NEERAJ BHASIN Vs. DIVISIONAL COMMISSIONER, DELHI

JUDGEMENT

(1.) The instant Letters Patent Appeal has been filed by the Appellant seeking quashing of the Order dtd. 8/7/2022, passed by the Learned Single Judge of this Court in W.P. (C) No. 9757/2022. The Learned Single Judge vide the Impugned Order has upheld the Order dtd. 29/6/2022 passed by the Divisional Commissioner, acting as the Appellate Authority under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as 'the said Act'), in Appeal No. 497/2022 which dismissed the Appellant's application seeking stay on the Order dtd. 13/5/2022 (hereinafter referred to as 'the Eviction Order') evicting the Appellant from property being, D-1101, New Friends Colony, New Delhi- 110025 (hereinafter referred to as ' the said Property').

(2.) The instant Letters Patent Appeal is the culmination of three rounds of litigation. The facts presented below also indicate that the parties have filed other civil suits, and petitions against each other, which are also pending adjudication. The relevant facts in brief are as follows,

(3.) Learned counsel for the Appellant argued that the Learned Single Judge erred in relying upon the complaint, insofar as it has been made by the Appellant's sister, and not Respondent No. 2. It was further argued that the Learned Single Judge failed to take into account that the Appellant had even given away his share in the property of Sukhdev Vihar to his wife i.e Respondent No. 3.