STATE OF ANDHRA PRADESH Vs. ANNABATTULA RAMA RAO

JUDGEMENT

(1.) These appeals are against the Judgment of our learned brother Bhimasankaram, J., dismissing a batch of second appeals against the Judgment of the Subordinate Judge, Amalapuram, filed under clause 15 of the Letters Patent.

(2.) The problem posed in all these appeals is whether the order issued by the Government of Madras on 3rd August, 1950, in purported exercise of the powers conferred on them by section 68 of the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948 (XXVI of 1948) (hereinafter referred to as the Estates Abolition Act) is beyond the powers of the Government.

(3.) These appeals arise out of suits filed by the respondents who purchased the cultivation rights in lanka lands for faslis 1356, 1357 and 1358 for a declaration that the Government could not collect the arrears of income due by them and for an injunction restraining the Government from taking steps for recovery of the same as arrears of land revenue.