N.KALANDHIKA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed in the nature of certiorarified mandamus seeking to call for the records of the order dtd. 17/5/2023 passed by the 1st respondent, District Collector/Appellate Tribunal for Senior Citizens Maintenance and Welfare at Chennai and to quash the same.

(2.) In the affidavit filed in support of the writ petition, it had been contended that the writ petitioner who is a minor and grand daughter of the 4th respondent, was a beneficiary of a Settlement Deed dtd. 1/6/2022, registered as Document No.4277 of 2022 in the Office of the Sub Registrar, Virugambakkam with respect to a property viz., Flat No.2, First Floor, Sai Krishna Apartments, Park View Street, Alwarthirunagar, Valasarawakkam, Chennai - 600 087.

(3.) The 4th respondent owing to various grievances, had given a petition before the 2nd respondent, Revenue Divisional Officer/Tribunal for Senior Citizens Maintenance and Welfare at Chennai seeking to cancel the said Settlement Deed.