BHIM SEN Vs. KUSUM PRASAD

JUDGEMENT

(1.) This petition under. Article 227 of the Constitution has been filed against three orders passed by the Director, exercising the powers of the Central Government, dated 6.6.75, 10.6.75 and 12.6.75. These orders were passed by the Director exercising the powers of revision under Section 33 of the Displaced Persons (Compensation and Rehabilitation) Act 1954. The immediate dispute leading to the said revision was the execution of the lease deed of Shop No. 16, Nizammuddin West, New Delhi, in favour of Pappu Lal and Krishan Lal, sons of Late Lila Ram, on 31.10.1970.

(2.) Petitioner Bhim Sen and one Dayal Singh had represented to the Managing Officer that their names be included in the lease deed alongwith Pappu Lal and Krishan Lal, as having contributed money for the purchase of the allotment rights under the Displaced Persons (Compensation Rehabilitation) Act, 1954.

(3.) One Shri Lila Krishan Chawla, claiming to be the attorney of Dayal Singh had informed the Managing Officer that the name of Dayal Singh cannot be entered in the lease deed as Dayal Singh had given irrevocable power of attorney to him viz. Lila Krishan Chawla, relinquishing his rights in his favour. His application was rejected by the Managing Officer by his letter dated 19.10.70. Lila Krishan Chawla filed an appeal against the said letter. Thereafter the entire question of the allotment was remanded for reconsideration vide orders dated 9.12.70 and 22.4.72 by the Managing Officer and the authorised Chief Settlement Commissioner respectively.