Land Acquisition Act, 1894: Sections 4(1), 11, 16 and 48 (1).

Evidence Act, 1872: Section 116.

Land Acquisition Award Compensation to erstwhile owners-Subsequently respondent coming in possession of land as lessee on yearly basis Respondent purchasing land from erstwhile owners-Suit filed by respondent for a declaration that he was equitable owner of land-Suit dismissed by Trial Court and First Appellate Court-But suit decreed by High Court-Appeal preferred by State Held consequent upon passing the award and taking possession of land, title and interest of erstwhile owners stood extinguished and Government became absolute owner of land-Thereafter unless the title is conferred on any person in accordance with a procedure known to law, no one can claim any title much less equitable title by remaining in possession High Court committed the gravest error of law in reversing the judgment and decrees of the first appellate and the trial Court and decreeing the suit-Respondent held estopped from denying the title of Government-Entries made in revenue records with collusion of appropriate authorities held not binding on Government.