A G VARADARAJULU Vs. STATE OF TAMIL NADU
LAWS(SC)-1998-3-19
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
March 23,1998
A.G.VARADARAJU
Appellant
VERSUS
STATE OF TAMIL NADU
Respondents
Referred Judgements :-
ASWINI KUMAR GHOSE INCORPORATED LAW SOCIETY CALCUTTA HIGH COURT INTERVENERS VS. ARABINDA BOSE [RELIED ON]BHUDAN SINGH VS. NABI BUX [CITED]
H H MAHARAJADHIRAJA MADHAV RAO JIVAJI RAO SGINDIA BAHADUR OF GWALIOR H H MAHARAJADHIRAJA MAHARANA SHRI BHAGWAT SINGHJI BAHADUR OF UDAIPUR COL H H BRARBANS SARAMAUR RAJA I RAJAGAN SIR PRATAP SINGH MALVENDRA BAHADUR COL RAJA SURINDER SINGH BAHADUR VS. UNION OF INDIA [RELIED ON]
V TULASAMMA VS. SESHA REDDY [DISTINGUISHED]
STATE OF UTTAR PRADESH VS. SARJOO DEVI [RELIED ON]
M RAMAKRISHNAN VS. STATE OF MADRAS [RELIED ON]
STATE OF ANDHRA PRADESH VS. MOHAMMAD ASHRAFUDDIN [RELIED ON]
VENGDASALAM PILLAI VS. UNION TERRITORY OF PONDICHERRY [RELIED ON]
HARI RAM VS. BABU GOKUL PRASAD [RELIED ON]
SUSILA DEVI AMMAL VS. STATE OF MADRAS [DISTINGUISHED]
RAMBHAU VS. STATE OF MAHARASHTRA [RELIED ON]
Cited Judgements :-
RAYMOND UCO DENIM PRIVATE LTD. VS. PRAFUL WARADE [LAWS(BOM)-2021-8-87] [REFERRED TO]SUDHIR SHARMA VS. STATE OF C.G. [LAWS(CHH)-2017-3-26] [REFERRED TO]
MIRA GEHANI AND ORS. VS. AXIS BANK LIMITED AND ORS. [LAWS(BOM)-2019-2-266] [REFERRED TO]
LILASONS BREWERIES LTD. VS. STATE OF M. P. [LAWS(MPH)-2010-8-99] [REFERRED TO]
NAIR SERVICE SOCIETY VS. GOVERNMENT OF KERALA AND ORS. [LAWS(KER)-2015-4-18] [REFERRED TO]
A. MAHALINGAM VS. CHANCELLOR [LAWS(MAD)-2018-9-870] [REFERRED TO]
KESAVA PILLAI SREEDHARAN PILLAI VS. STATE OF KERALA [LAWS(KER)-2003-9-3] [REFERRED TO]
NATIONAL ENGINEERING INDUSTRIES LIMITED VS. STATE OF RAJASTHAN [LAWS(RAJ)-2013-12-120] [REFERRED TO]
SIDCUL INDUSTRIAL ASSOCIATION VS. STATE OF UTTARAKHAND [LAWS(UTN)-2010-11-57] [REFERRED TO]
JOSE VS. RAMAKRISHNAN NAIR RADHAKRISHNAN [LAWS(KER)-2003-10-11] [REFERRED TO]
RAVINDRA NATH TRIPATHI VS. STATE OF M P AND ORS [LAWS(MPH)-2014-10-140] [REFERRED]
T.P.METALS & ROOFINGS VS. ASSISTANT TAX OFFICER [LAWS(KER)-2024-7-221] [REFERRED TO]
SECRETARY COIMBATORE VASAVI TRUST VS. K KARUPPASAMY [LAWS(MAD)-2011-1-148] [REFERRED TO]
JEEWAN HOLDINGS PRIVATE LIMITED AND ORS. VS. UNION OF INDIA AND ORS. [LAWS(DLH)-2020-10-140] [REFERRED TO]
MON MOHAN KOHLI VS. ASSISTANT COMMISSIONER OF INCOME TAX [LAWS(DLH)-2021-12-252] [REFERRED TO]
MOHD RIYAZUR REHMAN SIDDIQUI VS. DEPUTY DIRECTOR OF HEALTH SERVICES [LAWS(BOM)-2008-9-220] [REFERRED TO]
CAPT (RETD ) O P SHARMA & ANR VS. KAMLA SHARMA & ORS [LAWS(DLH)-2008-3-387] [REFERRED]
CENTRAL BANK OF INDIA VS. STATE OF KERALA [LAWS(SC)-2009-2-101] [REFERRED TO]
SAROJINI ENGINEERING WORKS VS. STATE OF ANDHRA PRADESH [LAWS(ST)-2011-5-1] [REFERRED TO]
RESERVE BANK OF INDIA VS. JAYANTILAL N. MISTRY [LAWS(SC)-2015-12-41] [REFERRED TO]
GEETA VS. STATE OF U P [LAWS(SC)-2010-12-30] [REFERRED TO]
RAJASTHAN CHEMISTS ASSOCIATION VS. STATE OF RAJASTHAN [LAWS(RAJ)-2005-3-46] [REFERRED TO]
