- (1.) Special leave petition has been filed fifty nine days beyond limitation. We have gone through the application filed by the State of Andhra Pradesh for condonation of delay. The Authorised Officer (Special Tehsildar) Karimnagar, in the Department of Land Reforms, Government of Andhra Pradesh, Hyderabad, has filed a detailed affidavit explaining the movements of the file from one department to another. We are satisfied with the explanation offered by the State of Andhra Pradesh in support of its application for condonation of delay. We, therefore, condone the delay.
(2.) Special leave granted.
(3.) P.V. Narasimharao and his three sons, namely, P.V. Ranga Rao, P.V. Rajeshwar Rao and P.V. Prabhakar Rao, filed separate declarations under the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (the Act) before the Land Reforms Tribunal, Karimnagar, Andhra Pradesh. The Tribunal came to the conclusion that the holdings of the appellants to the extent of 11.2544, 0.3562, 0.5464 and 11.2544 S.H. respectively were in excess of the ceiling provided under the Act. The sons went in appeal against the order of the Tribunal before the Appellate Tribunal which was dismissed in default. The revision petition filed by them before the High Court was, however, allowed and the case was remanded back to the Appellate Tribunal for fresh decision. The Appellate Tribunal by its order dated May 17, 1979 remanded the matter back to the original Tribunal for fresh disposal in the light of the various directions given by the Appellate Tribunal.;