- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) The Appellant has challenged the order of the High Court dated 4th August, 1998 dismissing the writ petition filed by the Appellant rejecting the claim of the Appellant that he is the title holder of the land in question, which is the subject matter of acquisition proceedings under Section 126 of the M. R. T. P. Act read with Section 6 of the Acquisition Act.;