Rameshwar Singh Malik, J. - (1.) Present writ petition is directed against the order dated 5.1.2015 (Annexure P-3), passed by respondent No.2, whereby he ordered to cancel mutation No. 4081 dated 30.1.2011 qua the residential house owned by respondent No.1, who is father of the petitioner and a senior citizen as well. Heard learned counsel for the petitioner.
(2.) It is a matter of record that respondent No.1 was absolute owner of the residential house in question. Said residential house was transferred by respondent No.1 in favour of the petitioner. Accordingly, mutation No. 4081 dated 30.1.2011 was sanctioned in favour of the petitioner qua above said residential house. Respondent No.1 is an old man of more than 70 years of age. It was his allegation, while moving the appropriate application under the provisions of Maintenance and Welfare of Parents and Senior Citizens Act, 2007, against the petitioner that after getting the above said mutation sanctioned in his favour, petitioner started showing his colours and threw respondent No.1 out of the house.
(3.) Respondent No.1 transferred the residential house in favour of the petitioner with the hope that petitioner shall take care of him in his old age. However, the petitioner was maintaining respondent No.1 only for the purpose of getting the property transferred in his name. Other sons of respondent No.1 also refused to maintain him, saying that when he transferred the residential house in favour of the petitioner, it was his duty to maintain respondent No.1.;