REGENT COMPUTRONICS PVT. LTD.

KARUPPAN Appellant

V/S

DISTRICT MAGISTRATE Respondents

Referred Judgements :-

S.VANITHA VS. DEPUTY COMMISSIONER,BENGALURU URBAN DISTRICT [REFERRED TO]
PHILIP JOHN PLASKET THOMAS VS. COMMISSIONER OF INCOME TAX CALCUTTA [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
KM SONIA BHATIA VS. STATE OF UTTAR PRADESH [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. B SATYANARAYAN RAO [REFERRED TO]
SUBBEGOWDA VS. THIMMEGOWDA [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]
RADHAMANI AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
SHAH FAESAL VS. UNION OF INDIA [REFERRED TO]
SUBHASHINI VS. DISTRICT COLLECTOR, KOZHIKODE [REFERRED TO]
ENFORCEMENT DIRECTORATE, GOVERNMENT OF INDIA VS. KAPIL WADHAWAN [REFERRED TO]
S. MALA VS. DISTRICT ARBITRATOR & DISTRICT COLLECTOR [REFERRED TO]

JUDGEMENT

(1.) In this writ petition, the petitioner assails the proceedings of the second respondent dtd. 15/2/2019 cancelling the settlement deed dtd. 6/2/1997 executed in his favour by his father in exercise of power and jurisdiction conferred under Sec. 23(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short, the Act) and for a direction to the third respondent to delete the entry pertaining to the cancellation of the said settlement deed.

(2.) Heard the learned counsel appearing on behalf of the petitioner and the learned Additional Government Pleader appearing for respondents 1 and 2.

(3.) The case of the petitioner is as follows :

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KARUPPAN Vs. DISTRICT MAGISTRATE

Referred Judgements :-

JUDGEMENT

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