VASANTHRAO Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Petitioner is before this Court seeking for the following reliefs:

(2.) The Petitioner claims to be a senior citizen and the owner of property bearing No. LIG 102, situated at KHB colony, near District Jail, Bidar, having purchased it out of his own earnings, he alleges that, the Respondent No.3 used to look after the maintenance of the aforesaid property due to the old age of the Petitioner and his wife, however, he was not taking care of the Petitioner and his wife i.e. the father and mother of Respondent No.3.

(3.) When the Petitioner visited the aforesaid property he came to know that Respondent No.3 had handed over the possession of the same to Respondent No.4 and moved to Maharashtra. Respondent No.4 on enquiry had intimated to the Petitioner that, Respondent No.3-son had taken Rs.15.00 lakhs as a hand loan from Respondent No.4 and in that regard an Agreement of Sale had been executed by Respondent No.3 in favour of Respondent No.4.