M. Katju and Rakesh Tiwari, JJ. - (1.) Heard Sri V. K. Burman, learned senior advocate for the petitioner and Sri Anil Mehrotra, learned counsel for the respondents.
(2.) We have perused the petition, counter-affidavit and rejoinder-affidavit.
(3.) It appears that the petitioner had obtained a succession certificate dated 18.1.1990 (Annexure-1 to the writ petition) in respect of certain properties of her late husband Jamshed Alam. One Samrun Nisa also claiming to be wife of Jamshed Alam filed an application for revoking the order dated 18.1.1990 but that application was rejected on 23.8.1991. Against the order dated 23.8.1991, she filed an appeal before the District Judge being Appeal No. 461 of 1991, which was allowed by the judgment and order dated 7.8.1996. Against the Judgment dated 7.8.1996, the petitioner filed a writ petition being Civil Misc. Writ Petition No. 31895 of 1996, which was allowed on 9.8.1999, Consequently, the judgment dated 18.1.1990, granting succession certificate to the petitioner has become final. Hence, the payment has to be made of the amounts specified in the succession certificate dated 18.1.1990 to the persons in whose favour the succession certificate has been granted.;