A
B
c
STATE OF ANDHRA PRADESH
v.
VALLURIVANRAJU
AUGUST 3, 1995
[K. RAMASWAMY AND K.S. PARIPOORNAN, JJ.]
Andhra Pradesh Land Refonns (Ceiling on Agricultural Holding) Act,
1973:
Standard holding-Exclusion of certain lands on the basis of
Commissioner's report-Directions issued.
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
D was in excess of 1.3590 standard Holding. On appeal, it was confirmed but
in the revision the High Court allowed the exclusion of3 acres 5 cents from
the holding. Hence this appeal by State.
E
F
Partly allowing the appeal, this Court
HELD : 1.1. 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. EquaJly the lands
in Mandapata 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. (493-D-E]
1.2. 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
G Government for the purpose of constructing houses for the weaker sections
and that land was no longer within the holding of the respondent. All the
above mentioned lands along stand excluded from his holding and the rest
of the land are included in the holding of the respondent. [493-D-F]
CIVIL APPELLATE JURISDICTION: Civil Appeal No.7398 of
H 1995.
492
.... -
STATE v. V. V ANRAJU
493
From the Judgment and Order dated 6.4.87 of the Andhra Pradesh A
High Court in C.R.P. No. 770 of 1986.
K. Ram Kumar, Ms. Asha Nair, N. Sridhar and T.V.S.N. Chari for
the Appellant.
S.C. Birla for the Respondent.
The following Order of the Coiirt was delivered :
Leave granted.
B
The respondent has submitted his declaration under Section 8(1) of C
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 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 D
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 Mandapata bearing S.No. 178/3 in an extent of 6 cents and 3
cents respectively: lands in S.No. 174/l 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 E
cents and lands in S.No. 224/l 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 .
G.N.
Appeal allowed.
F
Lex