G.PAPATHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petition is filed challenging the impugned order dtd. 24/9/2025 in Na.Ka.No.e-2253984/2024/C4 passed by the first respondent and to quash the same and consequently direct the second respondent to cancel the Settlement deed in Document No. 9994 of 2021 on the file of Sub Registrar, Omalaur dtd. 19/11/2021.

(2.) Upon hearing the learned Counsel for the petitioner and perusing the material records of the case, it can be seen that the petitioner is aggrieved by the settlement deed executed by her in respect of her property. It is the case before the second respondent in the original petition that her son played fraud on her and she was made to execute a settlement deed in favour of her grandson. She never knew that such a document was being extracted from her. In the said backdrop, considering the nature of the allegations made and further considering the fact that the petitioner is receiving a family pension after the death of her husband, who was a Government servant, the petition was dismissed and the same was also confirmed by the District Collector, as against which the writ petition is filed.

(3.) The learned Counsel for the petitioner would submit that the petitioner is now being thrown out of the property otherwise than by due process of law. The family members are also harassing and humiliating the petitioner at this age.