  as it  is  a  positive  case  of  the  respondent  No.3

has entered into the house in January, 2013.

to his arguments, he has placed reliance upon the judgment passed by Hon’ble 

the  Supreme  Court  in  case  titled ‘S.R.  Batra  and  another  versus  Taruna

Batra (Smt.)’ (2007) 3 Supreme Court Cases 169

an exclusive property of the mother-in-law, it cannot be termed as a 

.  

He  further placed  reliance upon  the  judgment  passed by  Delhi 

 in case titled ‘Darshna versus Govt. of NCT

                                                                         5 

that  the  dispute  is  between  the  petitioner  and  her husband 

(respondent No.4), and on account of this, the parents, who are senior citizens, 

He also submits that the reliance of the petitioner on 

the proceedings under Section 125

, are in fact a misplaced reliance, as these are the liabilities of their son, 

cannot be held liable for the same. He, in addition,

submits  that  son  of  the  respondent  No.3,  is  already  absconding  from  the 

clutches of law, and he has been declared as a Proclaimed Person. Finally, h

the affidavit filed by the Additional 

isar, to submit that despite the best 

he whereabouts  of husband  of  the 

could not be traced out.  

 facts  collectively  disclose that 

, is fighting for her right to use her own property, in the last 

of her life, as she is suffering from Stage-IV Cancer, and she requires 

regular treatment, which is available in Hisar. However, she is unable to enter 

, cannot be considered at all, as a 

it  is  a  positive  case  of  the  respondent  No.3, that  the 

entered into the house in January, 2013. In order to lend vigour 

aced reliance upon the judgment passed by Hon’ble 

‘S.R.  Batra  and  another  versus  Taruna

Batra (Smt.)’ (2007) 3 Supreme Court Cases 169, to submit that where it is 

law, it cannot be termed as a ‘shared 

He  further placed  reliance upon  the  judgment  passed by  Delhi 

‘Darshna versus Govt. of NCT of Delhi and others’

that  the  dispute  is  between  the  petitioner  and  her husband 

(respondent No.4), and on account of this, the parents, who are senior citizens, 

He also submits that the reliance of the petitioner on 

under Section 125-A 

, are in fact a misplaced reliance, as these are the liabilities of their son, 

, in addition, 

submits  that  son  of  the  respondent  No.3,  is  already  absconding  from  the 

Finally, he 

Additional 

that despite the best 

husband  of  the 

that 

, is fighting for her right to use her own property, in the last 

, and she requires 

unable to enter 

as a 

that  the 

end vigour 

aced reliance upon the judgment passed by Hon’ble 

‘S.R.  Batra  and  another  versus  Taruna 

where it is 

shared 

He  further placed  reliance upon  the  judgment  passed by  Delhi 

Delhi and others’ 

CWP-38095

2018 (4) R.C

titled ‘Balbir Kaur versus Presiding Officer

and Welfar

others’  2016(1)  R.C.R.  (Civil)  653; 

2018(3)  R.C.R.  (Civil)  181;  ‘Feroz  and  another  versus  The  District 

Magistrate, U.T. Chandigarh and another’ 2017(2) Law Herald 1156; and 

‘Rakesh  Kumar  Sood  versus  The  District  Magistrate

Commissioner, Ludhiana and other

that eviction of the petitioner (daughter

to senior citizen, is maintainable. 

12.   

learned counsel for the partie

which  would  be  helpful  in  deciding  the  validity  of the  impugned  order

Hon’ble the Supreme Court in 

examining  the  legislation  intended  to  deal  with  salutary  aspect

harmonious construction

2007 and the Prevention of Women from Domestic Violence Act (PWDVA)

so as to give effect to 

protection and woman’s rights of residence in domestic relationship. It was 

specifically held that the property is a ‘shared household’ under the PWDVA, 

must be adjudicated by appropriate forum an

invoking  summary  powers  under  the  Act  of  2007,  without  regard  to  such 

competing  right. 

authority to order 

citizen, but that power is not absolute and the learned Maintenance Tribunal 

needs to strike a balance with the competing claim, particularly, the right of 

095-2018 (O&M)                                                                         

2018 (4) R.C.R. (Civil) 693, and judgments of this High Court, passed in case 

‘Balbir Kaur versus Presiding Officer

and Welfare of Senior Citizen Tribunal, Pehowa, District Kurukshetra and 

others’  2016(1)  R.C.R.  (Civil)  653; ‘Sharmila

2018(3)  R.C.R.  (Civil)  181;  ‘Feroz  and  another  versus  The  District 

Magistrate, U.T. Chandigarh and another’ 2017(2) Law Herald 1156; and 

‘Rakesh  Kumar  Sood  versus  The  District  Magistrate

issioner, Ludhiana and others’ 2017(2) R.C.R. (Civil) 119

eviction of the petitioner (daughter-in-law) from the house, which belongs 

to senior citizen, is maintainable.  

Before this Court embark upon the lengthy submissions made by 

learned counsel for the parties, let us have a glimpse upon the precedent law, 

which  would  be  helpful  in  deciding  the  validity  of the  impugned  order

Hon’ble the Supreme Court in the judgment 

examining  the  legislation  intended  to  deal  with  salutary  aspect

harmonious construction between two statutes, i.e. the 

2007 and the Prevention of Women from Domestic Violence Act (PWDVA)

so as to give effect to both the protection, i.e. the elderly right to maintain and 

protection and woman’s rights of residence in domestic relationship. It was 

specifically held that the property is a ‘shared household’ under the PWDVA, 

must be adjudicated by appropriate forum an

invoking  summary  powers  under  the  Act  of  2007,  without  regard  to  such 

competing  right. The  learned  Tribunal,  under  the  Act  of  2007

authority to order eviction as an incident of enforcement of right of senior 

, but that power is not absolute and the learned Maintenance Tribunal 

needs to strike a balance with the competing claim, particularly, the right of 

                                                                         6 

and judgments of this High Court, passed in case 

‘Balbir Kaur versus Presiding Officer-cum-SDM of the Maintenance 

of Senior Citizen Tribunal, Pehowa, District Kurukshetra and 

‘Sharmila versus  State  of  Haryana’ 

2018(3)  R.C.R.  (Civil)  181;  ‘Feroz  and  another  versus  The  District 

Magistrate, U.T. Chandigarh and another’ 2017(2) Law Herald 1156; and 

‘Rakesh  Kumar  Sood  versus  The  District  Magistrate-cum-Deputy 

s’ 2017(2) R.C.R. (Civil) 119, to submit 

law) from the house, which belongs 

Before this Court embark upon the lengthy submissions made by 

s, let us have a glimpse upon the precedent law, 

which  would  be  helpful  in  deciding  the  validity  of the  impugned  order

the judgment Smt. S. Vanitha (supra), after 

examining  the  legislation  intended  to  deal  with  salutary  aspects,  stressed 

between two statutes, i.e. the Senior Citizen Act of 

2007 and the Prevention of Women from Domestic Violence Act (PWDVA)

both the protection, i.e. the elderly right to maintain and 

protection and woman’s rights of residence in domestic relationship. It was 

specifically held that the property is a ‘shared household’ under the PWDVA, 

must be adjudicated by appropriate forum and cannot be defeated merely by 

invoking  summary  powers  under  the  Act  of  2007,  without  regard  to  such 

The  learned  Tribunal,  under  the  Act  of  2007,  may  have 

eviction as an incident of enforcement of right of senior 

, but that power is not absolute and the learned Maintenance Tribunal 

needs to strike a balance with the competing claim, particularly, the right of 

and judgments of this High Court, passed in case 

SDM of the Maintenance 

of Senior Citizen Tribunal, Pehowa, District Kurukshetra and 

versus  State  of  Haryana’ 

