K.R. SURESH KUMAR Vs. LIEUTENANT GOVERNOR

JUDGEMENT

(1.) This instant appeal has been preferred by the writ petitioner arising out of an order dated May 3rd, 2024 passed by a learned Single Judge of this Court in a writ petition being no. WPA 16/2022 by which the said writ petition was dismissed. In the writ petition, the appellant had challenged an order dated October 21st, 2021 by which the learned Lieutenant Governor, Andaman and Nicobar Islands had inter alia dismissed the appellant's prayer for regularization of the land allotted to the appellant.

(2.) The case of the appellant/writ petitioner may be summed up thus.

(3.) The respondents contested the writ application by filing affidavit in opposition. In the affidavit in opposition the respondents contended as follows which is also the submission before the Division Bench.