Soumen Sen, J. - (1.) In this writ application the petitioner has challenged the jurisdiction of the Deputy Commissioner of district of South Andaman to pass an order of eviction dated 15th June, 2015.
(2.) The said authority appears to have passed the impugned order as the Court of Revenue.
(3.) The Revenue Assistant Commissioner under Regulation 4(1)(b) of the Andaman and Nicobar Islands (Land Tenure) Regulation III of 1926 granted licence in respect of 18 acres 02 kanals and 12 marlas of land comprising revenue plots No.166 in Calicut and four in Beadonabad in favour of Shri K.C.Kuruvilla, Ex-Agent, State Bank of India, Port Blair with effect from 18.09.1959 for a period of 30 years for the purpose of long-lived crop subject to the general provisions of the said Regulation and the Rules made thereunder.;