MR. MOHINDER SINGH Vs. CHANDIGARH ADMINISTRATION AND OTHERS

JUDGEMENT

(1.) The petitioners in both the petitions seek the same relief. The petitions are therefore, disposed of by this common order and judgment. It will be convenient to refer to the parties and facts from CWP No. 2602 of 2016.

(2.) One Mohan Singh was the owner of an immovable property in Sector 15, Chandigarh and respondents No. 6 and 7 and one Surinder Singh are his children. Surinder Singh died and his estate is represented by respondents No. 4 and 5 Buland Iqbal Singh and Mrs. Opinder Surinder Singh his son and widow respectively. CWP No. 14116 of 2016 has been filed by respondent No. 7 Bhupinder Kaur.

(3.) The petitioner has challenged the order dated 27.11.2015 (Annexure P-1) passed by respondent No. 2-Estate Officer refusing his application for transfer of the ownership of the said property to the extent of a 24.6075% share therein in his name. The application was made on the basis of a registered Will dated 10.09.1984 executed by said Mohan Singh, who expired on 22.03.1992. As rightly pointed out by Mr. Sehgal, learned counsel appearing on behalf of respondents No. 1, 2 and 3, the impugned order dated 27.11.2015 does not reject the application but has kept it pending till the parties furnish the certificate as required during the hearing. The impugned order states that the petitioner had not complied with the following requirements:-