ARSH AGGARWAL Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Mr. Jitender Nara, Advocate appears on behalf of petitioner and files Power of attorney with no objection from the earlier counsel, which is taken on record, subject to just exceptions.

(2.) In the present petition, the challenge is to the order dtd. 10/4/2024 (Annexure P-13) by which, the Appellate Authority set aside the order dtd. 17/4/2023 (Annexure P-11) passed by the Tribunal so as to cancel the transfer deed dtd. 9/10/2019 and transfer the aforementioned property back in the name of the respondent No.3-senior citizen (mother).

(3.) Learned counsel for the petitioner submits that the property in question was purchased by the petitioner from his own sources, though same was got registered in the name of the respondent No.3-senior citizen (mother) and the mother rightly transferred half of the property i.e. plot No.542 vide transfer deed dtd. 9/10/2019 (Annexure P-8) back to the petitioner and therefore, the Tribunal rightly held that the transfer deed cannot be cancelled hence, the Appellate Authority failed to appreciate all the facts while passing the order dtd. 10/4/2024 (Annexure P-13) so as to cancel the transfer deed dtd. 9/10/2019 and therefore, the order dtd. 10/4/2024 (Annexure P-13) passed by the Appellate Authority may kindly be set aside.