- (1.) This mandamus appeal is directed against the judgement passed by a learned Single Judge of this Court on 20th December, 2011 in W.P. No.1343 of 2011 whereby the writ petitioner s prayer for issuance of direction upon the concerned Tehsildar for mutating her name as owner of the property-in-question was rejected by the learned Single Judge. While rejecting the said writ petition, the learned Single Judge however observed that it would be open to the writ petitioner to approach a Civil Court of competent jurisdiction to have her title established in respect of the property-in-question and only thereafter approach the Tehsildar, Port Blair for mutation.
(2.) Being aggrieved by the said order passed by the learned Single Judge in the said writ petition, the writ petitioner has filed the instant appeal.
(3.) Let us now consider as to how far the order which is impugned in this appeal, can be sustained in the facts of the instant case.;