P. GOPAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court for assailing the Assistant Commissioner's order in original dated 15.07.2015 and the Deputy Commissioner's order dated 21.07.2016 whereby his registered Sale Deed dated 26.08.2014 and his Vendor's Gift Deed dated 22.08.2005 have been set at naught in exercise of power u/s 23(1) of Maintenance and Welfare of Parents and Senior Citizens Act, 2007; consequently, his interest in the subject property having been divested, the ownership of fourth respondent over the same has been restored.

(2.) After service of notice, the official respondents have entered appearance through the learned HCGP and the private respondents are represented by their private advocates; respondent No.4 has filed the Statement of Objections and resists the writ petition. The learned HCGP and the private advocates vehemently oppose the writ petition making submission in justification of the impugned orders and the reasons on which they have been structured.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this court is inclined to grant indulgence in the matter for the following reasons: