FAQIR CHAND VADHERA Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No. 4800/87 . This application has been filed under Order 22 Rule 3 Civil Procedure Code . read with Section 151 Civil Procedure Code to bring on record the legal heirs of deceased petitioner who expired in Delhi on December 30, 1983. In view of the averments made in the application the same is allowed. Let amended memo of parties be filed within one week. C.M. stands disposed of.

(2.) C.W.P. No. 703/1976 The present petition arises out of the claims in respect of properties left by the petitioner in Pakistan and which have been processed under the provisions of Displaced Persons (Claims) Act, 1950. The petitioner filed an amended writ petition wherein he has stated that the Order passed by Shri Parshotam Sarup, Deputy Chief Settlement Commissioner, New Delhi has not been implemented. The prayer clause in the amended writ petition reads as follows:

(3.) The Order which is sought to be enforced as passed on May 12,1961 may be reproduced as under: