CUSTODIAN EVACUEE PROPERTY RAJASTHAN Vs. MOHD SAEED

JUDGEMENT

(1.) THIS is a reference under Section 27 (2) of the Administration of Evacuee property Act (Act No. XXXI of 1950), 1950 (hereinafter to be referred to as the act) by the Deputy Custodian General under his order dated 28-4-1956.

(2.) THE facts of the case are simple and not disputed.

(3.) PROCEEDINGS under Section 19 of the Administration of Evacuee Property ordinance of 1949 (hereinafter to be referred to as the Ordinance) had been initiated against the respondent Dr. Mohd. Saeed of Jaipur, and by an order of 1-4-1950 he was declared to be an intending evacuee by the Deputy Custodian, jaipur. By the same order it was directed that notice be issued to the respondent to show cause as to why he be not declared to be an evacuee under Ss, 2 (d) (i)and 2 (d) (iii) of the Act and as to why his property be not declared to be evacuee property under Section 22 (b) of the Act.