S. Bhuvaneswaran Vs Union of India, Union Territory of Puducherry and R.K. Selvaraj
.... unity was given to the land owner for demarcating and notifying the lands which were to be declared as retained portion and the assessee had given the request for classifying those lands which are to be notified as his retained portion. But on the contrary, he had sold both the surplus and the retai ...
Madras High Court
Hanumantha Reddy gari Linga Reddy (died) and others Vs The Special Tahsildar, Land Reforms, Kurnool District
.... declaration on 08.04.1975. It is the case of Linga Reddy that his wife gave birth to a child on 11.8.1975 and that she consequently, should be considered to be pregnant by 1.1.1975. The primary tribunal allowed the claim of Linga Reddy through orders dt.16.3.1996. Benefit to the child in the womb wa ...
Andhra Pradesh High Court
Renuka Devi Gupta Vs The State of Bihar and Others
.... o. 8 of 1973-74. It is said that the lands given in batai has been acquired as surplus lands. On coming to know about the notification from the villagers and the Halka Karamchari, she has filed this application u/s 22(1) of the Act. It is obvious that the objection was filed u/s 22(1) of the Act wit ...
Patna High Court
R. Sivashanmugam and Others Vs The State of Tamil Nadu and Others
.... rposes of Section 22 Section 7 and other ceiling-related provisions. 14. In order to give effect to the said decision, the impugned amendment came to be made by the Legislature and it was also made to come into effect from the date of the principal enactment. In the counter affidavit filed by the ...
Madras High Court
P. Gnanguru Vs The Union of India (UOI)
.... ful that the Land Reforms Act applies to such case. Further this Court has held that after publication is effected u/s 17 (1) of the Act which was on 11.11.1981, the authorities has not proceeded to implement the same for over 26 years and in such circumstances, there is no right on the part of the ...
Madras High Court
Nawal Kishore Dube and Others Vs State of Bihar and Others
.... risdiction and as such writ petition has been filed by the petitioners for the reliefs as indicated above. 4. A counter-affidavit has been filed on behalf of respondent Nos. 5 & 6 wherein it has been alleged that land ceiling proceeding was initiated against Bilkish Jamal Begam wife of Gulam ...
Patna High Court
Vengadasalam Pillai Vs Union Territory of Pondicherry
.... count. (6) In calculating the extent of land held by any person, the extent of land which may revert to such person immediately after the death of any limited owner shall, during the lifetime of limited owner, be excluded. Section 6 lays down that on and from the appointed day, no person shall ...
Supreme Court of India
Suryadeo Singh and Others Vs Deputy Collector, Land Reforms and Others
.... plus Land) Act, 1961 hereinafter to be referred to as ''the Act the claim of an under raiyat, who is to be recognised as an occupancy raiyat, can only be decided when the land vests in the ''instant case, the land in question has only been notified u/s 15(1) of the Act and has not vested in the Stat ...
Patna High Court
Ramchandra Maroti Patil Vs State of Maharashtra
.... 1. The Claims Officer overruled the objection. He held that in spite of the decree the debt was still a secured debt and directed Gendalal Patni to file a statement relating to his debts. Instead of filing such a statement, Patni appealed to the Board of Revenue. The Board of Revenue held that the C ...
Bombay High Court
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