RENUKA BISWAS Vs. LIEUTENANT GOVERNOR

JUDGEMENT

(1.) This is an intra-court mandamus appeal from the impugned judgment and order dated June 24, 2024 passed by the Hon'ble Single Bench at page 92 to the paper book.

(2.) The predecessor-in-interest of the appellants/writ petitioners were allotted a piece of land measuring about 2.02 hectares bearing Survey No. 6 situated at Yeratal-Zig, Phooltala village, under Rangat Tehsil, North and Middle Andaman District (for short, the said land). The name of the predecessor being the original alottee was Sumanta Biswas, since deceased. The land was allotted in the year 1974. The licence to occupy the said agricultural land was issued on August 1, 1974, Annexure P-1 at page 28 to the paper book.

(3.) The physical possession of the land was made over to the predecessor-in-interest of the appellants and since then the predecessor-in-interest of the appellants were and the appellants are in continuous and uninterrupted possession of the land. At present, the land is comprises of cultivation, commercial plantation and the dwelling house.