SAJJA NAGARJUNA Vs. STATE OF A.P.

JUDGEMENT

(1.) The Civil Revision Petition is filed aggrieved by the Judgment dtd. 24/1/2013 passed by the Land Reforms Appellate Tribunal, West Godavari District in L.R.A.No.34 of 2008 confirming the order dtd. 10/11/2008 passed in C.C.No.846/RAP/1975 by the Land Reforms Tribunal, Tenali, on the ground that the Tribunal acted contrary to law and not extended the benefit under Sec. 4-A of the APLR (Ceiling on Agricultural Holdings) Act, 1973 and also that there is an arithmetical error crept in the order of the Land Reforms Tribunal, Bapatla in C.C.No.846/BAP/75 dtd. 20/3/1978 and the same can be rectified as there is no limitation prescribed for rectification of the said mistakes.

(2.) Heard Sri SVR.Subrahmanyam, learned counsel for the petitioner and learned Assistant Government Pleader for Arbitration.

(3.) The necessary facts required for adjudication of this petition are that the father of the petitioner late Sri Sajja Chandramouli filed declaration under Sec. 8(1) of the AP land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (for short the Act, 1973) for various lands under the Villages, namely, Upparapalem, Vallabharaopalem, Ponnur, Nidubrole, Irlapadu and Govindapuram. After compliance of statutory requirements and after publication of the notice under Form-IV, the Tahsildars of Bapatla and Narasaraopet conducted local inspections and verifications as required under Rule 2(5) of the Rules and finally, the Land Reforms Tribunal vide its Order dtd. 20/3/1978 in C.C.No.846/BAP/75 assessed that the declarant is holding an area equivalent to 0.6854 standard holding in excess of the ceiling area under Sec. 4(1) of the Act which is liable for surrender under Sec. 10(1) of the Act.