AMARJIT SINGH Vs. DEPUTY COMMISSIONER GURDASPUR AND OTHERS

JUDGEMENT

(1.) Petitioner is the son of respondent No.3 who had executed the transfer deed dated 19.01.2018 (Annexure P-1) in favour of the petitioner pertaining to land measuring 24 kanals and 10 marlas fallen in the revenue estate of Village Jangla, Tehsil Batala, District Gurdaspur.

(2.) Respondent No.3 filed an application under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act 2007 (hereinafter to be referred to 2007 Act) seeking cancellation of the transfer deed and the same was allowed by the Sub Divisional Magistrate-cum-Presiding Officer, Maintenance Tribunal, Batala vide order dated 06.02.2019 at Annexure P-3. Appeal preferred by the petitioner against the order dated 06.02.2019 has been dismissed vide order dated 13.06.2019 passed by the District Magistrate-cum- Appellate Tribunal, Gurdaspur (Annexure P-5).

(3.) The instant writ petition has been filed assailing the afore- noticed two orders at Annexures P-3 and P-5.