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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.