Moideen Haji Tacharoth vs District Collector

Sunil Thomas, J

The petitioners have moved the first respondent seeking reliefs under the Kerala Maintenance and Welfare of Parents and Senior Citizens Rules,

2009 by filing Ext.P1. The application is dated 17.03.2021. The grievance of the petitioners is that the above application has not been disposed of, even

now.

2.  When the matter came up for admission, it was noted that the application was submitted before the District Collector and not before the

Maintenance Tribunal / Sub Collector, Kozhikode, who was the statutory authority. The above authority was impleaded later, as additional respondent

6.

3.  Having considered the limited grievance set up by the petitioners, I am inclined to dispose of the writ petition by directing the first respondent

to transmit Ext.P1 to the additional respondent, as expeditiously as possible, at any rate, within a period of fifteen days from the date of receipt of a

copy of this judgment. The 6th respondent shall thereafter, take up the matter and dispose it of, as expeditiously as possible, with notice to both sides,

within a period of two months from date of completion of service on the respondents.

The writ petition is disposed of, accordingly.