T BALA GOUD Vs. GOVT OF A P

JUDGEMENT

(1.) In this petition, the petitioner in C R P No 1153/86 seeks to review the order made therein, resulting in dismissal on merits.

(2.) The points canvassed in the main are :

(3.) A very brief reference to the facts leading to this review petition may be set out : The petitioner herein filed a declaration for the determination of his Holding of agricultural land under the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (the Act' for short) declaring therein himself, his two wives, two daughters and one son as his family members, claiming that his son was major, aged 18 years. So, himself and his major son are entitled to one Standard Holding each. The primary Tribunal upheld the son as major on the notified date i.e., 1-1-1975 and determined eventually that the family held 0.4817 SH in excess of the ceiling area. On appeal, the same was confirmed and on further revision this Court by its order dated 8-9-1979 determined the surplus at 0. 3610 S H. Thereafter the land towards surplus was surrendered by the declarant, the petitioner herein, and the amount of compensation also was paid.