$~64
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 5211/2025
        Date of Decision: 25.02.2026
IN THE MATTER OF:

	AHMAR ABDULLAH  & ANR.			.....Petitioners
Through:	Ms. Naomi Chandra, Mr. Saurabh Sagar, Mr. Noumaan, Advocates.

				versus

	UNION OF INDIA THROUGH DEPUTY SECRETARY 
     LEGAL CELL  DEPARTMENT OF HEALTH AND 
     FAMILY WELFARE & ORS.				.....Respondents
     
Through:	Mr. Himanshu Pathak, SPC with Mr. Chetan Sharma, Advocate for R-1 and 5.
	Mr. Counsel for GNCTD (appearance not given) 
	

CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
				J U D G E M E N T
				
PURUSHAINDRA KUMAR KAURAV, J. (ORAL)
	
     The petitioners have filed the instant writ petition seeking directions to appoint them as the guardians of Mrs. Anjum Mobashir, W/o Mobashir Mohammad, R/o Kabir Colony, House No. 4/81C1, Jamalpur, Aligarh Uttar Pradesh-202002, with regard to all the matters relating to her estate including, but not limited to immovable and movable properties, financial affairs and social security funds, etc. It is submitted that Mrs. Anjum Mobashir (the patient) is the mother of the petitioners.
2. It is stated that the patient is suffering from Alzheimer’s Disease since 04.12.2024.  A Medical Certificate was issued to this effect by the Department of Mental Health and Behavioural Sciences of the Max Healthcare, Saket, New Delhi.  
3. The Court, vide order dated 29.04.2025, directed for medical examination of the patient.  The Medical Board was constituted and its report has been reproduced in order dated 16.02.2026. It has been found by the Medical Board that the patient is suffering from major cognitive impairment and is fully dependant for activities of daily living, on her family members.
4. The Court, therefore, directed the learned counsel for Government of NCT of Delhi (‘GNCTD’) to take instructions.  
5. Learned counsel for the GNCTD submits that they have no objection if the petitioners are appointed as the legal guardians of Mrs. Anjum Mobashir.  
6. In view thereof and having considered the fact that the petitioners are the children of patient, there is no impediment in appointing the petitioners as legal guardians for all purposes.
7. Accordingly, the petition stands allowed and is disposed of.  

PURUSHAINDRA KUMAR KAURAV, J
FEBRUARY 25, 2026
aks/ss



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