SUBASH CHANDER KAKKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. The matter is taken up for final disposal with the consent of the parties.

(2.) The present petition has been filed because respondents have failed to mutate the property No. F-14-AB(SS), Moti Nagar, New Delhi in the name of the petitioner.

(3.) The facts of the case in brief are that the petitioner's father (late Sh. Dina Nath) was recorded as the owner of the said property. The petitioner's father died on 11th February, 2000. The petitioner's father was allotted the said property by an allotment letter dated 30-4-1956. Thereafter by a lease dated 30th July, 1969 the petitioner's father was granted the said property on lease for 99 years. Late Sh. Dina Nath left behind the petitioner, another brother and two sisters of the petitioner as the legal heirs. The petitioner's brother and sisters have given relinquishment deeds in favour of the petitioner in respect of the said property. On the basis of the registered Will, Relinquishment Deeds, Death Certificate and Affidavit in prescribed format of the other legal heirs of late Sh. Dina Nath, the petitioner applied for mutation of the said property in his name by an application dated 12-6-2000. That application has not been allowed till date on account of an allegation on the pan of the respondents that Late Sh. Dina Nath's brother has objected and raised certain disputes.