RAJINDER KAUR Vs. STATE

JUDGEMENT

(1.) This is a petition for the grant of letter of Administrationto the petitioners in respect of the properties of Shri Gurdip Singh Anand sincedeceased who according to the death certificate filed on Court record had died athis permanent address, C-10 Daya Nand Colony, Lajpat Nagar, New Delhi on6.11.1985.

(2.) It is stated in the petition that Mr.Gurdip Singh Anand died inte-state andinspite of due diligence and search, no Will or codicil of the deceased has beenfound.

(3.) Notices of this petition were duly served on all near relations asmentioned in para 3 of the petition, one of whom, namely, Mrs. Kulwant Kaur,mother of the deceased has stated that she does not have any objection if the letterof administration is granted to the petitioners. There is no opposition to the grant.The petition was also advertised in the-"Statesman" and the notice has also beenserved on the Chief Controller of Revenue, Ludhiana, Punjab. There has been noopposition from any of the respondents.