CHERUKUPALLI VENKATA RAJAREDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE only ground urged by the learned counsel for the petitioner that the Court below misconstrued the provisions of the Section 18 of the A.P. Land Reforms (Ceiling on Agricultural) Holdings Act, 1973 and it wrongly held that the petitioner is holding land in excess of the ceiling area. I am clearly of opinion that the land that has been devolved on a person on account of the death of his father has to be computed in his holding and in case if it exceeds one standard holding it must be held that the person is holding land in excess of the ceiling area. THE view expressed by Seetharam- Reddy, J. in Katta Ramaiah Choudary vs. State of A.P., 1988 (1) ALT 423 can easily be distinguished on the facts of this case. THE petitioner has not mentioned about the factum of adoption in his declaration. Only when he came to know that some land has to be parted with, then he came with the plea of adoption and his plea cannot be accepted as it is only an after thought. In these circumstances, I see no ground to interfere with the order of the appellate Tribunal and no case has been made out by the petitioner to remand the matter for consideration about the validity of adoption.

(2.) THE revision petition is accordingly dismissed. No costs.