As per case facts, the Appellant society was granted a large tract of land by the State for agricultural purposes in 1961, subject to specific cultivation conditions. Non-fulfillment of these ... conditions was to lead to land resumption. Multiple show-cause notices were issued to the society for not cultivating significant portions and for unauthorized constructions. A 1983 resumption order was initially set aside by the High Court and remanded for fresh consideration. Following further proceedings and another resumption order, the Appellant filed a Writ Petition, which was dismissed by a Single Judge in 2010. The Appellant then filed this Letters Patent Appeal. The question arose whether the impugned order of land resumption was based on a correct appreciation of facts, especially given the Appellant's contention of having substantially complied with conditions and using uncultivable land for horticulture. Finally, the High Court found a gross violation of the grant conditions, noting that post-order inspections revealed minimal and neglected cultivation, with widespread illegal homes, chawls, and commercial structures. The court upheld the resumption, concluding that the original purpose of the gratis grant was entirely flouted, depriving the public of a valuable land parcel now reserved for public purposes.