SWARN UTREJA Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 278 of the Indian Succession Act, 1925 seeks grant of letters of administration in respect of the estate of late Shri Ashok Verma who has expired on 23/6/2019.

(2.) It is the case of the petitioners that late Shri Ashok Verma died issueless and even his wife-Smt Asha Verma had pre-deceased him, having expired on 8/6/2017. It is, therefore, claimed that late Shri Ashok Verma did not have any Class-I legal heir and it is only the three petitioners being his siblings are his Class-II legal heirs who are entitled to succeed to his estate.

(3.) Vide order dtd. 20/5/2022, notice was issued in the present petition, when citations were directed to be published in 'the Statesman' (English Edition) and the 'Navbharat Times' (Hindi Edition). The said citations were duly published on 1/9/2022 but till date, no objections from any member of the public have been received.