2018(3)  R.C.R.  (Civil)  181;  ‘Feroz  and  another  versus  The  District 

Magistrate, U.T. Chandigarh and another’ 2017(2) Law Herald 1156; and 

Deputy 

, to submit 

law) from the house, which belongs 

Before this Court embark upon the lengthy submissions made by 

s, let us have a glimpse upon the precedent law, 

which  would  be  helpful  in  deciding  the  validity  of the  impugned  order. 

, after 

s,  stressed 

Act of 

2007 and the Prevention of Women from Domestic Violence Act (PWDVA), 

both the protection, i.e. the elderly right to maintain and 

protection and woman’s rights of residence in domestic relationship. It was 

specifically held that the property is a ‘shared household’ under the PWDVA, 

d cannot be defeated merely by 

invoking  summary  powers  under  the  Act  of  2007,  without  regard  to  such 

,  may  have 

eviction as an incident of enforcement of right of senior 

, but that power is not absolute and the learned Maintenance Tribunal 

needs to strike a balance with the competing claim, particularly, the right of 

CWP-38095

woman to reside in a shared household. 

be used as a tool to override

paragraphs are extracted hereinafter :

095-2018 (O&M)                                                                         

woman to reside in a shared household. The rigours of the Act of 2007, cannot 

be used as a tool to override the protection 

paragraphs are extracted hereinafter :-  

“21. In this case, both pieces of legislation are intended to deal 

with salutary aspects of public welfare and interest. The PWDV 

Act  2005  was  intended  to  deal  with  th

violence  which, as the Statements  of  Objects and  Reasons  sets 

out, is widely prevalent but has remained largely invisible in the 

public domain. The Statements of Objects and Reasons Indicates 

that while Section 498A of the Indian Pen

offence out of a woman's subjection to cruelty by her husband or 

relative,  the  civil  law  did  not  address  its  phenomenon  in  its 

entirety. Hence, consistent with the provisions of Articles 14, 15 

and  21  of  the  Constitution,  Parliament

which would "provide for a remedy under the civil law which is 

intended  to  protect  the  woman  from  being  victims  of  domestic 

violence and to prevent the occurrence of domestic violence in 

the society". The ambit of the Bill has been e

"4. The Bill, inter alia, seeks to provide for the following:

(i) It covers those women who are or have been in a relationship 

with  the  abuser  where  both  parties  have  lived  together  in  a 

shared household and are related by consanguinity. ma

through a relationship in the nature of marriage or adoption. In 

addition, relationships with family members living together as a 

joint family are also included. Even those women who are sisters, 

widows,  mothers,  single  women,  or  living  with  the 

entitled  to  legal  protection  under  the  proposed  legislation. 

However, whereas the Bill enables the wife or the female living in 

a relationship in the nature of marriage to file a complaint under 

the proposed enactment against any relative of the

the male partner, it does not enable any female relative of the 

husband or the male partner to file a complaint against the wife 

or the female partner. 

(ii) It defines the expression "domestic violence" to include actual 

                                                                         7 

The rigours of the Act of 2007, cannot 

the protection under the DV Act. The relevant 

21. In this case, both pieces of legislation are intended to deal 

with salutary aspects of public welfare and interest. The PWDV 

Act  2005  was  intended  to  deal  with  the  problems  of  domestic 

violence  which, as the Statements  of  Objects and  Reasons  sets 

out, is widely prevalent but has remained largely invisible in the 

public domain. The Statements of Objects and Reasons Indicates 

that while Section 498A of the Indian Penal Code created a penal 

offence out of a woman's subjection to cruelty by her husband or 

relative,  the  civil  law  did  not  address  its  phenomenon  in  its 

entirety. Hence, consistent with the provisions of Articles 14, 15 

and  21  of  the  Constitution,  Parliament enacted  a  legislation 

which would "provide for a remedy under the civil law which is 

intended  to  protect  the  woman  from  being  victims  of  domestic 

violence and to prevent the occurrence of domestic violence in 

the society". The ambit of the Bill has been explained thus: 

"4. The Bill, inter alia, seeks to provide for the following:- 

(i) It covers those women who are or have been in a relationship 

with  the  abuser  where  both  parties  have  lived  together  in  a 

shared household and are related by consanguinity. marriage or 

through a relationship in the nature of marriage or adoption. In 

addition, relationships with family members living together as a 

joint family are also included. Even those women who are sisters, 

widows,  mothers,  single  women,  or  living  with  the abuser  are 

entitled  to  legal  protection  under  the  proposed  legislation. 

However, whereas the Bill enables the wife or the female living in 

a relationship in the nature of marriage to file a complaint under 

the proposed enactment against any relative of the husband or 

the male partner, it does not enable any female relative of the 

husband or the male partner to file a complaint against the wife 

) It defines the expression "domestic violence" to include actual 

The rigours of the Act of 2007, cannot 

under the DV Act. The relevant 

21. In this case, both pieces of legislation are intended to deal 

with salutary aspects of public welfare and interest. The PWDV 

e  problems  of  domestic 

violence  which, as the Statements  of  Objects and  Reasons  sets 

out, is widely prevalent but has remained largely invisible in the 

public domain. The Statements of Objects and Reasons Indicates 

al Code created a penal 

offence out of a woman's subjection to cruelty by her husband or 

relative,  the  civil  law  did  not  address  its  phenomenon  in  its 

entirety. Hence, consistent with the provisions of Articles 14, 15 

enacted  a  legislation 

which would "provide for a remedy under the civil law which is 

intended  to  protect  the  woman  from  being  victims  of  domestic 

violence and to prevent the occurrence of domestic violence in 

(i) It covers those women who are or have been in a relationship 

with  the  abuser  where  both  parties  have  lived  together  in  a 

rriage or 

through a relationship in the nature of marriage or adoption. In 

addition, relationships with family members living together as a 

joint family are also included. Even those women who are sisters, 

abuser  are 

entitled  to  legal  protection  under  the  proposed  legislation. 

However, whereas the Bill enables the wife or the female living in 

a relationship in the nature of marriage to file a complaint under 

husband or 

the male partner, it does not enable any female relative of the 

husband or the male partner to file a complaint against the wife 

) It defines the expression "domestic violence" to include actual 

CWP-38095

095-2018 (O&M)                                                                         

abuse  or  threat  or  abuse  that  is  physical,  sexual,  verbal, 

emotional or economic. Harassment by way of unlawful dowry 

demands to the woman or her relatives would also be covered 

under this definition. 

