SEFUDIN Vs. K G RAJ

JUDGEMENT

(1.) an application by Shefuddin, Abid Hussin, Ibrahim and Kamaruddin of Udaipur for writ of certiorari and prohibition against Shree K.G. Raj of the Rehabilitation Department and arises out of the following circumstances.

(2.) A notice with the following contents under the signatures of Shri. K.G. Raj for Deputy Custodian, Evacuee Property, Udaipur, was pasted on 12th October 1949 on a Shop and a Flour Mill belonging to the petitioners. "The under-mentioned property is hereby declared as evacuee property under Section (2) (f) of the Rajasthan (Administration of Evacuee Property) Ordinance 1949 No. XIV [14] of 1949 and notified as such under Section 6, and possession taken by ma under Section 7 on behalf of the custodian evacuee property Government of Rajasthan. Any person aggrieved may prefer an appeal in 30 (thirty) days hereof under Section 5 or Section 30 of the Ordinance to the Custodian Evacuee Property, Government of U. S. R. against the order of the undersigned.

(3.) In pursuance of this notice the shop and the flour Mill were closed and sealed. The petitioners thereupon filed objection before K.G. Raj who by his order dated 26th October 1949 repelled those objections and on that very date another notice under the signatures of Shri K.G. Raj for Deputy Custodian, Evacuee Property, Udaipur, was pasted on the above premises and was as follows: Office of the Deputy Custodian, Evacuee Property, Udaipur, Mahakama Khas, Udaipur. Dated 26th October 1949. Notification : The undermentioned property is hereby declared as evacuee property under Section 2 (f) of the Rajasthan (Administration of Evacuee Property) Ordinance 1949 No. XIV [14] of 1949 and notified as such under Section 6 and possession taken by me under Section 7 on behalf of the Custodian, Evacuee Property, Government of Rajasthan, Any person aggrieved may prefer a claim within 30 (thirty) days hereof under Section 6 of the Ordinance to the undersigned.