PINKA DHANARJUNA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These revision petitions raise an interesting question as regards applicability of Section 5 of the Limitation Act, 1963 (hereinafter referred to as 'the Act' for the sake of brevity) in a proceeding before the Land Reforms Appellate Tribunal (hereinafter referred to as "the Tribunal" for the sake of brevity).

(2.) An appeal was filed under Section 20 of the A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973, (hereinafter referred to as "the Reforms Act" for the sake of brevity). Section 20 of the Reforms Act reads thus:

(3.) The question which arises for consideration is whether the Tribunal constituted under Section 20 of the Reforms Act would be a 'Court' within the meaning of the provisions of the Act or not?