RASHEED MOHAMMAD HUSSAIN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This Civil Revision Petition (CRP) arises under the A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (for short 'the Act').

(2.) The petitioner filed a declaration under Section 8 of the Act. After various proceedings, it was ultimately decided that he holds an extent of 14.9055 standard holdings in excess of ceiling limit. The finding having become final, the proceedings under Section 10 of the Act were initiated for surrender of the lands and substantial extents of land have been surrendered. The dispute arose only in respect of land in respect of Sy.No. 140 of Gurramguda village, Chandrugonda Mandal, Khammam District.

(3.) According to the petitioner, he sold an extent of Ac. 40-00 of land in Sy.No. 140 to some third parties, he offered to surrender alternative lands to an extent of Ac. 13-00 in Sy.No. 140, Ac. 17-05 gts. in Sy.No. 144 and Ac. 10-00 in Sy.No. 150 i.e., a total extent of 40-05 guntas, and that the Land Reforms Tribunal, Khammam (for short 'the primary Tribunal') had rejected the same on the ground that the petitioner had failed to establish his title in respect of the alternative lands which were sought to be surrendered. An order to that effect was passed on 28-11-1996. In fact the 3rd parties who are the purchasers of the lands from the petitioner have also come forward with separate applications almost supporting the claim of the petitioner.