Charanjit Lal Gogia & Anr vs The State
2011 Latest Caselaw 556 Del

*IN THE HIGH COURT OF DELHI AT NEW DELHI

                       +       TEST.CAS.No.30/2010

                                 Date of Decision : 31st January, 2011
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       CHARANJIT LAL GOGIA & ANR        ..... Petitioners
                      Through : Mr. Jatan Singh, Adv.

                      versus

       THE STATE                                     ..... Respondent
                   Through : None.
CORAM :-
HON'BLE MR. JUSTICE J.R. MIDHA

1.      Whether Reporters of Local papers may
        be allowed to see the Judgment?

2.      To be referred to the Reporter or not?

3.      Whether the judgment should be
        reported in the Digest?

J.R. MIDHA, J. (Oral)

1. This is a petition for grant of Letters of Administration in

respect of the estate of late Sangeeta Gogia.

2. The deceased, Sangeeta Gogia expired on 9th June, 2009. At

the time of her death, the deceased was a permanent resident of

1/9274, Gali No.7, West Rohtas Nagar, Delhi - 110032. The original

death certificate of the deceased is on record.

3. The deceased was unmarried at the time of her death and is

survived by her parents, who are the only Class I legal heirs of the

deceased.

4. The deceased has left behind immovable property bearing flat

No.13-S, Second Floor, Category-III, Sector-8, Jasola, New Delhi.

5. The petitioners are seeking the Letters of Administration in

respect of the aforesaid property.

6. The petitioners have filed evidence by way of affidavit dated

29th January, 2011, which is in order.

7. The citation has been duly published in the Statesman on 18th

September, 2010 and no objections have been received from the

public.

8. The notice of the petition was issued to the Chief Controlling

Revenue Authority, New Delhi who has submitted the valuation

report of the immovable property of the deceased.

9. From the uncontroverted and un-rebutted testimony of the

petitioners, the petitioners are entitled to Letters of Administration in

respect of the aforesaid estate of the deceased.

10. In view of the above, the petition is allowed and the Letters of

Administration are granted to the petitioners in respect to the estate

of the deceased mentioned in para 4 above subject to the petitioner

furnishing the requisite Court fee and the administrate/security

bonds.

J.R. MIDHA, J

JANUARY 31, 2011 aj