SHANTI RANI JAIN Vs. STATE

JUDGEMENT

(1.) This is a petition for the grant of probate of the Will dated 15/01/1985 of Shri Mahinder Kumar Jain in favour of the petitioner inrespect of the properties of said Shri Mahinder Kumar Jain since deceased who,according to the death certificate placed on Court record, had died at his permanent address, C-41 Green Park, New Delhi on 20.11.1985.

(2.) Notices of this petition were duly served on all near relations. There isno opposition to the grant. The notice of the petition was also advertised in theStatesman". There has been no opposition from any of the respondents.

(3.) A notice was also served on the Chief Revenue Controlling Authority.Deputy Commissioner, Delhi vide letter No.F.II(7)/Stamps/1991-92/7688dated 12.3.1993 through Collector of Stamps has submitted valuation reportin respect of the properties of the deceased as mentioned in Annexure C to thepetition.