STATE Vs. VELAGAPUDI VENKATARAMAIAH

JUDGEMENT

(1.) These two revision petitions are filed under Section 21 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973, (Herein-after referred to as the Act,); the first one by the Government and the second by the declarant against the order of the Land Reforms Appellate Tribunal, Guntur, in L. R. A. No. 42/1976.

(2.) In the C.R.P. 1676/76 filed by the Government the only question that arises for consideration, is whether 0-25 cents in Survey No. 821/4 of Dhoolpudi Village, can be treated as "land" within the meaning of section 3 (j) of the Act.

(3.) In the C R P. 2002/1976 filed by the declarant, the question that arises for consideration is. whether an extent of 0-40 cents in Survey Nos. 821/6, 821/7-A and 821/7-B of Dhoolpudi village, which is used as a drainage channel, can be treated as "land" witbin the meaning of section 3(j) of the Act.