SHARAT KUMAR DUTTA Vs. STATE

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Section 232 read with Section 278 of the Indian Succession Act, 1925 for grant of letters of administration. The prayer clause is reproduced hereinbelow:-

(2.) It has been averred in the petition that the petitioner is the son of the deceased Mrs. Bimla Dutta who had expired on 29 th January, 2006. The deceased is stated to have executed a registered Will dated 28 th January, 2006 which was duly attested by Mr. Rajeev Mital and Dr. Hemlata Tewari. The Will dated 28 th January, 2006 executed by the deceased is reproduced hereinbelow:-

(3.) Notice was issued on the present petition on 31 st May, 2012. Citation was also directed to be issued, which came to be published in the English edition of the daily newspaper "Statesman" on 8 th August, 2012. No objections were received to the Will after publication of the citation.