PUTTA MANGAYAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners herein were aggrieved by the order passed by the Land Reforms Appellate Tribunal-cum-First Additional District Judge, Visakhapatnam in L.R.A.No.6 of 1993 which arises out of L.C.C.No. 1434/75/YLM decided by the Land Reforms Tribunal-cum-Revenue Divisional Officer, Narsipatnam wherein the first petitioner herein was directed to file her declaration under Section 18 of the A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973.

(2.) The facts leading to this case can briefly be narrated as follows : That the first petitioner herein is the mother of petitioners 2 to 4 herein. The petitioners herein were holding land to certain extent. The father of the first petitioner was also holding land to certain extent. After coming into force the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 on 1-1-1975, both the parties i.e., the husband of the 1st petitioner herein and the father of the 1st petitioner herein, filed declarations under Section 8 of the said Act. The father of the first petitioner had made a Will bequeathing life interest on certain lands in favour of the first petitioner and the remainder was to go to the petitioners 2 and 4. The father of the first petitioner died after filing of the declaration and before finalisation of his standard holding and therefore the first petitioner was directed to file declaration under Section 18 of the said Act.

(3.) The order passed by the Land Reforms Tribunal was confirmed by the Land Reforms Appellate Tribunal and therefore the present C.R.P., has been filed.