Anil R. Dave, J. - (1.) Heard the learned Counsel for the parties.
(2.) It is an admitted fact that there is a constructed house on an area admeasuring 40'x 60'.
(3.) So far as the remaining land is concerned, there appears to be some dispute whether possession of the said remaining land has been taken by the Appellant and as to whether compensation in respect of the entire land is paid and its legal effect.;