ANANTHA PEDA MUTTAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Civil Revision Petition arises out of the provisions of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973.

(2.) The petitioner filed a declaration under Section 8 of the Act on behalf of a family unit consisting of himself and his wife. The Land Reforms Tribunal found that the holding of the family unit consists of land equivalent to 1.1287 standard holdings. On the ground that the family unit is entitled to retain land equivalent to one standard holding towards the ceiling area, the Land Reforms Tribunal determined that the petitioner is liable to surrender land equivalent to 0.1287 standard holding. In the appeal filed by the petitioner, the Land Reforms Appellate Tribunal also confirmed the same.

(3.) The petitioner raised three points before the Appellate Tribunal, viz., (1) ihat Ac. 3.38 cents in S.No. 1646 does not belong to the petitioner (2) that the Land Reforms Tribunal went wrong in considering Ac. 0.85 cents in S.No. 1163, Ac. 6.83 cents in S.No. 1619, 25 cents in S.No. 1589, 25 cents in S.No. 1588, Ac. 3.18 cents in S.No. 1169, Ac. 0.60 cents in S.No. 1172, Ac. 0.63 cents in S.No. 1204 and Ac. 0.33 cents in S.No. 1349 as double crop wet lands instead of single crop wet lands; and (3) that the petitioner took G. Ramanarasayya, his son-in-law, in illatom adoption and that he is entitled to a share in the family properties and his share in the family lands should have been excluded, for determining the holding of the petitioner.