- (1.) Leave granted.
(2.) This is an appeal for setting aside the judgment of the Division Bench of Patna High Court whereby the appeal filed by the Respondents was allowed and the order passed by the learned Single Judge quashing the acquisition of the Appellant's land was set aside.
(3.) In furtherance of order dated 01.02.1976 issued by the State Government under Section 35 of the Land Acquisition Act, 1894, the possession of 2.66 acres land belonging to the Appellant was taken and handed over to the Advance Planning and Investigating Division for the temporary use of Sone Embankment Division.;