CHARANJIT KAUR Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) In the present petition, the challenge is to the impugned order dtd. 25/11/2021 (Annexure P/2) passed by Appellate Tribunal by which, order dtd. 30/8/2019 (Annexure P/1) passed by respondent No.2 has been set aside directing the eviction of the petitioner from the premises in question under the Maintenance and Welfare of Senior Citizen Act, 2007 (hereinafter referred to as '2007 Act') on the petition filed by the respondent No.3-senior citizen, who is a mother-in-law of the petitioner.

(2.) Learned counsel for the petitioner submits that the authorities exercising jurisdiction under the 2007 has passed an impugned order dtd. 25/11/2021 (Annexure P/2) without even appreciating the fact whether the daughter-in-law is covered under the 2007 Act or not.

(3.) The prayer of the petitioner-daughter-in-law is that the impugned order dtd. 25/11/2021 (Annexure P/2) cancelling the transfer deed No.1159 dtd. 2/8/2016 & the transfer deed No.1530 dtd. 28/9/2016 are liable to the set aside simply on the ground that no proceedings can be initiated by the respondent No.3-senior citizen against the petitoiner-daughter-in-law.