(1.) The petitioner is a Trust which manages various properties of Ahmadia Muslims. By this petition the petitioner has challenged the order of the Financial Commissioner dated 06.06.1995 (Annexure P-14) whereby the petition under Section 33 of the Displaced Persons (Compensation & Rehabilitation) Act, 1954 filed by the petitioner challenging the allotment of land in dispute in favour of respondents No.2 to 10 (predecessor-in-Interest of Subedar Ram Singh) was rejected, thereby upholding the orders of the Chief Settlement Commissioner, Settlement Commissioner and the Tehsildar-cum-Managing Officer.
(2.) The case set up by the petitioner is that on partition of the country the entire land of Village Qadian was initially held to have vested in the Custodian General of India under the Administration of Evacuee Property Act, 1950. However, since an overwhelming proportion of the said land was owned by Ahmadia Muslims who never migrated to Pakistan, the said land was restored to the original owners. As regards the petitioner, the order of restoration was passed on 07.03.1959 and as per the petitioner property in dispute was mentioned at Sr. No.16 as follows:-
(3.) Further as per the petitioner, the entire Abadi of Village Qadian had been given one number i.e. 91 as was customary and the property at Sr. No.16 could only have been described in that manner since it was part of Khasra No.91.