K VIJAYALAKSHMI Vs. AUTHORIZED OFFICER AND SPECIAL

JUDGEMENT

(1.) The present Revision is filed under Sec. 21 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 aggrieved by the order in L.R.A.No.1/2018, dtd. 7/9/2018 passed by the I Additional District Judge-cum-Land Reforms Appellate Tribunal, Visakhapatnam, Visakhapatnam District, reversing the order dtd. 5/10/2017 passed in LCC.No.230/75 on the file of the Land Reforms Tribunal-cum-Revenue Divisional Officer, Visakhapatnam.

(2.) The legal representatives of the original declarant i.e. Korada Venkata Swamy Naidu are the revision petitioners herein. Any case under the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (for short "the Act, 1973") at this length of time will have a litigation story to tell and this case is not different.

(3.) The facts leading to the present Revision are as follows:- The original declarant by name Sri Korada Venkataswamy Naidu had filed land ceiling declaration as required under the Act and pursuant to an enquiry, the original declarant was declared as a 'surplus land holder' of an extent of Ac.45.59 cents. The surrender statement was filed by the original declarant on 25/2/1977 and the following tabulated lands were to be taken over from the declarant vide Order in LCC.No.230/75/BML, dtd. 29/8/1978. The lands proposed for surrender were taken possession on 27/7/1984 as per the orders passed by the I Additional District Judge-cum-Land Reforms Appellate Tribunal, Visakhapatnam. The lands taken possession were tabulated below:- <IMG>JUDGEMENT_30_LAWS(APH)6_2024_1.jpg</IMG>