VEERAMREDDY VASANTHARAYUDU Vs. SATHIRAJU

JUDGEMENT

(1.) The Civil revision petition has arisen out of a declaration filed by the petitioner herein under section 8 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (hereinafter referred to as 'the Act'). The first respondent herein, who is a third party, came forward with an objection petition on 22-9-1975 before the Land Reforms Tribunal making some allegations against the petitioner that he made some mala fide alienations and suppressed certain facts with regard to his lands. He also sent another objection to the Office of the Land Reforms Tribunal on 26 9-1975. Admittedly he has no interest in the lands declared by the petitioner. Under the circumstances, the question for consideration is whether the first respondent can figure as an objector before the Land Reforms Tribunal and make allegations against the petitioner when he is not concerned with any of the lands shown by the petitioner in his declaration. C.R.P.NO. 5528 of 1978. Dt. 28-2-1979.

(2.) On an interpretation made on the language used in Form IV public notice to be issued as provided under Rule 4 (2) of ihe Rules framed under the Act, the Appellate Tribunal came to the conclusion that Cor a person to figure as an objector he need not have any interest in the lands declared. I am afraid this interpretation made by the Appellate Tribunal does not seem to be correct.

(3.) Provision is made under Rule 4 of the Rules for publication and verification of the declaration filed under sections 8 and 18 of the Act. It is provided 'herein that a public notice in Form IV containing the particulars of the land and the person holding such land in respect of the declaration shall be published by affixing a copy thereof on the notice board of the Office of the Tribunal in which the declaration has been filed and notice board of the offices of the Tahsildars and the Gram Pancbayats within whose jurisdictions, the holding or a part thereof is situated. In Form IV, it is mentioned that any person having any objection concerning the schedule lands, which means, the lands specified in the declaration filed, may file his objections in writing supported by a summary of evidence and copies of documents relied on, before the Tribunal within fifteen days from the date of publication of the notice. It is further stated therein that objections received within the time will be enquired into on such date as the tribunal may fix and communicated to the declarant and the objector.