SH. RAJAN BERY Vs. STATE

JUDGEMENT

(1.) This is an application filed by the petitioner with the following prayers:

(2.) It is the case of the petitioner / applicant that this Court vide order dated May 06, 2019 has granted Letters of Administration annexed with Will dated September 16, 2003 of Late Baikunth Nath Bery in favour of the petitioner on filing of requisite Court fee and bonds by the petitioner.

(3.) As per the valuation given by the SDM, Delhi Cantt. with regard to valuation of property No.B-67, Naraina Industrial Area, Phase-II, New Delhi-110028 admeasuring 1210 Sq. Yds., the same has been calculated on the basis of circle rate of the area i.e. @ prevalent in the area for selling the land, in the year of filing the petition i.e. 2011.