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Judgment
Heard the learned counsel for the petitioner and the learned senior Government Pleader for the first respondent.
Petitioner herein is a senior citizen and the mother of respondents 2 and
She approached the Maintenance Tribunal and Sub Divisional Magistrate, Kollam for reliefs under the Maintenance and Welfare of Parents and
Senior Citizens Act 2007. Petitioner's application was dismissed by Ext.P1 order. Ext.P2 appeal was preferred by the petitioner against Ext.P1.
Thereupon, the first respondent issued Ext.P3 notice intimating the hearing of the appeal. The grievance of the petitioner is that, Ext.P2 appeal has not
been disposed of till now.
Considering the nature of the reliefs sought by the petitioner, I feel that notice to respondents 2 and 3 can be dispensed with.
The writ petition is disposed of with a direction to the first respondent to take up Ext.P2 appeal and dispose it of , as expeditiously as possible, at any
rate, within a period of one month from the date of production of a copy of this judgment or from the date of service of appeal notice on the
respondents 2 and 3 herein, whichever is later.