DEIVASIGAMANI GOUNDER Vs. AUTHORISED OFFICER LAND REFORMS ERODE

JUDGEMENT

(1.) The land owner under the Tamil Nadu Land Reforms (Fixation of Ceiling of Land) Act (Act 58 of 1961), (hereinafter referred to as the Act) is the petitioner in this revision. The respondent, Authorised Officer (Land Reforms), Erode, initiated proceedings against the land-owner under the provisions of the Act and by his order dated 7-5-1974, under S. 10 (5) of the Act, held that there was a surplus of 5.079 standard acres. As against this order, the land-owner filed an appeal, L. T. A. No. 266 of 1974, before the Land Tribunal at Coimbatore, and it was disposed of by judgment and decree dated 31-1-1975 of the Land Tribunal, confirming the order of the Authorised Officer. This revision is directed against the judgment and decree of the Land Tribunal Coimbatore.

(2.) Two contentions were put forth before the Land Tribunal by the land owner viz. That the alienations of extents of land covered by sale deeds dated 25-81971 and 30-3-1971, should be excluded and that certain extents of land are grazing lands and they have also got to be excluded. The Land Tribunal repelled these contentions.

(3.) In this revision, Mr. S. Ramalingam, learned counsel appearing for the petitioner, confines his arguments only to the first contention, viz., that the area covered by the sale deeds dated 25-8-1971 and 30-3-1971 should be excluded.