RAJIV MOHAN MISHRA VS. INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD [LAWS(BOM)-2018-11-16] [REFERRED TO]
ALTAF ISMAIL SHEIKH VS. STATE OF MAHATRASHTRA [LAWS(BOM)-2005-4-113] [REFERRED TO]
BIREN GOGOI VS. STATE OF ASSAM [LAWS(GAU)-2005-9-67] [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD. VS. T.S.KALYANARAMAN [LAWS(KER)-2013-11-143] [REFERRED TO]
NAHAS VS. STATE OF KERALA [LAWS(KER)-2020-8-257] [REFERRED TO]
AKS ALLOYS PRIVATE LIMITED VS. UNION OF INDIA MINISTRY OF POWER SHRAM SHAKTI BHAVAN NEW DELHI [LAWS(MAD)-2010-9-506] [REFERRED TO]
RADHELAL GUPTA VS. STATE BAR COUNCIL OF M P [LAWS(MPH)-2002-2-80] [REFERRED TO]
TANVI TRADING AND CREDITS PRIVATE LIMITED VS. NEW DELHI MUNICIPAL COUNCIL [LAWS(DLH)-2004-5-1] [REFERRED TO]
TULSIRAM ADKU MARAPE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-10-92] [REFERRED TO]
RAYMOND UCO DENIM PRIVATE LTD VS. PRAFUL WARADE [LAWS(BOM)-2010-4-149] [REFERRED TO]
MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY VS. FARE FIXATION COMMITTEE [LAWS(BOM)-2017-12-142] [REFERRED TO]
SOBIN P.K. VS. DISTRICT GEOLOGIST, DEPARTMENT OF MINING AND GEOLOGY [LAWS(KER)-2019-12-393] [REFERRED TO]
HUTCHISON ESSAR SOUTH LIMITED VS. UNION BANK OF INDIA [LAWS(KAR)-2007-9-64] [REFERRED TO]
ROSHAN GENERAL STORE VS. VIVEK GUPTA [LAWS(MPH)-2003-7-63] [REFERRED TO]
MRS. B. RAJARAJESHWARI VS. THE PRESIDING OFFICER DEBTS RECOVERY TRIBUNAL [LAWS(MAD)-2017-1-196] [REFERRED TO]
VIVEK NARAYAN SHARMA VS. UNION OF INDIA [LAWS(SC)-2023-1-2] [REFERRED TO]
N.RENUKA DEVI VS. E.LALITHA [LAWS(MAD)-2016-3-243] [REFERRED TO]
TORRENT ENERGY LIMITED VS. STATE OF GUJARAT [LAWS(GJH)-2014-4-50] [REFERRED TO]
VAGHASAR SEVA SAHAKARI MANDLI LIMITED VS. MEHSANA DISTRICT COOPERATIVE MILK PRODUCERS UNION LIMITED [LAWS(GJH)-2022-1-1167] [REFERRED TO]
GEORGE P.O. VS. STATE OF KERALA [LAWS(KER)-2024-12-17] [REFERRED TO]
NAWAL SINGH VS. STATE OF UTTAR PRADESH [LAWS(SC)-2003-9-40] [REFERRED]
P S G GANGA NAIDU & SONS CHARITIES VS. SPECIAL COMMISSIONER & COMMISSIONER-LAND REFORMS /LAND COMMISSIONER [LAWS(MAD)-2010-12-102] [REFERRED TO]
STATE OF KERALA VS. BIJU THOMAS [LAWS(KER)-2007-10-18] [REFERRED TO]
SUDHEER KUMAR VS. MANAKKANDI KUNHIRAMAN [LAWS(KER)-2007-11-12] [REFERRED TO]
KAMAL ENVIROTECH PVT. LTD. VS. COMMISSIONER OF GST [LAWS(DLH)-2025-1-71] [REFERRED TO]
NATIONAL DAIRY DEVELOPMENT BOARD VS. UNION OF INDIA AND THE COMPTROLLER AND AUDITOR GENERAL [LAWS(DLH)-2010-1-103] [REFERRED TO]
MOTI LAL VS. STATE OF U.P. [LAWS(ALL)-2013-8-132] [REFERRED TO]
DAMODAR VALLEY CORPORATION VS. SHREE RAMDOOT ROLLERS PRIVATE LTD [LAWS(CAL)-2020-4-6] [REFERRED TO]
SUSEELA DEVI AMMAL VS. AUTHORISED OFFICER LAND REFORMS [LAWS(MAD)-2010-11-87] [REFERRED TO]
AJIT KUMAR PANDA VS. STATE OF ODISHA [LAWS(ORI)-2024-10-9] [REFERRED TO]
GUJARAT STATE FINANCIAL CORP. VS. STATE OF GUJARAT [LAWS(GJH)-2021-6-356] [REFERRED TO]
