CHILAKALA AYYANNA AND OTHERS Vs. SPECIAL TAHSILDAR FOR LAND REFORMS EAST DIVISION, HYDERABAD DT. HYDERABAD

JUDGEMENT

(1.) This revision-petition is filed under section 21 of the A.P. Land reforms (Ceiling on Agricultural Holdings) Act 1973 (hereinafter called the act) against the order of the Land Reforms Appellate Tribunal, Hyderabad in L.R.A. No. 24 of 1975 confirming the order of the Land Reforms Tribunal, Hyderabad east division in C.C. No. 26/1/75 dated 10-11-1975.

(2.) The declarant Chilakala Ayyanna, filed a declaration under section 8(i) of the act, declaring that his family unit consisted of himself, his wife one minor son and one minor daughter and that it was holding Ac. 14-42 cents of dry land constituting parts of survey Nos. 249/5, 249/7, 250, 251, 398, 400, 401 and 402 of Kongarakalan village in Ibrahimpatnam taluk. In annexures to the declaration, he showed that his family unit had purchased Ac. 49-53 cents of dry land in survey Nos. 355, 357, 35s, 219, 354, 359 and 409 of the same village. The declarant's major sons-Jangaiah Yadaiah and Mallaiah, filed separate declarations each claiming Ac. 7-18 cents in survey Nos. 249/5, 249/7, 250, 251, 398, 400, 401 and 402 on the ground that the properties covered by the aforesaid survey numbers, were joint family properties in which the declarant and his three major sons and one minor son were entitled to equal shares.

(3.) The declarations ware sent for verification and the verification officer reported that the properties shown in the declarations were the self-acquired properties of the declarant the first petitioner herein that he purchased the said lands in his name, that the total area purchased was Ac. 87-03 cents, that the said properties were not the ancestral or joint family properties of the petitioners here in, and that the first petitioner was holding 0.3581 standard holding in excess of the ceiling limit.