BADRUL SHAMA Vs. CUSTODIAN OF EVACUEE PROPERTY

JUDGEMENT

(1.) ONE Haji Mohammad, S/o, Haji Suleman, now deceased, was owner of a concern known as 'british India Motor Car Company' and carried on business at 66, Maharani Road, Indore. Besides the business, he also owned considerable movable and immovable property including four houses described in para. 1 of the petition. Haji Mohammad died sometime during the year 1949, leaving behind several heirs including the petitioner.

(2.) ON 21st September, 1949, the Custodian of Evacuee Property found that Haji mohammad, S/o. Haji Suleman was an evacuee within the meaning of Ordinance no, 56 of 1949 and notified his business, viz. , 'british India Motor Car Company' to have vested in the Custodian.

(3.) BY a further notification dated 21-11-1949 he also notified the four houses described in para. 1 of the petition to be evacuee property and to have vested in the Custodian.