PRADEEP MOHAN CHAUDHARY Vs. STATE OF U.P

JUDGEMENT

(1.) The aforesaid petition has been filed with the following prayer:-

(2.) Annexure-3 to the petition is a certified copy of a petition for letters of administration under Sec. 278 of the Indian Succession Act, 1925 [Succession Act] filed by the three petitioners seeking grant of letters of administration of a Will dtd. 13/12/1997 executed by Shri Rajendra Shankar Chaudhary and the Will dtd. 8/4/1999 of Smt. Sarla Chaudhary, which Wills are stated to be attached to that petition. That petition came to be numbered as Letter of Administration Case No.154/70 of 2013.

(3.) It is contended by the learned counsel for the petitioners that the aforestated petition for grant of letters of administration is pending in the district court since a long time but is not being decided.