STATE OF ANDHRA PRADESH Vs. NALAMATI DORAYYA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 21 of the AP Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (for brevity, 'the Act') challenging the order dt.29-07-2003 in L.R.A.No.13 of 2001 on the file of the Land Reforms Appellate Tribunal-cum-IV Additional District Judge, East Godavari District at Kakinada.

(2.) The 1st respondent herein Rimmalapudi Lakshmidevi is the daughter of the declarant Nalamati Dorayya. The proceedings were initiated under the Act to compute the holdings of the declarant and it was held that he was holding 0.0630 SH in excess. This determination had become final vide order dt.11-02-1993 in C.R.P.Nos.228 and 1549 of 1990 of this Court.

(3.) Subsequently orders under Section 10 (4) of the Act were passed on 22-11-1993 which were challenged by the declarant in L.R.A.No.26 of 1994 and by the 1st respondent i.e his daughter in L.R.A.No.131 of 1993.