MANWINDER SINGH Vs. YADWINDER SINGH

JUDGEMENT

(1.) Through the present writ petition, the petitioners, who are the son and daughter-in-law of respondents No. 1 and 2, have assailed the order dtd. 5/10/2023, whereby respondent No. 3, the District Magistrate, Faridkot, allowed the appeal preferred by respondents No. 1 and 2 against the order dtd. 9/3/2023, and consequently cancelled Transfer Deed No. 2018-19/41/1/757 dtd. 26/10/2018, executed by respondents No. 1 and 2 in favour of the petitioners.

(2.) During the pendency of the present writ petition, respondent No. 1 unfortunately passed away on 18/7/2025. Considering that the dispute pertained to a family matter between parents and children, this Court made efforts to facilitate an amicable resolution and in furtherance thereof, this Court, on 24/9/2025, proposed the following settlement to bring quietus to the dispute.

(3.) Learned counsel for the parties, in order to have appropriate instructions from their respective clients regarding the proposal put forth by this Court, sought an adjournment. Accordingly, the matter was adjourned for today.