Tejinder Singh Dhindsa,J. - (1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.
(2.) As per pleadings on record, respondent No.3, Nahar Singh executed a transfer deed bearing No.370 dated 11.06.2019 in favour of the petitioner herein pertaining to land measuring 27 kanals 6 marlas. Petitioner is stated to be the daughter-in-law of one of the brothers of Nahar Singh and who in turn is himself issueless. Subsequent in point of time i.e. in the month of November, 2019, Nahar Singh preferred an application under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter to be referred to as 'the 2007 Act') before the Maintenance Tribunal/SDM, Mansa seeking cancellation of the transfer deed dated 11.06.2019. The same is pending final adjudication.
(3.) The instant petition is directed against the order dated 19.10.2020 (Annexure P-11) passed by the Collector-cum-Sub Divisional Magistrate, Mansa, whereby interim directions have been issued during pendency of the application filed by respondent No.3 under Section 23 of the 2007 Act for the petitioner herein not to alienate/dispose of any part of the property in question.;