(iii) It provides for the rights of women to secure housing. It also 

provides for the right of a woman to reside in her matrimonial 

home or shared household, whether or not she has any title or 

rights  in  such  home  or  household.  This  right  is  secured  by  a 

residence order, which is passed by the Magistrate.

(iv)  It  empowers  the  Magistrate  to  pass  protection  orders  in 

favour of the aggrieved person to prevent the respondent from 

aiding or committing an act of domestic violence or any other 

specified act, entering a workplace or any other place frequented 

by  the  aggrieved  person,  attempt

isolating any assets used by both the parties and causing violence 

to the aggrieved person, her relatives or others who provide her 

assistance from the domestic violence.

(v)  It  provides  for  appointment  of  Protection  Officers  a

registration  of  non-governmental  organisations  as  service 

providers for providing assistance to the aggrieved person with 

respect  to  her  medical  examination,  obtaining  legal  aid,  safe 

shelter, etc." 

The  above  extract  indicates  that  a  significant  object  of  the 

legislation is to provide for and recognize the rights of women to 

secure housing and to recognize the right of a woman to reside in 

a matrimonial home or a shared household, whether or not she 

has  any  title  or  right  in  the  shared  household.  Allowing  the 

Senior Citizens Act 2007 to have an overriding force and effect in 

all situations, irrespective of competing entitlements of a woman 

to a right in a shared household within the meaning of the PWDV

Act  2005,  would  defeat  the  object  and  purpose  which  the 

Parliament sought to achieve in enacting the latter legislation. 

The law protecting the interest of senior citizens is intended to 

ensure that they are not left destitute, or at the mercy of their 

children or relatives. Equally, the purpose of the PWDV Act 2005 

                                                                         8 

e  that  is  physical,  sexual,  verbal, 

emotional or economic. Harassment by way of unlawful dowry 

demands to the woman or her relatives would also be covered 

(iii) It provides for the rights of women to secure housing. It also 

for the right of a woman to reside in her matrimonial 

home or shared household, whether or not she has any title or 

rights  in  such  home  or  household.  This  right  is  secured  by  a 

residence order, which is passed by the Magistrate. 

rate  to  pass  protection  orders  in 

favour of the aggrieved person to prevent the respondent from 

aiding or committing an act of domestic violence or any other 

specified act, entering a workplace or any other place frequented 

by  the  aggrieved  person,  attempting  to  communicate  with  her, 

isolating any assets used by both the parties and causing violence 

to the aggrieved person, her relatives or others who provide her 

assistance from the domestic violence. 

(v)  It  provides  for  appointment  of  Protection  Officers  a

governmental  organisations  as  service 

providers for providing assistance to the aggrieved person with 

respect  to  her  medical  examination,  obtaining  legal  aid,  safe 

The  above  extract  indicates  that  a  significant  object  of  the 

legislation is to provide for and recognize the rights of women to 

secure housing and to recognize the right of a woman to reside in 

a matrimonial home or a shared household, whether or not she 

as  any  title  or  right  in  the  shared  household.  Allowing  the 

Senior Citizens Act 2007 to have an overriding force and effect in 

all situations, irrespective of competing entitlements of a woman 

to a right in a shared household within the meaning of the PWDV

Act  2005,  would  defeat  the  object  and  purpose  which  the 

Parliament sought to achieve in enacting the latter legislation. 

The law protecting the interest of senior citizens is intended to 

ensure that they are not left destitute, or at the mercy of their 

ildren or relatives. Equally, the purpose of the PWDV Act 2005 

e  that  is  physical,  sexual,  verbal, 

emotional or economic. Harassment by way of unlawful dowry 

demands to the woman or her relatives would also be covered 

(iii) It provides for the rights of women to secure housing. It also 

for the right of a woman to reside in her matrimonial 

home or shared household, whether or not she has any title or 

rights  in  such  home  or  household.  This  right  is  secured  by  a 

rate  to  pass  protection  orders  in 

favour of the aggrieved person to prevent the respondent from 

aiding or committing an act of domestic violence or any other 

specified act, entering a workplace or any other place frequented 

ing  to  communicate  with  her, 

isolating any assets used by both the parties and causing violence 

to the aggrieved person, her relatives or others who provide her 

(v)  It  provides  for  appointment  of  Protection  Officers  and 

governmental  organisations  as  service 

providers for providing assistance to the aggrieved person with 

respect  to  her  medical  examination,  obtaining  legal  aid,  safe 

The  above  extract  indicates  that  a  significant  object  of  the 

legislation is to provide for and recognize the rights of women to 

secure housing and to recognize the right of a woman to reside in 

a matrimonial home or a shared household, whether or not she 

as  any  title  or  right  in  the  shared  household.  Allowing  the 

Senior Citizens Act 2007 to have an overriding force and effect in 

all situations, irrespective of competing entitlements of a woman 

to a right in a shared household within the meaning of the PWDV 

Act  2005,  would  defeat  the  object  and  purpose  which  the 

Parliament sought to achieve in enacting the latter legislation. 

The law protecting the interest of senior citizens is intended to 

ensure that they are not left destitute, or at the mercy of their 

ildren or relatives. Equally, the purpose of the PWDV Act 2005 

CWP-38095

095-2018 (O&M)                                                                         

cannot be ignored by a sleight of statutory interpretation. Both 

sets of legislations have to be harmoniously construed. Hence the 

right  of  a  woman  to  secure  a  residence  order  in  respect  of  a 

shared household cannot be defeated by the simple expedient of 

securing an order of eviction by adopting the summary procedure 

under the Senior Citizens Act 2007.

22. This Court is cognizant that the Senior Citizens Act 2007 was 

promulgated  with  a  view  to  p

remedy  to  senior  citizens.  Accordingly,  Tribunals  were 

constituted under Section 7. These Tribunals have the power to 

conduct summary procedures for inquiry, with all powers of the 

Civil Courts, under Section 8. The jurisdic

has been explicitly barred under Section 27 of the Senior Citizens 

Act 2007. However, the over-riding effect for remedies sought by 

the applicants under the Senior Citizens Act 2007 under Section 

3, cannot be interpreted to preclud

and protections that are sought to be conferred by the PWDV Act 

2005.  The  PWDV  Act  2005  is  also  in  the  nature  of  a special 

legislation, that is enacted with the purpose of correcting gender 

discrimination that pans out in the

inequities  in  a  largely  patriarchal  society.  in  deference  to  the 

dominant  purpose  of  both  the  legislations,  it  would  be 

appropriate for a Tribunal under the Senior Citizens Act, 2007 to 

grant such remedies of maintenance, as en

2(b)  of  the  Senior  Citizens  Act  2007  that  do  not  result  in 

obviating competing remedies under other special statutes, such 

as the PWDV Act 2005. Section 26  of the PWDV Act empowers 

certain  reliefs,  including  relief  for  a  residence  ar

obtained  from  any  civil  court  in  any  legal  proceedings. 

