GANGA DIN Vs. ANDAMAN AND NICOBAR ADMINISTRATION

JUDGEMENT

(1.) Challenge is the order dtd. 27/4/2023 passed in RC No. 1399/2017/TPB by Tehsildar, Port Blair Tehsil.

(2.) By the impugned order Tehsildar, Port Blair directed the petitioner to vacate the land being survey no. 19/5 measuring 83.40 sq.mtrs. (for short subject land) classified as house site situated at Doodhline village as the building constructed by the petitioner over his recorded land in survey no. 94 illegally occupying the entire land of survey no. 19/5.

(3.) Respondent No.4 herein approached the respondent No.3 alleging inter alia that the petitioner unauthorizedly encroached the subject land owned by her.