HARBHAGWAN DASS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is directed against the order dated December 10, 1975 passed by Smt. Kusum Prasad, Officer with delegated powers of Central Government, Department of Rehabilitation, New Delhi by which the application of the petitioner under Section 33 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 was dismissed. Application for setting aside of the order was also dismissed on March 3, 1976.

(2.) The facts stated in the order of Shri B.B. Agarwal, Assistant Settlement Officer with delegated powers of Settlement Commissioner, Jamnagar House, New Delhi read as follows:

(3.) The Assistant Settenent Commissioner accepted the plea of the petitioner that the property in dispute is one signie unit and also valued as such and rejected the contention of Shri Arjan Dev Khanna regarding division of the property'. However, no relief was granted to the petitioner in view of the findings as recorded below :