NEERU MALHOTRA & ORS. Vs. STATE & OTHERS

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Section 276 of the Indian Succession Act for grant of letter of Administration in respect of Will dated 20th June, 2012 of the deceased Mr. Mehar Chand.

(2.) It has been averred in the petition that the petitioner No.1 is the daughter, petitioner No.2 is the son and petitioner no.3 is the grandson of the deceased Mr. Mehar Chand, who expired on 15 th September, 2012. The deceased is stated to have executed a registered Will dated 20th June, 2012, which was duly attested by Mr. Raj Kumar and Mr. Ankit Dua. It has been further averred that Mr. Mehar Chand expired on 15th September, 2012 at New Delhi.

(3.) Notice was issued on the present petition on 19th March, 2013. Citation was also directed to be issued, which came to be published in the English edition of the daily newspaper "The Statesman". Notices were duly served on the State and the other respondents.