SURYA PRAKASH KESARWANI,J. - (1.) Supplementary affidavit dated 26.4.2017, has been filed today, which is taken on record.
(2.) Heard Sri Ashish Jaiswal alongwith Sri Vinayak Mithal, learned counsels for the petitioner. FACTS:-
(3.) This petition under Section 273 of the Indian Succession Act, 1925 (hereinafter referred to as "the Act") read with Chapter XXX Rule 6 of the Allahabad High Court Rules, has been filed praying for letters of Administration in respect of the goods and estate of the deceased - Jakira Bibi, who allegedly died intestate on 17.9.2000. As per Schedule 'A' to the petition, the plots in respect of which letters of administration has been sought, are plot No.593/1, situate in town area- Mariyahu, District - Jaunpur and plot Nos.1658, 1659, 791, 793, 1678, 1677, 1721/1, 1721/2, 818/1M, 806M, 807M and 1690M situate in Village - Dilawarpur, Tehsil - Mariyahu, District - Jaunpur.;