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Judgment
The appellant assails order dated 30.05.2025 passed by the learned Single Judge of this Court in W.P. (C) 8118/2025 as well as order dated 14.05.2025 passed by the Divisional Commissioner under the Maintenance and Welfare of Parents and Senior Citizens Act 2007.
As regards order dated 14.05.2025 of the Divisional Commissioner, admittedly the same was challenged by way of W.P.(C) 8401/2025 and by order dated 06.06.2025, counsel for appellant (petitioner therein) withdrew the said writ petition unconditionally, stating that he did not wish to press the said petition. That being so, there is no scope now before the appellant to challenge the order dated 14.05.2025 through this appeal.
As regards order dated 30.05.2025, that order was passed in the writ proceedings arising out of execution of order dated 14.05.2025. The only aspect in order dated 30.05.2025 was that learned counsel for the Divisional Commissioner assured the learned Single Judge that execution of order dated 14.05.2025 would be carried out expeditiously. The order dated 14.05.2025 of the Divisional Commissioner has attained finality, having not been assailed till date in accordance with law. That being so, there is no scope for challenging the order dated 30.05.2025 pertaining to the execution of order dated 14.05.2025.
In above circumstances, we find no merit in the appeal. The appeal as well as the accompanying applications are dismissed.