CUSTODIAN EVACUEE PROPERTY Vs. AHAD NAGO

JUDGEMENT

(1.) THIS is an appeal preferred by the Custodian Evacuees Property against the order passed by the Custodian General on 13 -11 -1956.

(2.) ON behalf of the respondents, a preliminary objection is raised that the Custodian, being not an aggrieved person is not competent to file the present appeal against the order of the Custodian General.

(3.) IN order to appreciate the preliminary objection it is necessary to set out the facts, which have given rise to this appeal. The House -boat No. 555 "Miss England" was notified as an evacuee property on 23 -8 -1952 by the Custodian and Ahad Nagu respondent in the present appeal was ordered to surrender the possession of the house -boat to the Custodian. Against this order Ahad Nagu appealed before the Custodian General who accepted the appeal, set aside the order of the Custodian and also the notification by which the houseboat was declared as an evacuee property. The Custodian has come up in appeal against the order of the Custodian General.