SHRIMATI SUCHITRA RAY Vs. CHIFE SECRETARY AND ANR

JUDGEMENT

(1.) This is an application under Art. 226 of the Constitution of India arising out of the proceeding under Regulation 161 of the Andaman and Nicobar Islands Regulation, 1966 (the said Regulation for the sake of brevity).

(2.) The husband of the writ petitioner, namely, S.K. Roy alias Sushil Kumar Roy, was a tenant under one Jagannath alias Jagannath Arrora in respect of one single storied house situated at Haddo under new survey No.22 corresponding to old house site No.11, which was let out for the purpose of residence as well as for using it as a godown .

(3.) Jagannath Arrora, since deceased, instituted a suit against his said tenant for eviction, inter alia, on the ground of default. The suit was registered as Other Suit No.5 of 1984 in the Court of learned Senior Subordinate Judge at Port Blair.