LINGA REDDI LAKSHMANA REDDY Vs. STATE REP BY THE AUTHORISED OFFICER SPECIAL TAHSILDAR LAND REFORMS CHITTOOR

JUDGEMENT

(1.) The civil revision petition is filed against the common judgment dated 12-02-2002 in L.R.A.C. No. 7 of 1990 on the file of the learned Additional District Judge cum Chairman, L.R.A.C.Tribunal, Chittoor, whereby he has confirmed the order dated 24-4-1990 in C.C. No. 1277/SKHT/1975 on the file of the Land Reforms Tribunal, Chittoor.

(2.) I have heard Sri V. Sudhakar Reddy, learned counsel for the petitioner. There is no representation for the respondent at the hearing.

(3.) One Linga Reddy Anki Reddy is the common ancestor. He had two sons, by name Pola Reddy and Rami Reddy. Pola Reddy had three sons. The petitioner is the son of one of the three sons, namely, Chinna Chenga Reddy. The petitioner and his father filed separate declarations under the provisions of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (for short 'the Act') before the Land Reforms Tribunal, Chandragiri (hereinafter referred to as 'primary tribunal'), wherein he has included Ac.72-80 cts. of land as belonging to the joint family of both the branches headed by Pola Reddy and Rami Reddy. The petitioner claimed that he is entitled to 1/12th share in the joint family properties. The petitioner's father Chinna Chenga Reddy has filed his separate declaration. In addition to that, Anki Reddy, who represents the branch of Rami Reddy, filed a separate declaration, wherein also he has shown Ac.72-80 cts. as belonging to the joint family, and has claimed 1/8th share. The primary tribunal by its order dated 22-11-1976 has declared that the petitioner was holding Ac.14-12 cts. of I Class dry lands in excess of his ceiling limit and accordingly directed the said lands to be surrendered. The primary tribunal also included an extent of Ac.25-07 cts., which was the total extent of land held by the father-in-law of the petitioner herein, who executed a Will in favour of the petitioner's wife. The total extent directed to be surrendered by the petitioner was equivalent to 0.3138 S.H. (standard holding).