KARUPUSWAMY Vs. ANDAMAN AND NICOBAR ADMINISTRATION AND OTHERS

JUDGEMENT

(1.) Admittedly, the petitioner is a licensee in respect of 0.90 hectares of land in survey plot No.255/P in village Bimblitan under Port Blair tehsil under the Andaman and Nicobar Islands Administration.

(2.) In pursuance of a notice issued by the Settlement Officer, Revenue Survey of A and N Islands, Port Blair under sections 49, 50 and 51 of the A and N Islands Land Revenue and Land Reforms Regulation, 1966, being annexure P-3 to the writ petition at page 22, the settlement authority has started conducting survey of the land of villages under Ferrargunj tehsil including Nayasahar and Manjeri villages under section 48/1 of the said Regulation.

(3.) The petitioner apprehends that since the petitioner is a licensee in respect of plot of land at Bimblitan village which is adjacent to the village Manjeri, his possession may be disturbed by the revenue authority while conducting the survey by them in respect of those two villages under the Ferrargunj tehsil. Thus, apprehending that his possession in respect of his land at Bimblitan village may be disturbed in the process of such survey, the petitioner has filed representation before various authorities of the A and N Administration on 26.3.2012.