Anjani Kumar Mishra, J. - (1.) HEARD Shri Ashish Kumar Singh, learned Counsel for the petitioners and Shri Satish Mandhyan, for the contesting respondents. Instant writ petition arises out of proceedings under the U.P. Administration of Evacuee Property Act and has been filed challenging the orders dated 24.12.2014 passed by the Board of Revenue dismissing a restoration application filed by the petitioners, the order dated 14.9.2006 also passed by the Board of Revenue whereby the revision No. 2 of 2002 -03 filed by the petitioners was ordered to abate on the repel of the Administration of Evacuee Property Act as also the order dated 6.9.1982 passed by the Assistant Custodian (Evacuee Property) in Case No. 8 of 1983.
(2.) THE dispute in the writ petition pertains to a shop which is alleged to have been the property of one Mohd. Aktar who is said to have been migrated to the Pakistan. The petitioners are the heirs of one Atma Ram, who was the tenant of the shop. It is the case of the petitioners that since Atma Ram was the tenant of the shop in question upon Mohd Akhtar, the owner, migrating to Pakistan and property therefore vesting in the Custodian, applied for the purchase of the shop in question. On the application aforesaid Atma Ram was ordered to deposit an amount by the Assistant Custodian, which was duly deposited.
(3.) AGAINST this order, a revision was preferred before the Assistant Custodian General, U.P. who by his order dated 28.7.1983, set aside the order whereby Atma Ram was required to deposit some money and remanded the matter back to the Assistant Custodian. Thereafter various orders came to be passed in the matter and it ultimately traveled upto the Supreme Court. The Apex Court by its order dated 30.11.2000 allowed the Civil Appeal and remanded the matter back to the Assistant Custodian to decide it a fresh.;