SREELATHABHUPAL Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal arises out of the judgment of the High Court of Andhra Pradesh in Writ Petn. No. 4818 of 1973 wherein the writ petition filed by the Appellant/ Petitioner was dismissed.

(2.) In the Writ Petition before the High Court the petitioner sought mandamus directing respondent to pay forthwith to the petitioner compensation for the lands surrendered by her under the Andhra Pradesh Ceiling on Agricultural Holdings Act 1961. A further direction was sought prohibiting the third respondent from proceeding with the revision under section 19(1) of the Act as amended by Act No.1 of 1972 w.e.f. 19-1-72.

(3.) Necessary facts are that the petitioner's husband owned extensive lands in Gadwal. After the Act came into force the revenue Divisional Officer Gadwal issued a notice under section 3(2) of the Act directing the petitioner's husband to file a declaration of his holdings. The petitioner's husband accordingly filed the, declaration. Thereafter he died in 1969 leaving behind the petitioner and three minor children.