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PETITIONER: KONDOPANT

       Vs.

RESPONDENT: ARJUNA & ORS.

DATE OF JUDGMENT12/09/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1995 SCC  Supl.  (4) 106 JT 1995 (9)   597  1995 SCALE  (5)493

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      In our  order dated May 2, 1995 we had stated that Shri Parekh, learned  counsel appearing  for the  appellants, had raised ground  No.5 and  also produced  a certified  copy to show that the respondent was declared to be a surplus holder and he was in excess of the land under the Land Ceiling Act. The surplus  land was  assigned  to  the  appellants.  Since counsel for  the review petitioner, viz., the respondents in the S.L.P.,  had reported that in spite of their contracting the party, they could not get any response from them, we had stated that  the declaration of the respondents as a surplus holder is  correct and in case he was found to be within the ceiling limit,  liberty was  given to  him  to  file  review petition within  a period of two months from today. The said fact is  not disputed in the review petition. But additional grounds have now got to be raised. Therefore, that would not be a ground for us to review the order.      The review petition is accordingly dismissed.