AALAPATHI SATISH KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of the India seeking the following reliefs:-

(2.) Heard learned counsel for the petitioner and learned Government Pleader for the respondents.

(3.) The case of the petitioner herein is that the respondent No.2 passed an impugned order dtd. 16/2/2026 under Sec. 23(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to 'the Act 56 of 2007) cancelling the gift deed document No.5572 of 2023 executed by the respondent No.3, in favour of the petitioner, out of love and affection subject to maintenance and welfare of the executants. He further submits that the impugned order dtd. 16/2/2026 is passed by the respondent No.2 under Sec. 23(1) of the Act 56 of 2007 without there being any jurisdiction.