As per the case facts the case involved a dispute over land ownership and compensation after the abolition of jagirs particularly concerning an errata notification The High Court's orders were ... challenged leading to the Supreme Court appeal The question arose regarding the validity of the errata notification and the rightful compensation to be paid to the Dargah following the commutation regulation Finally the Supreme Court allowed the civil appeals setting aside the High Court orders and quashing the errata notification It declared that the land vested with the state corporation free from encumbrance and that of the gross basic sum as per the Commutation Regulation was payable to the Dargah with arrears to be calculated and paid within six months

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