VIPPAGUNTA RANGA RAO Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) These two revisions are connected with each other. Hence, they are disposed of through a common judgment. The matter arises under the A.P. Land Reforms (Ceiling on Agricultural) Holdings Act, 1973 (for short 'the Act').

(2.) The brief facts that gave rise to the filing of revisions are as under.

(3.) Vippaguntla Rangaiah held fairly large extent of land in Bodawada Village of Prakasam District. He had two sons, by name Venkata Narsaiah and Veeranjeneyulu. The property was divided between those two branches. Venkata Narsaiah had a son, by name Ranga Rao, and he married Krishnavenamma. Veeranjeneyulu had two sons, by name Ram Mohan Rao and Ranga Rao. By the time the Act came into force, Venkata Narsaiah died and his wife, Ammanamma, filed a declaration before the Land Reforms Tribunal, Kandukur (for short 'the Tribunal'), which was numbered as C.C. No. 2205 of 1975. Their son -Ranga Rao filed a separate declaration, numbered as C.C. No. 2206 of 1975. Veeranjeneyulu, on the other hand, filed a declaration, which was numbered as C.C. No. 2191 of 1975 and his son -Ram Mohan Rao filed another declaration, which was numbered as C.C. No. 2192 of 1975.