1. Special Leave granted. Heard both the sides.
2. Having taken into consideration all the relevant circumstances of the case we find that the material on record (sic) not adequate and the parties should be given opportunity to lead further evidence. We, therefore, allow the appeal, set aside the orders of the High Court and the Board of Revenue and remit the matter back to the Collector, Land Reforms, District Nalanda for fresh disposal in accordance with law.
3. The appeal is disposed of accordingly. There will be no order as to costs.
