VALLURI SURYAKANTAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This revision petition is directed against the order of the Land Reforms Appellate Tribunal, Rajahmundry, in LRA No. 98 of 1976.

(2.) The petitioner filed his declaration and claimed that 53 cents of land in S. No. 53/1, of Polekurru village is a tank, that Act. 1-96 cents is S. No. 53/2 and 82 cents of land in S. No. 53/4 is comprised of a bund raised to prevent sea water, from inundating the land and Ac. 1-00 in S. No. 55 out of the total extent of Ac. 4-55 cents was not fit for cultivation as its level was very high. He claimed that these extents should be excluded in computing his holding, before the Tribunal he had also claimed that the extent covered by S. Nos. 47, 52/2, 53/1, 53/2, 55 and 56 of the same village though registered as double crop wet lands, are in fact single crop wet land within the meaning of the Act and they should be computed as such.

(3.) The original Tribunal held against the petitioner on all the points. The Appellate Tribunal, however upheld his contention with respect to the lands registered as double crop wet lands in the revenue accounts that they should for the purpose of the Act be treated as single crop wet land. The Government has not chosen to challenge this finding by filing any revision petition and this has become final. On the other question however the Appellate Tribunal held against the petitioner. Even while upholding that the extents mentioned by the petitioner were in fact covered by the tank or a bund or situate at a higher level as pleaded by him, held that these extents cannot be excluded in computing his holding under the Act.