YENDAVENTLA MALLAIAH Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order of the Land Reforms Appellate Tribunal-cum-Court of learned I Additional District Judge, Ongole in LRA No. 1 of 2014, dated 27.07.2018. The appellants are third parties to the proceedings before Land Reforms Tribunal, Ongole in C.C. No. 1344/CLX/1975.

(2.) The deceased 5th respondent during his lifetime filed a declaration under Section 8 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (hereinafter, referred to as 'the Act') before the Land Reforms Tribunal including on behalf of his family on 11.04.1975. By an order dated 23.04.1977, the Land Reforms Tribunal determined and declared that he and his family held surplus land equal to 5.3686 standard holding in excess of ceiling area by 01.01.1975. The property at Manchiryala, Hyderabad West (Presently in Rangareddy District) as shown in the table hereunder was taken for the purpose of computation initially as a part of holding of the 5th respondent.

(3.) Thereafter, the 5th respondent filed a petition before LRT, Ongole stating that the information relating to the above lands was incorrectly furnished for determination of his standard holding and of his family and requested to exclude the same from the computation so effected. In lieu of the above land, he furnished other lands at Himayath Nagar, H/o, Enikepalli, which are described in the table below for the purpose of such declaration.