Therefore, in the event that a composite dispute is alleged, such 

as  in  the  present  case  where  the  suit  premises  are a  site  of 

contestation between two groups protected by the law, it would

be  appropriate  for  the  Tribunal  constituted  under  the  Senior 

Citizens Act 2007 to appropriately mould reliefs, after noticing 

the competing claims of the parties claiming under the PWDV 

                                                                         9 

cannot be ignored by a sleight of statutory interpretation. Both 

sets of legislations have to be harmoniously construed. Hence the 

right  of  a  woman  to  secure  a  residence  order  in  respect  of  a 

hared household cannot be defeated by the simple expedient of 

securing an order of eviction by adopting the summary procedure 

under the Senior Citizens Act 2007. 

22. This Court is cognizant that the Senior Citizens Act 2007 was 

promulgated  with  a  view  to  provide  a  speedy  and  inexpensive 

remedy  to  senior  citizens.  Accordingly,  Tribunals  were 

constituted under Section 7. These Tribunals have the power to 

conduct summary procedures for inquiry, with all powers of the 

Civil Courts, under Section 8. The jurisdiction of the Civil Courts 

has been explicitly barred under Section 27 of the Senior Citizens 

riding effect for remedies sought by 

the applicants under the Senior Citizens Act 2007 under Section 

3, cannot be interpreted to preclude all other competing remedies 

and protections that are sought to be conferred by the PWDV Act 

2005.  The  PWDV  Act  2005  is  also  in  the  nature  of  a special 

legislation, that is enacted with the purpose of correcting gender 

discrimination that pans out in the form of social and economic 

inequities  in  a  largely  patriarchal  society.  in  deference  to  the 

dominant  purpose  of  both  the  legislations,  it  would  be 

appropriate for a Tribunal under the Senior Citizens Act, 2007 to 

grant such remedies of maintenance, as envisaged under Section 

2(b)  of  the  Senior  Citizens  Act  2007  that  do  not  result  in 

obviating competing remedies under other special statutes, such 

as the PWDV Act 2005. Section 26  of the PWDV Act empowers 

certain  reliefs,  including  relief  for  a  residence  arder,  to  be 

obtained  from  any  civil  court  in  any  legal  proceedings. 

Therefore, in the event that a composite dispute is alleged, such 

as  in  the  present  case  where  the  suit  premises  are a  site  of 

contestation between two groups protected by the law, it would

be  appropriate  for  the  Tribunal  constituted  under  the  Senior 

Citizens Act 2007 to appropriately mould reliefs, after noticing 

the competing claims of the parties claiming under the PWDV 

cannot be ignored by a sleight of statutory interpretation. Both 

sets of legislations have to be harmoniously construed. Hence the 

right  of  a  woman  to  secure  a  residence  order  in  respect  of  a 

hared household cannot be defeated by the simple expedient of 

securing an order of eviction by adopting the summary procedure 

22. This Court is cognizant that the Senior Citizens Act 2007 was 

rovide  a  speedy  and  inexpensive 

remedy  to  senior  citizens.  Accordingly,  Tribunals  were 

constituted under Section 7. These Tribunals have the power to 

conduct summary procedures for inquiry, with all powers of the 

tion of the Civil Courts 

has been explicitly barred under Section 27 of the Senior Citizens 

riding effect for remedies sought by 

the applicants under the Senior Citizens Act 2007 under Section 

e all other competing remedies 

and protections that are sought to be conferred by the PWDV Act 

2005.  The  PWDV  Act  2005  is  also  in  the  nature  of  a special 

legislation, that is enacted with the purpose of correcting gender 

form of social and economic 

inequities  in  a  largely  patriarchal  society.  in  deference  to  the 

dominant  purpose  of  both  the  legislations,  it  would  be 

appropriate for a Tribunal under the Senior Citizens Act, 2007 to 

visaged under Section 

2(b)  of  the  Senior  Citizens  Act  2007  that  do  not  result  in 

obviating competing remedies under other special statutes, such 

as the PWDV Act 2005. Section 26  of the PWDV Act empowers 

der,  to  be 

obtained  from  any  civil  court  in  any  legal  proceedings. 

Therefore, in the event that a composite dispute is alleged, such 

as  in  the  present  case  where  the  suit  premises  are a  site  of 

contestation between two groups protected by the law, it would 

be  appropriate  for  the  Tribunal  constituted  under  the  Senior 

Citizens Act 2007 to appropriately mould reliefs, after noticing 

the competing claims of the parties claiming under the PWDV 

CWP-38095

13.   

down by the Hon’ble Supreme Court

there is no wrangle with regard to same. 

it was specifically held that wife is only entitled to claim a right to residence 

in a shared household, and a shared household would only mean, the house 

belonging to or t

the joint family of which the husband is the member

hereunder :-

095-2018 (O&M)                                                                         

Act 2005 and Senior Citizens Act 2007. Section 3 of the Senior 

Citizens Act, 2007 cannot be deployed to over

other protections in law, particularly that of a woman's right to a 

shared household under Section 17 of the PWDV Act 2005. In the 

event that the aggrieved woman" obtains al relief from a Tribunal 

constituted under the Senior Citizens Act 2007, she shall duty

bound to inform the Magistrate under the PWDV Act 2005, as 

per Sub-section (3) of Section 26 of the PWDV Act 2005. This 

course  of  action  would  ensure  that  the  common  intent  of  the 

Senior Citizens Act 2007 and the PWDV Act 2005

speedy  relief  to  its  protected  groups  who  are  both vulnerable 

members of the society, is effectively re

translate  to  rights in  life,  only if  there  is  an  equitable  ease in 

obtaining their realization. 

24. For the above reasons, we have come to the conclusion that 

the claim of the appellant that the premises constitute a shared 

household within the meaning of the PWDV Act 2005 would have 

to  be  determined  by  the  appropriate  forum.  The  claim 

simply  be  obviated by  evicting the appellant in  exercise of the 

summary powers entrusted by the Senior Citizens Act 2007. The 

Second  and  Third  Respondents  are  at  liberty  to  make  a 

subsequent application under Section 10 of the Senior Citizens 

Act 2007 for alteration of the maintenance allowance, before the 

appropriate forum.”  

This  Court  has  also  examined  the  judgment  and 

down by the Hon’ble Supreme Court in S.R. Batra and another (supra)

there is no wrangle with regard to same. In Paragraph 29 of the said judgment 

it was specifically held that wife is only entitled to claim a right to residence 

in a shared household, and a shared household would only mean, the house 

belonging to or taken on rent by the husband, or the house which belongs to 

the joint family of which the husband is the member

- 

                                                                         10 

Act 2005 and Senior Citizens Act 2007. Section 3 of the Senior 

ns Act, 2007 cannot be deployed to over-ride and nullify 

other protections in law, particularly that of a woman's right to a 

shared household under Section 17 of the PWDV Act 2005. In the 

event that the aggrieved woman" obtains al relief from a Tribunal 

nstituted under the Senior Citizens Act 2007, she shall duty

bound to inform the Magistrate under the PWDV Act 2005, as 

section (3) of Section 26 of the PWDV Act 2005. This 

course  of  action  would  ensure  that  the  common  intent  of  the 

Act 2007 and the PWDV Act 2005- of ensuring 

speedy  relief  to  its  protected  groups  who  are  both vulnerable 

members of the society, is effectively realized. Rights in law can 

ate  to  rights in  life,  only if  there  is  an  equitable  ease in 

24. For the above reasons, we have come to the conclusion that 

the claim of the appellant that the premises constitute a shared 

household within the meaning of the PWDV Act 2005 would have 

to  be  determined  by  the  appropriate  forum.  The  claim cannot 

simply  be  obviated by  evicting the appellant in  exercise of the 

summary powers entrusted by the Senior Citizens Act 2007. The 

Second  and  Third  Respondents  are  at  liberty  to  make  a 

subsequent application under Section 10 of the Senior Citizens 

07 for alteration of the maintenance allowance, before the 

This  Court  has  also  examined  the  judgment  and the  ratio  laid 

S.R. Batra and another (supra), and 

In Paragraph 29 of the said judgment 

it was specifically held that wife is only entitled to claim a right to residence 

in a shared household, and a shared household would only mean, the house 

aken on rent by the husband, or the house which belongs to 

the joint family of which the husband is the member. The relevant is extracted 

Act 2005 and Senior Citizens Act 2007. Section 3 of the Senior 

ride and nullify 

other protections in law, particularly that of a woman's right to a 

shared household under Section 17 of the PWDV Act 2005. In the 

event that the aggrieved woman" obtains al relief from a Tribunal 

nstituted under the Senior Citizens Act 2007, she shall duty-

bound to inform the Magistrate under the PWDV Act 2005, as 

section (3) of Section 26 of the PWDV Act 2005. This 

course  of  action  would  ensure  that  the  common  intent  of  the 

of ensuring 

speedy  relief  to  its  protected  groups  who  are  both vulnerable 

alized. Rights in law can 

ate  to  rights in  life,  only if  there  is  an  equitable  ease in 

24. For the above reasons, we have come to the conclusion that 

the claim of the appellant that the premises constitute a shared 

household within the meaning of the PWDV Act 2005 would have 

cannot 

simply  be  obviated by  evicting the appellant in  exercise of the 

summary powers entrusted by the Senior Citizens Act 2007. The 

Second  and  Third  Respondents  are  at  liberty  to  make  a 

subsequent application under Section 10 of the Senior Citizens 

07 for alteration of the maintenance allowance, before the 

the  ratio  laid 

, and 

In Paragraph 29 of the said judgment 

it was specifically held that wife is only entitled to claim a right to residence 

in a shared household, and a shared household would only mean, the house 

aken on rent by the husband, or the house which belongs to 

. The relevant is extracted 

CWP-38095

14.   

this Court has examined the facts of the instant case 

mention  that  the  house  in  question  has  now  been  declared  as  a  ‘shared 

household’ by the competent Court

Section 12 of the DV Act of 2005. It was specifically observed that the House 

No.28, Bishnoi Colony, Hisar

right to reside in the same on the first floor. However, that right 

subject to the outcome of the decision of the instant writ petition. Further, 

since  the  petitioner  was  made  to  contest  various  litigations

Court awarded the compensation

petitioner, by her husband (respondent No.4, herein)

hereunder:- 

095-2018 (O&M)                                                                         

29. As regards Section 17(1) of the Act, in our opinion the 

wife  is  only  entitled  to  claim  a  right  to  res

shared  household,  and  a  shared  household  would  only 

mean  the  house  belonging  to  or  taken  on  rent  by  the 

husband, or the house which belongs to the joint family of 

which the husband is a member. The property in question 

in the present case neith

it taken on rent by him nor is it a joint family property of 

which  the  husband  Amit  Batra  is  a  member.  It  is  the 

exclusive property of Appellant 2, mother of Amit Batra. 

Hence it cannot be called a 

On the anvil of the ratio laid down by Hon’ble Supreme Court, 

this Court has examined the facts of the instant case 

mention  that  the  house  in  question  has  now  been  declared  as  a  ‘shared 

household’ by the competent Court, on a petition filed by the petitioner under 

Section 12 of the DV Act of 2005. It was specifically observed that the House 

28, Bishnoi Colony, Hisar, is a shared household

to reside in the same on the first floor. However, that right 

subject to the outcome of the decision of the instant writ petition. Further, 

since  the  petitioner  was  made  to  contest  various  litigations

Court awarded the compensation to the tune of Rs.1,00,000/

petitioner, by her husband (respondent No.4, herein)

26.   xxx  xxx 

Therefore, when it is proved that the house No.28 Bishnoi 

Colony is shared household the petitioner ha

reside  in  the  same  on  the  1

clear  that the  residence  order  passed  by  this  Court  is 

subject  to  final  outcome  of  the  CWP  No.38095  of  2018 

pending before the Hon’ble High Court.

                                                                         11 

29. As regards Section 17(1) of the Act, in our opinion the 

wife  is  only  entitled  to  claim  a  right  to  residence  in  a 

shared  household,  and  a  shared  household  would  only 

mean  the  house  belonging  to  or  taken  on  rent  by  the 

husband, or the house which belongs to the joint family of 

which the husband is a member. The property in question 

in the present case neither belongs to Amit Batra nor was 

it taken on rent by him nor is it a joint family property of 

which  the  husband  Amit  Batra  is  a  member.  It  is  the 

exclusive property of Appellant 2, mother of Amit Batra. 

Hence it cannot be called a “shared household”. 

On the anvil of the ratio laid down by Hon’ble Supreme Court, 

this Court has examined the facts of the instant case in extenso. It is relevant to 

mention  that  the  house  in  question  has  now  been  declared  as  a  ‘shared 

petition filed by the petitioner under 

Section 12 of the DV Act of 2005. It was specifically observed that the House 

, is a shared household, and the petitioner has a 

to reside in the same on the first floor. However, that right was made

subject to the outcome of the decision of the instant writ petition. Further, 

since  the  petitioner  was  made  to  contest  various  litigations,  the  competent 

to the tune of Rs.1,00,000/-, to be paid to the 

petitioner, by her husband (respondent No.4, herein). The relevant is extracted 

Therefore, when it is proved that the house No.28 Bishnoi 

Colony is shared household the petitioner has the right to 

reside  in  the  same  on  the  1

st

 floor,  however,  it  is  made 

the  residence  order  passed  by  this  Court  is 

subject  to  final  outcome  of  the  CWP  No.38095  of  2018 

pending before the Hon’ble High Court. 

29. As regards Section 17(1) of the Act, in our opinion the 

idence  in  a 

shared  household,  and  a  shared  household  would  only 

mean  the  house  belonging  to  or  taken  on  rent  by  the 

husband, or the house which belongs to the joint family of 

which the husband is a member. The property in question 

er belongs to Amit Batra nor was 

it taken on rent by him nor is it a joint family property of 

which  the  husband  Amit  Batra  is  a  member.  It  is  the 

exclusive property of Appellant 2, mother of Amit Batra. 

On the anvil of the ratio laid down by Hon’ble Supreme Court, 

It is relevant to 

mention  that  the  house  in  question  has  now  been  declared  as  a  ‘shared 

petition filed by the petitioner under 

Section 12 of the DV Act of 2005. It was specifically observed that the House 

has a 

made 

subject to the outcome of the decision of the instant writ petition. Further, 

,  the  competent 

, to be paid to the 

. The relevant is extracted 

Therefore, when it is proved that the house No.28 Bishnoi 

s the right to 

floor,  however,  it  is  made 

the  residence  order  passed  by  this  Court  is 

subject  to  final  outcome  of  the  CWP  No.38095  of  2018 

CWP-38095

15.   

first  floor  of  the 

therefore, with  the  a

cannot be evicted from 

husband  of  the  petitioner  is  not  appearing  in  any  of  the  civil  or  criminal 

proceedings, rather

of marriage, various litigations 

the  respondent  No.3/senior  citizen

made  to  throw  the  petitioner  out  from  the  hous

electricity  connection 

institute a civil suit for permanent injunction. In the said suit, she

095-2018 (O&M)                                                                         

30  In  view  of  above  discussion,  the  present  petition  is 

allowed in the aforesaid terms to the effect that petitioner 

is  granted  relief  of  residence  at  the  1"  floor  of  shared 

household  i.e.  house  No.28  Bishnoi  Colony,  Hisar, 

however, this order of residence

outcome of the CWP No.38095 of 2018 pending before the 

Hon'ble High Court. The petitioner is further granted relief 

of compensation to  the tune of  1 lakh  to  be paid  by  the 

respondent-husband  No.3.  Respondent

directed to pay maintenance to the tune of 

month. However, any sum awarded and paid in any other 

litigation shall be set off against the maintenan

in this petition. A protection order is also granted to the 

petitioner with a direction to

any  domestic  violence  upon  the  petitioner  and  the 

Protection Officer as well as SHO concerned are directed 

to comply with the order of protection if required by the 

petitioner. Copy of this order be given to the petitioner fr

of costs and a copy be sent to the SHO

as the Protection Officer.”

From the facts mentioned above, it is clearly transpire

first  floor  of  the house  in  question was  declared  as  a  ‘shared  household’

with  the  aid  of  the  Act  of  2007

cannot be evicted from the said house. It is important to note here that the 

husband  of  the  petitioner  is  not  appearing  in  any  of  the  civil  or  criminal 

proceedings, rather he was declared as a ‘Proclaimed Person’. After two years 

of marriage, various litigations inter se were filed between her husband and 

the  respondent  No.3/senior  citizen.  Since  inception,  endevours  were  being 

made  to  throw  the  petitioner  out  from  the  hous

electricity  connection was  got  disconnected,  propelling  the  petitioner  to 

institute a civil suit for permanent injunction. In the said suit, she

                                                                         12 

30  In  view  of  above  discussion,  the  present  petition  is 

allowed in the aforesaid terms to the effect that petitioner 

is  granted  relief  of  residence  at  the  1"  floor  of  shared 

household  i.e.  house  No.28  Bishnoi  Colony,  Hisar, 

however, this order of residence shall be subject to final 

outcome of the CWP No.38095 of 2018 pending before the 

Hon'ble High Court. The petitioner is further granted relief 

of compensation to  the tune of  1 lakh  to  be paid  by  the 

husband  No.3.  Respondent-husband  is  also 

ted to pay maintenance to the tune of ₹10,000/- per 

month. However, any sum awarded and paid in any other 

litigation shall be set off against the maintenance awarded 

in this petition. A protection order is also granted to the 

petitioner with a direction to the respondents not to commit 

any  domestic  violence  upon  the  petitioner  and  the 

Protection Officer as well as SHO concerned are directed 

to comply with the order of protection if required by the 

petitioner. Copy of this order be given to the petitioner fr

of costs and a copy be sent to the SHO concerned as well 

as the Protection Officer.” 

mentioned above, it is clearly transpired that the 

was  declared  as  a  ‘shared  household’

id  of  the  Act  of  2007,  the  petitioner  (daughter-in-law) 

It is important to note here that the 

husband  of  the  petitioner  is  not  appearing  in  any  of  the  civil  or  criminal 

he was declared as a ‘Proclaimed Person’. After two years 

were filed between her husband and 

.  Since  inception,  endevours  were  being 

made  to  throw  the  petitioner  out  from  the  house  in  question. Even  the 

was  got  disconnected,  propelling  the  petitioner  to 

institute a civil suit for permanent injunction. In the said suit, she impleaded 

30  In  view  of  above  discussion,  the  present  petition  is 

allowed in the aforesaid terms to the effect that petitioner 

is  granted  relief  of  residence  at  the  1"  floor  of  shared 

household  i.e.  house  No.28  Bishnoi  Colony,  Hisar, 

shall be subject to final 

outcome of the CWP No.38095 of 2018 pending before the 

Hon'ble High Court. The petitioner is further granted relief 

of compensation to  the tune of  1 lakh  to  be paid  by  the 

husband  is  also 

per 

month. However, any sum awarded and paid in any other 

ce awarded 

in this petition. A protection order is also granted to the 

the respondents not to commit 

any  domestic  violence  upon  the  petitioner  and  the 

Protection Officer as well as SHO concerned are directed 

to comply with the order of protection if required by the 

petitioner. Copy of this order be given to the petitioner free 

concerned as well 

that the 

was  declared  as  a  ‘shared  household’, 

law) 

It is important to note here that the 

husband  of  the  petitioner  is  not  appearing  in  any  of  the  civil  or  criminal 

he was declared as a ‘Proclaimed Person’. After two years 

were filed between her husband and 

.  Since  inception,  endevours  were  being 

Even  the 

was  got  disconnected,  propelling  the  petitioner  to 

impleaded 

CWP-38095

her husband (respondent No.4), as well as, DHBVN as a party. 

was  decreed  in  favour  of  the  petitioner

25.11.2016 (Annexure P

the  petitioner,  restraining  the  defendants  therein

electricity connection 

electricity bills of the first floor, or in the alternative, passed a direction upon 

the defendant No.1, therein, to release a new connection, in the name of the 

petitioner, on the first floor of the house, in c

application. 

16.   

vide order dated 10.02.2023, 

has specifically observed that the husband/respondent N

a  single  penny  of  maintenance  to  the  petitioner,  rather,  he  is  evading  his 

presence from the Court concerned. 

Tribunal, has granted the permission to senior citizen to use the ground floor 

of the house, in question. However, they are hell

evicted from the first floor of the house, as well. 

out that this litigation is at the behest of the husband of the petitioner, with 

whom, the petitioner has estranged relationship. 

2007, cannot be allowed to be misused

the Act.  

17.   

considered opinion that the impugned order requires interference of this Court, 

as such, same is 

18.   

the senior citizen. 

095-2018 (O&M)                                                                         

her husband (respondent No.4), as well as, DHBVN as a party. 

s  decreed  in  favour  of  the  petitioner,  vide 

25.11.2016 (Annexure P-13), wherethrough, a decree was passed in favour of 

the  petitioner,  restraining  the  defendants  therein

electricity connection installed at the house in question, subject to payment of 

electricity bills of the first floor, or in the alternative, passed a direction upon 

the defendant No.1, therein, to release a new connection, in the name of the 

petitioner, on the first floor of the house, in c

application.  

