DEVINDER SINGH Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Section 278 of the Indian Succession Act seeking Letters of Administration in respect of the Estate both moveable and immoveable properties at Delhi and in Amritsar (Punjab) left by deceased Shri Inder Singh. Shri Inder Singh died intestate on 28th October, 1995 at Amritsar (Punjab). The Death Certificate is annexed as 'Annexure P-1' to the petition.

(2.) It is stated in the petition that the petitioner was the only brother of deceased Shri Inder Singh and being the only Class-II heir and bona fide beneficiary he is entitled to the Estate of deceased Shri Inder Singh.

(3.) Notice of the petition was issued to the Chief Revenuing Controlling Authority and Citation was also ordered to be issued in the daily 'The Statesman' and 'Punjab Kesri'. The necessary Citation has been placed on the record and the same form part of the present proceedings. The report of the Chief Revenuing Controlling Authority has been received. No objection for grant of Letters of Administration in favour of the petitioner has been filed.