CHILLAKURU PITCHAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Civil Revision Petition is filed under Sec. 21 of the A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973, hereinafter referred to as "the Act" against an order passed on appeal by the Appellate Tribunal in respect of a declaration filed by the present petitioner js provided under Sec. 8 of the Act.

(2.) The petitioner who filed the declaration is the widow of one Venkureddy who died in October, 1973. Prior to his death the said Venku Reddy made some alienations of land under two registered sale deeds. Venkureddy had an undivided share, which comes to Acs. 24-38 cents, for his share out of a large extent of pasture land of Duggarajupatnam, a different village, whereas his residential village Is one called Mallam in Nellore District. Out of that Acs. 24-38 cents of land he sold Acs. 16-26 cents of land under an agreement of sale, Ex.A-1 dated 16-7-1970 followed by a regular registered sale deed, Ex. A-2 dated 10-12-71 in favour of one Sarojanamma, the wife of P.W. 4, The remaining extent of Acs. 8-12 cents of land was sold to P.W. 5 under an agreement of sale, Ex.A.6 dated 16-7-19TO followed by a regular registered sale deed, Ex.A. 7 dated 10-12-1971. Thus he sold away the entire extent of Acs. 24-38 cents of dry land to two persons by executing agreements of sale and later followed by registered sale deeds.

(3.) As already mentioned above, the declarant, viz., the present petitioner is the widow of that Venkureddy, who made the transfers. She filed the declaration on behalf of herself and her two minor sons who are the members of a family unit and the ceiling area to which they would be entitled to as per the definition under Sec. 4 of the Act is one standard holding.