- (1.) Brief history of this case is narrated below:
(2.) After the cessation of the war between India and Pakistan, a treaty was signed in between the aforesaid two countries at Taskhent. It was known as Taskhent Agreement" dated January 10, 1966. Under the above treaty, a proposal was mooted in order to save the properties of the citizens of the aforesaid countries who had been displaced as the victims of that war.
(3.) At that time, it was felt that there was a possibility of settlement between the nations to protect the properties of those displaced persons in the near future. The Government of India at that stage took a policy decision on the basis of the resolution dated March 15, 1971 published in the official gazette of India dated April 10, 1971 that an ad -hoc interim relief in the form of ex gratia grants from the consolidated fund of India @ 25% of the value of verified claims, restricted to a maximum of Rs. 25/ - Lakh in each case, might be made to all Indian National and Indian Companies against a bond to be executed by the recipient. It was followed by a notice to claimants dated May 7, 1971 issued by the Respondent No. 2 to the effect that claimants in India who had already registered their claims with the Respondent No. 2 should submit particulars of their claims to undersigned on or before July 15, 1971 in standard form (S) for notifying claims annexed to the above notice. The last date for registering the claims was extended from time to time and the last of such extension was granted up to July 31, 1977 by a notice dated June 16, 1997 issued by the Respondent No. 2.;