AIR 1994 ANDHRA PRADESH 244 ::(1993) 2 LS 215 ::(1994) 1 CivilCourtC 699 ::1993 (2) APLJ 381 ::1994 (1) AndhLT 185 ::1994 (2) LJR 185 ::(1994) 1 CurCC 941

Andhra Pradesh High Court

Hon'ble Judge(s): D. J. Jagannadha Raju , J

(A) Specific Relief Act (47 of 1963) , S.17— Agreement to sell immovable property - Specific performance - Suit for - Defendant - Vendor cannot plead defect AIR 1972 Andh Pra 178, Foll. (Para 18) (B) Limitation Act (36 of 1963) , Art.54— Specific performance - Suit filed on last date of limitation - Cannot be said that there is delay and that plaintiff has abandoned his rights for specific performance under the agreement. AIR 1965 SC 1405 Rel. on. Specific Relief Act (47 of 1963) , S.10— (Para 18 20 21) (C) Contract Act (9 of 1872) , S.23— Public policy - Agreement to purchase agricultural land - Commencement of Land Ceiling Act thereafter - Suit for specific performance - Act repealed by time judgment was rendered in suit - Specific performance could not be refused, agreement not being against public policy - Act did not prohibit purchase of land by surplus holder - Only consequence was that he would have to surrender surplus and land on re-determination. Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Act (13 of 1972) , S.18— Specific Relief Act (47 of 1963) , S.10, S.20— ....