DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Feeling aggrieved against the order dtd. 20/9/2016 (Annexure P-1) passed by the District Magistrate, Patiala, allowing the complaint of respondent No.3 under The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short 'the Act'), directing the petitioners to vacate the house within 30 days, petitioners have approached this Court by way of present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari, for quashing the impugned order.

(2.) Heard learned counsel for the petitioner.

(3.) It is a matter of record that respondent No.3 (Shri Gurnam Singh) is father of petitioner No.1. Respondent No.3 is an old man of 84 years and is paralyzed. It is also not in dispute that respondent No.3 transferred a residential house in the name of his son-petitioner No.1 herein vide Transfer Deed No. 16447 dtd. 31/1/2013. As per the allegation levelled by respondent No.3 in his complaint (Annexure P-2), petitioner No.1 started showing his colours immediately after transfer of the residential house in his name.