K VENUGOPALA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Revision is filed against the Judgmentpassed in L.R.A.No.23/90 on the file of Land Reforms Appellate Tribunal, West Godavari, Eluru dated 17-4-1993.

(2.) The petitioner was a declarant. His family was held to have holdirg land equivalent to 1.1358 standard hold ing in excess of the ceiling area on thenctified date. A notice in Form No. 6 was sent directing him to furnish particulars of the lands to be surrendered. The appellant (sic. petitioner) filed appeal against the said order in L.R.A.No. 508/77 and it was allowed. Thereupon the Primary Tribunal recomputed the holding of the declarant and held that the declarant was holding 0.1930 standard holding in excess of the ceiling area. Aggriwed by the said decision the claimant filed Revision in C.R.P.No. 7571 /79 and the High Court by its order dated 14 8-1981 excluded Ac. 1-10 cents in S No. 98 of Polasanapalli Village. Again the Tribunal recomputed the holding and determined the excess as 0.161; At this juncture he filed this LA. contending that the extent of land Acs. 5.66 cents in S.No. 65/1 has to be deleted. This land, according to him, is non-agricultural in nature as more than half of the area is covered by Vagu and in the remaining land cattle sheds dung heaps, hay ricks and thrashing floor are located. He also requester for appointment of a Commissioner to make inspection of tha land and to ascertive the character. The Primary Tribunal by its order dated 24-3-1990 dismissed the petition holding that once the order has become final there is no question of revising the same and that the proceedings are at the surrender stage. Italso held that the claimant himself proposed Acs. 5-66 cents in S.No. 65 of Polasanapalli on 31-5-1982. Aggrieved by the said order he preferred L.R.A.No. 23/90. The appellate Tribunal after considering the rival contentions dismissed the Appeal, giving elaborate reasons, with costs.

(3.) Aggrieved by the said judgment, the present Revision is filed by the claimant.