MALLEPUDI VENKATARAO Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is directed against the Judgment and order dated 17th of February, 2000 of the High Court of Andhra Pradesh at Hyderabad in CRP No. 2706 of 1994.

(2.) On a perusal of the Judgment of the High Court, we find that while deciding the Civil Revision case, the High Court had not at all taken into consideration the report of the Commissioner in its true effect without giving further opportunity to the petitioner to defend his case in consonance with the findings of the Commissioner in his report.

(3.) The High Court, in its impugned order, had rejected the report of the Commissioner and refused to exclude the lands covered by Hayrick mounds, Bodis, Canal bunds, cattle shed, thrashing floor, which are non-agricultural land and do not come within the definition of the land.