MANDAVA UMAMAHESWARA RAO Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) This Revision petition is filed u/s.21 of the A.P.Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (for short 'the Act') challenging the Order dt. 07.06.2003 in L.R.A.No.19 of 2001 of the Land Reforms Appellate Tribunal- cum-II Additional District Judge, Sangareddy at Medak confirming the Order dt.23.02.2001 of the Revenue Divisional Officer-cum- Land Reforms Tribunal, Medak in C.C.No.9/YEL/91.

(2.) One Syed Ahmed Ali Khan was the owner and pattedar of land admeasuring Acs.2168.42 cents at Hakimpet and Atchampet villages in Yeldurthi Mandal, Medak District. After his demise in 1960, the lands were apportioned among his legal heirs as follows:

(3.) After the Act came into force, the vendors Syed Ikramuddin Ali Khan and Azizunnissa Begum who had already alienated 60% of their share in the land did not file any declarations under S.8 of the Act. The 33 purchasers filed declaration for the entire extent of Ac.2168.42 cts in their possession i.e., not only the 60% share in the above land purchased under the registered sale deed dt.24.11.1961 but also the 40% share belonging to Syed Mohammed Ali Khan pursuant to the agreement of sale dt.24.06.1960. These declarations were considered by the Land Reforms Tribunal/ competent authority under the Act and orders were passed u/s.9 of the Act. 19 declarants/ purchasers were declared as surplus land holders and consequently an extent of Ac.579.22 cts was taken over possession by the State out of Acs.2168.42 cts u/s.10 from them and distributed to landless poor.