R.VISALAKSHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The case on hand demonstrates the abuse to the provisions of the benevolent Act and the overreach by the authority constituted under the Act.

(2.) The facts which had given rise to the above sentiment are herein below set out.

(3.) The learned counsel for the petitioner would submit that the cancellation of the settlement deed is per se erroneous, inasmuch as the deed does not contain any condition with reference to the maintenance of the senior citizen and therefore, the order impugned is erroneous. In support of his argument, he relied upon the following judgments: