ANNE RAMACHANDRA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) .The petitioner herein seeks invalidation of the proceedings of the State Government in Memo No. 103636/UC 1{1)/90-99, dated 11-8-1992 and a consequential declaration that the provisions of The Urban Land (Ceiling and Regulation) Act, 1976 (Act 33 of 1976) [for short 'the Act'] are not applicable to the land of the petitioner situate in R.S.No. 507/2 of Gollapudi village, Krishna District in view of the provisions of the G.O.Ms.No. 733 Revenue (UC. II) Department, Dt. 31-10-1988 and that the petitioner is entitled to exemption u/Sec.20(1)(a) of the Act Chronology of facts:

(2.) . It is contended by Sri T.S. Anand learned Counsel appearing for the petitioner, as under:

(3.) The Special Officer and Competent Authority has filed a counter-affidavit. The reliefs sought by the petitioner are resisted on the following grounds: