Kohli Brothers v. Amir Mohammad Khan And Others

Order

1. These special leave petitions are disposed of with the clarification that persons who were inducted/allotted properties by the Custodian or who came in possession after 1965 i.e on or after declaring the property of Raja Mahmudabad as enemy property and appointment of the Custodian, have to vacate the properties in their possession.

2. Persons claiming possession, prior to the appointment of the Custodian declaring the property of Raja Mahmudabad, father of the respondent, as enemy property, based on duly authenticated tenancy created by the then Raja Mahmudabad or his general power of attorney shall not be covered by this Court's judgment passed in Union of India v. Amir Mohammad Khan (2005) 8 SCC 696.

Court Masters