AIR 1991 SUPREME COURT 2027 ::1991 AIR SCW 2260 ::1991 (2) UJ (SC) 606 ::1991 (4) SCC 8 ::1991 (2) All CJ 1175 ::1992 (6) LACC 238 ::(1992) 1 APLJ 49 ::(1991) 3 SCR 548 (SC) ::(1991) 2 LandLR 402 ::(1991) 6 JT 105 (SC)

Supreme Court Of India

(From : Kerala)

Hon'ble Judge(s): N. M. Kasliwal, K. Ramaswamy , JJ

(A) Land Acquisition Act (1 of 1894) , S.23— Award - Remand for adducing additional evidence as to value of land - Evidence @page-SC2028though available not adduced before forums below - Remand under O.41, R.27 for adducing additional evidence - Not warranted. Civil P.C. (5 of 1908) , O.41 R.27— (B) Land Acquisition Act (1 of 1894) , S.23— Acquisition of land - Valuation - Methods to be adopted are (1) opinion of experts; (2) price paid within reasonable time in bona fide transaction in purchase or sale of lands acquired or lands adjacent to land acquired having similar advantages; (3) number of years purchase of actual or immediately prospective profits of lands acquired - Court, however, not precluded from taking into consideration special circumstances. It is settled law that the methods of valuation to be adopted in ascertaining the market value of the land as on the date of the notification are : (1) opinion of experts (ii) the price paid within a reasonable time in bonafide transaction of the purchase or sale of the lands acquired or the lands adjacent to the lands acquired and possessing similar advantages and (iii) a number of years purchase of the actual or immediately prospective profits of the lands acquired. These methods, however, do not preclude the Court from taking an....