- (1.) Leave granted.
(2.) Having heard the learned counsel for the parties and having perused the impugned judgment and the material available on record, we are of the view that the land in question admeasuring 1 bigha and 8 biswas was not the subject-matter of the award passed by the Collector dated 27.08.2010, as is clear from the Rapat Roznamcha of the same date. It is only subsequently, by a Rapat Roznamcha dated 07.01.2013, that this land was included. Even this Rapat Roznamcha has admittedly been withdrawn as per the authorities own affidavit dated 24.09.2015.
(3.) In this view of the matter, we set aside the impugned judgment of the High Court and allow the appeal.;