BHAVANAM ADEMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellants in Land Reforms Appeal No.17 of 2003 on the file of the Chairman, LRAT-cum-II Additional District Judge, West Godavari, Eluru, preferred this civil revision petition under Section 21 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (for short 'the Act') and the Rules, 1974 framed thereunder (for short 'the Rules').

(2.) The parties to the petition will hereinafter referred as arrayed before this Court for convenience.

(3.) The facts of the case in nutshell are that, the petitioners are the sisters and they are claiming to be the daughters of declarant in C.C.No.1774/GNT/74 - late Adapa Venkata Subbareddy. The declarant - late Adapa Venkata Subbareddy was blessed with three daughters and they have substantial interest in the proceedings in C.C.No.1774/GNT/74.