S. B. Majmudar, J. - (1.) Leave granted.
(2.) By consent of learned advocates, all these appeals are heard finally. Short question involved in these appeals is indicated by order dated 4th October, 1996 while issuing notice in the main S.L.P. The order reads as under: "Application for substitution allowed. Issue notice limited to the question of the interpretation of Section 27 read with Section 55 of the Administration of Evacuee Property Act, 1950, returnable on December 6, 1996 indicating that the matters may be finally disposed of on the miscellaneous stage itself. No stay."
(3.) Consequently, we will be concerned only with this short question. Few relevant facts leading to these appeals deserve to be noted to appreciate the nature of the controversy posed for our consideration.;