ANDAMAN AND NICOBAR PAPER MILLS COMPANY PRIVATE LIMITED Vs. LT GOVERNOR ANDAMAN AND NICOBAR ISLANDS
LAWS(CAL)-1993-4-3
HIGH COURT OF CALCUTTA (AT: PORT BLAIR)
Decided on April 05,1993

ANDAMAN, NICOBAR PAPER MILLS COMPANY PRIVATE LIMITED Appellant
VERSUS
LT.GOVERNOR, ANDAMAN AND NICOBAR ISLANDS Respondents

JUDGEMENT

P.K.Mukherjee, J. - (1.) This writ petition was moved on behalf of Andaman & Nicobar Paper Mills Company Private Limited & Anr. challenging an order dated November 11, 1991, passed by the Sub-Divisional Officer, South Andaman, in Revenue Case No. 102 of 1987, which has been set out at pages 73 to 99 of the present writ petition.
(2.) This writ petition was moved before Bhagabati Prasad Banerjee, J. on December 11, 1991, when His Lordship was sitting as the Presiding Judge of the Circuit Bench at Port Blair.
(3.) Upon hearing Mr. Tapan Kumar Mukherjee, for the Petitioners and Mr. R. Shiv Saroop, Learned Government Pleader for the respondent administration, His Lordship directed that this matter would be disposed of as a contested Application, and passed directions for affidavits accordingly. In the meantime, His Lordship granted stay of operation of the impugned order dated November 11, 1991, which is Annexure 'L' to the writ petition, referred to hereinabove.;


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