Grover, J. - (1.) This is an appeal by Special Leave from the judgment of the Punjab High Court.
(2.) The facts may be shortly stated. The properties, bearing municipal No. 747-B-VII, situated in Ludhiana, originally belonged to certain Muslim evacuees. These properties were mortgaged in favour of M/s. Brij Lal Manmohan Lal. These properties were therefore, composite properties and had to be dealt with under the provisions of the Evacuee Interest (Separation) Act, 1951 (herein called the Act).
(3.) M/s. Naunihal Thakar Dass, respondent No. 1 before us, purchased the mortgagee-rights from M/s. Brij Lal Manmohan Lal relating to the aforesaid properties. The claim was filed by the said respondent before the Competent Officer, Ludhiana under the provisions of the Act for acquiring these properties. After following the requisite procedure, the Competent Officer directed that the properties be transferred to the respondent on payment of a certain amount. The appellant-firm filed an appeal to the Appellate Officer appointed under the Act. The Appellate Officer took the view that the appeal or review can be filed by a person who was a party to the proceedings before the Competent Officer. As the appellant before him was not a party to the proceedings before the Competent Officer, it had no locus standi to file the appeal. It was held by him that as the Competent Officer had power to review his own order the appellant should approach that Officer in the matter.;