RAJ BAI ANUSUYA DEVI GULACHA MEMORIAL CHARITABLE TRUST Vs. REGISTRAR DEBTS RECOVERY APPELLATE TRIBUNAL

JUDGEMENT

(1.) M/s.Raj Bai Anusaya Devi Gulacha Memorial Charitable Trust, represented by its Managing Trustee, has filed the Writ Petition in W.P.No.31295 of 2017 calling for the records on the file of the first respondent in M.A.No.7 of 2017, dated 03.07.2017 and to quash the same.

(2.) The petitioner in W.P.No.31295 of 2017 has also filed W.P.No.31296 of 2017 challenging the order dated 11.09.2017 passed in I.A.No.1253 of 2017 in M.A.No.7 of 2017 passed by the first respondent.

(3.) The petitioner claims that it is a charitable Trust, which was granted a perpetual licence of the land under Clause 2 of Section 146 of Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966, in Survey No.1/134, measuring 8 hectares situated in Brookshabad under Port Blair on 16.09.2002 by the Deputy Commissioner (A) Andaman and Nicobar Islands for the purpose of construction and running of a residential School.