Full Judgment Text
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PETITIONER:
STATE OF ANDHRA PRADESH
Vs.
RESPONDENT:
VALLURI VANRAJU
DATE OF JUDGMENT03/08/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
PARIPOORNAN, K.S.(J)
CITATION:
1995 SCC Supl. (3) 445 1995 SCALE (4)823
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
The respondent has submitted his declaration under
Section 8 [1] of the Andhra Pradesh Land Reforms [Ceiling on
Agricultural Holdings] Act, 1973. The Land Reforms Officer
held that the respondent’s holding was in excess of 1.3590
standard Holding. On appeal, it was confirmed but the High
Court in the revision, which by the impugned order allowed
the exclusion of 3 acres 5 cents from the holding. The
Advocate Commissioner has submitted his report and on
perusal of the Commissioner’s report it could be seen that
the lands in S.No.118/1 situated in Alamuru village in an
extent of 12 cents and 9 cents respectively should be
excluded. Equally the lands in Mandapeta bearing S.No.178/3
in an extent of 6 cents and 3 cents respectively; lands in
S.No.174/1 in an extent of 4 cents; lands in S.No.170/2 in
an extent of 3 cents; lands in S.No.227/4 in an extent of 2
cents and lands in S.No.224/1 in an extent of 4 cents
respectively need to be excluded. It is also reported by the
Commissioner that in S.No. 469/3 and 469/4 lands in an
extent of AC-1.58 cents was acquired in 1970 by the
Government for the purpose of constructing houses for the
weaker sections and that land was no longer within the
holding of the respondent. All these lands alone stand
excluded from his holding and the rest of the land are
included in the holding of the respondent.
The appeal is allowed to the above extent. No costs.