GAURAV ASEEM AVTEJ VS. U P STATE SUGAR CORPORATION LTD & ORS [LAWS(SC)-2018-4-76] [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INC [LAWS(SC)-2005-1-65] [REFERRED TO]
UNION OF INDIA VS. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL [LAWS(MAD)-2005-7-204] [REFERRED TO]
THE KOLKATA MUNICIPAL CORPORATION & ORS. VS. M/S. NEELAMBAR FINVEST P.LTD. AND OTHERS [LAWS(CAL)-2009-3-129] [REFERRED TO]
ASHOK KUMAR AGARWAL VS. UNION OF INDIA [LAWS(ALL)-2021-9-208] [REFERRED TO]
MRS. SONI DAVE VS. M/S TRANS ASIAN INDUSTRIES EXPOSITIONS PVT. LTD. [LAWS(DLH)-2016-7-194] [REFERRED TO]
FUN N. FUD VS. GLK ASSOCIATES [LAWS(GJH)-2019-11-94] [REFERRED TO]
SYNERGY FERTICHEM PVT.LTD VS. STATE OF GUJARAT [LAWS(GJH)-2019-12-96] [REFERRED TO]
ARUL NADAR VS. AUTHORISED OFFICER LAND REFORMS [LAWS(SC)-1998-9-19] [DISTINGUISHED]
V. PRAVEEN KUMAR VS. STATE OF TELANGANA [LAWS(TLNG)-2024-11-4] [REFERRED TO]
UNION OF INDIA VS. RAJEEV BANSAL [LAWS(SC)-2024-10-4] [REFERRED TO]
S. RESHMA VS. DEBT RECOVERY TRIBUNAL [LAWS(MAD)-2017-1-291] [REFERRED TO]
JUDGEMENT
M. Jagannadha Rao, J. -
(1.)Leave granted.
(2.)This appeal is preferred by the two appellants namely A. G. Varadarajulu and Srimati V. Jayalakshmi who are respectively, husband and wife, against the order passed by the Tamil Nadu Land Reforms Special Appellate Tribunal, Madras in TRP No. 82 of 1994 dated 25th April, 1995. The case arises under the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (hereinafter called the Act).
(3.)The 1st appellant is the declarant. The 1st appellant's plea is that land of an extent of acres 36.74 allotted in favour of his wife, the second appellant Smt. V. Jayalakshmi in a partition deed dated 25-9-1970 executed between the appellants' son Balaguruswamy and his wife should be excluded from his (the 1st appellant) holding as being "stridhana land' of his wife, within the meaning of the said expression in Section 3(42) of the Act to the extent permissible under Section 5(4) of the Act.
(2.)This appeal is preferred by the two appellants namely A. G. Varadarajulu and Srimati V. Jayalakshmi who are respectively, husband and wife, against the order passed by the Tamil Nadu Land Reforms Special Appellate Tribunal, Madras in TRP No. 82 of 1994 dated 25th April, 1995. The case arises under the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (hereinafter called the Act).
(3.)The 1st appellant is the declarant. The 1st appellant's plea is that land of an extent of acres 36.74 allotted in favour of his wife, the second appellant Smt. V. Jayalakshmi in a partition deed dated 25-9-1970 executed between the appellants' son Balaguruswamy and his wife should be excluded from his (the 1st appellant) holding as being "stridhana land' of his wife, within the meaning of the said expression in Section 3(42) of the Act to the extent permissible under Section 5(4) of the Act.
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