STATE OF ANDHRA PRADESH Vs. V VISHWANATH RAO

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the orders passed in L.R.A.No.1 of 1995 dated 15-2-1995 by the Land Reforms Appellate Tribunal, Karimnagar, the present C.R.P. is filed

(3.) The learned Government Pleader submits that an application under Rule 16(5)(b) of the Rules under the A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (hereinafter referred to as the Act) has been preferred before the Land Reforms Tribunal at Karimnagar to reopen the ceiling case of the respondent and declare him that he is the surplus landholder to an extent equivalent to 0.6140 Standard Holding on the ground that actually, the total calculations in the verification report comes to 2.8256 S.H. whereas in the verification report, only an extent of 2.1428 S.H, was shown and thus an extent of 0.6828 S.H. was omitted in the computation in respect of the holding of the declarant and termed this as a calculation mistake.