It is not out of contest on record that the learned competent Court, 

vide order dated 10.02.2023, while deciding the application under the DV Act, 

has specifically observed that the husband/respondent N

a  single  penny  of  maintenance  to  the  petitioner,  rather,  he  is  evading  his 

presence from the Court concerned. At the initial stage, 

, has granted the permission to senior citizen to use the ground floor 

the house, in question. However, they are hell

evicted from the first floor of the house, as well. 

out that this litigation is at the behest of the husband of the petitioner, with 

whom, the petitioner has estranged relationship. 

2007, cannot be allowed to be misused, and even, it is not the des

In view of the above facts and circumstances, 

considered opinion that the impugned order requires interference of this Court, 

as such, same is accordingly set aside.  

This Court also cannot turn its

the senior citizen. The respondent No.3/senior citizen, is stated to be suffering 

                                                                         13 

her husband (respondent No.4), as well as, DHBVN as a party. The said suit 

,  vide judgment  and  decree dated 

, wherethrough, a decree was passed in favour of 

the  petitioner,  restraining  the  defendants  therein, from  disconnecting  the 

the house in question, subject to payment of 

electricity bills of the first floor, or in the alternative, passed a direction upon 

the defendant No.1, therein, to release a new connection, in the name of the 

petitioner, on the first floor of the house, in case, the petitioner files such an 

It is not out of contest on record that the learned competent Court, 

while deciding the application under the DV Act, 

has specifically observed that the husband/respondent No.4, has not paid even 

a  single  penny  of  maintenance  to  the  petitioner,  rather,  he  is  evading  his 

At the initial stage, learned Maintenance 

, has granted the permission to senior citizen to use the ground floor 

the house, in question. However, they are hell-bent to get the petitioner 

evicted from the first floor of the house, as well. All these facts clearly points 

out that this litigation is at the behest of the husband of the petitioner, with 

whom, the petitioner has estranged relationship. The provisions of the Act of 

, and even, it is not the desired object of 

In view of the above facts and circumstances, this Court is of the 

considered opinion that the impugned order requires interference of this Court, 

This Court also cannot turn its eyes blind towards the rights of 

The respondent No.3/senior citizen, is stated to be suffering 

The said suit 

dated 

, wherethrough, a decree was passed in favour of 

from  disconnecting  the 

the house in question, subject to payment of 

electricity bills of the first floor, or in the alternative, passed a direction upon 

the defendant No.1, therein, to release a new connection, in the name of the 

ase, the petitioner files such an 

It is not out of contest on record that the learned competent Court, 

while deciding the application under the DV Act, 

o.4, has not paid even 

a  single  penny  of  maintenance  to  the  petitioner,  rather,  he  is  evading  his 

learned Maintenance 

, has granted the permission to senior citizen to use the ground floor 

bent to get the petitioner 

All these facts clearly points 

out that this litigation is at the behest of the husband of the petitioner, with 

The provisions of the Act of 

ired object of 

this Court is of the 

considered opinion that the impugned order requires interference of this Court, 

eyes blind towards the rights of 

The respondent No.3/senior citizen, is stated to be suffering 

CWP-38095

from State-IV Cancer

Hisar, and for that purpose, if she shifts to the house in q

have an easy access to the hospital

to vacate the ground floor, and shift on the first floor of the house in question

specifically when 

‘shared household’.

the ground floor of the said house, within a period of one month from 

of passing of the order

the ground floor. 

19.   

important to note that husband of the petitioner (respondent No.4) has been 

declared  as  a  ‘Proclaimed  Person’ 

him in FIR 

with Section 34 of IPC, 1860

In the verdict

DV  Act, it  was  specifically  recorded  th

avoiding his presence before the Court, which in fact, defeats the rights of the 

petitioner of getting maintenance from him. 

despite  the  respondent  No.4  (husband),  being  declared  as  a  ‘Pro

Person’,  he  is  still  filing  various  applications  before  different 

authorities/Courts.  However,  the  concerned  police  authorities  are  not  in  a 

position to trace out his whereabouts.

20.   

No.4, was also dismissed by Coordinate Bench of this Court, vide order dated 

18.03.2024,  wherethroug

Family Court, Hisar. 

095-2018 (O&M)                                                                         

IV Cancer, and she requires regular treatment, which is available in 

Hisar, and for that purpose, if she shifts to the house in q

have an easy access to the hospital. Therefore, this Court directs the petitioner 

to vacate the ground floor, and shift on the first floor of the house in question

specifically when only the first floor of the said house 

‘shared household’. Further, the petitioner shall remove all her articles from 

the ground floor of the said house, within a period of one month from 

of passing of the order and will allow the senior citizen to reside

the ground floor.  

Before this Court seal the proceedings of the instant case, it is 

important to note that husband of the petitioner (respondent No.4) has been 

declared  as  a  ‘Proclaimed  Person’ in  criminal  proceedings  initiated  against 

R No.382 dated 14.05.2015, under Sections 498

with Section 34 of IPC, 1860, registered at Police Station Civil Lines, Hisar

In the verdict dated 10.02.2023, rendered by the competent Court under the 

it  was  specifically  recorded  that  respondent  No.4,  is  purposely 

avoiding his presence before the Court, which in fact, defeats the rights of the 

petitioner of getting maintenance from him. 

despite  the  respondent  No.4  (husband),  being  declared  as  a  ‘Pro

Person’,  he  is  still  filing  various  applications  before  different 

authorities/Courts.  However,  the  concerned  police  authorities  are  not  in  a 

position to trace out his whereabouts.  

Criminal Revision (F) No.22 of 2020, preferred by the 

No.4, was also dismissed by Coordinate Bench of this Court, vide order dated 

18.03.2024,  wherethrough, he  challenged  the  orders  passed  by  the  learned 

Family Court, Hisar. The Coordinate Bench of this Court, vide order dated 

                                                                         14 

, and she requires regular treatment, which is available in 

Hisar, and for that purpose, if she shifts to the house in question, she would 

. Therefore, this Court directs the petitioner 

to vacate the ground floor, and shift on the first floor of the house in question

the first floor of the said house has been declared as

Further, the petitioner shall remove all her articles from 

the ground floor of the said house, within a period of one month from the date 

allow the senior citizen to reside peacefully 

the proceedings of the instant case, it is 

important to note that husband of the petitioner (respondent No.4) has been 

in  criminal  proceedings  initiated  against 

No.382 dated 14.05.2015, under Sections 498-A, 406, 323 read 

, registered at Police Station Civil Lines, Hisar

rendered by the competent Court under the 

at  respondent  No.4,  is  purposely 

avoiding his presence before the Court, which in fact, defeats the rights of the 

petitioner of getting maintenance from him. It is informed to this Court, that 

despite  the  respondent  No.4  (husband),  being  declared  as  a  ‘Proclaimed 

Person’,  he  is  still  filing  various  applications  before  different 

authorities/Courts.  However,  the  concerned  police  authorities  are  not  in  a 

