ARVIND SINGH SANGWAN, J. (ORAL)

1. Prayer in this petition is for issuance of directions to the official respondents to protect the life and liberty of the petitioner at the hands of respondents No.4 & 5.

2. Learned counsel for the petitioner submits that the petitioner, who is aged about 64 years, is mother of respondent No.4 Kulwant Singh and mother-in-law of respondent No.5 Jasvir Kaur. It is further submitted that on account of maltreatment at the hands of her son, the petitioner has given a complaint to the police, however, the police is not deciding the same on the premise that it is a dispute between the mother and son.

3. Since the petitioner has an alternative and efficacious remedy of approaching the competent Court i.e. Deputy Commissioner under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, she is relegated to her remedy to file a complaint.

4. In case the complaint is filed within a period of 15 days from today, the concerned Deputy Commissioner will decide the same and pass an appropriate interim direction within a period of two months thereafter.

5. Disposed of, accordingly.