JYOTIRMAY BHATTACHARYA,J. - (1.) There are altogether seven petitioners, who have jointly filed the instant writ petition for a common cause.
(2.) Admittedly, several demarcated plots of land were allotted to them by the Revenue department of A and N Administration on 7th May, 1968 vide allotment order No.R13/31/312 dated 7th May, 1968.
(3.) Subsequently, the said allotment order was cancelled by a notice issued by the Deputy Commissioner of Andaman and Nicobar Islands on 18th July, 1972. It is an admitted fact that alternative land was allotted to all the seven writ petitioners subsequently in Mannarghat village by the Revenue department of A and N Administration.;