Criminal Revision (F) No.22 of 2020, preferred by the respondent 

No.4, was also dismissed by Coordinate Bench of this Court, vide order dated 

he  challenged  the  orders  passed  by  the  learned 

The Coordinate Bench of this Court, vide order dated 

, and she requires regular treatment, which is available in 

uestion, she would 

. Therefore, this Court directs the petitioner 

to vacate the ground floor, and shift on the first floor of the house in question, 

declared as a 

Further, the petitioner shall remove all her articles from 

the date 

 on 

the proceedings of the instant case, it is 

important to note that husband of the petitioner (respondent No.4) has been 

in  criminal  proceedings  initiated  against 

A, 406, 323 read 

, registered at Police Station Civil Lines, Hisar. 

rendered by the competent Court under the 

at  respondent  No.4,  is  purposely 

avoiding his presence before the Court, which in fact, defeats the rights of the 

It is informed to this Court, that 

claimed 

Person’,  he  is  still  filing  various  applications  before  different 

authorities/Courts.  However,  the  concerned  police  authorities  are  not  in  a 

respondent 

No.4, was also dismissed by Coordinate Bench of this Court, vide order dated 

he  challenged  the  orders  passed  by  the  learned 

The Coordinate Bench of this Court, vide order dated 

CWP-38095

25.07.2024,  had  direc

possible  efforts  to  secure  the  presence  of  respondent  No.4  (Alok). 

Furthermore,  t

interim order dated 11.09.2024, had 

Hisar  Range,  Hisar

14.05.2015,  under  Sections  498

1860, registered at Police Station Civil Lines, Hisar, 

and a specific directio

hearing.  

21.  

affidavit of Dr. M. Ravi Kiran, IPS, Additional Director General of Police, 

Hisar Range, Hisar

case file. It is informed to this Court

the respondent No.4 (Alok). However, his whereabouts are not traceable. 

22.   

No.4 is able to pursue the proceedings before

hand, he  is  not  traceable  by  the  Haryana  Police.  It  seems  that 

formalities  have

Court is of the 

Director General of Police, Haryana. 

23.   

independently and the efforts made by the Investigating Officer concerned, in 

executing the warrants of arrest against the respondent No.4 (Alok), who has 

been declared as a ‘Proclaimed Person’

the District Police concerned, to make all endeavours and take all requisite 

steps, to effect the warran

095-2018 (O&M)                                                                         

25.07.2024,  had  directed  the  Superintendent  of  Police,  Hisar,  to  make  all 

possible  efforts  to  secure  the  presence  of  respondent  No.4  (Alok). 

Furthermore,  the  Coordinate  Bench  of  this  Court,  earlier 

order dated 11.09.2024, had directed the 

Hisar  Range,  Hisar,  to  entrust  the  investigation  of  FIR  No.382  dated 

14.05.2015,  under  Sections  498-A,  406,  323  read  with  Section  34  of  IPC, 

registered at Police Station Civil Lines, Hisar, 

and a specific direction was given to file a status report, on the next date of 

In  deference  to  the  directions  (supra)

affidavit of Dr. M. Ravi Kiran, IPS, Additional Director General of Police, 

Hisar Range, Hisar, has been filed, which is

It is informed to this Court that all efforts 

the respondent No.4 (Alok). However, his whereabouts are not traceable. 

This Court has failed to understand that 

able to pursue the proceedings before

he  is  not  traceable  by  the  Haryana  Police.  It  seems  that 

formalities  have been  done  by  filing  the  affidavit  (supra)

Court is of the considered opinion that the instant matter requires attention of 

Director General of Police, Haryana.  

Let the Director General of Police, Haryana, 

independently and the efforts made by the Investigating Officer concerned, in 

cuting the warrants of arrest against the respondent No.4 (Alok), who has 

been declared as a ‘Proclaimed Person’, and pass adjudicatory directions upon 

the District Police concerned, to make all endeavours and take all requisite 

steps, to effect the warrants of arrest against the respondent No.4. 

                                                                         15 

ted  the  Superintendent  of  Police,  Hisar,  to  make  all 

possible  efforts  to  secure  the  presence  of  respondent  No.4  (Alok). 

he  Coordinate  Bench  of  this  Court,  earlier by  drawing  an 

directed the Inspector General of Police, 

,  to  entrust  the  investigation  of  FIR  No.382  dated 

A,  406,  323  read  with  Section  34  of  IPC, 

registered at Police Station Civil Lines, Hisar, to some senior officer, 

n was given to file a status report, on the next date of 

In  deference  to  the  directions  (supra),  status  report  by  way  of 

affidavit of Dr. M. Ravi Kiran, IPS, Additional Director General of Police, 

, has been filed, which is on record and tagged with the 

that all efforts have been made to arrest 

the respondent No.4 (Alok). However, his whereabouts are not traceable.  

This Court has failed to understand that on one hand, respondent 

able to pursue the proceedings before various Courts, and on the other 

he  is  not  traceable  by  the  Haryana  Police.  It  seems  that mere  paper 

been  done  by  filing  the  affidavit  (supra).  Therefore,  this 

considered opinion that the instant matter requires attention of 

Let the Director General of Police, Haryana, to examine the issue 

independently and the efforts made by the Investigating Officer concerned, in 

cuting the warrants of arrest against the respondent No.4 (Alok), who has 

, and pass adjudicatory directions upon 

the District Police concerned, to make all endeavours and take all requisite 

ts of arrest against the respondent No.4.  

ted  the  Superintendent  of  Police,  Hisar,  to  make  all 

possible  efforts  to  secure  the  presence  of  respondent  No.4  (Alok). 

by  drawing  an 

l of Police, 

,  to  entrust  the  investigation  of  FIR  No.382  dated 

A,  406,  323  read  with  Section  34  of  IPC, 

to some senior officer, 

n was given to file a status report, on the next date of 

,  status  report  by  way  of 

affidavit of Dr. M. Ravi Kiran, IPS, Additional Director General of Police, 

on record and tagged with the 

have been made to arrest 

respondent 

on the other 

mere  paper 

.  Therefore,  this 

considered opinion that the instant matter requires attention of 

examine the issue 

independently and the efforts made by the Investigating Officer concerned, in 

cuting the warrants of arrest against the respondent No.4 (Alok), who has 

, and pass adjudicatory directions upon 

the District Police concerned, to make all endeavours and take all requisite 

CWP-38095

24.   

21.11.2025.

25.  

disposed of.

26.   

October 01, 2025

Manpreet 

095-2018 (O&M)                                                                         

The compliance report in this regard, be filed before this Court on 

21.11.2025. 

With  the  aforesaid  observation,  the  instant  writ  petition  is 

disposed of. 

Pending applications, if any, stands dispo

, 2025 

Whether speaking/reasoned 

Whether reportable  

                                                                         16 

The compliance report in this regard, be filed before this Court on 

With  the  aforesaid  observation,  the  instant  writ  petition  is 

Pending applications, if any, stands disposed of accordingly. 

(KULDEEP TIWARI)   

  JUDGE 

:  Yes/No 

:  Yes/No 

The compliance report in this regard, be filed before this Court on 

With  the  aforesaid  observation,  the  instant  writ  petition  is