INAYATULLA Vs. CUSTODIAN OF EVACUEE PROPERTY M.B., INDORE

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution for the issue of a writ in the nature of mandamus or certiorari.

(2.) THE petition is based on the following allegations: Petitioner's father Habibulla, who died about 20 years back left immovable properties in the City of Indore. Petitioner and his brother Bashirulla were the only heirs to these properties. Bashirulla, who was not legally married and consequently had no legal issue, went mad in 1942 and later died in 1950.

(3.) THE Custodian rejected the application on the ground that the information on the basis of which the notice was issued was of a confidential character and no copies could be supplied to the petitioner.