JEET KAUR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) PETITIONER has challenged the impugned order dated 29. 8. 2007 by which succession certificate granted in her favour by the learned Administrative Civil judge has been revoked and in consequence thereof vide order dated 4. 2. 2008 she has been asked to deposit an amount of Rs. 5,02,403/- in the form of FDR in court. She has also challenged order dated 3. 4. 2008 by which her review application has also been dismissed.

(2.) LEARNED counsel for the petitioner has contended that learned administrative Civil Judge, Delhi has committed illegality in revoking the succession certificate which was granted in favour of petitioners vide order dated 6. 3. 2003. It is further contended that learned Judge failed to appreciate that the petitioner was joint owner of fixed deposit of Rs. 4,52,000/-for which petitioner had obtained succession certificate for the aforesaid FDR wherein half of the amount was belonging to her. It is prayed that the impugned order is illegal and same be set aside.

(3.) I have heard the submissions made and gone through the record.