G THIMMA REDDY Vs. SPECIAL TAHSILDAR L R

JUDGEMENT

(1.) These four Civil Revision Petitions arise under the A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (in brief 'the Act') which came into effect from 1-1-1975 onwards.

(2.) One G. Virupaksha Reddy was the 'kartha' of the joint family owning the lands in question. He had two wives viz., Nagalakshmamma and Sumitramma. Through Nagalakshmamma, he had no issues and thereafter he married Sumitramma and through her begot three sons viz., Thimma Reddy, Hanumantha Reddy and Srinivasa Reddy and four daughters Ramalingamma, Parijathamma, Sarojamma and Sunithamma. Out of the above offsprings, son Thimma Reddy and daughters Ramalingamma, Parijathamma and Sarojamma were majors, while Hanumantha Reddy, Srinivasa Reddi and Sunitamma were minors. Six declarations have been filed by the following family members;

(3.) Mr. E. Ayyapu Reddy, the learned counsel has appeared for Ramalingamma, Thimma Reddy, Hanumantha Reddy and Srinivasa Reddy, while Mr. Harischandra Reddy has appeared for Nagalakshmamma.