ABTAR RAM LAGAH Vs. STAT OF PUNJAB

JUDGEMENT

(1.) CM-6754-CWP-2020 This application is ordered and the hearing of the case is advanced to today from 13.10.2020.

(2.) This writ petition was filed assailing the order dated 26.09.2019 (Annexure P-5) passed by the Sub Divisional Magistrate-cum-Tribunal, Phillaur, District Jalandhar, in Case No.30/SDM/2019. This case was filed by the 3rd respondent herein under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, seeking invalidation of the Transfer Deeds No. 189 and 190, both dated 14.05.2018. The 3rd respondent herein alleged that his son, Abtar Ram Lagah, and others conspired and obtained his Power of Attorney in favour of one Navneet Singh and thereafter secured conveyance of title in his properties under the impugned transfer deeds. Accepting his stand, by the order dated 26.09.2019, the Sub Divisional Magistrate cancelled the said transfer deeds.

(3.) Challenging the said order, Abtar Ram Lagah filed this writ petition. As per the Memorandum of Parties, he is shown as a resident of England and is represented by his Special Power of Attorney holder, Kirat Pal Singh. By order dated 09.12.2019, this Court granted interim stay of the operation of the impugned order dated 26.09.2019 on the ground that its validity required examination. The 3rd respondent filed CM-6755-CWP-2020 to vacate the said order.