ADITYA BARNA MITTRA & ORS Vs. STATE

JUDGEMENT

(1.) By the present petition filed under Section 272 of the Indian Succession Act the petitioners seek grant of letters of administration with respect to the estate of their uncle (Chacha), late Sh.Bijoy Pratap Mittra (B.P. Mittra).

(2.) Notice in the present petition was issued to the State. Valuation report has been received. Publication was also carried out in 'The Statesman', Delhi Edition. Copy of citation has been filed. All the close relations are stated to be petitioners in the petition. No objections have been received from the public at large.

(3.) Petitioners have filed affidavit by way of evidence of one Sh.A.B. Mitra, one of the petitioners, the said affidavit has been exhibited as Exhibit PW-1/A. It may be noticed that this petition has been filed by three nephews and one niece of late Sh.Bijoy Pratap Mittra. Petitioner no.1 is the Power of Attorney holder of petitioners no.2 to 4. The said Power of Attorneys have been filed and exhibited as PW- 1/1 to PW-1/3.