P KRISHNA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed challenging the proceedings issued by the 2nd respondent-Revenue Divisional Officer, Ranga .Reddy District in proceedings in D.No. 3084 of 1996, dated 12-9-1996 and also the constitutional validity of subsection 4(i) of Section 14 of A.P. Land Reforms (Ceiling on Agricultural Lands) Act, 1973.

(2.) It is the case of the petitioners that they belonging to Backward Class and Scheduled Caste and also they fall under landless poor category. Some of the petitioners are Freedom Fighters.

(3.) Certain persons, who filed their declarations under the provisions of the A.P. Land Reforms (Ceiling on Agricultural Lands) Act, 1973 (hereinafter referred to as the 'Act') were declared as surplus holders under the provisions of the said Act and it is open for the Government to allot the lands to the landless poor.