Mudholkar, J. - (1.)In this appeal under Art. 133 (1)(c) of the Constitution the question which arises for consideration is whether after July 22, 1952 the Custodian of Evacuee Property in the State of Punjab or the Custodian-General healing an appeal from an order made by the Custodian after July 22, 1952 has the power to cancel an allotment of rural evacuee property on a quasi-permanent basis except upon the grounds set out in R. 14 (6) of the Administration a of Evacuee Property Rules, 1950 as amended by notification No. S. R. O. 1290, dated July 22, 1952.
(2.)The circumstances under which this question arises may now be briefly stated. The appellants and their father Nand Singh were displaced persons from West Pakistan and got allotment of some land in the village Raikot, District Ludhiana on a temporary basis. Later, each of the appellants 1 to 3 was allotted 81/2standard acres of land on a quasi-permanent basis while Nand Singh, their father who was entitled to 41 standard acres and 7 units and to whom land to that extent had been temporarily allotted in the village Raikot was allotted the same acreage of land in the village Hambran which is situate at a distance of 25 or 30 miles from Raikot. Nand Singh made an application for revising the order under which this was done but he died in the year 1951, during the pendency of that application. The appellants as his legal representatives continued the application. That application was rejected and a revision application made against the order passed thereunder was also rejected on the ground that after July 22, 1952 the Additional Custodian was not competent to cancel an allotment made in favour of any person except upon the grounds set out in R. 14 (6) of the Evacuee Property Rules.
(3.)Respondents 4 to 9 owned lands in Chak No. 127, C. B. Jaranwala, District Lyallpur and are also displaced persons. They were, therefore, allotted certain lands in the village Karodian as quasi-permanent allottees. Subsequently some revenue papers were received from Pakistan from which it appeared that they were entitled to urban allotment. They, therefore, brought this matter before the Deputy Commissioner exercising the powers of Deputy Custodian. Thereupon he cancelled the allotment in their favour sometime in the year 1952 and proposed to the Additional Custodian, who was also acting as Director of Relief and Rehabilitation, for the allotment of the lands which were originally allotted to the respondents to others.