AIR 2011 SUPREME COURT 3578 ::2011 AIR SCW 5044 ::2012 (1) AIR Jhar R 537 ::(2011) 114 RevDec 441 ::2011 (12) SCC 324 ::(2011) 4 RecCivR 891 ::(2011) 9 Scale 354 ::AIR 2011 SC (Civil) 2316 ::(2011) 4 CurCC 1 ::(2011) 88 All LR 689 ::(2011) 4 JCR 102 (SC) ::(2012) 1 LandLR 153 ::(2011) 106 AllIndCas 247 (SC) ::(2011) 6 All WC 6353

Supreme Court Of India

(From : Orissa)

Hon'ble Judge(s): Mukundakam Sharma, Anil R. Dave , JJ

Land Acquisition Act (1 of 1894) , S.54, S.23— Appeal - Enhancement of compensation in appeal - Without appreciating evidence on record - No reasons given by appellate Court for disagreeing with findings of reference Court - Appellate Court also relying on sale deeds of small pieces of land when land acquired was in acres - Order of appellate Court liable to be set aside - Matter remanded. F. A. No. 369 of 1990, D/- 4-10-2001 (Ori), Reversed. (Para 13 14)