Jayanta Kumar Biswas, J. - (1.) One A. Nazer has filed this writ petition dated December 01, 2008 through one Shri Mathew Alex stated to be of his constituted attorney.
(2.) The petitioner is questioning the contents of a communication of the Assistant Commissioner of the office of the Deputy Commissioner, South Andaman district dated October 20, 2008. The contents of the communication are set out below : "With reference to your representation dated 07.10.2008 regarding collection of premium/issue of records of regularised land. The District Administration during the year 1994 had invited application for the collection of premium of regularised land. All the licencee who have submitted their application for the collection of premium have been considered and after accepting the surrender of excess land if any, the land record were prepared and sent to Tehsil office for day to day work. Presently the case of encroachment regularisation and issue of record is closed after the issue of public notice. Your case can be considered only, if any further policy/scheme is decided by the Government."
(3.) The representation in response to which the communication was sent was made by Mathew Alex, and the contents thereof are as follows : "This is to inform you that I have purchased a house in Haddo village survey number/plot number 4A/66/4 from Shri A. Nazar and the power of attorney executed between us have mentioned that I am the sole owner of plot number 4A/66/4. I am therefore to request that the amount of land premium to be deposited for my plot number 4A/66/4 may kindly be advised so that I would like to deposit it with the Revenue authorities at the earliest. Copy of power of attorney executed transferring the ownership of land bearing survey number/plot number 4A/66/4. in Haddo village in my name and a copy of licence issued on the above said land is enclosed for ready reference.";