K. NAGARAJA RAO Vs. AUTHORISED OFFICER, LAND REFORMS

JUDGEMENT

(1.) These Revisions arise under Section 21 of the A.P. Land Reforms (Ceiling on Agricultural Land Holdings) Act, 1973 (for short 'the Act').

(2.) As both these Revisions relate to the holding of the same declarant by name K.Padmanabha Rao, S/o.K.Krishna Rao, r/o Penukonda, Ananthapur District, they are being heard and disposed of by this common order.

(3.) The said declarant had 6 sons by name K.Sreenivasa Rao, K.Raghavendra Rao, K.Nagaraja Rao, K.Badrinath, K.Krishna Rao and K.Vasantha Rao. The mother of the declarant is K.Laxmi Bai @ Atchamma. On 07-04-1975, the declarant, his mother and his sons filed declarations in C.C.Nos.558 to 565 of 1975 under Section 8(1) of the Act before the Land Reforms Tribunal, Penukonda, Anantapur District (for short 'the primary tribunal'). By a common order dt.11-02-1976, the Tribunal determined under Section 9 of the Act that the family unit of the declarant in C.C.No.558 of 1975 holds an extent of land equivalent to 13.5209 SH in excess of the ceiling area and it is liable to be surrendered under Section 10(1) of the Act. It also determined that the mother of the declarant holds an excess of 12.4771 SH in excess of the ceiling area and each of the 6 major sons of the declarant hold 0.5219 SH.