- (1.) We Have Heard The Learned Counsel For The Parties And Perused The Affidavit Dated 2-2-2012 Of Shri Kuldip Singh Thakur, Deputy Resident Commissioner, Andaman And Nicobar Administration.
(2.) After The Hearing Concluded, We Indicated To The Learned Counsel For The Parties That They May Nominate Two Advocates Who Will Visit The Island In Question Along With Shri Ajay Saxena, Director, Tribal Welfare, Andaman And Nicobar Administration. The Petitioner Has Suggested The Name Of Shri T.S. Doabia, Senior Advocate And The Respondent Has Suggested The Name Of Shri Sanjay Upadhyay, Advocate.
(3.) We, Accordingly, Appoint Both Shri T.S. Doabia, Learned Senior Advocate And Shri Sanjay Upadhyay, Advocate As The Court Commissioners. They Shall Visit The Island In Question And Submit A Report To This Court Within Next Six Weeks. The Expenses Of The Court Commissioners For Their Visit To The Island In Question And Stay Shall Be Borne By The Andaman And Nicobar Administration, Which Shall Also Extend Other Facilities To The Court Commissioners. The Fees Of The Court Commissioners Shall Be Determined After Submission Of The Report By Them.;