HANUMANTHA REDDY GARI Vs. SPECIAL TAHSILDAR LAND REFORMS

JUDGEMENT

(1.) The learned Assistant Government Pleader seeks further time to receive instructions. The request of the learned Assistant Government Pleader cannot be considered after the case has become part-heard. The request is accordingly, rejected.

(2.) There is no representation on behalf of the revision petitioner. The record shows that notice was served on the other side. However, no one filed vakalat on behalf of the respondent. Hence, this revision is disposed of after hearing the counsel for the revision petitioner.

(3.) This revision arises under the provisions of A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 ('Land Ceiling Act' for short). The case has a long carrier.