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Judgment
Kuldeep Tiwari, J
The grievance, which propelled the petitioners to approach this Court, is the order dated 15.02.2023, passed by the learned Additional District Magistrate, Ambala, wherethrough, application preferred by the petitioners, under Section 22 (2) of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007, as well as, under Rule 24 of the Haryana Maintenance of Parents and Senior Citizens Rules, 2009, was ordered to be adjourned sine die.
This Court, vide order dated 01.12.2025, had directed learned State counsel to have instructions as to why the application (supra) has not yet been considered and decided by the competent authority, in view of the State Government notification dated 26.05.2015.
Today, learned State counsel, on the basis of instructions received from the quarter concerned, has apprised this Court that the application (supra) has since been transferred to the Maintenance Tribunal concerned for adjudication and shall be decided in accordance with law, after affording due opportunity of hearing to the parties and permitting them to lead evidence, if any.
In view of the above development, no further directions are required to be issued. Accordingly, the present writ petition stands closed. However, the Maintenance Tribunal concerned is directed to endeavour to decide the application (supra) preferably within a period of six months from today.
Disposed of accordingly.