ANIL R.DAVE,J. - (1.) Heard the learned counsel.
(2.) Leave granted.
(3.) It is not in dispute that the land in question is like the land, which was covered under the judgment delivered on 13th February, 2014, by this Court in Civil Appeal No.2091 of 2014 in the case of Impulse India P. Ltd. Vs. Union of India & Anr., and they are in the same village.;