CHANDER PRAKASH SHARMA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Vakalatnama of Ms. Tejaswini, Advocate on behalf of respondent No. 3 filed with no objection from other counsel. The same is taken on record.

(2.) Affidavit dtd. 13/3/2025 of petitioner-Chander Parkash Sharma alias Chander Prakash Sharma is also taken on record.

(3.) In the present petition, the challenge is to the orders passed by the authorities dtd. 31/1/2022 (Annexure P-4) and dtd. 9/8/2023 (Annexure P-6) by which the application filed by the respondent No. 3- senior citizen under The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as '2007 Act') for cancellation of Vasika No. 1695 dtd. 20/1/2011, has been accepted.