(1.) The only question that falls for consideration in this revision petition is whether an extent of Acs. 85-77 cents covered by S. Nos 60, 53, 52, 51,12 and 39 of Nuguru Estate should be treated as wet lands or dry lands in computing the holding of the petitioner. It was the case of the petitioner that these lands form part of the Nugur Estate which was abolished with effect from 26-12-1970 under the provisions of the Andhra Pradesh Telangana Area Mahals (Abolition and Conversion into Ryotwari) Regulation 1 of 1969. These lands were irrigated by Mogalapalli, Chintakunta and Albaka tanks of Nugur Estate.
(2.) The contention of the petitioner is threefold. Firstly, these lands are registered as dry lands and merely cecause, an irrigated crop is raised by the use of water from a Government source of irrigation, they cannot be treated as wet lands for they are not entitled to receive water as of right,
(3.) Secondly, that these tanks were not government tanks and were private tanks. As such, it cannot be said that irrigated crops were raised by the use of water from a government source of irrigation. Hence, these lands cannot be treated as wet lands