VIVEK JAIN Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order dtd. 7/7/2021 passed by the 2nd respondent/Assistant Commissioner under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ('the Act' for short) cancelling the Gift Deed dtd. 20/6/2019 and subsequent sale deed dtd. 19/12/2019.

(2.) The facts, in brief, germane are as follows:

(3.) Heard Sri Sandesh J. Chouta, learned senior counsel appearing for the petitioner, Smt. Navya Shekhar, learned Government Advocate appearing for respondents 1 and 2, Smt. Lakshmy Iyengar, learned senior counsel appearing for respondents 3 and 5 and Sri Satyanarayana Reddy, learned counsel appearing for respondent No.4.