- (1.)This appeal on certificate is directed against a Full Bench judgment of the High Court at Chandigarh, rendered on November 22, 1968 in Letters Patent Appeal No. 47 of 1967. It arises out of these facts:
(2.)Bishan Das was a displaced person from West Pakistan, where he owned a considerable area of agricultural land. He died on April 11, 1948, after his migration to India, leaving behind his five sons, who are the appellants before us.
(3.)After Bishan Das's death, the Rehabilitation Department allotted 124 standard acres and 1/4 unit of evacuee land in his (Bishan Das) names on August 26, 1949. Permanent rights in regard to this allotted land were conferred by the Managing Officer on behalf of the President of India under the provisions of the Displaced Persons (Compensation and Rehabilitation) Act, in the names of the sons of Bishan Das on January 2, 1956. Prior to it, a mutation was allowed by the Rehabilitation Authorities on February 17, 1953 in favour of the appellants, herein, showing each of them entitled to 24 standard acres and 13 units of land.