B.S.CHAUHAN, J. - (1.)IN this case the facts are the same as contained in Civil Appeal Nos. 5478 -5483 of 2014, however, it may be mentioned herein that Shrimati Geeta Devi, the respondent, is the subsequent purchaser of the land sought to be acquired under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act 1894 ') and the original tenure holder had filed objections under Section 5A of the Act 1894, which have not been considered. The proceedings in this respect also had been quashed and admittedly, the actual and physical possession of the land is with the respondent and as the proceedings had been quashed, the award had been made in 1987 -1988. Thus, in substance the result would be the same as in Civil Appeal Nos. 5478 -5483 of 2014.
(2.)THE appeal is dismissed in terms of Civil Appeal Nos. 5478 -5483 of 2014. No order as to costs.