YAMALA NAGESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The point raised in this case is whether the High Court has power to dismiss sin limine an application for revision under Section 21 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1975 without serving notice on the respondent or his pleader.

(2.) The solution to the problem so raised depends in its turn upon the applicability or otherwise of the provision contained in Rule 11 of Order 41 C.P.C. to such an application.

(3.) The facts necessary for the appreciation of the point of law involved may now briefly be stated:-