- (1.) Heard Sri Mithilesh Kumar Tiwari, learned counsel for the petitioner and learned counsel for the opposite party.
(2.) The petitioner has applied for grant of Letters of Administration to the estate of the deceased Sri Teeraj Raj, son of Buduk @ Mukut with Will dated 21.10.2003.
(3.) On presentation of the petition noticies were directed to be issued to the next of kin of the deceased as well as to the Administrator General, UP, and the Board of Revenue. Except the Board of Revenue, none has filed any objection resisting the grant of Letters of administration. The value of the assets left behind by the deceased has been amended after receiving the valuation report from the Commissioner Stamp, Board of Revenue, Allahabad.;