BONAM VENKATA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This application is directed against an order dated 14-7-1997 passed by the Land Reforms Appellate Tribunal-cum-IV Additional District Judge, East Godavari District, Kakinada in L.R.A. No.114 of 1992.

(2.) The short question which arises for consideration in this application is as to whether without service of a notice under Section 9 of Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973, the impugned order could have been passed by the Land Reforms Appellate Tribunal, Kakinada in terms of Section 10(4) thereof.

(3.) Section 9 and Section 10(4) of the Act, which are material for the present purpose, read thus: