SATWANT SINGH SAWHNEY Vs. UOI

JUDGEMENT

(1.) Issue rule. Mr. Dalip Mehra and Ms. Reeta Kaul accept notice on behalf of respondent No1 and respondent Nos. 2 and 3, respectively. With consent of counsel, these petitions were heard for final disposal.

(2.) On 02.09.1977, the Directorate of Estates, Government of India issued a licence in favour of one Shri Gurbachan Singh, father of the present petitioners and Respondent Nos. 2 and 3. The licence enabled Shri Gurbachan Singh to carry on business activities in shop No. 166, Sarojini Nagar Market. The licensee, on 02.09.87 executed a Will bequeathing all his rights in respect of the premises, to his wife, during her life time, and after her, the said five sons. It is claimed by the present petitioners that the licensee Shri Gurbachan Singh entered into a partnership on 01.04.92 with them and passed away in 1996. The petitioners claim that subsequently on 08.06.96, they entered into a fresh partnership in the name and style of ?M/s Sawhney Leather Emporium? with their mother.

(3.) The petitioners claim that on 21.08.96, Respondent Nos. 2 and 3 relinquished their shares to the property. They also claim that on 04.11.96, Smt. Prakash Kaur executed a gift deed transferring all her rights to the licenced property.